Central Information Commission
Shri.M Swaminathan vs Indian Bank on 4 November, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SM/A/2011/000009/SG/15469
Appeal No. CIC/SM/A/2011/000009/SG
Relevant Facts emerging from the Appeal :
Appellant : Mr. M.Swantinathan
54, First Floor, Rameswaram Road,
Theagaraya Nagar,
Chennai - 600017.
Respondent Mr. G. Manoharanm
PIO & DGM Indian Bank, Head office, 66, Rajaji Salai Chennai - 600001 RTI application filed on : 19/08/2010 & 05/10/ 10 PIO replied : 03/09/2010 & 03/11/10 First appeal filed on : 06/09/2010 & 27/11/10 First Appellate Authority order : 01/10/10 & 27/ 11/10 Second Appeal received on : 13/01/2011 Sl Information Sought Reply of the PIO VRS Scheme offered to Officers vide 'HO HRM We are unable to provide the information Circular no PRNL 46 dated 09/11/2000 called by the applicant as the records /
1. Please furnish Date and time up to which VRS files pertaining to VRS2000 were applications entertained accepted by Bank were and destroyed in the fire accident that took Indian. place at our Head Office Building on 11.11.2008.
2.Please furnish number of applications received and entertained. -d0-
3.Please furnish Names of executives with designations who (forming a Committee) have perused VRS applications and granted approval and cleared the names of officers to -do- go on VRS.
4.Please furnish Name of. The Authority or Empowered Group which has authorized the Bank executives to form a Committee. Please furnish Data source or authorization source/document which has enabled the designated Authority or Empowered Group in Constituting names of executives to form a Committee and guidelines if any issued or extent of -do- powers granted to the Committee to clear the names Page 1 of 5 for VRS.
5. Please Date and Minutes of such meetings conducted and copy of each of proceedings of such meetings with the jottings of comments of individual members of Authority or Empowered Group and methodologies -do- adopted to clear the names for VRS.
6. Please furnish Names of officers with designation ( with individual details of narrations --details - for each of the commissions and omission) against whom explanations and or charge sheets were called/issued for the past acts of -do- commissions and omissions pending for clearance or disposal as on the date of submission of VRS2000 ; as well as against whom explanations and or charge sheets were called/ issued during the interregnum period of commencement of VRS2000 till the VRS2000 scheme was declared closed , duly furnishing full narration (like name of the officer who has issued explanation/ charge sheet with designation, -d0- name of the branch/office which has issued, date of calling for 'the explanation/ charge' sheet, details of lapses/charge sheet).
7.Please furnish Number of applications considered and furnish individual names that were cleared for VRS. -do-
8.Please furnish the last date on which the 'IRS applications were cleared and scheme closed.
-d0-
9.Of the item no 6 please furnish names of officers who were cleared by the Committee. Please furnish copy of minutes of meetings wherein names of officers coming under item no 6 as above were cleared. Also please furnish copy of minutes of meeting/ comments of individual Committee members who have cleared the names. Please furnish the -d0- procedure adopted in case of differing opinion/s of individual member/s at the time of clearing the names. Provide a copy of the service sheet of Mrs.Girija It is, 'personal information not involving Kalyanaraman, officer who had gone on VRS during any public activity or interest',' the year 2000. unwarranted invasion of privacy', exempted under section 8 of RTI Act.
Therefore we express our inability to furnish the information sought by you.
Page 2 of 5Please provide a copy of investigation taken up GM As the matters referred vide your letter Vigilance to my letter dated 08.08.2005. dated 08.08.2005 pertains to Charge sheet issued under non- vigilance category by H.O.HRM Department, no records / information is held as investigation done by GM Vigilance.
S. Information sought in 2nd RTI dated 05/10/10 Reply of the PIO
1. Copy of FIR filed by Bank for the fire happened No such register is maintained as Records accident on 11/ 11/2008. Register 2 Copy of list of records complained to Police, and or to Fire Department that have got destroyed in fire on ll.1l.08. -do 3 Copy of the investigation reports obtained by Indian bank from Police for the fire accident happened on 11.11.08 as part of the criminal complaint lodged by -do- the Bank.
