Central Information Commission
Mr.Nitesh K Tripathi vs Bank Of Maharashtra on 23 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000925/19065
Appeal No. CIC/SG/A/2012/000925
Relevant Facts emerging from the Appeal
Appellant : Mr. Nitesh Kumar Tripathi
Room No. 101, Boys Hostel
RIMS & R, Saifai, Etawah
Uttar Pradesh- 206301
Respondent : Mr. Ajay Banerjee
PIO & Chief Manager Bank of Maharashtra Planning Department H.O- Lokmangal, 1501, Shivaji Nagar Pune- 411005 RTI application filed on : 06/01/2012 PIO replied : 03/03/2012 First appeal filed on : 08/02/2012 First Appellate Authority order : No order mentioned.
Second Appeal received on : 21/03/2012 Sl. Information Sought Reply of the PIO
1. Please provide copy of the transfer policy and Copies of the transfer policy and promotion policy for bank promotion policy for you bank employees. employees are enclosed.
2. How many employees have taken NOC regarding No such record is maintained.
applying for job somewhere else since year 2006 up to 2011 and provide class wise and category wise details of employees.
3. What is the total no. of ATM working under your Total no. of ATMs of Bank of Maharashtra all over India as bank all over India and out of them how many are of 31/01/2012 is 501. All are ATMs are enabled for Brail disabled friendly like having ramp railing etc and Lipi for visually challenged persons. As regards, railings and amount spent on making these ATM barriers free ramps, depending upon the availability of space and since year 2006 up to 2012 (year wise and state feasibility at the site, we have made it available. wise details are required)
4. Please provide details of amount spent on Bank has established a trust, MARDEF (Maharashtra corporate social responsibility since 2006 up to Agriculture Research & Rural Development Fund) which 2011 and the schemes through which this amount undertakes various development activities for benefit of the has been spent (year wise and state wise details farmers and rural sector. The corpus fund is provided by the are required). Ban. Gramin Mahila Va Bal Vikas Mandal is an NGO formed by the Bank which is actively involved in development of Self Help Groups. Besides this, the bank considers donations proposals received from various NGOs working for the benefit of downtrodden/society. The year wise amounts spend on donations during Fy 2006-07 to 2010-11 is as under:
2006-07- Rs. 26.20 lacs 2007-08- Rs. 59.00 lacs 2008-09- Rs. 190.14 lacs 2009-10- Rs. 101.46 lacs 2010-11- Rs. 52.98 lacs
5. Kindly provide copy of GO/Circular for issuing No circular issued by the bank in the subject.
NOC to your employees towards applying for new Page 1 of 2 job elsewhere.
6. Please provide the amount permitted to be spent a) No sanctioning powers for Entertainment by officers of scale I up to scale III on expenses for Officers under Scale I to III. entertainment and customer care every month and b) Fuel expenses reimbursed- liters of petrol. (The transparent allowances, HRA and petrol details had been provided in tabular form.) allowance applicable to officers of scale I up to c) Transport (packing on transfer). (Details were scale VII at present in every month. given in tabular form.) Basic Pay- Rs. 14500 With family-3000 kgs, without family 1500 kg Full wagon 2500 kg Basic Pay above 14500 up to 2000 km- Rs. 2.80 per km per town. Beyond 2000 km Rs. 2.50 per km per town.
Grounds for the First Appeal:
No information provided by the PIO.
Order of the First Appellate Authority (FAA):
No order passed by the FAA.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO and no order passed by the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Nitesh Kumar Tripathi;
Respondent: Mr. Ajay Banerjee, PIO & Chief Manager on video conference from NIC-Pune Studio;
The PIO states that with respect to query-02 that the bank does not maintain the record of how many employees were given NOC for taking jobs elsewhere. He states that these go into the personal file of the employees and there is not tracking of the total numbers. However, the PIO states that he can provide the number of employees who have left in each year. The PIO is directed to provide the number of employees who left in each year to the Appellant.
As regards query-3 the Appellant states that there is a RBI guideline's that one third of the ATMs should be disabled friendly. Hence he states that if the PIO do not know how many are disabled friendly it would imply that the bank is not aware whether it is following the RBI guidelines in this matter. The PIO states that he will find out the exact number and provide it to the Appellant.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as directed above to the Appellant before 15 June 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 23 May 2012 (In any correspondence on this decision, mention the complete decision number.) (IN) Page 2 of 2