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[Cites 2, Cited by 1]

Central Information Commission

Mr.Naresh Kumar vs Punjab National Bank on 28 September, 2011

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                                    Central Information Commission
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                                                  Phone No.011­26183996
                                                      *****


                                                                          No.CIC/SM/C/2011/001135
                                                                                                       
                                                                           Dated: 28 September 2011


 Name of the Complainant                      :      Shri Naresh Kumar
                                                     5/43, Sector - 5, Rajender Nagar, 
                                                     Sahibabad, Ghaziabad, UP.


 Name of the Public Authority                 :      The Appellate Authority 
                                                     Punjab National Bank,
                                                     2nd Floor, Rajendra Bhawan,
                                                     Rajendra Place, New Delhi­ 110 008.


                                                  ORDER

Shri   Naresh   Kumar   of   Ghaziabad   has   complained   to   the   Central  Information Commission that he received no reply/information from the Central  Public   Information   Officer   although   he   had   filed   his   RTI­application   on   25  February  2011.    A  copy  each  of  the  RTI­application  and  the   complaint  are  enclosed for ready reference. 

2. It is noted that the Complainant did not have an opportunity to go to the  Appellate   Authority   and   has   directly   approached   the   Commission   with   his  complaint.   In exercise of powers vested under Section 18(1) of the Right to  Information   (RTI)   Act,   we   direct   the   Appellate   Authority   to   enquire   into   the  allegations made by the Complainant and after giving him an opportunity of  hearing, to pass an appropriate order with a view to ensuring that the desired  information is provided to the Complainant without any further loss of time. If,  however, the CPIO/Appellate Authority had responded in time and provided the  desired information, please let us know at the earliest.

3. We also direct the Appellate Authority to obtain the explanation of the  CPIO in writing for not providing the information in time and to forward the same  to us along with his comments before 31 October 2011.  We will decide on the  imposition of penalty on the CPIO in terms of Section 20(1) of the  Right to  Information (RTI) Act thereafter.    

4. In case the Complainant is not satisfied with the orders of the Appellate  Authority, he is free to approach this Commission again in second appeal.

5. The Commission ordered accordingly.

(Satyananda Mishra) Chief Information Commissioner Authenticated true copy.  Additional copies of orders shall be supplied against  application and payment of the charges prescribed under the Act to the CPIO of this  Commission.

(Vijay Bhalla) Deputy Registrar Copy to:

The General Manager of the Punjab National Bank, New Delhi is directed to forward  a   copy   of   this   order   to   the   designated  Appellate   Authority   for  implementing   our  directions.