4 Copy of the investigation reports obtained by Indian bank from Fire Department as part of the criminal complaint lodged by the Bank. -do-
5 Copy of the records registers(old and current ) relating to Head office of all departments top executives of HO and board maintained at the basement floors of HO or at any other floor of the Head office building or at any other different buildings at Chennai for the -do- period 01/09/2000 till date .
6 Copy of the inward tapal register maintained at The tapals register for the period Inward Tapals Receiving Section at Head Office for 01.08.2005 to 30.09.2005 is voluminous the period from 1.8.2005 and 30.9.2005. and it contains the details of the other person/customer also and falls under the ambit of commercial confidence exempted under sec 8(i)(d) of RTI Act and hence not provided.
7 Copy letter register maintained by Inward Tapal receiving section at Head office for the period from 1.8.2005 till 30.9.2005 of the delivery. -do- 8 Copy of inward tapals received register maintained at the GM's Secretariat of 1) Sri I V Subrahmanyar. GM(Vigilance) 2) Sri PR. Balasubramanyam GM ( Personal Banking Division) 3) Sri V. -do-
Santhanaraman GM (IED) 4) Sri S.Suryanarayanan GM (Investment and Treasury) for the periods 1.8.2005 till 30.09 .2005 9 Copy of the letter delivery register maintained at the GM's Secretariat of 1) Sri .1 V Subrabmanyam GM(Vigilance) 2) Sri PR Balasubramanyam GM ( Personal Banking Division)
3) Sri V. -do-
San thanaraman GM (lED) 4) Sri S.Suryanarayanan GM(Investment and Treasury) for the periods 1.8.2005 till 30.09.2005 Page 3 of 5 10 Copy of inspection reports/special The information sought by you is not Reports/statutory audit report/ Snap inspection related to you and you have stated that reports/concurrent audit reports relating to the periods Bank has treated you differently in the when Mrs. Girija Kalyanararnan Officer was working matter of disposal of VRS application as manager/officer at Indian Bank Tambaram Branch. while Mrs. Girija Kalyanaraman was relieved in VRS. It is a grievance raised by you against the Bank which will not come under the purview of RTI act 2005. Bank has a grievance methanism which is ported in our Bank's website www.indianbank.in. Please visit our website.
11 Copy of DPN time barred report generated and kept at The information sought by you relating to Tambaram our Tambaram East branch records, as per branch which were submitted to controlling The Banking Companies (period of authorities during the periods when Mrs. Girija preservation of records)rules, Bank is Kalyanaraman Officer was working as expected to maintain records for 5-8 years manager/officer at Indian Bank Tambaram Branch. only. Since the information sought by you is more than 10 years old we regret to inform you that we are not in a position to provide the information sought by you. 12 Copy of DPN time barred report generated and kept at Tambaram branch which were submitted to controlling authorities for the subsequent 3 years after Mrs. Girija Kalyanaraman was relieved from Officer - do - was relieved from Indian Bank Tambaram Branch.
14 Copy of inspection reports/special reports/statutory audit reports! snap inspection reports/concurrent audit reports for the subsequent 3 years after Mrs. Girija Kalyanaraman Officer was relieved from Indian Bank - do - Tambaram Branch.
15 Copy of personal file of Mrs. Girija Kalyanaraxnan maintained at the Branches where she worked at Kanchipura Circle and at Tambaram -do- Branch.
Grounds for the First Appeal:
1) Information provided is inadequate (RTI application dated 19/08/2010).
2) Inadequate information was provided ( RTI app. dated 05/10/10 ) Order of the First Appellate Authority (FAA):
1) FAA upheld the decision of PIO on RTI application dated 19/08/2010.
2) Appellant has combined the first appeal and second appeal so we return the combined first and second appeal for resubmission to the respective authorities.
Grounds for the Second Appeal:
1) PIO has blatantly returned the Tapals of first appeal to FAA made on 15.11.2010 and
2) Unsatisfactory information.Page 4 of 5
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent;
Respondent: Mr. T. Chanderashekharan, AGM on behalf of Mr. G. Manoharanm PIO & DGM on video conference from NIC-Chennai Studio; The respondent states that he has provided information available as per records. Some of the records sought by the Appellant have been lost in a fire which has taken place on 11/11/2008.
Decision:
The Appeal is disposed.
The information available appears to have been 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 04 November 2011 (In any correspondence on this decision, mention the complete decision number.) PG Page 5 of 5