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 3, Cited by 0]

Central Information Commission

Shri.Mohan Prasad Singh vs Allahabad Bank on 22 July, 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/2010/000493
                                                                                                      
                                                                              Dated:  22 July 2010


Name of the Complainant                   :     Shri Mohan Prasad Singh
                                                Vill & Post - Gotpa,
                                                Via - Bikramganj,
                                                Distt - Rohtas, Bihar - 802 212.


Name of the Public Authority              :     The Manager,
                                                Allahabad Bank,
                                                Sasaram, Bihar.


                                                The Zonal Manager & The CPIO,
                                                Allahabad Bank, 
                                                Zonal Office, Patna Road,
                                                Kotwali Chanak, Patna - 800 001.

                                              ORDER

          The Commission has received a petition from Shri Mohan Prasad Singh  of   Rohtas,  stating   that   his  RTI­application   of   7   January  2010  filed   with   the  Central Public Information Officer, Allahabad Bank, Sasaram, Bihar, 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, Allahabad Bank, Sasaram, Bihar, to provide the information  sought by the Complainant by 23 August 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 30  August 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 30 August 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.     Shri Mohan Prasad Singh, Vill & Post - Gotpa, Via - Bikramganj, Distt - Rohtas, Bihar  802 212.
2.     The Manager, Allahabad Bank, Sasaram, Bihar.
3.     The Zonal Manager & The CPIO, Allahabad Bank,  Zonal Office, Patna Road, Kotwali  Chanak, Patna - 800 001.