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State of Odisha - Section

Section 5 in The Orissa High Court Right to Information Rules, 2005

5.

No Information shall be provided to any applicant in the following matters:(i)in respect of the document or records produced in a judicial proceeding.(ii)The information, which is likely to affect the security of any institution or the public order.(iii)The information, which has no relationship with the public activity.(iv)The Information, which could cause unwarranted invasion of the privacy to any person.(v)Separate application shall be filed for information in respect of the separate record or information.(vi)Other materials described in Section 8 and 9 of the Act.Appendix-IList of State Assistant Public Information Officer In the Subordinate Courts and Its Appellate Authority
Sl. No. Name of the Station State Assistant Public Information Officer Appellate Authority
1 2 3 4
  CUTTACK    
1. Cuttack Sheristadar District & Sessions Judge.
2. Athagarh -do- Civil Judge (Sr. Divn)
3. Baramba -do- Addl. Civil Judge (Jr. Divn.)
4. Narsinghpur Senior Most Sr. Clerk J.M.F.C.
5. Banki Sheristadar Civil Judge (Sr.Divn.)
6. Salipur -do- Civil Judge (Jr. Divn.)
7. Jagatsinghpur Bench Clerk Addl. District Judge
8. Kujanga Sheristadar Civil Judge (Jr. Divn.)
9. Kendrapara Bench Clerk Addl. District Judge.
10. Pattamundai Senior most Sr.Clerk Civil Judge (Jr. Divn.)-J.M.F.C.
11. Jajpur Bench Clerk Addl.District Judge
12. Jajpur Road Sheristadar Civil Judge (Jr.Divn.)
  PURI    
13. Puri Sheristadar District & Sessions Judge
14. Nimapara Sheristadar Civil Judge (Sr. Divn.)
15. Pipili Senior most Sr. Clerk Civil Judge (Jr. Divn.)-J.M.F.C.
16. Nayagarh Bench Clerk Addl. District Judge
17. Daspalla Senior Most Sr. Clerk Civil Judge (Jr. Divn.)- J.M.F.C.
18. Khandapara -do- -do-
19. Ranpur -do- J.M.F.C.
  KHURDA    
20 Bhubaneswar Sheristadar Dist. & Sessions Judge
21. Khurda Bench Clerk Addl. District Judge.
22. Khurda Road Senior Most Sr.Clerk Special Rly. Magistrate
23. Banpur -do- Civil Judge (Jr. Divn.)- J.M.F.C.
  DHENAKANAL    
24. Dhenkanal Sheristadar Dist. & Sessions Judge
25. Hindol Sherishtadar S.D.J.M.
26. Kamakshyanagar Sheristadar Civil Judge (Sr. Divn.)
27. Angul Bench Clerk Addl. District Judge.
28. Talcher Bench Clerk Addl. District Judge
29. Pallahara Sheristadar S.D.J.M.
30. Athamallick -do- Civil Judge (Sr. Divn.)
  BALASORE    
31. Balasore Sheristadar Dist. & Sessions Judge
32. Jaleswar Sheristadar Addl. Civil Judge (Jr. Divn.)
33. Soro Seniormost Sr. Clerk Addl. Civil Judge (Jr. Divn). J.M.F.C.
34. Nilgiri Sheristadar Civil Judge (Sr. Divn.)
35. Bhadrak Bench Clerk Addl. District Judge
36. Basudevpur Senior most Sr. Clerk Addl. Civil Judge (Jr. Divn) J.M.F.C.
  KALAHANDI    
37. Bhawanipatna Sheristadar Dist. & Sessions Judge
38. Madanpur-Rampur Senior Most Sr.Clerk Addl. Civil Judge (Jr. Divn.) J.M.F.C
39. Dharmagarh Sheristadar Civil Judge (Sr. Divn.)
40. Nawapara Bench Clerk Addl. District Judge.
41. Khariar Seniormost Sr. Clerk Addl. Civil Judge (Jr. Divn)-J.M.F.C.
  SAMBALPUR    
42. Sambalpur Sheristadar Dist. & Sessions Judge
43. Kuchinda -do- Civil Judge (Sr. Divn.)
44. Rairakhol -do- S.D.J.M.
45. Deoaarh Bench Clerk Addl. District Judge
46. Bargarh -do- Addl. District Judge
47. Padampur Sheristadar Civil Judge (Sr. Divn.)
48. Sohella Seniormost Sr. Clerk J.M.F.C.
49. Barpalli -do- Civil Judge (Jr.Divn)- J.M.F.C.
50. Jharsuguda Bench Clerk Addl. District Judge
  BOLANGIR    
51. Bolangir Sheristadar Dist & Sessions Judge
52. Patnagarh -do- Civil Judge (Sr. Divn.)
53. Kantabanjhi Seniormost Sr. Clerk J.M.F.C.
54. Titilagarh Bench Clerk Addl. District Judge.
55. Sonepur -do- Addl. District Judge.
56. Biramaharajpur Sheristadar S.D.J.M.
57. Rampur Seniormost Sr. Clerk Civil Judge (J.D.)-J.M.F.C.
58. Loisingha -do- J.M.F.C.
  KORAPUT    
59. Jeypore Sheristadar District & Sessions Judge.
60. Laxmipur Seniormost Sr. Clerk J.M.F.C.
61. Kotpad -do- J.M.F.C.
62. Koraput Sheristadar Civil Judge (Sr. Divn.)
63. Nawrangpur Bench Clerk Addl. District Judge.
64. Umerkote Seniormost Sr. Clerk J.M.F.C.
65. Malkangiri Bench Clerk Addl. District Judge.
66. Mottu (M.V.79) Seniormost Sr. Clerk J.M.F.C.
67. Rayagada Bench Clerk Addl. District Judge.
68. Kashipur Seniormost Sr. Clerk J.M.F.C.
69. Bissam-Cuttack -do- J.M.F.C.
70. Gunupur Sheristadar Civil Judge (Sr. Divn.)
  GANJAM    
71. Berhampur Sheristadar District & Sessions Judge
72. Digapahandi Seniormost Sr. Clerk J.M.F.C.
73. Chhatrapur Sheristadar Civil Judge (Sr. Divn.)
74. Sorada -do- Civil Judge (Jr. Divn.)-J.M.F.C.
75. Bhanjanagar Bench Clerk Addl. District Judge.
76. Kodala Sr.most Sr. Clerk Civil Judge (Jr. Divn.) J.M.F.C.
