Central Information Commission
Mr.Mahavir Prasad Goyal vs State Bank Of India on 19 April, 2012
CENTRAL INFORMATION COMMISSION
Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
Bhikaji Cama Place, New Delhi-110066.
Telefax:011-26180532
website:cic.gov.in
Date : 19/04/2012.
Appeal No. : CIC/DS/C/2011/001288
Appellant/Complainant : Shri Mahavir Prasad Goyal, Mathura
Public Authority : State Bank of India
ORDER
The Commission has received a petition, dated 07.04.2011(Diary No.:115298) from Shri Shri Mahavir Prasad Goyal, Mathura stating that his/her RTI-application dated 31.01.2011 filed with the CPIO/ Branch Manager, State Bank Of India, Kosikalan has not been replied by the concerned CPIO (copy of the RTI Application enclosed). The First appeal filed thereafter has not been replied to by the First Appellate Authority.
2. The matter is remanded back to the CPIO with the following directions:
i. In case, no reply has been given by CPIO to the complainant to his/her RTI request, the CPIO should furnish a reply to the complainant within two weeks of receipt of this order.
ii. In case, CPIO has already given reply to the complainant in the matter, he/she should furnish a copy of his/her reply to the complainant within one week of receipt of this order.
iii. CPIO should invariably indicate to the complainant the name and address of the 1st Appellate Authority, before whom the complainant can file first appeal, if any.
A copy of CPIO's reply will be endorsed to the Commission clearly indicating the case number and reason for delay, if any, in providing information.
3. In case the complainant is not satisfied with the reply received from the CPIO, he/she, under section 19(1) of the RTI Act, may file first-appeal before the FAA within the time prescribed under the RTI Act.
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4. On receipt of the first appeal from the petitioner as per the above directions, FAA should dispose of the appeal within the period stipulated in the RTI Act.
5. In case complainant still feels aggrieved by the decision of FAA, he/she shall be free to approach the Commission in second appeal under section 19(3), along with complaint u/s 18, if any, within the prescribed time limit. 6 The replies / comments of the CPIO should reach in the Commission within ten (10) working days from the date of receipt of this notice.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) D.S. & Dy. Registrar Copy to:-
1. Shri Mahavir Prasad Goyal, S/o Shri Mihilal Goyal, Gopal Nagar, Kosikalan Dist: Mathura-281403
2. Central Public Information Officer (under RTI Act) Branch Manager, State Bank Of India.
Kosikalan, Dist: Mathura(UP)
3. First Appellate Authority (under RTI Act) Regional Manager, State Bank of India, RegionIII, Agra Administrative Office, Sanjay Place, Agra Page 2