Central Information Commission
Mrt Pranab Kumar vs State Bank Of India on 4 March, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/DS/A/2012/000615/MP
Appellant : Shri T. Pranab Kumar,
Karimnagar
Public Authority : SBH, Karimnagar
Date of Hearing : 4 March 2014
Date of Decision : 4 March 2014
Facts:
1. The appellant, Shri T. Pranab Kumar, has submitted RTI application dated 29 September 2011, before the Central Public Information Officer (CPIO), State Bank of Hyderabad, Peddapally; seeking information relating to the A/c No. C&I22 belonging to 'India Mission Hostel', Peddapally through a total of 5 points.
2. Vide order dated 21 October 2011, CPIO denied the information u/Ss. 8(1)(j),(e)&(d) of the RTI Act, 2005. Not satisfied by the CPIO's reply, the appellant preferred appeal dated 30 November 2011 to the First Appellate Authority (FAA). Vide order dated 31 December 2011, FAA upheld the CPIO's decision.
3. Being aggrieved and not satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
4. The matter was heard today via videoconferencing. The appellant, Shri T. Pranab Kumar, made submissions telephonically. The CPIO, Shri K. Venkateshwar Rao, made submissions from Karimnagar.
5. Reiterating his request for seeking the details of the Savings account of 'India Mission Hostel' the appellant submitted that information sought by him may be brought into public domain as the documents are to be submitted to the Ministry of Home Affairs and the documents are public documents.
6. The CPIO submitted that the information sought is of third party i.e. savings account details of India Mission Hostel and may not be provided to the RTI Applicant in the absence of any larger public interest. However, due to some dispute the account of the Indian Maritime Hospital has become inoperative.
Decision Notice
7. The Commission upholds the CPIO's order that the disclosure of information would attract section 8 (1) (j) of the RTI Act, 2005 and no larger public interest has been established by the RTI applicant. The appellant may approach the suitable forum for the redressal of his grievance, if any.
8. The present appeal is thus dismissed and the case is closed.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K.Mohapatra) Dy. Secretary & Dy. Registrar Ph. No.01126105027 Copy to: Central Public Information Officer State Bank of Hyderabad, Regional Office -III, Peddapally, Karimnagar.
First Appellate Authority State Bank of Hyderbad, 1st Floor, Prabhat Tower, Head Office, Gun Foundry, Hyderabad500001.
Mr. T.Pranab Kumar, Advocate, H.No.3/1/353, Opp. Tukka Rao Complex, Karimnagar505002.