77. Aska Sheristadar Civil Judge (Sr. Divn.)
78. Khallikote Seniormost Sr. Clerk J.M.F.C.
79. Patrapur Sheristadar Civil Judge (Jr. Divn.)
80. Purusottampur Seniormost Sr. Clerk J.M.F.C.
81. Parlakhemundi Bench Clerk Addl. District Judge
82. R. Udayagiri Seniormost Sr. Clerk J.M.F.C.
  PHULBANI    
83. Phulbani Sheristadar District & Sessions Judge
84. G. Udayagiri Seniormost Sr. Clerk J.M.F.C.
85. Daringbari -do- Civil Judge (Jr. Divn.)-J.M.F.C.
86. Balliguda Sheristadar Civil Judge (Sr. Divn.)
87. Boudh Bench Clerk Addl. District Judge.
88. Kantamal Senior most Sr. Clerk Civil Judge (Jr. Divn.) J.M.F.C.
  SUNDARGARH    
89. Sundargarh Sheristadar District & Sessions Judge
90. Bonai Sheristadar Civil Judge (Sr. Divn.)
91. Rajgangpur Senior most Sr.Clerk J.M.F.C.
92. Rourkela Bench Clerk Addl. District Judge
  MAYURBHANJ    
93. Baripada Sheristadar District & Sessions Judge
94. Rairangpur Bench Clerk Addl. District Judge.
95. Udala Sheristadar Civil Judge (Sr. Divn.)
96. Karanjia Sheristadar Civil Judge (Sr. Divn.)
  KEONJHAR    
97. Keonjhar Sheristadar District & Sessions Judge
98. Champua Sheristadar Civil Judge (Sr.Divn.)
99. Barbil Senior most Sr.Clerk Civil Judge (Jr. Divn.)-J.M.F.C.
100. Anandapur Sheristadar Civil Judge (Sr. Divn.)
Appendix - IIApplication Form for Information
SerialNo............. Space forCourt fee stamp
In the High Court of............
Description of document of whichthe information is required.Declaration:I...................the applicantdo hereby solemnly affirm and state that the facts stated in theapplication form are true to my knowledge and are based oninformation which I have obtained from the authentic sources. Ibelieve the said information to be true and the informationsought for by me are not coming within the purview of Section 8(1) (a) to (j) of The Right to Information Act, 2005 and underRule 5 of the Orissa High Court Right to Information Rules, 2005.Signature of theapplicantDate : I,........................ Sonof...................... at............ P.S..........Dist........ do hereby apply for the information/order passed bythe Hon'ble High Court relating to............Dated this ............day of............20Signature of the applicant.
For Office Use Only
Application receivedon.............Copy ready forsupply...............Compared by(1)................(2)...............Signature of theIssuing clerkDate:Received copy of informationSignature of the applicant Estimated cost............Record received on...........Information ready on...........Information deliveredon................State PublicInformation OfficerDate(Seal)
Appendix-II AApplication Form for Information
SerialNo............. Space forCourt fee stamp
In the High Court ofOrissa, Cuttack
Description of document of whichthe information is required.Declaration:I...................the applicantdo hereby solemnly affirm and state that the facts stated in theapplication form are true to my knowledge and are based oninformation which I have obtained from the authentic sources. Ibelieve the said information to be true and the informationsought for by me are not coming within the purview of Section 8(1) (a) to (j) of The Right to Information Act, 2005 and underRule 5 of the Orissa High Court Right to Information Rules, 2005.Signature of theapplicantDate : I,........................ Sonof...................... at............ P.S..........Dist........ do hereby apply for the information/order passed bythe Hon'ble High Court relating to............Dated this ............day of............20Signature of the applicant.
For Office Use Only
Application receivedon.............Copy ready forsupply...............Compared by(1)................(2)...............Signature of theIssuing clerkDate:Received copy of informationSignature of the applicant Estimated cost............Record received on...........Information ready on...........Information deliveredon................State PublicInformation OfficerDate(Seal)
Appendix-IIIRegister of applications for Information in the Orissa High Court, Cuttack
Serial Number with Date of Application Name of the applicant with address Date of estimating the value of Court Fees to bepaid Date of filing of deficit stamp Date of delivery of information Signature of the applicant Remarks
(1) (2) (3) (4) (5) (6) (7)
             
N. B. (1) If application is rejected, brief reasons thereof shall be entered in red ink in the remarks column.
(2)If there is delay beyond the prescribed period in delivery of the information, the reasons for such delay be noted in the remarks column.
(3)Register be verified by the State Public Information Officer/State Assistant Public Information Officer, once in every week.