Central Information Commission
Bhagwan Singh Bhandari vs Central Bank on 8 March, 2017
cENTRAL IN FORMATIOII COMMIgFIgI{.
Market' Club i"ifdi"g, Opposite Ber saral
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Old JIIU CJnP""' Nes Delhi 110067' Tet +-91'tL'26t795,48 .I;;
Decisioa "- - No. pIC/V g I C I 2f12/00064 /03813 I ;r"int ir o''cr i I vs' ?:: 1'J,3?311:
TO First Appellate Authoritv COMPLAINT REMAI{DEI) Central Bank of lndia O/o The Regional Manager Region Office Dehradun, Brlnchastiey Hall, Distt' Dehradun' Uttaranchal -248001' Shri Bhag5van Singh Bhandari Complalnant Si o Shri Inder Singh Vikas.
Vlttage Line Jeevangarh, PO N*s;, Distt. Dehradun, Uttaranchal' ltc Informatlon Oflice r Public Information Officer Ptrb Central Bank of India O/o The Branch Manager Selakui Main Branch, Selakui' Dehradun, Uttarakhand' with tr:e plo on """t=;n* comprainant has rrled a RTI applicalien received any O7.O3.2O12 asking for certain information' On not having replyfromthePlo*i.r,inthemandatedtime,heapproachedtheFirst Appellate Authority (FAA) !V fling a First Appeal on 18'06'2012' has not passed *I ot*t and therefore' However, it appears tt'at tf'e FAA theComplainanthasappro..hedtheCommissionbyfilingaComplaint Act' under Section 18 of the RTI or:' OO.OS.ZOl'2 Decision:
'lrr1.* .ilrlmi;il of the aforesaid, the instant *:lt:t i:::"TffTl.I
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FAo. il" herebv alects-t|;
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Iffi,iff..;il;;;";#s and giving all orthe RrI Act concerned "::l:T::-::i' documents C'. .1. C. 4io 'qrro GTTo !(::<lH [$:.i$*] It \J \-v \-t *- 4,-/ A1]0 2013 @'s faa , ..
while deciding ihe matter, the FAA is directed to examine u,hether any information was provided by the pro period within. the rnandated and if provided, whether it was complete, rerevant and correct. where the FAA is satisfied that the i"ro.*"uon ;.;;; by the plo is as per the records, the First Appear shal be disposed of. The commission In the event, no information has been provided deficiencies in the information furnished or if there are any by the pro, the Foo shali direct the PIo to provide the comprete information in repry L ,ir"mt apprication dated a7 -os.zor2 to the comprainant, with a copy to the commission. Further, the Foo sha, also enquire and send * .rrqurry report to the commission udthin 40 days from receipt of this ordier containing the reasons for not furnishing and/or *..-O^:r", in furnishing the complete inJorrnation bv the pro affixing responsibility and id;;#g the so responsible, if any. Furthermore, ofiicer(s) submissions to the commission the FAA srratt sena written within 50 days from ,"".ipt of this order e4plaining why no order was passed wirh respect to the Fiist Appeal fired by the Complainant.
If the comprainant is not satisfied with the orders of the FAA, Secdon 19(3) of the RTI Act.
The C;omptaint ts disposcd of.
Notice of this decision be given free of cost to tfre parties.
tq"C^,'*._ pftai Sharmaf Inforrratioa Commlssioner Authentlcated tnre copy.
lkrt* {(V.x. Sharmal \Designated Ofllcer Eaclosed: Copy of Complaintreceived on O6.O9.2Ol2i Copy of First Appeal dated 1g.06.2012; and Copy of RTI appiication dated OZ.OS.2O1Z.