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 1, Cited by 0]

Central Information Commission

Mrdayaram Jat vs Rural / Gramin Banks on 18 November, 2015

                          Central Information Commission, New Delhi
                              File No. CIC/MP/A/2014/002195/SH
                      Right to Information Act­2005­Under Section (19)




Date of hearing                         :       18th November 2015


Date of decision                        :       18th November 2015



Name of the Appellant                   :       Shri Daya Ram Jat,
                                                110, Shree Veer Teja Jat Kisan Hostel, 
                                                Veer Durga Das Nagar, Palli­Marwar, 
                                                Rajasthan­ 306401



Name of the Public                      :       Central Public Information Officer,
Authority/Respondent                            Rajasthan Marudhara Gramin Bank,

Prakshal Complex, 1st Floor, In front of  Jalore Club, Hospital Circle, Distt­Jalore,  Rajasthan­343001 The Appellant was not present.

On behalf of the Respondents, Shri P.N. Bhat, Regional Manager was present at  the NIC studio, Jalore.

Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application dated 21.5.2014 filed by the Appellant,  seeking information on six points regarding the branches opened between 1.1.2014 to  CIC/MP/A/2014/002195/SH 31.3.2014 and related details, came up today.  The Appellant was not present in spite of a  written   notice   having   been   sent   to   him.     The   Respondents   stated   that   the   above  application was not received by them.  Accordingly, a copy of the RTI application dated  21.5.2014 is enclosed with this order.   The CPIO is directed to respond to it, in keeping  with the provisions of the RTI Act, within thirty days of the receipt of this order, under  intimation to the Commission.  Such information, as is provided, should be provided free  of charge.

2.  With the above directions, the appeal is disposed of.

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

Sd/­ (Sharat Sabharwal) 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)       Deputy Registrar CIC/MP/A/2014/002195/SH