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Central Information Commission

Mrjaspaul Singh Kochar vs Indian Overseas Bank on 24 June, 2016

                           Central Information Commission, New Delhi
                                   File No. CIC/SH/A/2015/000738
                        Right to Information Act­2005­Under Section (19)



Date of hearing                             :     24th June 2016


Date of decision                            :     24th June 2016



Name of the Appellant                       :     Shri Jaspaul Singh Kochar,
                                                  A2/152, 2nd Floor, Janak Puri, 
                                                  New Delhi­ 110058


Name of the Public                          :     Central Public Information Officer,
Authority/Respondent                              Indian Overseas Bank,
                                                  Central Office: P. B. No.­ 3765, 763, 
                                                  Anna Salai, Chennai­ 600002


RTI Application filed on                :           09/10/2014

CPIO replied on                         :           10/11/2014

First Appeal filed on                   :           02/12/2014

First Appellate Authority order on       :          29/12/2014

2nd Appeal received on                  :           24/02/2015



        The Appellant was represented by Shri S. N. Kackar, who was present in person 

with an authorization letter from the Appellant.


        On behalf of the Respondents, Shri P. Madhavan, CPIO was present at the NIC 

Studio, Chennai.


Information Commissioner                :           Shri Sharat Sabharwal




                                                CIC/SH/A/2015/000738
 Information sought
 

This matter concerns an RTI application filed by the Appellant, seeking information on five  points regarding the credit facilities sanctioned by the Respondent Bank to M/s Century  Communications   Ltd.,   investigation   conducted   by   the   Central   Office/   Vigilance  Department   concerning   the   account   and   action   taken   against   the   bank   officials  concerned. 

The CPIO reply The CPIO denied the information under section 8 (1) (d), (e), (g), (h) & (j) of the RTI Act. Grounds of the First Appeal Not satisfied with the CPIO's reply.

Order of the First Appellate Authority The FAA upheld the CPIO's reply.

Grounds of the Second Appeal Aggrieved with the CPIO's reply and the FAA's order.

Relevant facts emerging during the hearing, Discussion and Decision.

The   representative   of   the   Appellant   stated   that   the   Appellant,   who   is   a   retired  General Manager of the Punjab & Sind Bank, is carrying out research concerning NPA  CIC/SH/A/2015/000738 loans.  In this context, he handed over to us a paper  titled "Reassessing Management of  Non­Performing Assets with special reference to RDDBFI Act (1993) and SARFEASI Act  (2002)", authored by the Appellant in his capacity as GM and Head of Law and Recovery,  Punjab & Sind Bank, published in RBI Legal News and Views Journal in 2009.     The  representative   of   the   Appellant   also   submitted   to   us   a   list   of   fifty   entities   which,   he  claimed, would be the subject of the research being carried out by the Appellant.   On  being   asked   whether   the   Appellant   had   filed   RTI   applications   for   similar   information  concerning entities other than M/s Century Communications Ltd., the representative of the  Appellant stated initially that the case of M/s Century Communications Ltd. was the only  one being studied for his research by the Appellant.   However, subsequently he added  that the case of M/s Surya Vinayak Industries Ltd. (figuring at Sl. No. 7 in the above list)  was also  being studied  by him.     The  representative  of the Appellant questioned  the  decision of the Respondents to deny the information under Section 8 (1) (d) and (j) of the  RTI Act. He submitted that none of the ingredients of Section 8 (1) (d) is present in this  case.       Further,  since   the   information   has  been   sought  about   the   NPA  account   of  a  company, Section 8 (1) (j) does not apply.   He also argued that the bank operates with  the money entrusted by the people of India to it and public confidence in the bank would  grow if they release the information of the kind sought by the Appellant.   He prayed for  direction to the Respondents to provide the information sought by the Appellant.  

CIC/SH/A/2015/000738

2. The   Respondents   reiterated   the   decision   of   the   CPIO   to   deny   the   information.  They   stated   that   the   loan   facilities   given   to   M/s   Century   Communications   Ltd.   have  become NPA and the bank has filed a case in DRT, though the company has not been  declared a wilful defaulter so far.   They further submitted that a CBI case is pending in the  matter and disciplinary proceedings against certain officials of the bank are in progress.  

