Central Information Commission
Sarosh N. Gandhi vs Union Bank Of India on 31 July, 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/UBIND/A/2023/120684
Sarosh N. Gandhi ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Union Bank of India,
Mumbai ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 08.09.2022 FA : 16.11.2022 SA : 05.05.2023
CPIO : 23.09.2022 FAO : 14.12.2022 Hearing : 31.07.2024
Date of Decision: 31.07.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 08.09.2022 seeking the following information:
"Refer to my letter dated 17.02.2022 & 03.08.2022 regarding the documentary proofs like signed cheque copies, pay in slips and all the other relevant transaction details in respect of Late Naval N. Gandhi my brother. If any action is taken by your bank till date the copy of the same be provided to me, and if action not taken, the reason for the same in writing."
2. The CPIO replied vide letter dated 23.09.2022 and the same is reproduced as under:-
Page 1 of 3"The copy of the account statements has been sent you by the branch vide email dated 23.09.2022, we are again sending you the copy of the account statement."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.11.2022 alleging that the information provided was incomplete, false and misleading. The FAA's order dated 14.12.2022 directed the respondent to provide information to the appellant as provision of the RTI Act, 2005.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 05.05.2023.
5. The appellant remained absent and on behalf of the respondent Shri Vikas, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that in pursuance of the FAAs' directions, they provided a copy of the only cheque in CTS system and screenshot of Cheque no. 9014288 of Rs. 1,12,203/- dated 21.05.2014 (payee Mr. Roda Nadirashah Gandhi) paid on 24.05.2014 received from service Branch, Mumbai for necessary confirmation. Further, they had also submitted the account statement to the appellant. The respondent also clarified that the records were too old and the record retention period for slips, vouchers, cheques, etc. was 10 years.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the respondent had provided information, as per available records, in compliance of the FAA's directions on 04.01.2023. Further, in the absence of the Appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 31.07.2024
Page 2 of 3
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 Union Bank of India, DGM & CPIO, Union Bank Building, 6th Floor, 66/80, Mumbai Samachar Marg, Fort, Mumbai - 400023
2. Sarosh N. Gandhi Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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