Central Information Commission
Harikrishan vs Central Bank on 2 May, 2024
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/CBIND/A/2023/160936
Harikrishan ... अपीलकता /Appellant
VERSUS
बनाम
CPIO:
Central Bank of India, ... ितवादीगण/Respondents
Etawah, U.P.
Relevant dates emerging from the appeal:
RTI : 23.08.2022 FA : 12.10.2022 SA : 28.12.2022
CPIO : Not on record FAO : Not on record Hearing : 01.05.2024
Date of Decision: 01.05.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 23.08.2022 seeking information on the following points:
(i) यह िक ाथ को उसके पद चतु थ ेणी पर िनयु िकए जाने म उसके ारा सेवा िनयमो से स ंिधत अिभले ख व सेवा िनयमावली की ित शी'ता शी' िदलाने की कृपा कर।
(ii) यह िक ाथ के ारा ीमानजी के अधीन* िकए गए कायकाल म ,ेक िव-ीय वष म िनयमो के तहत िदए जाने वाल अवकाश व ाथ के ारा िदए गए अवकाशों की सूची की ित उसको काय करने से रोकने की अविध तक सम0 िववरण शी'ता शी' िदलवाने की कृपा कर।
Page 1 of 4
(iii) यह िक ाथ पर यह आरोप लगाना िक ाथ अपनी सेवा से गायब हो जाता था, इस स ंध म उसके ऊपर मौ6खक 7प से लगाए गए आरोपों के आधार पर ीमानजी के 0र से यिद कोई कायवािहयां 0ािवत की गई हों, नोिटस जारी िकए गए हों तो उनकी ितयां ाथ को शी'ता शी' िदलवाने की कृपा कर।
2. Aggrieved with the non-receipt of any reply from the CPIO, the Appellant filed a First Appeal on 12.10.2022. FAA's order, if any, is not available on record.
3. Aggrieved with the non-receipt of FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 28.12.2022.
4. The appellant remained absent during the hearing and on behalf of the respondent Mr. Aditya Kumar, Chief manager attended the hearing through video conference.
5. The respondent while defending their case inter alia submitted that they do not have record of the information sought by the Appellant. When queried by the Commission regarding the non-furnishing of any reply either by the CPIO or by the First Appellate Authority, the Respondent casually replied that if the Commission orders, they will do it. On being further queried, it came to the notice of the Commission that the CPIO, Mr. M D Alam himself remained absent during the hearing, without tendering any prior intimation to the Commission and rather sent a person on his behalf who was not at all aware of the facts of the matter.
6. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of records, observes that, the submissions of the CPIO during the hearing stating that they do not have record of the information sought by the Appellant does not bear any relevance or tenacity. Similarly, prima-facie the FAA has also not bothered to deal with the instant First Appeal, thereby rendering the conduct of the then CPIO & FAA to be in grave violation of the provisions of the RTI Act. In view of the above, the present CPIO is hereby directed to serve a copy of this order to the concerned then CPIO to explain their omission and negligence to furnish any reply in the matter.
Page 2 of 4Further, the current CPIO is directed to submit his written explanations for remaining absent during the hearing without any prior intimation to the Commission. The said written explanations of the then CPIO and the current CPIO shall reach the Commission within 15 days of the receipt of this order, and any failure to comply with the said directions may render the then CPIO liable for action under Section 20 of the RTI Act and present CPIO shall be held vicariously responsible for failing to tender proper explanation in the matter.
Additionally, the Commission directs the respondent to provide a correct, point-wise reply to the appellant within 10 days from the date of the receipt of this order, under intimation to the Commission.
7. A copy of this order is also marked to the FAA to take note of the severe admonition of the Commission issued to them for the careless manner in which the instant matter has been dealt with despite the statutory duty cast upon the CPIO & FAA by virtue of the RTI Act.
8. The Appeal is disposed of accordingly.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 01.05.2024
Authenticated true copy
Col S S Chhikara (Retd) कन ल एस एस िछकारा, ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:
1. The CPIO Central Bank of India, Nodal CPIO, RTI Cell, Regional Office: Etawah, 125, Near Mamta Gupta Nursing Home, Balram Singh Chauraha, Etawah, U.P.-206001
2. Harikrishan
3. The FAA, Central Bank Of India, GM, Zonal Office Lucknow First Floor, 73 M G Marg, Hazrarganj, Lucknow, UP 225001 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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