Central Information Commission
Mr.Gurmel Singh vs Punjab And Sind Bank on 13 September, 2011
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Decision No. CIC/SM/A/2010/001609/SG/14563
Appeal No. CIC/SM/A/2010/001609/SG
Relevant facts emerging from the Appeal:
Appellant : Mr. Gurmel Singh
S/o Jangir Singh,
479, Housefed Colony,
Bathinda
Respondent : Mr. Suirnder Singh
PIO & General Manager Satluj Gramin Bank HO A-4 Civil Lines Bathinda, RTI application filed on : 29/06/2010 PIO replied on : 30/07/2010 First Appeal filed on : 27/08/2010 First Appellate Authority order on : 29/09/2010 Second Appeal received on : 23/11/2010 Sl. Query Reply of PIO
1. Please provide No of posts Clerical filled in 1988 - 89 Concerned PIO replied that 25 posts through Banking Service, Recruitment Board, Chandigarh. were filled through BSRB Chandigarh in 1988-89.
2. Kindly provide the number of posts which were reserved for Concerned PIO replied that out of 25 the scheduled castes. posts 3 posts were of Scheduled caste.
3. Kindly provide the eligibility criteria for selection of Concerned PIO replied that 15 % of candidate for posts of clerical recruitment through Banking the total vacancies. service recruitment board Chandigarh in 1988- 89.
4. Kindly provide the names and addresses of the SC Concerned PIO replied that the candidates who joined your bank in 1989 on the basis of information sought is exempted above recruitment. under the RTI Act Section 8 (j).
5. Kindly provide the copies of domicile certificates, caste Same as response 4. certificates and educational certificates of the Sc candidate who joined bank in clerical cadre in the year 1989.
6. Please provide us the name of the staff belonging to SC Same as response 4. presently working in the bank in the clerical as well as officer cadre along with their place of domicile.
Grounds for the First Appeal:
Reply of the PIO was dissatisfactory. Order of the First Appellate Authority (FAA):
According to the order of FAA the appellant should be designating the appeal to the Appelate authority.
Ground of the Second Appeal:
Information furnished by the PIO was & the FAA's order was dissatisfactory. Relevant Facts emerging during Hearing:
The following were present:
Appellant: Absent;
Respondent: Mr. Suirnder Singh, PIO & General Manager on telephone no. 94175-26099;
The PIO has refused to give information on queries 4, 5 & 6 which is relating to certain SC candidates who joined the bank in 1989 and were evidently given the job based on their claim that they were SC Candidates. This information falls under Section 4(1)(b)(xiii) and would have to be provided and claim for exemption under Section 8(1)(j) has not been upheld.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information on query 4, 5 & 6 to the Appellant before 05 October 2011.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 13 September 2011 (In any correspondence on this decision, mention the complete decision number.) (D J)