Harish Mulji Dodhia vs Idbi Bank Ltd. on 23 February, 2022

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Central Information Commission

Harish Mulji Dodhia vs Idbi Bank Ltd. on 23 February, 2022

1. The issues under consideration arising out of the second appeal dated26.09.2019 include non-receipt of the following information raised by the appellant through the RTI application dated 03.06.2019 and first appeal dated 16.07.2019:-

(i) Copy of extract of register meant for keeping the record of franking entries being done at IDBI bank franking machine counter in respect of document no. 32200 dated 13th December 2006 at 14:49 152793 for Rs. 100/- PB5507.

(ii) Name and address of the purchaser of property transaction shown in the franked document as mentioned above.

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2. Succinctly facts of the case are that the appellant filed an application dated 03.06.2019 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), IDBI Bank Limited, Mumbai,seeking aforesaid information. The CPIO vide letter dated 09.07.2019 replied to the appellant. Dissatisfied with the same, the appellant filed first appeal dated 16.07.2019. The First Appellate Authority (FAA)vide order dated 06.08.2019 disposed of the first appeal. Aggrieved bythe same, the appellant filed a second appeal dated 26.09.2019 before the Commission which is under consideration.

3. The appellant has filed the instant appeal dated 26.09.2019inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. The CPIO replied vide letter dated09.07.2019 and requested the appellant to provide them acknowledgment part of the deposit slip dated December 13, 2006 of Rs. 100/- for the said franking so as to trace the entry in their records. The FAA vide order dated 06.08.2019 stated that the appellant had not complied with the insturctions as advised by the CPIO.

5. The appellant remained absent and on behalf of the respondent Shri Ratnesh Sharma, Dy. General Manager & CPIO, IDBI Bank Ltd., Bandra attended the hearing through video conference.

5.1. The respondent while defending their case inter alia submitted that the CPIO had advised him to provide them acknowledgment part of the deposit slip dated December 13, 2006 of Rs. 100/- for the said franking so as to trace the entry in their records. However, the appellant had failed to so. Therefore, they were unable to provide the information sought to the appellant.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed that the CPIO had neither denied nor rejected the information sought for. However, the CPIO after having noticed the Page 2 of 3 insufficient information for tracing the records had sought copy of acknowledgment and copy of counter part of the deposit slip for processing the application. The appellant remained absent and in the absence of the appellant, averments made by the respondent were taken on record who endorsed the view of the CPIO as well as by First Appellate Authority. Accordingly, if the appellant provides further details as advised to him, the information may be made available to him within 4 weeks from the date of receipt of details. With these observations and directions, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Suresh Chandra) (सुरेशचं ा) Information Commissioner (सूचनाआयु ) दनांक/Date: 22.02.2022 Authenticated true copy R. Sitarama Murthy (आर. सीताराममूत ) Dy. Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Addresses of the parties:

CPIO : IDBI BANK LIMITED, CHIEF GENERAL MANAGER, IDBI TOWER, CUFFE PARADE, WTC COMPLEX, MUMBAI - 400 005.

FIRST APPELLATE AUTHORITY, IDBI BANK LIMITED, CHIEF GENERAL MANAGER, IDBI TOWER, CUFFE PARADE, WTC COMPLEX, MUMBAI - 400 005.

SH. HARISH MULJI DODHIA Page 3 of 3

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