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Central Information Commission

Shri. Shyam Sundar Gururani vs State Bank Of India on 4 April, 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 : April 04, 2011


                       Complaint No. : CIC/AT/C/2010/001312-DS


Appellant                           :      Shri Shyam Sunder Gururani, Almora
(Uttarakhand).
Public Authority             :      State Bank of India, Almora (Uttarakhand).


                                            ORDER

The Commission has received an appeal petition, dated 20/09/2010 (Diary No:71305/2010) from Shri Shyam Sunder Gururani in respect of his/her RTI- application on 05/06/2010 filed with the CPIO, Office of the Branch Manager, State Bank of India, Branch - Pumaun P.O., District - Almora (Uttarakhand).

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.:RO/Almora/R-VI/167, dated 30/06/2010.

3. The Appellant preferred his/her first-appeal on 22/07/2010 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 22/07/2010 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.

(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 Shyam Sunder Gururani Village + P.O. - Pumaun, Tehsil - Jaiti, District - Almora-263626.

(Uttarakhand).

Page  2

2. Central Public Information Officer Office of the Branch Manager, State Bank of India, Regional Office, Region-VI, Hotel Shikhar, Mall Road, Almora-263601 (Uttarakhand).

3. First Appellate Authority under RTI Office of the General Manager (Network-2), State Bank of India, Local Head Office, 11, Parliament Street, New Delhi-110001.

-:-

Page  3