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Central Information Commission

Mr.Bairabh Dutta Poojari vs State Bank Of Indore on 17 June, 2013

                      CENTRAL INFORMATION COMMISSION
                        CLUB BUILDING (NEAR POST OFFICE)
                       OLD JNU CAMPUS, NEW DELHI­110 067
                                    TEL: 011­26179548
                                                 Decision No.CIC/DS/A/2011/003565/03597
                                                          Appeal No.CIC/DS/A/2011/003565
                                                                          Dated:  17.06.2013


Appellant:                            Shri  Bairabh Dutt Poojari,
                                      R/o V&PO­Nagla Dairy (Pant Nagar),
                                      Block Rudrapur, Teh­Kichha, 
                                      Udhamsingh Nagar,UK.


Respondent:                           Public Information Officer,
                                      State Bank of India,
                                      R.B.O., Region­V,Kusumkhera,
                                      Haldwani­263 139.


Date of Hearing:               17.06.2013


                                      ORDER

RTI application:

1. The appellant filed an RTI application on 19.04.2010 seeking information pertaining  to certain demand drafts.
2. The PIO responded on 04.05.2010.  The appellant filed a first appeal on 29.05.2012  with the first appellate authority (FAA).  The FAA responded on 31.12.2010 and upheld the  decision of CPIO.  The appellant filed a second appeal on 22.03.2011 with the Commission.

Hearing: 

3. The appellant participated in the hearing through video conferencing.
4. The appellant referred to his RTI application of 19.4.2010 and stated that he had  sought information on two points, i.e., (1) certified copies of the deposit slips of two demand  drafts, and (2) certified statement of a certain account in which the amount had been credited  after "stopped payment" of demand drafts.
5. From the available record, the CPIO responded on 04.05.2010 to the appellant and  provided certified copies of the deposit slips.  For the second point, the respondent stated that  without the consent of the other party, they could not stop the payment of the demand drafts. 
6. The respondent has already responded to the appellant and fulfilled the requirements  of the RTI Act.  No further action is required under the RTI Act.  The first appellate authority  upheld the decision of CPIO.  
7.The respondent did not participate in the hearing.

Decision:

8. The order of the first appellate authority is upheld.

The appeal is disposed of.  Copy of decision be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer