Central Information Commission
Mr.M B Karmarkar vs Banking Division on 9 September, 2010
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Central Information Commission
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Dated: 9.9.2010
Proceeding in Appeal No. CIC/SM/A/2010/000184AT Present: Shri A.N. Tiwari Present: , Central Information Commissioner Appellant: Shri M. B. Karmakar Respondents: Stressed Assets Stabilization Fund Shri M.B. Karmakar of Pune has filed this appeal dated 31.12.2009 before the Commission against the Stressed Assets Stabilization Fund (SASF), Mumai against the decision of CPIO for providing incomplete and false information to his RTI- request dated 17.11.2009.
2. Perused papers submitted by the appellant, it is observed that appellant's RTI- request dated 17.11.2009 was replied to by CPIO, SASF, Mumbay vide letter No. BY/ SASF/ RTI/ 2605/ 09-10/27 dated 14.12.2009. The appellant preferred his first-appeal on 30.12.2009 before General Manager & AA, SASF, Mumbai.
3. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz., appeals and complaints, the matter is remitted to General Manager & AA, Stressed Assets Stabilization Fund, 10th Floor, IDBI Tower, Cuffe Parade, Mumbai- 400005, with the following directions:
i) In case the first appeal dated 30.12.2009 has not been disposed of by AA, he should dispose of the first appeal by passing a speaking order in the matter, within 2 weeks of receipt of this order.
ii) In case AA has already disposed of the first-appeal, he should furnish a copy of his order to the appellant within 1 week of receipt of this order.
iii) A copy of First Appellate Order should also be endorsed to the Commission.
4. In case the appellant still feels aggrieved by the decision of AA, he shall be free to approach the Commission in second appeal under Section 19(3), along with complaint under Section 18, if any, within the prescribed time limit.
5. The matter is closed with the above directions.
Sd/ (A.N. Tiwari) Information Commissioner