Central Information Commission
Mohd. Salim vs Bank Of Baroda on 27 September, 2024
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/BKOBD/A/2023/142880
Mohd. Salim ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Bank of Baroda,
Dehradun ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 08.07.2023 FA : 17.08.2023 SA : 17.10.2023
CPIO : 04.10.2023 FAO : 14.09.2023 Hearing : 20.09.2024
Date of Decision: 26.09.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 08.07.2023 seeking information on the following points:-
(i) "खाता सं या-1191*****887 देना ब क / ब क ऑफ बडौदा शाखा ह र ार कस ि के नाम पर ह इसक सूचना चािहए I Page 1 of 3
(ii) खाता सं या-1191*****887 देना ब क / ब क ऑफ बडौदा शाखा ह र ार पर जारी क गई ब क बुक िजसमे चैक सं या-627803 है उ चैक बुक के चोरी होने के स ब ध मे खाताधारक ने कोई ाथ!नाप$ ब क म& 'तुत कया है तो उ ाथ!ना प$ क ितिलिप दी जाये।
(iii) खाता सं या-1191*****887 देना ब क/ब क ऑफ बडौदा शाखा ह र ार का खाताधारक ब क म& जो ह'ता+र करता है वह िह दी मे करता है या अं.ेजी म& करता है इसक सूचना चािहए।
(iv) खाता सं या-1191*****887 देना ब क / ब क ऑफ शाखा ह र ार क चोरी 1ई चैक बुक का कोई चैक ब क म& भुगतान हेतु लगाया गया है या नह3 य द चैक लगा है तो उस ब क का भुगतान 1आ या नह3 या उस चैक पर ब क ारा 5या काय!वाही क गई सूचना चािहए I
(v) खाता सं या-1191*****887 देना ब क/ब क ऑफ शाखा ह र ार खाता धारक ि ने कभी अपने ह'ता+र को प रव7त!त कया है, य द हाँ तो कब, इसक सूचना चािहए।"
2. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 17.08.2023. The FAA's order dated 14.09.2023 observed that the copy of the RTI Application is being forwarded to the concerned CPIO at the Regional Office and that the CPIO will dispose of the RTI Application within 12 days of the receipt of the order.
3. In compliance with the FAA's order, the CPIO replied vide letter dated 04.10.2023 stating as under:
"The sought information pertains to third party. Hence denied under section 8 (1)(j) and (d) of the RTI Act, 2005."
4. Aggrieved with the denial of the information, the Appellant approached the Commission with the instant Second Appeal dated 17.10.2023.
5. The Appellant remained absent during the hearing and on behalf of the Respondent, Anil Joshi, DGM & CPIO along with Tanveer, Legal Officer attended the hearing through video conference.
Page 2 of 36. The Respondent submitted that the original RTI Application of 08.07.2022 was not received in their office but later upon receipt of a copy of the same with the FAA's directions, the reply to the Appellant was provided on 04.10.2023 denying the information as it did not relate to him but to a third party.
7. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the CPIO has duly explained the initial omission on their part in having failed to provide any reply to the RTI Application and the eventual reply provided to the Appellant is also found to be in line with the provisions of the RTI Act. Pertinently so, the Appellant has not argued any grounds of dissatisfaction against the denial of the information in the second appeal memo and he has also not availed of the opportunity to plead his case.
8. Having observed as above, no action is warranted in the matter.
9. The Appeal is dismissed accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनं आनंदी राम लंगम)
म
Information Commissioner (सू सूचना आयु )
दनांक/Date: 26.09.2024
Authenticated true copy
Col S S Chhikara (Retd) (कन ल एस एस िछकारा, ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Bank Of Baroda, CPIO, Regional Office: (Dehradun Region), 410, Indranagar Colony, Distt-Dehradun, Uttrakhand- 248001
2. Mohd. Salim Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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