Central Information Commission
Mr.Sandeep Srivastava vs Cbdt on 13 October, 2011
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 : 13.10.2011
Complaint No. : CIC/DS/C/2011/000560
Complainant : Shri Sandeep Srivastava, Allahabad
Public Authority : State Bank of India, Allahabad
ORDER
The Commission has received a complaint/Appeal petition, dated 13.09.2010 through SIC, Lucknow(Diary No.:81258) from Shri Sandeep Srivastava, Allahabad stating that his/her RTI-application dated 01.09.2010 filed with the CPIO, State Bank of India, Stressed Assets Resolution Centre, Allahabad has been replied by the CPIO vide letter dated 08.09.2010.
2. On perusing the papers submitted by the complainant, it is observed that he/she has not availed the first-appellate channel u/s 19(1) of the RTI Act and has approached the Commission directly.
3. In view of above, the complainant / appellant is advised to file his first-appeal before the First Appellate Authority, under section 19(1) of the RTI Act within four weeks of the receipt of this order. The First Appellate Authority to take action as mandated under the RTI-Act, 2005 with a speaking order in the matter.
4. In case the complainant / appellant still feel dissatisfied with the decision of FAA, then he/she can approach the Commission in second-appeal in prescribed format, along with complaint, if any.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) U.S. & Dy. Registrar Copy to :-
Page 1
1. Shri Sandeep Srivastava, Advocate 24-A Strachey Road, Civil Lines, Allahabad(UP)
2. Appellate Authority(Under RTI Act) State Bank of India, Stressed Assets Resolution Center, 4, Kutchery Road, 1st Floor, SBI Building, Allahabad-211002 Page 2