Official fined Rs. 40,000 under RTI Act by CIC, Chhattisgarh
Chhattisgarh CIC proposed a total of
Rupees Forty Thousand penalty against Sub Divisional Officer (Revenue) Raigarh.
In two separate important orders on
31 July, Chief Information Commissioner Mr. A.K.Vijayavargia ordered to issue
show
cause notices for proposed total of Rupees Forty Thousand Penalty in two cases (Twenty
thousand in each case) against Sub Divisional Officer (Revenue) Raigarh
and awarded Reimbursement of total five hundred (Rs.250/- in each case) to
appellant.
Brief Summary
Appeal No.80/06
| Appellant | Ramesh Agrawal, Satyam Kunj, Raigarh (C.G.) |
| Public Authority | Sub Divisional Officer (Rev) Raigarh (C.G.) |
| Application Submitted | 14.12.2005 |
| Information sought | Regarding commencement of work / construction prior to Environment Clearance by Industries in Raigarh District. |
| First Appeal Submitted | 18.1.2006 |
| Order on first appeal | 17.03.2006 |
| Second Appeal | 26.03.2006 |
| First hearing | 16.05.2006 |
| Second Hearing | 12.06.2006 |
| Final hearing | 31.07.2006 |
| Order dtd 31.07.2006 | Show cause notice against penalty of Rs.20,000/-, Reimbursement of Rs.250/- to appellant & Information free of charges within 15 days. |
:
Appeal No.81/06
| Appellant | Ramesh Agrawal, Satyam Kunj, Raigarh (C.G.) |
| Public Authority | Sub Divisional Officer (Rev) Raigarh (C.G.) |
| Application Submitted | 14.12.2005 |
| Information sought | Regarding Land acquisition for expansion plant of M/s Jindal Steel & Power Ltd. Patrapali District Raigarh. |
| First Appeal Submitted | 18.1.2006 |
| Order on first appeal | 17.03.2006 |
| Second Appeal | 26.03.2006 |
| First hearing | 16.05.2006 |
| Second Hearing | 12.06.2006 |
| Final hearing | 31.07.2006 |
| Order dtd 31.07.2006 | Show cause notice against penalty of Rs.20,000/-, Reimbursement of Rs.250/- to appellant & Information free of charges within 15 days. |
Ramesh Agrawal
‘Jan Chetana’
159 – Kelo Vihar
Colony
Raigarh (C.G.)
496001