Central Information Commission
Mr.V K Yogeesha vs Corporation Bank on 2 February, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/003496/17955
Appeal No. CIC/SG/A/2011/003496
Relevant Facts emerging from the Appeal
Appellant : Mr. V.K.Yogeesha
Prashantha Nilaya.
P.O. Karike, Bhagarnandala
KODAGU(Karnataka), PIN-571 247
Respondent : Mr. Srikant
PIO & DGM Corporation Bank Corporate Office Mangaladevi Temple Road Pandeshwar, Manglore 575001 Karnataka RTI application filed on : 06/07/2011 PIO replied : 04/08/2011 First Appeal : 16/08/2011 First Appellate Authority order : 15/09/2011 Second Appeal received on : 07/12/2011 Information Sought:
1. Serial no of bank DD stolen/missed at Chikmagalur Kodagu Grameena Bank.
2. Number of demands drafts stolen /missed /lost and out of which how many DDs drafted and presented for permanent account involved, name of the beneficiary.
3. Number of bank branches on which frozen DDs were drawn and name of the bank that has not paid the amount.
4. Date of the draft and date of payments.
5. Police complaint copy if any and Fir copy.
6. Reports of copy in r/o investigator conducted by bank, COD , RBI .
7. Action taken on the staff involved in the matter.
8. How the loss is adjusted and year of adjustment. Whether the loss is shown in the B/C of the bank in details.
CPIO's reply:
Information can not be disclosed as per section 8 (1)(j) of the RTI act .
Grounds for the First Appeal:
Information provided is unsatisfactory.
Order of the FAA:
FAA upheld the decision of the CPIO.
Grounds for the Second Appeal:
Information provided is unsatisfactory.Page 1 of 2
Relevant Facts emerging during Hearing: The following were present:
Appellant: Absent;
Respondent: Mr. Srikant, PIO & DGM and Ms. Renu Nair, Sr. Manager on video conference from NIC-
Mangalore Studio;
The PIO has stated that since no time period had been mentioned in the RTI application it would not have been possible to provide the information. The Appellant is not present during the hearing. The Commission is therefore assuming that the information is sought for the year 2010-2011 and directing the PIO to provide the information with respect to this financial year based on the records available.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as detailed above to the Appellant before 28 February 2012.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner
02 February 2012 (In any correspondence on this decision, mention the complete decision number.)(PRE) Page 2 of 2