Central Information Commission (CIC): While taking note of the fact that CPIOs failed to mention their name in the replies to RTI applications, CIC reiterated that CPIOs and FAAs should mention their name, address, telephone and fax number in all correspondence on RTI matters. CIC was hearing an appeal filed by an RTI applicant seeking information with reference to a Notification published in the press, inviting applications for the post of House Keeper cum Peon. The appellant sought information regarding Government guidelines relating to above mentioned notification, name and designation of the appointing authority and also requested for personal hearing. He earlier approached CPIO, Union Bank of India but was not satisfied with the response he got. Even after filing appeal before First Appellate Authority, complete information was not furnished. It was also alleged in the appeal that the name of the concerned CPIO was also not mentioned in any of the correspondence in the matter. After hearing the parties, CIC directed Union Bank of India to provide all information to the appellant with name of the concerned CPIO and also to ensure that the appellant was given personal hearing. (Chayan Ghosh Chowdhury v. CPIO, Union Bank of India, File No. CIC/VS/A/2013/001508/SH, decided on May 23, 2014)
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Even the Mukhya suchna ayog is not taking care of such deceisins.Not only it appear intead of hearing the appealant the give weight to the respondent.
In a number of cases decideded against nagar Nigam jaipur. he is helpless in getting the information. because of corrucption the Jaipur nagar nigam is not giving regard kalwar Scheme, Near main railway station as it has become a regular source of illegal income. it can easily by smelled by the RTI appeasl decidec in favour of the applicant.
Respected sir, it is already privision of RTI Act. What is new in it.PIO & Appelate Authority is under punishment already en KO RTI ACT KE PROVISION KE ANUSAR DANDIT KIYA JANNA CHAAHEA…………………… sir ji meri English weak hai PAR YAHAN EH ORDER HOONA CHAHEA KI JIN PIO OFFICERS AUR APPELATE AUTHORITY KE PENDING INFORMATION KA HAL YA DENE WALI YA UNDER COURT DECISION MAIN HOON UN AGGER WO RETIRE MENT PAR HAIN TO UN KE RETIREMENTS BENIFITS KE BARRE MAIN FASEILA INFORMATION KE SOUGHTOUT KA BAAD FINAL ORDER DEKH KAR KIYYA JAYYE que ki INFORMATION DENE KE NAMM SE BAHUT GOTALLA HO RAHA HAI!