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[Cites 3, Cited by 1]

Central Information Commission

Mr.Ajay Kumar Sharma vs Staff Selection Commission on 30 November, 2011

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                                  Central Information Commission
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                                                Phone No.011­26183996
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                                                                        No.CIC/SM/C/2011/001447
                                                                                                     
                                                                          Dated: 30 November 2011



Name of the Complainant                     :      Shri Ajay Kumar Sharma
                                                   S/o. Shri Harikrishna Sharma,
                                                   Vill - Kewra Kala, Post - Bhejemau,
                                                   Janpad - Pratapgarh, UP - 230 301.


Name of the Public Authority                :      The Central Public Information Officer,
                                                   Staff Selection Commission,
                                                   8 A­B, Beli Road,
                                                   Allahabad - 211 002.



                                                ORDER

         The Commission has received a petition from Shri Ajay Kumar Sharma of  Pratapgarh   stating   that   his   RTI­application   of   19   June   2011   filed   with   the  Central Public Information Officer, Staff Selection Commission, Allahabad, 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,   Staff   Selection   Commission,   Allahabad,   to   provide   the  information sought by the Complainant by 30 December 2011. 

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 6  January 2012 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 6 January 2012, 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) Chief Information Commissioner Authenticated true copy:

(Vijay Bhalla) Deputy Registrar Cc:
1.     Shri Ajay Kumar Sharma, S/o. Shri Harikrishna Sharma, Vill - Kewra Kala, Post  Bhejemau, Janpad - Pratapgarh, UP - 230 301.
2.     The Central Public Information Officer, Staff Selection Commission, 8 A­B, Beli Road,  Allahabad - 211 002.