Central Information Commission
Manindra Prasad vs Syndicate Bank on 8 March, 2017
I Central Inforoation Commisslon
. Roon No'4, Club Bullding' 067'
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Dated: 24.O6'2Otg
:' Shri Manindra Prasad
Appellaut: G-512, GovindPuram
Ghaziabad- 201013
Central Public Information Offrcer
ResPoudent: Syndicate Bank
Dv. General Manager
Rlgional Offrce, R-l 1 77
New Raj Nagar
Ghaziabad- ?OLOO2
24.06.2Ar3
Date of Headng:
ORDER
Facts dated 14'03'2012 under the RTI
1. The appellant filed an application of cheques for a Act, seeki.,g inioil;;;;;s*ai"e ""dit ""i11".r,^1"
sanctioned to a company' particular time,"';;;-f ff"l doJuments to the application of the copy of .t.q,"!, "i"Iht"rt-"dj"i ;pt"iqo appeilant. npptl"t liied frrsi ip;A -before the Iirst appeliate authorit5r (FA,{:" ffi;y ffi* ;; ;; l,ctosed. Appeliant filed this present second aPPeal' Hearing present before the Commission'
2. Appellant and respondent were an-d-;tated that he was
3. Appellant referred to his RTI appllcatiol trail report of cheques for a seeking inrormation-regarding.^".rlit sanctioned to a company' particular ti*"] "lp,-;?l;""documents copY. of cheques, etc' emplo5'ee of the 4'Appeltantstatedt}rattherespondentdidnotprovidethedesired ft3 *'* information. Appellant state.d Urat - stated
-11 Appellant frorn service' respondent b;[ and was dismissedhimseLf. Appellant stated that in that he toor. ris; ["orr." to a.]."a t in
-the RTI application' this light, rre rEquired the irrror*iiion-sougt UnlG"* t:
s. Respondent s tl+!:d{! ffi r"#i"",#*Tffi | o,, i s ""il;.:1.*$::;xf 3XX#ffi'"HT:*,,"1..:X;*jT:1tr"i:il:",'JH,aeniei-una;;il,"
6' Respondent stated that the information sought incruded deta,s-u""i-"r#;.;
*a confidentiaritv.- n"rpo"allr.r'llr..o. urri -by the apperant r,iiri"o.r.,
--.r,"*li"rrrur"to prorect the ,-rr", information #*:"11,#irf*lfA'-y;1fr u" si"."'"*fril: maintaining the Decieion
7. Respondent is directed to:
(a) provide to the.apperant application taking in,o the availabre information as per the.RTI para 6 above;
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(b) show cause w.hy action should not be falcen as^:r ro. t"""I,,i', g,r," u*.r,""r-#: respon dent "o, if, :,[i.i ffi
(c) compry with the "Trr#il above within 30 days frorn this order.
is disposed of' copv of H.r::l*l decision be given free of cost to rhe Authenticated true copy:
(V.K. Sharmat DO & Deputy Registrar