Central Information Commission
Mr. Amarinder Singh Gill vs Punjab And Sind Bank on 13 March, 2012
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Decision No. CIC/SG/A/2012/000184/17648
Appeal No. CIC/SG/A/2012/000184
Relevant Facts emerging from the Appeal:
Appellant : Mr. Amarinder Singh Gill
S/o Balwant Singh Gill,
R/o: 1486, Street No.09, KK Road,
Guru Angad Nagar, Muktsar,
Punjab - 152026.
Respondent : Mr. H. S. Gandhi
Public Information Officer & Chief Manager Punjab & Sind Bank HO Risk Management Deptt.
Bank House, 7th Floor
21, Rajendra Place
New Delhi-110125
RTI application filed on : 29/09/2011
PIO replied : 20/10/2011
First appeal filed on : date not mentioned
First Appellate Authority order : 07/12/2011
Second Appeal received on : 17/01/2012
Sl. Information Sought Reply of the Public Information Officer (PIO)
a. Provide me my total marks along with the Your marks for written examination have already been
marks of each section with the sectional cutoff provided to you vide our letter dated 15.09.11.
of each section in the Objective, Descriptive as well the interview (rounded off to two decimal places) conducted by the Punjab & Sind Bank on 16th Jan, 2011. Mention my overall rank in the exam and also the rank of the last person who has been selected-as a P0 in the final merit list.
b. Provide me the list of all those candidates who Your rank in the final merit list of General Category have been posted in their home district or was 225 and last ranking in General Category was 283 within the same Zone (of Punjab & Sind Bank) excluding wait list.
in which their permanent address falls, along The job of Probationary Officer is transferable
with their total marks obtained by them in the throughout India and they are deployed as per the
final list of PO exam. requirement of Bank.
c. What criteria were followed in allocating zones Your rank in the final merit list of General Category
to the selected candidates for their final was 225 and last ranking in General Category was 283
placements? excluding wait list.
The job of Probationary Officer is transferable throughout India and they are deployed as per the requirement of Bank.
Page 1 of 2Grounds for the First Appeal:
Not satisfied with the information provided by the PIO.
Order of the First Appellate Authority (FAA):
"no directions are required as the information is already provided by CPIO. And the rest of information sought cannot be provided as it relates to third party".
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Amarinder Singh Gill on video conference from NIC-Muktsar Studio; Respondent: Mr. Iqbal Singh Nagi, Manager and H. S. Gandhi, PIO & Chief Manager;
The Appellant has sought information in query (b) & (c) about the posting of selected candidates and whether they have been posted in their home districts. The PIO had stated that the no record of this nature has been maintained and candidates are posted as per the demand in various places. Since record sought by the Appellant is not kept in the format as desired by him no information has been provided on query (b) & (c).
Decision:
The Appeal is disposed.
The information sought by the appellant is not maintained and hence cannot be provided.
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 13 March 2012 (In any correspondence on this decision, mention the complete decision number.)(DE) Page 2 of 2