3. We have considered the submissions of both the parties.  The information sought  in   the   RTI   application   is   elaborate:   nature   of   credit   facilities   sanctioned,   dates   and  amounts of these sanctions and dates since when the accounts / facilities of M/s Century  Communications   Ltd.   were   declared   NPA   by   the   bank,   information   concerning   the  investigation conducted by the Central Office / Vigilance Department of the bank, a copy  of the fact finding report submitted as a result of the investigation, copies of office notes  put up by Vigilance Department to CVO / CMD for accountability fixation of officials at  various levels, details of disciplinary proceedings commenced against bank officials and  the nature of proceedings, type of lapses for which proceeded against etc.  In general, the  Commission   has   been   in   favour   of   disclosure   of   some   information   concerning   the  accounts   that   become   NPA,   involving   further  recovery  action   through   DRT  etc.,   even  though   a   bank   holds   the   information   concerning   the   accounts   of   its   customers   in   a  fiduciary capacity, attracting the exemption provision under Section 8 (1) (e) of the RTI  CIC/SH/A/2015/000738 Act.     However,   it   is   noted   that   the   information   sought   in   this   case   is   not   about   NPA  accounts   in   general,   but   elaborate   information   targeted   at   a   particular   account   (M/s  Century   Communications   Ltd.).       The   Appellant   having   authored   a   paper   regarding  management of NPA assets in 2009, while serving in the Punjab & Sind Bank, does not  substantiate the claim of his representative that he is carrying out research in general on  NPA accounts.   This claim also sounds devoid of substance in the light of the submission  of   the   representative   of   the   Appellant   to   the   effect   that   the   account   of   M/s   Century  Communications Ltd. is perhaps the only or one of the two accounts being studied by the  Appellant.   Further, the information sought by the Appellant, a third party, regarding the  details   of   investigations   conducted   by   the   bank   and   the   disciplinary   proceedings   in  progress is covered by Section 8 (1) (h) in that disclosure of such information to a third  party   could   impede   the   process   of   action   being   taken   by   the   bank   in   the   matter.  Moreover, as far as the information concerning disciplinary action against officials of the  bank is concerned it attracts the provisions of Section 8 (1) (j) of the RTI Act in the light of  the following observations of the Supreme Court in the judgment dated 3.10.2012 in Girish  Ramchandra Deshpande vs. Central Information Commissioner & Ors. [Special Leave  Petition (Civil) No. 27734 of 2012]:­   "13. We are in agreement with the CIC and the courts below that the details called   for by the petitioner i.e. copies of all memos issued to the third respondent, show   cause notices and orders of censure/punishment etc. are qualified to be personal   CIC/SH/A/2015/000738 information as defined in clause (j) of Section 8(1) of the RTI Act. The performance   of   an   employee/officer   in   an   organization   is   primarily   a   matter   between   the   employee   and   the   employer   and   normally   those   aspects   are   governed   by   the   service rules which fall under the expression "personal information", the disclosure   of which has no relationship to any public activity or public interest. On the other   hand, the disclosure of which would cause unwarranted invasion of privacy of that   individual. Of course, in a given case, if the Central Public Information Officer or   the State Public Information Officer or the Appellate Authority is satisfied that the   larger public interest justifies the disclosure of such information, appropriate orders   could be passed but the petitioner cannot claim those details as a matter of right." The   Appellant   has   not   established   any   larger   public   interest   for   disclosure   of   the  information to him. His application targeted at a particular case and not NPA accounts in  general does not amount to a matter of larger public interest.

4. In view of the foregoing, we see no ground to interfere with the decision of the  Respondents to deny the information in this case.   

5.  With the above observations, the appeal is disposed of.

6.  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.

CIC/SH/A/2015/000738 (Vijay Bhalla)       Deputy Registrar CIC/SH/A/2015/000738