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 1, Cited by 1]

Central Information Commission

Shri.Krishan Gopal vs Punjab National Bank on 28 February, 2011

                                        d sU nz h ; lwp uk vk;ksx
                                Central Information Commission
                                  2 ry] foxa 'c' / 2nd Floor, 'B' Wing
                             vxLr ØkfUr Hkou / August Kranti Bhavan
                                Hkhdkth dkek Iysl/ Bhikaji Cama Place
                            ubZ fnYyh ­ 110066 / New Delhi - 110066
                                              Phone No.011­26183996

                                               *****
                                                                      No.CIC/SM/C/2011/000162


                                                                                              
                                                                       Dated: 28 February 2011



Name of the Complainant                   :      Shri Krishan Gopal 
                                                 Vill - Keargi, P.O. Kamlanagar,
                                                 Sanjauli Shimla - 171 006.


Name of the Public Authority              :      The Central Public Information Officer
                                                 Punjab National Bank,
                                                 Circle Office, Shimla.


                                                 The First Appellate Authority
                                                 Punjab National Bank,
                                                 Circle Office, Shimla.

                                              ORDER

Background:

Shri  Krishan Gopal of Shimla filed an RTI application with the CPIO of  Punjab National Bank, Shimla on 9 December 2010.   The PIO replied to his  RTI­application vide his letter dated 13 December 2010.   Not satisfied with the  information   supplied   by   the   CPIO,   the   Applicant   approached   the   Central  Information Commission in a complaint whereas he was required to approach  the first Appellate Authority in an appeal.   Decision:
2. On going through the complaint, it was observed that the Appellant did  not utilize the channel of first Appellate Authority. The Commission has decided  to   treat  this  application  as  a  first  appeal  and  to   remand  this  appeal  to   first  Appellate Authority, Punjab National Bank, Shimla, who is directed to dispose of  the appeal of Shri Krishna Gopal within twenty working days from the date of  receipt of this decision, under intimation to Shri Vijay Bhalla, Deputy Registrar,  Central Information Commission. If the Complainant is not satisfied with the  orders of the first  Appellate Authority, he/she  will be free to move a second  appeal before us as per Sec 19 (3) of the Right to Information (RTI) Act.
3. The Commission ordered accordingly.

(Satyananda Mishra)  Chief Information Commissioner Authenticated true copy:

(Vijay Bhalla) Deputy Registrar Cc:
1.   Shri Krishan Gopal, Vill - Keargi, P.O. Kamlanagar, Sanjauli Shimla - 171 006.
2.   The Central Public Information Officer, Punjab National Bank, Circle Office, Shimla.
3.   The First Appellate Authority, Punjab National Bank, Circle Office, Shimla