Central Information Commission
Mr. S.P. Sahani vs Central Bank Of India on 15 September, 2008
CENTRAL INFORMATION COMMISSION
Appeal No.2819/ICPB/2008
F.No.PBC/08/392
September 15, 2008
In the matter of Right to Information Act, 2005 - Section 18
Appellant: Mr. S.P. Sahani
Public authority: Central Bank of India
Asst. Regional Manager & CPIO
FACTS:
The appellant sought certain information under RTI Act vide his letter dated 23.11.2007 addressed to Regional Manager-cum-PIO, Central Bank of India, Regional Office, Varanasi requesting information pertaining to grant of Artisan Credit Card Scheme launched by the office of Development Commissioner, Handicrafts, Ministry of Textiles, Government of India. In this application he has submitted certain proposals to the Bank for the grant of Artisan Credit Card and therefore he has requested the Bank to provide information regarding the status of those proposals under the RTI Act. Since he did not receive any reply to this letter he has filed appeal under section 19(1) of RTI Act to State Information Commission, UP on 29.12.2007. This was forwarded to Central Information Commission. The Commission has called for comments on 10.6.2008 from the Regional Manager-cum-PIO of Central Bank of India, Varanasi which was received from the Assistant Regional Manager-CUM-CPIO on 9.1.2008. He has informed the Commission the letter dated 23.11.2007 was replied by the Branch Manager, Bunker Street on 4.12.2007. Likewise his appeal addressed to State Commission and later on transferred to Central Commission was also replied by the PIO on 19.01.2008. I, therefore, advise the appellant to go through the reply furnished by the Bank on 4.12.2007 and 19.01.2008 and in case if he is not satisfied with the reply he is advised to send his application again to the CPIO by requesting specific information from the CPIO. Though I am satisfied with the reply in case if the appellant is not satisfied he is advised to send the letter to the CPIO requesting for the specific point on which he is seeking clarification. In case if he sends one such request I direct the CPIO to provide necessary clarification within 15 days from the date of receipt of such letter, if any. On the above lines, the appeal is disposed of.
1Let 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. Asst. Regional Manager & CPIO, Central Office, Chander Mukhi, Nariman Point, Mumbai-400021
2. Mr. S.P. Sahani, Secretary Bunkar Jardoj Kamgar Utthan Sewa Samiti, Office, J-19/94, Jamaluddinpura-221001 2