ANURAG KUMAR Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) THESE files contain complaints in respect of the RTI applications dated 8.12.2013 (File No. CIC/SH/C/2014/000130), 24.7.2014 (File No. CIC/SH/C/2014/000519), 10.3.2014 (File No. CIC/SH/C/2014/000257), 22.8.2014 (File No. CIC/SH/C/2014/000520) and 23.5.2014 (File No. CIC/SH/C/2014/000349) filed by the Complainant seeking information in the context of disciplinary proceedings against him and the punishment imposed on him. Not satisfied with the response of the Respondents, he has filed complaints in all the five cases to the CIC.

(2.) THE Complainant submitted that the Respondents have not been providing the information sought by him in his RTI applications. In response to our query, he stated that he has filed around 130 RTI applications. He further submitted that the Respondents either state that the information has already been provided or provide information, which is different from the information sought by him.

(3.) IN response to our query, it was stated during the hearing that the Complainant was dismissed from the service of the bank in 2006. Subsequently, pursuant to an order of the High Court, the Respondents passed a fresh dismissal order in 2013.