Central Information Commission
Mr.Tapas Kumar Dey vs Punjab National Bank on 16 May, 2013
Central Information Commission
Room No.4, Club Building,
Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140
Decision No.CIC/SM/A/2012/000592/VS/03196
Appeal No. CIC/SM/A/2012/000592/VS
Dated: 16.05.2013
Appellant: Shri Tapas Kumar Dey
6 Old Post Office Street
2nd Floor, Room No. 69/C
Kolkata700001
Respondent: Central Public Information Officer
Punjab National Bank
Circle Office, I.A.D., A.G. Tower
3rd Floor, 125/1 Park Street
Kolkata 700017
Date of Hearing: 16.05.2013
ORDER
Facts
1. The appellant filed an application dated 11.11.2011 under the RTI Act, seeking information regarding the name and the address of the issuer of a cheque which was cleared on 28.10.2000. Respondent responded on 08.12.2011 to the appellant stating that records had already been destroyed. Appellant filed first appeal before the first appellate authority (FAA). FAA upheld the decision of the CPIO. Aggrieved by the decision of FAA, Appellant filed this present second appeal.
Hearing
2.Respondent participated in the hearing through video conferencing.
3. Respondent referred to the RTI application of the appellant and stated that appellant had sought information regarding the name and the address of the issuer of a cheque which was cleared on 28.10.2000.
4. Respondent stated that as per the record retention policy the documents pertaining to the year 2000 had already been destroyed. Respondent stated that there is no information to be furnished to the appellant.
5. Appellant did not participate in the hearing.
Decision
6. Order of the first appellate authority is upheld.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy RegistrarCentral Information Commission Room No.4, Club Building, Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140 Decision No.CIC/SM/A/2012/000601/VS/03178 Appeal No. CIC/SM/A/2012/000601/VS Dated: 15.05.2013 Appellant: Shri Harinder Dhingra D4 A7, DLF Phase I Gurgaon, Haryana Respondent: Central Public Information Officer Punjab National Bank Head Office, M.A.R.D. Rajendra Bhawan, Rajendra Place New Delhi110008 Date of Hearing: 15.05.2013 ORDER Facts
1. The appellant filed an application dated 29.11.2011 under the RTI Act, seeking the list of bank officers who had not submitted the Assets Liability Statement as on 30.06.2011 along with action taken by the bank and the list of bank officers who had not submitted the Assets Liability Statement from the date of joining. Appellant filed first appeal before the first appellate authority (FAA) against the response of the CPIO. FAA upheld the decision of the CPIO. Aggrieved by the decision of FAA, appellant filed this present second appeal.
Hearing
2.Respondent was present before the Commission.
3. Respondent referred to the RTI application of the appellant and stated that the appellant had sought the list of bank officers who had not submitted the AssetsLiability Statements in default of the norms.
4. Respondent stated that they have responded by informing the number of officers who had not submitted their Assets Liability Statements. The respondent stated that the annual graded increment had not been released to the defaulting officers.
5. Appellant did not participate in the hearing.
6. The list of officers not having submitted the Assets Liability Statements if available can be given to the appellant.
Decision
7. Respondent is directed to provide to the appellant the information as available in context of the RTI application. Compliance must be done within 30 days of this order.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy Registrar