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

Shri.Ram Kripal Yadav vs Bank Of Baroda on 30 August, 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/2010/000629
                                                                                                  
                                                                        Dated:  30 August 2010


Name of the Complainant                :     Shri Ram Kripal Yadav
                                             Vill - Salahpur, Post Malipur, 
                                             Distt - Ambedkar Nagar, U.P.


Name of the Public Authority           :     The Branch Manager,
                                             Bank of Baroda,
                                             Regional Office,
                                             Varanasi.


                                             The Central Public Information Officer,
                                             Bank of  Baroda,
                                             Bank of Baroda, 177/1, 
                                             Assi Road, Lanka, 
                                             Varanasi - 221005.

                                           ORDER

          The Commission has received a petition from Shri Ram Kripal Yadav of  Ambedkar Nagar, stating that his RTI­application of 27 January 2010 filed with  the   Central   Public   Information   Officer,   Bank   of   Baroda,   Regional   Officer,  Varanasi, 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, Bank of Baroda, Regional Officer, Varanasi, to provide the  information sought by the Complainant by 24 September 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 30  September 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 30 September 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 Ram Kripal Yadav, Vill - Salahpur, Post Malipur, Distt - Ambedkar Nagar, U.P.
2.     The Branch Manager, Bank of Baroda, Regional Office, Varanasi.
3.     The Central Public Information Officer, Bank of  Baroda, Bank of Baroda, 177/1, Assi  Road, Lanka, Varanasi ­ 221005