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Smt. Ch. Pavani vs State Bank Of India on 24 December, 2025

                                 के न्द्रीय सूचना आयोग
                         Central Information Commission
                              बाबा गंगनाथ मागग,मुननरका
                          Baba Gangnath Marg, Munirka
                            नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/SBIND/A/2024/138370


Ch. Pavani                                                       ... अपीलकताग/Appellant

                                   VERSUS/बनाम

CPIO: State Bank Of India                                     ...प्रनतवािीगण/Respondents

Date of Hearing                          :       23.12.2025
Date of Decision                         :       24.12.2025

Information Commissioner                 :       Shri Surendra Singh Meena
Relevant Facts emerging from appeal:
RTI application                          :       12.08.2024
PIO replied on                               :   10.09.2024
First Appeal filed on                    :       17.09.2024
First Appeal order on                    :       16.10.2024
2nd Appeal received on                   :       20.11.2024

Information sought

and background of the case:

The Appellant filed an RTI application dated 12.08.2024 seeking information on the following points:

"1. Under SBI [ADB] Bank Jurisdiction in a village how many farmers took crop loan's from each village from SBI [ADB] Manthani Branch. Please provide the names of farmers.

2. How many farmers who have taken crop loan's from the day you took charge as manager how many farmers got Crop Loan Waiver Scheme [Runamafi] village wise names and how much amount farmers got. Please provide details.

3.How many farmers didn't get crop loan waiver in which village how many farmers not get Runamafi provide details.

4. What are the qualifications for farmers to get Crop Loan Waiver Scheme. Any eligible person got Crop Waiver [Runamafi] who are not eligible for getting Runamafi got. Please provide detail of Loan Waiver Scheme.

5. The Report given to bank by government or agriculture office for loan waiver to farmers detail [Details of farmers] and the eligible farmers list and please give zerox copies."

The CPIO replied vide letter dated 10.09.2024 and the same is reproduced as under:-

"i. As per Section 2(f) of Right to information Act 2005, the information requested by you is not available. We are under obligation to keep customer details confidential. The information sought cannot be disclosed as exempted under Sec 8(1) (j) & (e) of RTI Act, 2005.

ii. As per Section 2(f) of Right to information Act 2005, the information requested by you is not available. We are under obligation to keep customer details confidential. The information sought cannot be disclosed as exempted under Sec 8(1) (j) & (e) of RTI Act, 2005.

iii. As per Section 2(f) of Right to information Act 2005, the information requested by you is not available. We are under obligation to keep customer details confidential. The information sought cannot be disclosed as exempted under Sec 8(1) (j) & (e) of RTI Act, 2005 iv. The details requested by you regarding farmer loan waiver are available in G.O.R.T.No.567 issued by Telangana Government on 15.07.2024. v. As per Section 2(f) of Right to information Act 2005, the information requested by you is not available. We are under obligation to keep customer details confidential. The information sought cannot be disclosed as exempted under Sec 8(1) (j) & (e) of RTI Act, 2005."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal on 17.09.2024. The FAA vide order dated 16.10.2024 stated as under:-

"For queries i), ii), iii) and v). I concur with the views of CPIO. For queries iv), I direct the CPIO to re-examine the query and provide a suitable point wise reply to the Appellant to the information/queries sought for, through registered post with acknowledgement due within a reasonable time as per the provisions of RTI Act, 2005."

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

The appellant remained absent during the hearing. The respondent Mr. Ravinder Kumar Singh, Regional Manager, was present in the hearing through video conference.

The respondent while defending their case inter alia submitted that the appellant had sought personal details of the farmers (third-parties), disclosure of which had no relationship to any public activity or interest, hence, exemption under section 8 (1) (e) & (j) of the RTI Act has been claimed. The Commission sought clarification from the respondent regarding compliance of the FAA's order dated 16.10.2024. The respondent stated that the FAA's order had been complied with vide letter dated 28.10.2024.

Decision:

In the light of the above discussion and perusal of the available records, the Commission observed that the respondent has provided appropriate reply to the RTI Application vide letter dated 10.09.2024. Further, the FAA's order has also been complied with by the respondent on 28.10.2024. The appellant remained absent to Page 3 of 4 buttress his case. Hence, no further intervention of the Commission is required in the matter. Accordingly, the appeal is dismissed.

(Surendra Singh Meena) (सुरेंद्र ससिंह मीना) Information Commissioner (सूचना आयुक्त) दिनांक/Date: 24.12.2025 Authenticated true copy S. K. Chitkara (एस. के. चिटकारा) Dy. Registrar (उप पं जीयक) 011-26105027 Addresses of the parties:

1. Smt. Ch. Pavani, W/o: Odelu, H No: 1-11, Suraiahpally, Manthani, Dist.: Peddapalli - 505184.

2. Shri. Ravindra Kumar Singh, CPIO & Regional Manager, RBO Godavarikhani, Nizamabad AO.

Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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