Central Information Commission
Mr.Ravinder Nath Tripathi vs Punjab National Bank on 14 December, 2012
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/SM/A/2011/002207/VS/01535
Appeal No.CIC/SM/A/2011/002207/VS
Dated: 14122012
Appellant: Shri Ravinder Nath Tripathi
Mahashakti Ayurved Bhawan
Mohalla Tari, Dince Tank,Arrah
Bhojpur802301 (Bihar)
Respondent: Public Information Officer
Madhya Bihar Gramin Bank
Head Office, Meena Plaza
South of Museum, Patna800001.
Date of Hearing: 14122012.
ORDER
Facts:
1. The appellant filed an RTI application on 1722011 seeking information on the appointment of grade 'C' employees in the Madhya Bihar Gramin Bank and other related issues.
2. The CPIO responded on 1832011. The appellant filed an appeal before the first appellate authority (FAA) on 1942011. The FAA responded on 1852011 and provided some information but denied information on some points to the appellant. A second appeal was filed by the appellant with the Commission on 792011.
Hearing:
3. The appellant was present at the hearing. The respondent participated in the hearing through videoconferencing.
4. The appellant referred to his RTI application and stated that he had sought information on 6 points but the respondent has provided only vague information which has been done deliberately to keep the matter obfuscated. The appellant said that the information provided to him has not been of any use.
5. The respondent stated that the information that was available in the bank has been provided except that information which was exempt from disclosure under the RTI Act, i.e., the addresses of the candidates who were selected, which was personal in nature.
6. It emerged from the hearing that it would be appropriate for the respondent to provide certain information in the context of the RTI application so as to meet the purpose of the application within the framework of the RTI Act. The information to be provided is as follows:
(a) The names of the newspapers in which the advertisement was published;
(b) The names of the specific Employment Exchanges to whom the request had been made and photocopy of the letter sent to them;
(c) The names of the Employment Exchanges from where the candidates were sponsored and the names of the candidates sponsored;
(d) The names of the candidates selected; and
(e) The names of the appointing authority and their date of retirement.
Decision:
7. The respondent is directed to provide to the appellant the information mentioned in para 6 above within 30 days from the issuance of this order.
Appeal is disposed of. Copy of this order be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy. (V.K. Sharma) Designated Officer