Central Information Commission
D S Bishnoi vs State Bank Of India on 31 May, 2019
Author: Suresh Chandra
Bench: Suresh Chandra
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/SBIND/A/2017/176108
D. S. Bishnoi ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: State Bank of ... ितवादीगण/Respondents
India, Bijnor
Relevant dates emerging from the appeal:
RTI : 23.06.2017 FA : 14.08.2017 SA :08.11.2017
CPIO : 14.08.2017 FAO : 27.09.2017 Hearing :31.05.2019
ORDER
(31.05.2019)
1. The issues under consideration arising out of the second appeal dated 08.11.2017 include non-receipt of the following information raised by the appellant through his RTI application dated 23.06.2017 and first appeal dated 14.08.2017:-
Page 1 of 4१. िदनां क २५-०७-१९९६ को भावी S.B.I Officers' Rule बुकलेट की एक ित उपल करानेकी कृपा कर|
२. बक के उस प रप की ित उपल कराने की कृपा कर िजसके अनु सार उपविणत ऋण इकाई से ऋण वसू ली हे तु स म ायालय से िदनां क ३०-०४-१९९२ को कुक आदे श ा हो जाने के बाद भी िदनां क २५-०७-१९९६ से इस ऋण के सं सोता/िवतरक सहायक बंधक डी.एस. िबशनोई को बक से वा से पद ु त िकया जा सकता है|
३. बक के उस प रप की ित उपल कराने की कृपा कर िजसके अनु सार उपरो ऋण के स म डी.आई. एवं सी.जी..सी. से ₹३१३०१८.८० का े म यथा समय ा हो जाने के बाद भी डी.एस. िबशनोई को बक से वा से पद ु त िकया जा सकता हो|
४. बक के उस प रप की ित उपल कराने की कृपा कर िजसके अनु सार उपरो ऋण के सं सोता/िवतरक सहायक बं धक डी.एस. िबशनोई को बक सेवा से पद ुत करने के बाद भी डी.आई. एवं सी.जी.सी. के ₹ ३१३०१८.८० का ेम ा िकया जा सकता हो|
५. मुझे बक के िन अिधकारीयों के िव अपने साथ िकये गये हे रा फेरी व चार सौ बीसी के काय के िलए एफ.आई.आर. दज करानी है अतः उनके नाम व बक रकॉड म उपल उनके िनवास थान के पतों के स म प से अवगत कराने की कृपा कर:-
१. िदनां क १४-०९-१९९३ को डी.एस. िबशनोई को चाज शीट िनगत करने वाले महा बं धक (प रचालन)
२. ी. आर. जी. बनज , जां च अिधकारी
३. ी आर. के. भटनागर, ोता अिधकारी
४. ी आर. के. गु ा, अनु शासना क अिधकारी
५. ी आर. पी. ीवा व, िनयो ा अिधकारी
६. ी आर. के. माहे री, अनुशासना क अिधकारी
७. ी आर. के. पूरी, िनयो ा अिधकारी
८. उन मु ा महा बंधक महोदय का नाम व वतमान पता िज ोंने मेरी अपील के स म अपीलीय ािधकारी को मे मोरं डम को भे जा था| मेमोरं डम को भे जने की िदनांक भी अवगत कराने का क कर|
९. िदनां क ०५-०७-१९९७ को बरे ली शाखा के सहायक महा ंबधक ी सु रेश महरो ा| Page 2 of 4
१०. िदनां क २५-०७-१९९६ को बरे ली शाखा म ओिफिश टं ग सहायक महा बंधक का नाम व पता िज ोंने िबशनोई को बक से पद ु त के अनु शासना क अिधकारी के आदे श ा कराये थे |
2. Succinctly facts of the case are that the appellant filed an application dated 23.06.2017 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India, Hazratganj Lucknow seeking aforesaid information. The CPIO replied on 14.08.2017. Not having received any information within the stipulated time period, the appellant has filed first appeal dated 14.08.2017. The First Appellate Authority disposed of the first appeal vide order dated 27.09.2017. Aggrieved by this, the appellant has filed a second appeal dated 08.11.2017 before this Commission which is under consideration.
3. The appellant has filed the instant appeal dated 08.11.2017 inter alia on the grounds that no information was furnished by the CPIO as well as the FAA. The appellant requested the Commission to direct the CPIO to provide the information immediately and take necessary action as per sub-sections (1) & (2) of section 20 of the RTI Act.
4. The CPIO vide letter dated 14.08.2017 gave a point wise reply. The FAA vide his order dated 27.09.2017 held that proper reply had been given by the CPIO.
5. The appellant and the respondent Mr. Rishipal Singh, Regional Manager/CPIO State Bank of India, Bijnor attended the hearing through audio conference.
5.1. The appellant inter alia submitted that he was dismissed from service on the basis of a letter dated 25.07.1996 issued by General Manager cum Disciplinary Authority. He wants a copy of that letter.Page 3 of 4
5.2. The respondent submitted that it was very difficult to trace the said letter as the matter pertains to the year of 1996. They also submitted that all the necessary documents had been provided to the appellant during the inquiry. They argued that the appellant had filed the RTI application only to harass the public authority.
6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, feels that due reply has already been given and this is not the forum for redressal of grievances. If the appellant has any grievance, he may agitate the same before the appropriate forum. On enquiry by the Commission, the appellant informed that charge sheet was issued and an enquiry was conducted before his dismissal. With these observations the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
Suresh Chandra (सुरेश चं ा) Information Commissioner (सूचना आयु ) दनांक/ Date: 31.05.2019 Page 4 of 4