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[Cites 1, Cited by 13]

Central Information Commission

Mr.Gain Chand Jain vs Punjab National Bank on 8 May, 2012

                     CENTRAL INFORMATION COMMISSION
                      CLUB BUILDING (NEAR POST OFFICE)
                      OLD JNU CAMPUS, NEW DELHI­110 067
                               TEL: 011­26179548


                            Decision No.CIC/SM/A/2011/000906/VS/000
                                                     Appeal No.CIC/SM/A/2011/000906/VS

                                                                           Dated: 8.5.2012



Appellant:                          Shri Gian Chand Jain,
                                           9/3636, Dharampura,
                                           Gandhi Nagar, Delhi­31



Respondent:                                Public Information Officer,
                                           Punjab National Bank,
                                           Law Section, Circle Office:
                                           North Delhi, 3rd Floor, 
                                           Rajendra Bhawan, Rajendra Place, 
                                           New Delhi­110 0125

Date of Hearing:                    8.5.2012



                                               ORDER

Facts:

1. The   appellant   filed   an   RTI   application   dated   22.11.2010  with the PIO seeking information regarding the dates of life certificates submitted and the  dates of pension drawn during 2005­2009.
2. PIO vide letter dated 22.12.2010 furnished point wise reply to the RTI application.  However, the appellant made first appeal on 5.1.2011.
 3. The   respondent   said   that   the   then   PIO   furnished   point­wise   information   to   the  appellant in his self­designed format, except regarding the life certificate of 2006.  This  was   because   it   could   not   be   traced.   The   respondent   clarified   that   there   was   no  disadvantage in any way to the appellant due to non­availability of life certificate of 2006,  as the appellant's pension was already being credited to his pension account on regular  basis.
4. The bank has clearly informed the appellant the following: "It is confirmed from the  perusal of the record that branch has made efforts and thereafter certified in writing that  Life certificate in respect of the year 2006 is neither available nor traceable.  Hence, in  the absence of record in question, information as to date of submission of Life Certificate  for the year 2006 cannot be made available to you".

Decision:

5. The information sought by the appellant has already been provided to him. In the  light of paragraph 4, above, no further action is needed under the RTI Act.

The appeal is disposed of. Copy of decision be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Date:8.5.2012 Authenticated true copy (V.K. Sharma) Designated Officer