V S S Krishna vs Indian Overseas Bank on 16 May, 2023

[Cites 2, Cited by 0]

Central Information Commission

V S S Krishna vs Indian Overseas Bank on 16 May, 2023

1. The issue under consideration arising out of the second appeal dated 13.08.2021 include non-receipt of the following information sought by the appellant through the RTI application dated 03.06.2021and first appeal dated 10.07.2021:-

"POLICY HOLDER: M.VISHNUVARDHANA REDDY POLICY NO: xxxx606 policy is completed in your Indian Overseas Bank Agency code 80001725 especially it is completed in Salem Shevapet Branch Sub code: 0149 which is come under Salem Regional Office control.

(i) Now refer the footer path of the above bond as per this policy your IOB is the Corporate Agent Yes or No?

Page 1 of 5

(ii) Your Bank Name & Your Bank Contact number is required to print in the Agent Column but it was not printed in the column Yes or No?

[Additional information my Name and My Personal Mobile No was printed in the Agency column.] For your Kind information LIC printed my privacy information in other policies bond which is completed in various Nationalized Banks regarding that I take the issue to concern banks Regarding my query that concern banks like UCO Bank, Allahabad Bank and some others contact the LIC OF INDIA and they given the below replies and they share the reply in RTI as per the RTI rules and regulation. [For your Ready Reference I attached the RTI reply which I receive from them for your Perusal] My Privacy date was also printed in the bonds which are completed in your bank agency code 80001725. Regarding my query that nationalized banks share the following information "THE DATA CAPTURED IN THE PROPOSAL FORM IS REFLECTED IN THE POLICY BONDS ISSUED" with me. NOW GIVE ME THE ACCURATE REPLIES FOR THE BELOW QUERIES:

(iii) Are you agreed the following reply "THE DATA CAPTURED IN THE PROPOSAL FORM IS REFLECTED IN THE POLICY BONDS ISSUED"!!! Because As on date in my Several email I raise the query with you why my privacy data was printed in the policy bonds which is completed in your bank agency code. If Yes then kindly uphold the reply in your RTI.

(iv) If you have any other reply means then you mention it in your RTI reply.

(v) In your IOB what is the minimum Balance is required to maintain the SB account With Cheque book and without cheque book.

(vi) What is your Bank Official App for the Debit and Credit Tranctions?

(vii) What is the Mobile Number is available for the Balance Enquiry?

(viii) What is the Mobile Number is available for the Mini Statement?"

Page 2 of 5

2. Succinctly facts of the case are that the appellant filed an application dated 03.06.2021 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Indian Overseas Bank, Chennai. The CPIO vide letter dated 01.07.2021 replied to the appellant. Aggrieved by the same, the appellant filed first appeal dated 10.07.2021. The First Appellate Authority (FAA) vide order dated 09.08.2021 disposed of the first appeal. Aggrieved by that, the appellant filed second appeal dated 13.08.2021 before the Commission which is under consideration.

3. The appellant has filed the instant appeal dated 13.08.2021inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. The CPIO replied vide letter dated 01.07.2021 and the same is reproduced as under:-

(i) IOB is the Corporate Agent for LIC under Agency code****1725.

(ii) Our bank is not a custodian of this information.

(iii) The Data Captured in the proposal form is reflected in the policy Bond issued"

is not given by IOB.

(iv) Nil.

       (v)                         Minimum Balance Requirement
                  Public          With Cheque Book       Without Cheque Book
                  Metro       and        Rs 1000/-               Rs 500/-
                  Urban
                  Rural and Semi            Rs 500/-                     Rs 100/-
                  Urban
                  Pensioners                Rs 250/-                      Rs 5/-

      (vi)  IOB Mobile Banking App: IOB Mobile
            IOB Bhim Aadhar : BHIM IOB UPI
      (vii) Balance check : 9210622122

      (viii) Nil.

The FAA vide order dated 09.08.2021 agreed with the reply given by the CPIO.

Page 3 of 5

5. The appellant and on behalf of the respondent Shri Anuj Kumar, CPIO, Indian Overseas Bank, Chennai, attended the hearing through video conference.

5.1. The appellant inter alia submitted that the respondent had not provided the requisite information with respect to point nos (i) & (ii) of the RTI application.

5.2. The respondent while defending their case inter alia submitted that the information pertained to LIC which was a public authority in itself. Therefore, the appellant could have directly sought the information from LIC.

6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, observed that due reply was given by the CPIO on 01.07.2021. Further, the respondent not being the custodian of the information may not be compelled to create or collate the information. There appears to be no public interest in further prolonging the matter. Accordingly, the appeal is dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Suresh Chandra) (सुसुरेशचं ा) ा सूचनाआयु ) Information Commissioner (सू दनांक/Date: 16.05.2023 Authenticated true copy R. Sitarama Murthy (आर. सीताराममूत ) Dy. Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Addresses of the parties:

The CPIO Indian Overseas Bank Law Department, Central Office P.B. 763, Anna Salai, Chennai Tamilnadu, -600002 First Appellate Authority Indian Overseas Bank Law Department, Central Office P.B. 763, Anna Salai, Chennai Tamilnadu,-600002 Shri V S S Krishna Page 4 of 5 Page 5 of 5

Unlock Advanced Research with PRISMAI

Central Information Commission