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Central Information Commission

Yallappa Nagappa Pujeri vs Bank Of India on 28 November, 2018

                                  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/BKOIN/A/2017/153727


Yallappa Nagappa Pujeri                                     ... अपीलकता /Appellant


                                       VERSUS
                                        बनाम


CPIO, Bank of India, Basarikatti                         ... ितवादीगण /Respondents
Branch, Belagavi, Karnataka.


Relevant dates emerging from the appeal:

RTI : 27.12.2016            FA       : 01.03.2017         SA     : 27.06.2017

CPIO : No Reply             FAO : No Order                Hearing : 22.11.2018


                                      ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Bank of India, Basarikatti Branch, Belagavi, Karnataka seeking the list of employees working in the branch during 2010 to 2016.

2. The appellant filed a second appeal before the Commission on the grounds that no reply/information has been furnished to him by the CPIO or the FAA, till Page 1 of 3 date. The appellant requested the Commission to direct the CPIO to furnish correct and complete information and also to take necessary action against the respondent.

Hearing:

3. The appellant was not present despite notice. The respondent Shri Jagadish Gajanand Dharwadkar, Manager, Bank of India, Basarikatti Branch, Belagavi, Karnataka attended the hearing through video-conferencing.

4. The respondent submitted that, as per the available records, the appellant's RTI application dated 27.12.2016 was not received in their office. Hence, no information could be provided to the appellant.

Decision:

5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that as per the respondent they have not received the RTI application dated 27.12.2016. The appellant along with his second appeal has neither enclosed the dispatch proof of the RTI application dated 27.12.2016 nor the details of the RTI fee submitted with the said RTI application. Thus, in the absence of above said documents, an enquiry to ascertain the facts leading to the misplacement of the above said RTI application cannot be conducted. Nonetheless, the Commission directs the CPIO, Bank of India, Basarikatti Branch, Belagavi, Karnataka to provide the information sought for to the appellant within a period of four weeks from the date of receipt of a copy of this order. The Commission also directs the Registry of this bench to send a copy of the appellant's RTI application to the respondent along with this order.

6. With the above observations, the appeal is disposed of.

7. Copy of the decision be provided free of cost to the parties.

Sudhir Bhargava (सुधीर भाग व) Information Commissioner (सूचना आयु ) दनांक / Date 26.11.2018 Authenticated true copy (अिभ मािणत स यािपत ित) S. S. Rohilla (एस. एस. रोिह ला) Dy. Registrar (उप-पंजीयक) 011-26105682 / [email protected] Addresses of the parties:

1. The Central Public Information Officer (CPIO), Bank of India, Basarikatti Branch, Desi Gate, Taluka & Dist. Belgaum- 591124.

2. Shri Yallappa Nagappa Pujeri, Page 3 of 3