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Central Information Commission

.Smt. Naurati Devi vs Bank Of Baroda on 7 June, 2010

                             Central Information Commission
                            Complaint No.CIC/SM/C/2008/00089 
                      Right to Information Act­2005­Under Section (18)




                                                                         Dated:  7 June 2010

Name of the Complainant  : Smt. Naurati Devi Redcross Hospital Baluvakot, Post - Baluvakot (Dharchula), Distt - Pittorgarh (Uttrakhand).

Name of the Public Authority   : CPIO, Bank of Baroda, Sitarganj Road, Khatima, Distt Udhamsingh Nagar, Uttrakhand.

On behalf of the Respondent, Shri Anil Gupta, DRM was present.

2. In   our  order  dated   8   September  2009,  we  had  given   two   directions,  namely,   (a)   to   provide   the   desired   information   to   the   RTI   Applicant   by   30  September 2009 and (b) to explain the reasons for the delay in dealing with the  RTI application.  We have received no written explanation in this case till now.  

3. The case had been fixed for hearing today.  On behalf of the designated  CPIO,   a   representative   appeared   and   submitted   that   the   Branch   Manager  concerned (Shri C.S. Pandey) had neither acted on the original RTI application  nor had he complied with the orders of this Commission within the stipulated  time limit. He submitted that that Manager was entirely responsible for the delay  in this matter.

CIC/SM/C/2008/00089

4. On   the   basis  of  the   above  submissions,  we  now  direct   the   CPIO  to  forward a copy of this order to Shri C.S. Pandey, the then Branch Manager,  who was responsible for dealing with both the RTI application as well as our 8  September   2009   order   and   we   direct   that   official   to   appear   before   the  Commission (Room No.8, Club Building, Old JNU Campus, New Delhi) on 23  July 2010 at 11.15 a.m. to explain the reasons for his action resulting in the  non­availability of information to the RTI Applicant in time. If the said officer  does   not   appear   before   us   on   the   appointed   date   and   fails   to   give   any  satisfactory   explanation   about   his   action,   we   will   proceed   to   impose   the  maximum penalty of Rs.25,000/­ on him in terms of Section 20(1) of the Right  to Information (RTI) Act.  

5. Copies of this order be given free of cost to the parties.

(Satyananda Mishra) Information Commissioner Authenticated true copy.  Additional copies of orders shall be supplied against  application and payment of the charges prescribed under the Act to the CPIO of this  Commission.

(Vijay Bhalla) Assistant Registrar  CIC/SM/C/2008/00089