Sunil Kumar Tomer vs Punjab National Bank on 7 February, 2019

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Central Information Commission

Sunil Kumar Tomer vs Punjab National Bank on 7 February, 2019

1. The issues under consideration arising out of the second appeal dated 09.08.2017 include non-receipt of the following information raised by the appellant through his RTI application dated 09.02.2017and first appeal dated 15.04.2017:-

(i) Copy of appellant's account (Saving A/c no. 0341xxxxx55) opening form along with all the documents.

     (ii)     Statement of account.
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      (iii)   Withdrawal slip.

2. Succinctly facts of the case are that the appellant filed an application dated 09.02.2017 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Ghaziabad, U.P. seeking aforesaid information. The appellant replied on 15.03.2017 to the appellant. Aggrieved with this, the appellant filed first appeal before the First Appellate Authority (FAA) on 15.04.2017. The First Appellate Authority (FAA) disposed of the first appeal vide order dated 08.05.2017. Aggrieved by this, the appellant has filed a second appeal dated 09.08.2017 before this Commission which is under consideration.

3. The appellant has filed the instant appeal dated 09.08.2017 inter alia on the grounds that the CPIO as well as the FAA have wrongly denied the information sought on point no. (i) stating that 'the account opening form is internal and confidential documentof the bank'. The appellant stated that account opening form is his own document and the respondent is acting in gross negligence in withholding such information. The appellant requested the Commission to direct the CPIO to provide the information as sought by him.

4. The CPIO vide letter dated15.03.2017 requested the appellant to visit the branch along with the pass book to get the information on point no. (ii) and denied the information sought on point nos. (i) and (iii) on the plea that information sought on these points are internal and confidential documents of the bank.The FAA vide order dated 08.05.2017 has furnished point wise information except point no. (ii) in which he reiterated the reply given by the CPIO on the ground of internal and confidential document of the bank.

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5.1. The appellant remained absent. The respondent Mr. Priyankar Pandey, Chief Manager, Punjab National Bank, Noida attended the hearing personally. 5.2. The respondent submitted that they have provided information on all the points except point no. (ii) of the RTI application. On query from the Commission, the respondent submitted that they have collected all the information and now ready to provide the same to the appellant.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, directs the respondent to provide complete point wise information to the appellant, within 7 days from today. Accordingly, the appeal is disposed of.

Sd/-

(Suresh Chandra) Central Information Commissioner Date: 07.02.2019 Page 3 of 3

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