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

Mr.Surender Singh vs Punjab National Bank on 26 March, 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/2009/001362
                                                                                               
                                                                     Dated:   26 March 2010


Name of the Complainant               :     Shri Surendra Singh
                                            S/o Shri Amar Singh,
                                            A - 14, Sharda Nagar,
                                            Near Railway Station, Jwalapur,
                                            Haridwar.


Name of the Public Authority          :     The Central Public Information Officer
                                            Punjab National Bank,
                                            Ahmedpur, Ranipur Road,
                                            Haridwar.

                                          ORDER

            The Commission has received a petition from Shri Surendra Singh of  Haridwar, stating that his RTI­application of 30 April 2009 filed with the Central  Public  Information  Officer, Punjab National Bank,  Ahmedpur,  Ranipur Road,  Haridwar, 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, Punjab National Bank, Ahmedpur, Ranipur Road, Haridwar,  to provide the information sought by the Complainant by 19 April  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 26  April 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 26 April 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 Surendra Singh, S/o Shri Amar Singh, A - 14, Sharda Nagar, Near Railway Station,  Jwalapur, Haridwar.
2.     The Central Public Information Officer, Punjab National Bank, Ahmedpur, Ranipur Road,  Haridwar.