Central Information Commission
Mr.Jaya Krushna Sahoo vs State Bank Of India on 23 August, 2010
CENTRAL INFORMATION COMMISSION
.....
F.No.CIC/SM/A/2009/001267AT
Dated, the 23 August, 2010.
rd
Appellant : Shri J.K. Sahoo
Respondent : State Bank of India
s This secondappeal was heard through videoconference (VC) on 17.08.2010. Appellant, who was notified to be present at NIC VC facility at Bhubaneswar, was absent when the hearing commenced. Respondents ― represent by the CPIO, Shri Dhora ― were present at NIC VC facility at Mumbai. Commission conducted the hearing from its New Delhi office.
2. Appellant's query through his RTIapplication dated 06.03.2009 was regarding an advice from the State Bank of India, Mumbai whether their Central office guidelines in respect of transfers/placement of aged officers was made applicable to all Circles.
3. It was explained through CPIO's reply dated 21.03.2009 that the Central office framed the Model Transfer Policy, which the Circles adopted with such variations as might be specific to the Circle.
4. Appellate Authority, through his order dated 22.05.2009, directed CPIO to explain to the appellant how the policy was carried out, following which CPIO furnished to the appellant another reply dated 23.05.2009. Through this reply, CPIO explained the transfer policies in the Circle for the appellant's benefit.
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5. Appellant has challenged these orders without saying as to how these were deficient in any manner.
6. On perusing the documents filed before me and after hearing the submissions made by the respondents, I find no infirmity in the orders of the Appellate Authority and the CPIO, which are upheld.
7. Appeal closed.
8. Copy of this direction be sent to the parties.
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