Central Information Commission
Mr.Satya Prakash Mishra vs United Commercial Bank (Uco) on 28 June, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/001458/19390
Appeal No. CIC/SG/A/2012/001458
Relevant Facts emerging from the Appeal
Appellant : Mr. Satya Prakash Mishra
Sector K B1/55
Aliganj, Lucknow
Respondent : Mr. R. K. Bishnoi
Public Information Officer & Chief Manager UCO Bank Zonal Office, 28 Naval Kishore Road, Sky Lark Building, 3rd Floor, Hazratganj, Lucknow- 226001 RTI application filled on : 24/01//2012 PIO replied : 23/02/2012 First appeal filed on : 29/02/2012 First Appellate Authority order : not mention Second Appeal received on : 09/05/2012 The Appellant had sought information regarding the CIC's orders to Uco Bank PIOs in last five years and their action taken report over the same. S. No Information Sought
1. Provide me the copy of order given by CIC to your PIOs in your branch in last five years.
2. Provide me the action taken report by these PIOs after receiving above mentioned applications within last five years.
3. Also provide me the copy of letter over which your PIO did not respond. Reply of the Public Information Officer (PIO) Information is exempted under sec 8(1)(d),(e) and (j) of RTI Act 2005.
Grounds for the First Appeal:
PIO refused to reply saying that such information is exempted under RTI Act 2005. Order of the First Appellate Authority (FAA):
Not enclosed.
Grounds for the Second Appeal Unsatisfactory reply by PIO and FAA as well Relevant Facts emerging during Hearing: The following were present:
Appellant: Absent;
Respondent: Mr. R. K. Bishnoi, Public Information Officer & Chief Manager on telephone;
The PIO states that he FAA had ordered that all the information should be provided to the appellant and detailed information has been sent to the Appellant on 04/04/2012.Page 1 of 2
Decision:
The Appeal is disposed.
The information appears to have been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 28 June 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2