Central Information Commission
Mrphilip P T vs Corporation Bank on 11 April, 2016
Central Information Commission, New Delhi
File No. CIC/SH/A/2015/000456
Right to Information Act2005Under Section (19)
Date of hearing : 11th April 2016
Date of decision : 11th April 2016
Name of the Appellant : Shri Philip P. T.,
45/522, Eranattu House,
Opp.Infant Jesus School, Vaduthala,
Kochi 682 026
Name of the Public : Central Public Information Officer,
Authority/Respondent Corporation Bank,
Head Office: Mangaladevi Temple Road, P. B. No.88, Mangalore 575 001 RTI Application filed on : 20/11/2014 CPIO replied on : 25/11/2014 First Appeal filed on : 03/12/2014 First Appellate Authority order on : 26/12/2014 2nd Appeal received on : 29/01/2015 The Appellant was not present.
On behalf of the Respondents, Shri S.K. Mehta, DGM was present at the NIC studio, Mangalore.
Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2015/000456 This matter, pertaining to an RTI application filed by the Appellant, seeking information concerning the names of "physically handicapped" employees of the bank, date of their joining the service of the bank and the details of their postings, came up today. The CPIO denied the information under Section 8 (1) (j) of the RTI Act on the ground that disclosure of the names of the employees concerned would amount to unwarranted invasion of their privacy. The FAA upheld the CPIO's reply and stated that collection of the information sought by the Appellant would also disproportionately divert the resources of the public authority. Aggrieved with the response of the Respondents, the Appellant approached the CIC in second appeal.
2. The Appellant was not present in spite of a written notice having been sent to him. The Respondents reiterated the replies already given to him. They further submitted that there are around 400 employees of the above category in the bank, but the information concerning them is not kept in a compiled form and collection of the same from various files would be a time consuming task.
3. We have considered the records and the submissions of the Respondents and uphold the decision of the Respondents not to disclose the names of the employees in question, as this information is exempted from disclosure under Section 8 (1) (j) of the RTI Act. However, the CPIO is directed to convey to the Appellant the total number of employees in the above category, who are in the service of the bank. The CPIO should provide this information, free of charge, within fifteen days of the receipt of this order, under intimation to the Commission.
4. With the above directions and observations, the appeal is disposed of.
CIC/SH/A/2015/000456
5. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) 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) Deputy Registrar CIC/SH/A/2015/000456