Central Information Commission
Shri Sukhbir Singh vs Syndicate Bank on 12 April, 2010
Central Information Commission
File No.CIC/SM/A/2009/000457 dated 16-06-2008
Right to Information Act-2005-Under Section (19)
Dated: 12 April 2010
Name of the Appellant : Shri Sukhbir Singh
S/o Shri Tukha Ram,
Vill & Post Rustampur Babli,
Distt Baghpat - 250 621.
Name of the Public Authority : CPIO, Syndicate Bank,
Regional Office,
University Road,
Meerut, UP.
The Appellant was represented by Shri Satyapal Rana.
On behalf of the Respondent, the following were present:-
(i) Shri GPS Angroola, AGM,
(ii) Shri Kavindra Solanki, Manager (Law)
2. In this case, the Appellant had, in his application dated 16 June 2008, requested the CPIO for a number of information about the crop loan sanctioned to one Anand s/o Chandan Lal. In his reply dated 15 July 2008, the CPIO provided some information. Not satisfied with the reply of the CPIO, the Appellant preferred an appeal on 22 July 2008. The Appellate Authority disposed of the appeal in his order dated 26 September 2008 in which he directed the CPIO to provide some of these information. The CPIO informed the Appellant on 7 November 2008 that the relevant records regarding this loan were no longer available in the Branch. Consequently, the Appellant has come to the CIC in second appeal.
3. Both the parties were present during the hearing and made their submissions. It is understood that the Appellant was a guarantor for the above loan and that the Bank had decided to recover the loan from his pension amount which he had been receiving through this Bank. The Respondent submitted that as per of the terms of the loan, the Bank had the CIC/SM/A/2009/000457 discretion to recover the loan amount either from the borrower or from the guarantor and that they had exercised the discretion and had recovered the outstanding dues from the guarantor's account and there was nothing wrong in that. While this might be correct, for the sake of transparency, the entire loan file should be shown to him. In view of this, we direct the CPIO to search for the relevant file and arrange for its inspection by the Appellant within 15 working days from receipt of this order on a mutually convenient date. If, for some reason, the loan case is not available in the possession of the Bank for whatever reason, the CPIO shall inform the Appellant accordingly in a sworn affidavit.
4. The appeal is, thus, disposed off.
5. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar CIC/SM/A/2009/000457