Central Information Commission
Nawal Kishor Prasad vs Rural / Gramin Banks on 31 July, 2019
Author: Suresh Chandra
Bench: Suresh Chandra
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/RUGBK/A/2017/182730
Nawal Kishor Prasad ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Madhya Bihar
Gramin Bank, N.H. 30,
Patna. ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 19.07.2017 FA : 14.09.2017 SA : 08.12.2017
CPIO : 29.08.2017 FAO : No order Hearing : 25.07.2019
ORDER
(30.07.2019)
1. The issues under consideration arising out of the second appeal dated 08.12.2017 include non-receipt of the following information raised by the appellant through his RTI application dated 19.07.2017 and first appeal dated 14.09.2017:-
Page 1 of 3(i) Gratuity क रािश, िनयम के ितकू ल, 4.5 माह बाद द. १५.०२.२०१६ को भुगतान करने एवं GSL 9 क रािश द. २०.०२.२०१६ को . ८७४८९/- े. का. गया ारा, े. का.
िबहारशरीफ के Sole पर डालने के 3 दन बाद द. ०४.०३.२०१६ को भुगतान करने के कारण, दोन का याज OD Rate से भुगतान करने एवं देय याज क रािश पर भुगतान करने क ितिथ तक OD Rate से याज अिवल%ब भुगतान करने के स%ब&ध म( महा बंधक को )पीडपो)ट प-ांक द ०७.१०.२०१६ एवं अनु)मारक )पीडपो)ट प-ांक २८.११.२०१६ ेिषत कया गया था | पर&तु अभी तक न तो याज भुगतान कया गया न तो कोई जबाब दया गया | इसिलए कये गए काय1वाही से अवगत कराया जाये |
2. Succinctly facts of the case are that the appellant filed an application dated 19.07.2017 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Madhya Bihar Grameen Bank, Near to National Highway Petrol Pump, Patna seeking aforesaid information. The CPIO replied on 29.08.2017. Dissatisfied with the response of the CPIO, the appellant filed first appeal dated 14.09.2017. The First Appellate Authority did not pass any order. Aggrieved by this, the appellant has filed a second appeal dated 08.12.2017 before this Commission which is under consideration.
3. The appellant has filed the instant appeal dated 08.12.2017 inter alia on the grounds that no information was provided by the CPIO and FAA. The appellant requested the Commission to direct the CPIO to provide the information immediately and take disciplinary actions against the CPIO.
4. The CPIO vide letter dated 29.08.2017 furnished the information point wise. The FAA did not pass any order.
5. The appellant attended the hearing through Video Conference and respondent remained absent.
Page 2 of 35.1. The appellant submitted that the respondent had furnished incomplete response to the appellant. He had raised queries about irregular payment of his gratuity but the respondent had not given proper reply to him.
6. The Commission after adverting to the facts and circumstances of the case, hearing the appellant and perusal of records, feels that the response given by the respondent is incomplete and moreover the respondent remained absent despite notice. The respondent has not filed any written submission in this regard and has also not adjudicated upon the first appeal filed by the appellant. In view of this, the respondent is directed to give revised reply against each point of the RTI application. The Commission also directs the Registry of this Bench to issue show cause notice to the then CPIO and General Manager, Madhya Bihar Gramin Bank, Patna as well as the present CPIO to explain why maximum penalty should not be imposed upon each of them for not furnishing the information to the appellant and for not attending the hearing before this Commission.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Suresh Chandra) (सुरेश चं ाा)) Information Commissioner (सूचना आयु ) दनांक/Date: 30.07.2019 Page 3 of 3