Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Central Information Commission

Mr.Ajit Kumar Pattnaik vs State Bank Of India on 1 February, 2010

                           dsUnzh; lwpuk vk;ksx
                                  Central Information Commission
             Dyc Hkou] utnhd Mkd[kkuk/ Club Building, Near Post Office
                    iqjkuk ts-,u-;w- ifjlj / Old J.N.U. Campus
                     ubZ fnYyh ­ 110067 / New Delhi - 110067
                                         (Ph:  011­26160943)
                                             *****


                                                                 No.CIC/SM/C/2009/001184
                                                                                                 
                                                                       Dated: 1 February 2010


Name of the Complainant                   :     Shri Ajit Kumar Pattnaik
                                                Vill - Podapalli, Post - Goimundi,
                                                Via Khariar, Dist - Nuapada,
                                                Orissa.


Name of the Public Authority              :     The Central Public Information Officer
                                                State Bank of India,
                                                Post - Khariar, Dist - Nuapada,
                                                Orissa.

                                              ORDER

          The Commission has received a petition from Shri Ajit Kumar Pattnaik of  Orissa, stating that his RTI­application of 29 May 2008 filed with the Central  Public Information Officer, State Bank of India, Khariar, Nuapada, Orissa, has  not   been   responded   to   within   the   time   limit   prescribed   under   the  Right   to  Information (RTI) Act, 2005.  A copy of his RTI­application is enclosed for ready  reference.

2.        The Commission has decided to treat this petition as a complaint under  Section   18   of   the   RTI­Act,   2005,   and   hereby   directs   the   CPIO/Public  Information Officer,  State Bank of India, Khariar, Nuapada, Orissa, to provide  the information sought by the Complainant by 25 February 2010. 

3.        Since the PIO has failed to respond to the RTI­application mentioned  above in time, he is, therefore, required to send his explanation in writing by 1  March 2010 to Show Cause as to why a maximum penalty of Rs.25000/­ for the  delay  in   supply  of   information  may  not  be   levied  upon  him.       If   no  written  explanation is received from the CPIO by 1 March 2010, the Commission will  decide the case ex­parte and would impose the maximum penalty prescribed  under Section 20(1) of the  Right to Information (RTI) Act, i.e., Rs. 25,000/­,  upon the CPIO/deemed PIO. If, however, the CPIO had responded in time and  provided the desired information, please let us know at the earliest.

4.               The Complainant is advised that in case he does not receive any  information from the CPIO after this order of the Commission, he may write to  the Commission against the non­compliance of the Commission's orders.

5.     The Commission ordered accordingly.

(Satyananda Mishra) Information Commissioner Authenticated true copy:

(Vijay Bhalla) Assistant Registrar Cc:
1.     Shri Ajit Kumar Pattnaik, Vill - Podapalli, Post - Goimundi, Via Khariar, Dist - Nuapada,  Orissa.
2.     The Central Public Information Officer, State Bank of India, Post - Khariar, Dist  Nuapada, Orissa.