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.H Yerriswamy vs Banking Division on 29 June, 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/2010/000403
                                                                                                 
                                                                          Dated: 29 June 2010


Name of the Complainant               :     Shri H Yerriswamy
                                            C/o. Hanumanthappa, 
                                            Kallukambha (PO), 
                                            Emmiganoor (VI), 
                                            Bellary - 583 113. 


Name of the Public Authority          :     The Branch Manager & The CPIO,
                                            Pragathi Gramina Bank,
                                            Head Office, Sanganakal Road,
                                            Gandhinagar, Bellary - 583 103.

                                          ORDER

                   The Commission has received a petition from  Shri H Yerriswamy of  Bellary, stating that his RTI­application of 14 January 2010 filed with the Central  Public Information Officer, Pragathi Gramina Bank, Head Office, Sanganakal  Road, Gandhinagar, Bellary, 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,  Pragathi Gramina Bank, Head Office, Sanganakal Road,  Gandhinagar, Bellary, to provide the information sought by the Complainant by  23 July 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 29  July 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 29 July 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 H Yerriswamy, C/o. Hanumanthappa, Kallukambha (PO), Emmiganoor (VI), Bellary  583 113.
2.     The Branch Manager & The CPIO, Pragathi Gramina Bank, Head Office, Sanganakal  Road, Gandhinagar, Bellary - 583 103.