Central Information Commission
Mr.Lakshmipat Borad vs Reserve Bank Of India on 16 January, 2012
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Decision No. CIC/SM/A/2011/001604/SG/16853
Appeal No. CIC/SM/A/2011/001604/SG
Relevant Facts emerging from the Appeal
Appellant : Shri Lakshmipat Borad
Shri Arahnat Saree Centre
Shop No.15-16, Sri Vijay Bhairoo Market
Below State Bank of Indore
Mehta Chowk, Bikaner- 334 005
Respondent : Mr. D. G. Kale,
PIO & General Manager RESERVE BANK OF INDIA Consumer service Department. Central Office, 1st Floor, Amar Building.
Sir PM.Road. Fort, Mumbai- 400 001
RTI application filed on : 01/10/2011
PIO replied : 25/11/2011
First Appeal -------------
First Appellate Authority order : 31/03/2011
Second Appeal received on : 16/09/2011
Information Sought:
Provide the reply of the letter dated 22/08/2010.
Reply of the CPIO:
Your complaint was received by the Office of the Banking Ombudsman, Kanpur in the year 2000. Records of the year 2000 have already been destroyed by them on expiry of the preservation period. It is learnt from your letter dated April 30, 2010 only that the matter was pending for decision in the court. In view of this fact, the complaint was closed under clause 9(3) (d) of the Banking Ombudsman Scheme, 2006. Complaints received by them subsequently were rejected under clause 9(3) (c) of the Scheme. The applicant was informed accordingly vide their office letters dated May 13, 2010 and August 03, 2010. In the very perspective, his letter dated August 22, 2010 whose status has been called for under RTI Act 2005, was filed. An intimation in respect thereof has been sent to you by the BO vide their office letter No.KAN.BOS.7015/11.00.2313/2010-11 dated October 27, 2010 (copy enclosed).
Grounds for the First Appeal:
Information provided is in English Order of the FAA:
• Appellant filed an application dated October 01, 2010 under RTI Act which the office of Banking Ombudsman, Kanpur seeking certain information in respect of his complaint against State Bank of India lodged with the Office of the Banking Ombudsman, Kanpur. The CPIO, CSD, has replied to Page 1 of 2 the appellant vide letter dated November 25, 2010 in English but the appellant sought information in Hindi • FAA directed the CPIO, CSD to provide a free Hindi translation of the reply dated November 25, 2010 to the appellant within a week from the receipt of this order.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent;
Respondent: Mr. B. S. Bohra, Assistant Legal Advisor on behalf of Mr. D. G. Kale, PIO & General manager on video conference from NIC-Mumbai Studio; The respondent states that information available as per records has been provided to the appellant. He states that the Appellant appears to have a grievance that his complaint has not been dealt with properly. This Commission has no jurisdiction in the matter of settling the grievance.
Decision:
The Appeal is disposed.
The information available on the records 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 16 January 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2