Central Information Commission
Mr.G T Leela vs State Bank Of India on 26 March, 2010
dsUnzh; lwpuk vk;ksx
Central Information Commission
Dyc Hkou] utnhd Mkd[kkuk/ Club Building, Near Post Office
iqjkuk ts-,u-;w- ifjlj / Old J.N.U. Campus
ubZ fnYyh 110067 / New Delhi - 110067
(Ph: 01126160943)
*****
No.CIC/SM/C/2009/00469
Dated: 26 March 2010
Name of the Complainant : Smt. G.T. Leela
H.No.54, Thirumala
Lingaraj Nagar (North),
Hubli, Dharwad District,
Karnataka.
Name of the Public Authority : The Central Public Information Officer
State Bank of India,
Hubli City,
Hubli, Karnataka.
The Chief Manager,
Stressed Assets Resolution Centre,
Keshwapur, Hubli,
Dharwad District, Karnataka.
ORDER
The Commission has received a petition from Smt. G.T. Leela of Hubli, stating that his RTIapplication of 19 January 2009 filed with the Central Public Information Officer, State Bank of India, Hubli City, Karnataka, has not been responded to within the time limit prescribed under the Right to Information (RTI) Act, 2005. A copy of his RTIapplication is enclosed for ready reference.
2. The Commission has decided to treat this petition as a complaint under Section 18 of the RTIAct, 2005, and hereby directs the CPIO/Public Information Officer, State Bank of India, Hubli City, Karnataka, to provide the information sought by the Complainant by 19 April 2010.
3. Since the PIO has failed to respond to the RTIapplication mentioned above in time, he is, therefore, required to send his explanation in writing by 26 April 2010 to Show Cause as to why a maximum penalty of Rs.25000/ for the delay in supply of information may not be levied upon him. If no written explanation is received from the CPIO by 26 April 2010, the Commission will decide the case exparte and would impose the maximum penalty prescribed under Section 20(1) of the Right to Information (RTI) Act, i.e., Rs. 25,000/, upon the CPIO/deemed PIO. If, however, the CPIO had responded in time and provided the desired information, please let us know at the earliest.
4. The Complainant is advised that in case he does not receive any information from the CPIO after this order of the Commission, he may write to the Commission against the noncompliance of the Commission's orders.
5. The Commission ordered accordingly.
(Satyananda Mishra) Information Commissioner Authenticated true copy:
(Vijay Bhalla) Assistant Registrar Cc:
1. Smt. G.T. Leela, H.No.54, Thirumala Lingaraj Nagar (North), Hubli, Dharwad District, Karnataka.
2. The Central Public Information Officer, State Bank of India, Hubli City, Hubli, Karnataka.