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[Cites 3, Cited by 2]

Central Information Commission

Mr.Suryakant B Tengali vs State Bank Of India on 15 February, 2011

                   CENTRAL INFORMATION COMMISSION
                   Room No.296, II Floor, B Wing, August Kranti Bhawan,
                         Bhikaji Cama Place, New Delhi-110066.
                         Telefax:011-26180532 & 011-26107254
                                      website:cic.gov.in

                                                                     Date : February 15, 2011


                          Appeal No. : CIC/AT/C/2010/000556-DS


Complainant / Appellant     :      Shri Suryakant B. Tengali, Goa.
Public Authority            :      State Bank of India, Mumbai (Maharashtra).


                                           ORDER

The Commission has received a complaint / appeal petition, dated 03/03/2010 (Diary No:16598/2010) from Shri Suryakant B. Tengali in respect of his/her RTI- application on 19/08/2009 filed with the CPIO, Office of the Branch Manager, State Bank of India, St. Inez, Panaji, Goa.

2. On Perusal of the papers submitted by the appellant, it is observed that appellant's RTI-

request was replied to by the CPIO, letter No.:GM/II/1599/RTI/2210, dated 07/09/2009.

3. The Appellant preferred his/her first-appeal on 09/10/2009 before the First Appellate Authority, which has not been decided by FAA (Copy of First Appeal is enclosed).

4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz. appeals and complaints, the matter is remitted to the First Appellate Authority, with the following directions:

i. In case the first appeal dated 09/10/2009 has not been disposed of by FAA, he should dispose of the first appeal by passing a speaking order in the matter, within 2 weeks of receipt of this order.
ii. In case FAA has already disposed of the first-appeal, he should furnish a copy of his order to the Appellant within one (1) week of receipt of this order.
Page  1 iii. A copy of First Appellate Authority order will be endorsed to the Commission clearly indicating the case number and reason for delay, if any, in providing information.

5. In case, the Appellant still feels aggrieved by the decision of FAA, he/she shall be free to approach the Commission in second appeal under section 19(3), along with complaint under section18, if any, within the prescribed time limit.

6 The matter is closed with the above directions.

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) US & Dy. Registrar Tele. No. 011-26105027 [email protected] Copy to:-
1. Shri Suryakant B. Tengali 924 / 8, NIO Colony, Near Kadamba Depot, Porvorim, Goa-403521.
2. Central Public Information Officer Page  2 State Bank of India, Local Head Office, Synergy, Plot No.:C-6, G-Block, Bandra-Kurla Complex, Post Box No.-8123, Bandra (E), Mumbai-400051.
3. First Appellate Authority under RTI State Bank of India, Local Head Office, Synergy, Plot No.:C-6, G-Block, Bandra-Kurla Complex, Post Box No.-8123, Bandra (E), Mumbai-400051.

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