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[Cites 1, Cited by 1]

Central Information Commission

Shri Hans Raj Jain vs Punjab National Bank on 9 September, 2009

                     Central Information Commission
          Complaint No.CIC/SM/C/2009/000824 dated 21-05-2008
            Right to Information Act-2005-Under Section (18)



                                                 Dated: 9 September 2009

Name of the Complainant : Shri Hans Raj Jain Bhawan Swami Gan, H.No. 171, Ward No.15, Mohalla Baliganj, Distt- Raibareilly, Uttar Pradesh.

Name of the Public Authority : CPIO, Punjab National Bank, Head Office, 7, Bhikaji Cama Place, New Delhi.

The Complainant was not present.

On behalf of the Respondent, Shri A K Gulati, Chief Manager was present.

2. In this case, the Complainant had, in his application dated May 21, 2008, requested the CPIO for a number of information regarding the action taken on his representation dated March 24, 2008 addressed to the Branch Manager, Raibareli. It appears he received no response from the CPIO within the stipulated period or thereafter. He has sent his complaint to the CIC against this.

3. The Complainant has informed that on account of an accident he would not be able to appear for the hearing. Although he has requested for adjournment, we do not intend to adjourn this case as we have received the intimation very late and the Respondent is already present. The Respondent submitted that, indeed, the CPIO had replied to the Complainant on June 25, 2008 and had provided him with the desired information. We carefully examined the reply given by the CPIO and find that it is deficient on some counts as he has not provided pointed reply/information on many of the CIC/SM/C/2009/000824 queries and, therefore, direct him to provide to the Complainant within 10 working days from the receipt of this order all the remaining information he had sought on the action taken on his representation to the said Branch Manager.

4. With the above directions, the complaint is disposed off.

5. Copies of this order be given free of cost to the parties.

(Satyananda Mishra) 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) Assistant Registrar CIC/SM/C/2009/000824