Central Information Commission
Mohan Singh Negi vs State Bank Of India on 15 March, 2017
CENTRAL INFORMATION COMMISSION
Club Building, Oppoeite Ber Sarai Market'
Old JNU Campus, New Delhi - 110067.
Tet +91-1f'26179548
Decision No. CIC/DS I c I zOlL I OO27O2 IVS I OL62O
complaint No. CIC/ DS/ C I zolt I OO27OZ lv$
Date: 24.12.2Ot2
COMPLNNT REMANDED TO : First Appellate Authority
State Bank of India
O/o The Chief General Manager
11, Parliament Street, l.ocal Head
Office, New Delhi -110001.
Complainant Shri Mohan Singh Negi
House No. 474, Gali No. 6,
Saket Colony, Muzaffar Nagar
Uttar Pradesh.
Itrblic Information Ofllcer : Public Information Officer
state Bank of India
O/o The Chief General Manager
11, Parliament Street, Irccal Head
Office, New Delhi - f 10001.
Facts :
The complainant has filed a RTI application with the PIO on 11.08.2011 seeking information. Not having received any reply from the PIO within the prescribed time, he approached the Commission by filing a complaint under Section 18 of the RTI Act on 29.L1.20 1 I .
It is observed that the complainant has not approached the'First Appellate Authority-as prescribed under the RTI Act.
Decision:
Hence, the matter is now remanded to the First Appellate Authority.
The Commission hereby directs the FAA to treat (enclosed herewith) as the First Appeal and decide accordance with the provisions of the RTI Act after relevant documents and giving all concerned parties an be heard.
U?..C^-...
while deciding the matter, the FAA is directed to examine whether any information was provided by the plo within the mandated period and if provided, whether it was complete, relevant and correct. Where the FAA is satisfied that the information provided by the PIO is as per the records, the First Appeal shall be disposed of. The Commission shall be intirnated of the same.
In the event that no information has been provided or if there are any deficiencies in the inforrrration furnished by the plo, the FAA shall direct the PIo to provide the complete information in reply to the RTI application d.ated 11.08.2011 to the complainant, with a copy to the commission. Furth€r; the FAA shall also enquire and send an enquiry report to the Commission containing the reasons for not furnishing and/or the delay in furnishing the complete information by the plo affixing responsibility and identiflring the officer(s) so responsible, if any.
F\rrthermore, if the complainant is not satislied with the orders of the FAA, he will be free to mbve a second appeal before the Commission under Section 19(3) of the RTI Act.
The Complaiat is disposed,.olf.
(."L^ C^*^---
Fijhi Sharmaf Information Commissione r Authenticated true copy.
(V.X. Sharna) Designated Oflicer Enclosed: Copy of Complaint received on 29.1 1.201 1; and Copy of RTI appticarion dated I 1.08.201 1 .