Central Information Commission
Ms. Mohinder Kaur vs Bank Of India on 23 July, 2008
CENTRAL INFORMATION COMMISSION
B-Wing, 2nd Floor, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No.2504 to 2507/ICPB/2008
F.No.PBA/07/1093, 1094, 1095 & 1097
July 23, 2008
In the matter of Right to Information Act, 2005 - Section
[Hearing on 14.7.2008 at 12.00 noon]
Appellant: Ms. Mohinder Kaur
Public authority: Bank of India
Mr. V.K.R. Agrawal, GM & CPIO
Mr. V.K. Agrawal, Zonal Manager & CPIO
Present: For Respondents:
Mr. V.K. Agrawal, Zonal Manager Appellant not present.
DECISION These cases, which involve same parties and identical issues, were taken up together for hearing on 14.7.2008, which was attended by the CPIO of Bank of India, Ludhiana Zone. He has also represented for the HQ along with the application which was filed before his own office. The appellant did not attend the hearing. After detailed discussions/deliberations during the hearing, the matters are decided as under:
File Nos. 95 & 97: The appellant has sought information under RTI Act by her two applications filed on 18.4.2007 addressed to CPIO/AA, HQ, Bank of India requesting information pertaining to her application submitted to Shri Balachandran, CMD, Mumbai and Shri Kamath, ED, Mumbai and also another letter submitted to CMD & GM(HR) requesting the bank to provide her copy of the note sheet vide which her application was submitted to the concerned. The CPIO provided his reply vide letter dated 22.05.2007 by which he informed her no note sheet was prepared for placing the application before CMD of the Bank. The AA has also taken the same stand while giving disposal of her appeal on 21.8.2007. Similar is the case in respect of the second appeal. Aggrieved with the said decision the appellant preferred an appeal before the Commission on both the applications on 25.08.2007 before the Commission.
Comments were called for which was received from AA in respect of both the cases on 8.12.2007. I have gone through the RTI application as well as replies received in this connection. Both the CPIO and AA have provided written reply and they have also given reply in a very categorical manner in informing the appellant no note sheet was prepared while putting up her application to CMD/ED/GM. Hence they could not provide any note sheet. This matter was discussed with the CPIO and Zonal Manager of Ludhiana Zone when he attended the hearing. In both the applications, the CPIO/AA has 1 not denied that the appellant has not submitted any application on 28.03.207 and 4.4.4007. Only point on which they have refused to provide information is no note sheet was prepared in respect of these applications. Therefore, I direct the CPIO to provide actual status of these letters which were submitted to CMD/ED/GM in respect of action taken in the matter. In case if no action was taken CPIO should clearly inform the appellant though her application was received on a particular date in the office of CMD no action has been taken. In case if action was taken, the action taken should be intimated to the appellant within 15 days from the date of receipt of this decision. On the above lines, both these appeals are disposed of.
File Nos. 93 & 94: The appellant has sought information vide two applications dated 20.02.2007 and another on 22.07.2007 addressed to CPIO, Zonal office, Ludhiana requesting information pertaining to dismissal of her husband on the plea the was appointed by Zonal Manager whereas he was dismissed by Regional Manager, Ludhiana who is junior in capacity. The appellant has raised the same issue in various appeals on earlier occasions also. The CPIO and AA have clearly informed her that she has already been given reply vide letter dated 29.01.2007 by which they have clarified CMD vide his order on 17.8.1987 had appointed disciplinary & appellate authorities in respect of workmen staff. The dismissal order of Shri Satpal Singh was issued by the then Regional Manager in his capacity as disciplinary authority. Under these circumstances, since both the CPIO and AA have clearly indicated to her under what circumstances he was dismissed as per the procedure adopted by the Bank. There is no cause of any intervention by the Commission in respect of the decision taken by the CPIO and AA and hence, I reject the appeals. On the above lines, these appeals are disposed of. In these lines, all the four appeals are disposed of.
Let a copy of this decision be sent to the appellant and CPIO.
Sd/-
(Padma Balasubramanian) Central Information Commissioner Authenticated true copy :
(Prem Singh Sagar) Under Secretary & Assistant Registrar Address of parties :
1. Mr. V.K.R. Agrawal, GM & CPIO, Bank of India, Head Office, Star House, C-5, G-Block, Bandra Kurla Complex, Bandra (East), Post Box No. 8135, Mumbai- 400051
2. Mr. V.K. Agrawal, Zonal Manager & CPIO, Bank of India, Zonal Office, 579, Model Town, Ludhiana-141001
3. Ms. Mohinder Kaur, H.No. B-3/MCH/235, Near Bahadurpur Chowk Post Office, Opp. S.D. Sanskrit College, Hoshiarpur-146001 (Punjab) 2