Central Information Commission
Mr.Devendra Kumar Jain vs Union Bank Of India on 24 May, 2011
Central Information Commission, New Delhi
File No.CIC/SM/A/2010/001059
Right to Information Act2005Under Section (19)
Date of hearing : 24 May 2011
Date of decision : 24 May 2011
Name of the Appellant : Shri Devendra Kumar Jain
Behind Patrol Pump,
Scinde Ki Chhawani, MLB Road,
Gwalior, M P.
Name of the Public Authority : CPIO, Union Bank of India,
O/o. the CPIO, Union Bank Bhawan,
14th Floor, 239, Vidhan Bhawan Marg,
Nariman Point, Mumbai.
The Appellant was present in person.
On behalf of the Respondent, Shri R.K. Gupta, CPIO was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. Heard this case through video conferencing. The Appellant was present in the Gwalior studio of the NIC while the Respondent was present in the Mumbai studio.
3. The Appellant had sought a number of information regarding the acceptance by the Bank of his request for voluntary retirement in spite of his having withdrawn it later. The CPIO had informed him that the desired CIC/SM/A/2010/001059 information was contained in the reply filed by the Bank before the High Court in response to his own writ petition, implying that there was no need to provide the same information again. Although the Appellant had filed an appeal before the first Appellate Authority, it is not clear, if it was duly disposed off.
4. After carefully hearing the submissions of both the parties, we think that the desired information should be provided separately even if it was contained in the reply given by the Bank before the High Court. Therefore, we direct the CPIO to provide to the Appellant within 10 working days from the receipt of this order all the information sought by the Appellant including the photocopies of the relevant records and documents.
5. The appeal is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief 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/SM/A/2010/001059