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[Cites 2, Cited by 1]

Central Information Commission

Mrp Kishan vs Andhra Bank on 5 February, 2016

                           Central Information Commission, New Delhi
                   File No. CIC/SH/A/2014/003140 & CIC/VS/C/2013/000228/SH
                     Right to Information Act­2005­Under Section  (18)/(19)




Date of hearing                              :   5th February 2016


Date of decision                             :   5th February 2016



Name   of   the   Appellant   /              :   Shri P. Kishan,
      Complainant                                S/o. Late Shri Narayan Rao, H. No.­ 6­71, 
                                                 Arya Nagar, Borgaon (P), Nizamabad, 
                                                 A.P.­ 503287


Name of the Public                           :   Central Public Information Officer,
Authority/Respondent                             Andhra Bank

Legal Department, Head Office,  Dr. Pattabhi Bhawan, 5­9­11, Saifabad,  Hyderabad ­ 500 004 RTI Application filed on : 04/03/2013 CPIO replied on : 12/04/2013 First Appeal filed on : 19/04/2013 First Appellate Authority order on       : 01/10/2013 2nd Appeal received on         : 17/11/2014 The Appellant / Complainant was not present.

On  behalf   of  the  Respondents,  Shri   Pawan   Kumar  Singh,   Manager  (Law)   was  present at the NIC Studio, Rangareddy.

Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2014/003140 & CIC/VS/C/2013/000228/SH These   files   contain   an   appeal   and   a   complaint   concerning   the   RTI   application  dated 4.3.2013 filed by the Appellant / Complainant, seeking information on four points  regarding   a   copy   of   his   representation   dated   8.1.2013,   received   by   the   Respondents  through the Ministry of Finance, copy of a letter dated 24.1.2013 addressed by the Ministry  of Finance to the Respondents, a copy of the Respondents' reply to the above letter and  copies of the enquiry report dated 24.2.2011 and enquiry proceedings.   The information  was denied by the CPIO under Section 8 (1) (h) of the RTI Act on the ground that the  matter was under prosecution and disclosure of the requested information would impede  the   process   of   prosecution.     The   FAA   upheld   the   reply   of   the   CPIO   and   cited   the  Commission's order No. CIC/LS/A/2010/000685 dated 26.8.2011 and the judgment of the  Delhi High Court in Surinder Pal Singh vs. Union of India, in favour of denial of information  in   this   case.     Not   satisfied   with   the   response   of   the   Respondents,   the   Appellant   /  Complainant has approached the Commission in an appeal and a complaint.    

2. The matter came up today.  The Appellant / Complainant was not present in spite  of  a  written  notice  having  been sent  to  him.    However, in  his second  appeal  he has  challenged the decision of the CPIO to invoke Section 8 (1) (h) of the RTI Act to deny the  information.   He has stated that the information sought by him is not at all the subject  matter   of   the   criminal   case   pending   against   him   in   a   court.     He   has   also   cited   the  judgment of the Delhi High Court in Bhagat Singh vs. CIC, in which the Court observed  that   mere   existence   of   an   investigation   process   cannot   be   a   ground   for   refusal   of  information and the authority withholding information must show satisfactory reasons as  to why the release of such information would hamper the investigation process.

CIC/SH/A/2014/003140 & CIC/VS/C/2013/000228/SH

3. The   Respondents   submitted   that   the   Appellant   /   Complainant   was   a   Senior  Manager in the bank, when he granted a Letter of Credit of Rs. 14 crores to a customer  without any authority and proper procedure.     A criminal case is pending against him  concerning the above in a court.     In response to our query, whether any disciplinary  proceedings were also conducted against the Appellant / Complainant, the Respondents  replied in the affirmative and stated that he was dismissed from service as a result of  these disciplinary proceedings and has challenged the dismissal order in the A.P. High  Court.     In response to our further query, the Respondents stated that the documents  sought by the Appellant / Complainant in the four points of his RTI application dated  4.3.2013 relate to the disciplinary proceedings against him and a representation made by  him in the context of these proceedings.  

4. We   have   considered   the   records   and   the   submissions   made   before   us   by   the  Respondents.     In this context, we recall our order No. CIC/SH/A/2014/0002798 dated  29.1.2016 in a similar case, where information was sought by an Appellant in the context  of the disciplinary proceedings conducted against him, while a criminal proceeding was  also   pending   against   him   in   a   court   of   law.     We   note,   in   particular,   the   following  observations made by the Commission in the above order:­ "In the above context, we note that while the issues before the disciplinary authority   and the CBI courts may pertain to the same accounts, the two proceedings are   separate.    The  disciplinary  proceedings  are  already over and  the   punishment of   dismissal has been imposed on the Appellant.   Therefore, in this case, there is no   CIC/SH/A/2014/003140 & CIC/VS/C/2013/000228/SH ground to invoke Section 8 (1) (h) of the RTI Act.   Accordingly, this matter is not on   all   fours   with   the   cases   cited   by   the   Respondents.   The   information   sought   is   regarding the documents pertaining to action taken on an appeal submitted by the   Appellant in the course of the disciplinary proceedings, the decision of the Appellate   Authority and some related issues.  This information cannot be said to be information   under the control of the trial courts.   Further, the Respondents have also not made   any submission regarding any court of law or tribunal having expressly forbidden   disclosure of this information to the Appellant."

   In   regard   to   the   above,   we   also   note   that   no   submission   has   been   made   by   the  Respondents in this case regarding any court of law or tribunal having expressly forbidden  disclosure of the information sought by the Appellant / Complainant in the RTI application  dated 4.3.2013.     Further, the disciplinary proceedings are already over and there is no  ground to invoke Section 8 (1) (h).  Therefore, in our view, the cases cited by the FAA in  his order dated 1.10.2013 are not germane to the matter before us.  

5. In view of the foregoing and with reference to the appeal registered on File No.  3140, we direct the CPIO to provide the documents sought by the Appellant in his RTI  application dated 4.3.2013.  In doing so, the CPIO may sever / blot out reference(s), if any,  in the said documents to the criminal prosecution of the Appellant in a court.  The above  information should be provided, free of charge, within thirty days of the receipt of this  order, under intimation to the Commission. 

CIC/SH/A/2014/003140 & CIC/VS/C/2013/000228/SH

6. In view of the foregoing, further enquiry into the complaint registered on File No.  228 is not considered necessary.

7.  With   the   above   directions  and   observations,   the   appeal   and   the   complaint   are  disposed of.

8.  Copies of this order be given free of cost to the parties.

Sd/­ (Sharat Sabharwal) Information Commissioner Authenticated true copy.  Additional copies of orders shall be supplied against application  and payment of the charges prescribed under the Act to the CPIO of this Commission.

(Vijay Bhalla)                  Deputy Registrar CIC/SH/A/2014/003140 & CIC/VS/C/2013/000228/SH