Vipul Vaibhav vs State Bank Of India on 24 June, 2022

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Central Information Commission

Vipul Vaibhav vs State Bank Of India on 24 June, 2022

Bench: Neeraj Kumar Gupta

                            के   ीय सूचना आयोग
                     Central Information Commission
                         बाबा गंगनाथ माग ,मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई  द ली, New Delhi - 110067

ि तीय अपील सं या/Second Appeal No. CIC/SBIND/A/2020/688647

Mr. Vipul Vaibhav                                     ... अपीलकता /Appellant

                                 VERSUS
                                  बनाम
CPIO                                                  ...!ितवादी/Respondent
State Bank of India
RBO, Phulbani, Near Mudikunda Chak
Kandhamal, Odisha-762001

Relevant dates emerging from the appeal:-

RTI : 22-05-2020           FA    : 06-07-2020         SA      : 12-10-2020

CPIO : 18-06-2020          FAO : 12-08-2020           Hearing : 17-06-2022

                                 ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India, Odisha. The appellant seeking information is as under:-

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2. The CPIO vide letter dated 18-06-2020 has provided point-wise information to the appellant. Being dissatisfied with the same, the appellant has file first appeal dated 06-07-2020 and requested that the information should be provided to him. The FAO vide order dated 12-08-2020 upheld CPIOs reply and disposed the appeal. He has filed a second appeal before the Commission on the ground that information sought has not been provided to him and requested to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant was not present despite notice. The respondent, Shri Prasanta Kumar Behera, Regional Manager & CPIO attended the hearing through video-conferencing.

4. The written submissions of the respondent are taken on record.

5. The respondent submitted that vide their letter dated 18.06.2020, point- wise reply/information, as per the documents available on record has been provided to the appellant. The FAA vide its order dated 12.08.2020 had also upheld the reply given by the CPIO.

Decision:

6. The Commission, after hearing the submissions of the respondent and after perusal of records, observes that the respondent vide its letter dated 18.06.2020 has given point-wise reply/information to the appellant as per the documents available on record and within the stipulated period of time as per the provisions of the RTI Act. The Commission is satisfied with the action/steps taken by the respondent in dealing with the RTI application of the appellant. Further, the appellant was not present to contest the submissions of the respondent or to substantiate his claims further. Hence, no further intervention of the Commission is required in the matter.

7. With the above observations, the appeal is disposed of.

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




                                                           नीरज कु मार गु ा)
                                       Neeraj Kumar Gupta (नीरज           ा
                                                               सूचना आयु )
                                     Information Commissioner (सू

                                                        दनांक / Date : 17-06-2022
Authenticated true copy
(अिभ मािणत स यािपत ित)


S. C. Sharma (एस. सी. शमा ),
Dy. Registrar (उप-पंजीयक),
(011-26105682)



Addresses of the parties:
1.   CPIO
     State Bank of India
     RBO, Phulbani, Near Mudikunda Chak
     Kandhamal, Odisha-762001

2.    Mr. Vipul Vaibhav




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