Central Information Commission
Mrp Janardhan Reddy vs Canara Bank on 29 April, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/000689, CIC/SH/A/2014/000918 & CIC/SH/A/2014/002541
(Three Same Cases)
Right to Information Act2005Under Section (19)
Date of hearing : 29th April 2015
Date of decision : 29th April 2015
Name of the Appellant : Shri P. Janardhan Reddy,
H. No23, Industrial Estate, Mahabubnagar,
Telangana 509001
Name of the Public : Central Public Information Officer,
Authority/Respondent Canara Bank,
Customer Service Section, Circle Office: 3 5879, Ruby House, Opp: Old MLA Quarters, Himavathanagar, Hyderabad 500029 The Appellant was present at the NIC Studio, Mahabubnagar. No one was present on behalf of the Respondents.
Information Commissioner : Shri Sharat Sabharwal These files contain appeals in respect of the RTI applications dated 23.9.2013, filed by the Appellant, seeking information regarding a fixed deposit dated 19.7.1997 of Rs. 50 lakhs. The CPIO responded on 18.10.2013 and denied the information under Section 8 CIC/SH/A/2014/000689, CIC/SH/A/2014/000918 & CIC/SH/A/2014/002541 (1) (d) on the ground that it pertained to the deposit of a third party. Not satisfied with the response of the CPIO, the Appellant filed an appeal to the First Appellate Authority on 26.11.2013. In his order dated 29.11.2013, the FAA concurred with the CPIO's reply. The Appellant filed second appeal dated 14.4.2014 to the CIC, which was received by the Commission on 23.4.2014.
2. No one was present on behalf of the Respondents. The Appellant submitted that the deposit was in the name of M/s Vahini Educational Society, of which he was a member and Director till 2005. He further submitted that there was an order of the High Court regarding disposal of the deposit in question and alleged that this order was not complied with by the bank.
3. We have considered the records and the submissions made by the Appellant before us. From the submissions made by the Appellant, it is clear that he is in no way connected with the above educational society as he claims to have been its member and Director only till 2005. Further, in case his claim that a High Court order has not been complied with is correct, he needs to agitate the matter before the High Court. In so far as the bank is concerned, it holds the information concerning the deposit in question in a fiduciary capacity and the Appellant has established no ground for its disclosure to him.
CIC/SH/A/2014/000689, CIC/SH/A/2014/000918 & CIC/SH/A/2014/002541 In view of the foregoing, we uphold the decision of the Respondents to deny the information in this case.
4. With the above observations, the three appeals are disposed of.
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/2014/000689, CIC/SH/A/2014/000918 & CIC/SH/A/2014/002541