Central Information Commission
Mr.Vivekanand Tiwari vs Bank Of India on 15 December, 2010
Central Information Commission, New Delhi
File No.CIC/SM/A/2010/000807
Right to Information Act2005Under Section (19)
Date of hearing : 15 December 2010
Date of decision : 15 December 2010
Name of the Appellant : Shri Vivekanand Tiwari
Vill - Kudva Mathia Tiwari Tola,
Post - Kumar Bagh, Distt - West
Champaran.
Name of the Public Authority : CPIO, Bank of India,
Zonal Office, Muzaffarpur Zone,
Pankej Market, Saraiyaganj,
Muzaffarpur.
The Appellant was represented by Shri Veermani Mishra.
On behalf of the Respondent, Shri Raut was present.
Information Commissioner : Shri Satyananda Mishra Decision Notice Appeal allowed Elements of the decision:
Section 8(1) (d) & (e) CPIO is directed to provide information.
CIC/SM/A/2010/000807
2. We heard this case through videoconferencing. The Appellant was present in the Bettiah studio of the NIC. The Respondent was present in the Muzaffarpur studio. We heard their submissions.
3. The Appellant had requested the CPIO to give him a photocopy of a certain cheque for an amount of Rs 1300 dated 18 September 1990 which had been presented for collection by one Panchdev Tiwari. The CPIO had refused to disclose this information by claiming exemption under Section 8(1) (d) and
(e) of the Right to Information (RTI) Act. It is not clear if the Appellate Authority had passed any order in the case.
4. During the hearing, the Respondent submitted that the Appellant had sought information about the Banking transactions of a thirdparty customer of the Bank and, therefore, it had been decided not to disclose it. We find nothing wrong in the decision of the CPIO. However, the Appellant submitted that he was the legal heir of the Sri Panchdev Tiwari who had presented the cheque and, therefore, he should be given the information. If that is so, we advise him to present the legal heir certificate to the CPIO and we direct the CPIO to provide the photocopy of the cheque within 5 working days from the date the legal heir certificate is presented.
5. With the above direction, the appeal is disposed off.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) CIC/SM/A/2010/000807 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/2010/000807