Central Information Commission
Sh. N. Obalappa, Bangalore vs Sbi, Bangalore on 27 April, 2011
1
Central Information Commission
Room No.296, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama
Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal : No. CIC/AT/A/2010/000666DS
Appellant /Complainant : Sh. N. Obalappa,
Bangalore
Public Authority : State Bank of India,
Bangalore
(Sh. Raghurama Shetty, CPIO,
Shri
Harishankar, AA, Sh.
Umashankar Babu,
& Sh. Tulsi Kumar - through
video
Conferencing)
Date of Hearing : 27 April 2011
Date of Decision : 27 April 2011
Facts:
1. Applicant preferred RTI application dated 20 April 2010 before the CPIO, State bank of India, Bengaluru seeking information regarding business transactions undertaken on 14 April 2010 which was declared bank holiday on account of birth anniversary of Dr BR Ambedkar - enclosed herewith as Annexure A.
2. Vide order dated 3 May 2010 the CPIO provided point wise information which did not satisfy the appellant who preferred appeal dated 10 May 2010 before the first appellate authority. The matter was disposed of vide FAA order dated 21 may 2010 which was a speaking order.
3. Being aggrieved and not being satisfied by the information furnished to him through the above orders, the applicant preferred second appeal before the Commission. The matter was heard today through videoconferencing. Both parties were present as above and made their submissions from Bangaluru. Respondent stated that prior to December 2009 debit entries made Appeal : No. CIC/AT/A/2010/000666DS 2 in respect of the appellant was done manually but after that date the data was fed into their Core Banking system which auto generated the entries. Appellant countered by saying that he had knowledge of the fact that the transition from manual to Core Banking was done after April 2010.
Decision notice
4. After hearing both parties the Commission directs the CPIO to revisit the matter and verify the correct position regarding the date of transition from manual to Core Banking and provide the same to the appellant within one week of receipt of the order. After hearing the averments of the appellant it is amply clear that the grievance redressal system of the respondent is weak and requires to be strengthened. Respondent may take the required corrective action.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Under Secretary & Dy. Registrar Copy to:
1. Shri N. Obalappa, A/O O/o the DDG, SZ & Marketing All India Radio AIR Complex, Rajbhawan Road Bangalore
2. The CPIO State Bank of India, RegionV, Network1 Administrative Office, Local Office, 65st. Marks Road Bangalore560001
3. The Appellate Authority Appeal : No. CIC/AT/A/2010/000666DS 3 State Bank of India, RegionV, Network1 Administrative Office, Local Office, 65st. Marks Road Bangalore560001 Appeal : No. CIC/AT/A/2010/000666DS