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Central Information Commission

Mr.Puneet Kumar vs Allahabad Bank on 1 February, 2010

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                                  Central Information Commission
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                     ubZ fnYyh ­ 110067 / New Delhi - 110067
                                         (Ph:  011­26160943)
                                             *****


                                                                 No.CIC/SM/C/2009/001139
                                                                                                   
                                                                       Dated:   1 February 2010


Name of the Complainant                   :     Shri Punit Kumar Shrivastav
                                                Mohalla - Ramduttpur,
                                                Near Shiv Mandir, 
                                                Post - Bada Kazipur,
                                                Gorakhpur - 273 001.


Name of the Public Authority              :     The Central Public Information Officer
                                                Allahabad Bank, 
                                                Branch Gorakhpur University,
                                                Gorakhpur.

                                              ORDER

                    The   Commission  has   received   a   petition   from  Shri   Punit   Kumar  Shrivastav of Gorakhpur, stating that his RTI­application of 30 May 2009 filed  with the Central Public Information Officer, Allahabad Bank, Branch Gorakhpur  University,   Gorakhpur,   has   not   been   responded   to   within   the   time   limit  prescribed under the Right to Information (RTI) Act, 2005.  A copy of his RTI­ application 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, Allahabad Bank, Branch Gorakhpur University, Gorakhpur,  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 Punit Kumar Shrivastav, Mohalla - Ramduttpur, Near Shiv Mandir, Post - Bada  Kazipur, Gorakhpur - 273 001.
2.     The Central Public Information Officer, Allahabad Bank, Branch Gorakhpur University,  Gorakhpur.