Lal Singh vs Oriental Bank Of Commerce on 13 October, 2021

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Central Information Commission

Lal Singh vs Oriental Bank Of Commerce on 13 October, 2021

1. The issues under consideration arising out of the second appeal dated 12.06.2019 include non-receipt of the following information raised by the appellant through the RTI application dated 26.03.2019 and first appeal dated 29.04.2019:-

(i) खाता धारक क िलिखत सहमित/रजामंदी के िबना कसी तीसरे ि के िनवेदन पर खाता धारक के खाते क एस एम एस सेवा ब क के िजन ल एवं रे गुलेशन के तहत तबदीली क जा सकती है, उस ल एवं रे गुलेशन क त!दीक शुदा कािपयां दी जाये! Page 1 of 5

(ii) खाता धारक के खाते क एस एम एस सेवा कसी तीसरे ि के मोबाइल नंबर पर िश#ट करने क जानकारी खाता धारक को देने स%ब धी ब क के जो ल एवं रे गुलेशन है उनक कॉपी दी जाये!

(iii) मेरे करं ट खाता नंबर ********3300 क एस एम एस स)वस िजस िनवेदन प* के आधार पर मोबाइल नंबर *******465 पर लगाई गयी, उस िनवेदन प* क त!दीक शुदा कॉपी दी जाये और ब क के िजस कमचारी ारा मेरे खाते क एस एम एस स)वस मो. नंबर *******465 पर िश#ट करने क अनुमित दी गयी है उस ब क कमचारी का नाम पद एवं पता बताया जाये और िजस प* ारा यह स)वस िश#ट करने क अनुमित दी गयी उस प* क त!दीक शुदा कॉपी दी जाये!

(iv) मेरे उ खाते क एस एम एस सेवा मो. नंबर *******465 पर िश#ट करने के िलए ब क ारा िजस प* ारा मुझे सूिचत कया गया, उस प* क त!दीक शुदा कॉपी दी जाये!

2. Succinctly facts of the case are that the appellant filed an application dated 26.03.2019 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Oriental Bank of Commerce (now Punjab National Bank), Civil Lines, Bhatinda, seeking aforesaid information. The CPIO vide letter dated 23.04.2019 replied to the appellant. Dissatisfied with the same, the appellant filed first appeal dated 29.04.2019. The First Appellate Authority (FAA) vide order dated 03.06.2019 disposed of the first appeal. Aggrieved by the same, the appellant filed a second appeal dated 12.06.2019 before the Commission which is under consideration.

3. The appellant has filed the instant appeal dated 12.06.2019 inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. The CPIO replied vide letter dated 23.04.2019 and the same is reproduced as under :-

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(i) "SMS facility is given on the mobile number given by the account holder.

(ii) SMS is sent to customer on change of mobile no. by the system automatically.

(iii) SMS facility on mobile no. ******6465 was started on 18.07.2011. Request letter of the said facility is not traceable. Rest of the information is exempted under Section 8 (1) (j) of the RTI Act, 2005 which relates to personal information, the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual. Therefore, the sought information cannot be provided.

(iv) The SMS facility on mobile no. ******6465 was started on 18.07.2011 and said facility was changed to mobile no. ******9776 which is still in use (copy of request letter dated 21.02.2018 provided to the appellant).

(v) SMS is sent to customer on change of mobile no. by the system automatically".

The FAA vide order dated 03.06.2019 upheld the reply of the CPIO.

5. The appellant's authorized representative, his son Mr. Gurmeet Singh and on behalf of the respondent Shri Shailender Kumar Gupta, Chief Manager & CPIO, Punjab National Bank, (earlier Oriental Bank of Commerce), Bhatinda attended the hearing through video conference.

5.1. The appellant inter alia submitted that information provided by the respondent was incomplete as copy of the request letter by which SMS facility in his account was started was not given to the date of hearing.

5.2. The respondent while defending their case inter alia submitted that they had already provided point-wise information to the appellant vide letter dated 23.04.2019. However, copy of the request letter by which SMS facility in his account was started in 2011 was available with them, hence, it could not be given to the appellant. Further, the as per the request of the appellant, mobile number updated in his account was changed in 2018 and copy of which was already given to him.

6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, observed that the respondent had provided point-

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wise reply/information to the appellant vide letter dated 23.04.2019. The appellant during the course of hearing pressed only for the copy of the request letter by which SMS facility in his account was started in 2011 which was not provided to him. In this regard, the respondent informed that such letter was not traceable as it was around 10 years old. In view of this, the respondent is directed to search the records once again and provided the information/documents to the appellant. In case, the respondents are unable to trace the relevant documents, they will file an affidavit with the Commission deposing that no request letter by which SMS facility in his account was started in 2011 are available with them. A copy of the affidavit shall also be provided to the appellant. The above directions of the Commission shall be complied with, within a period of four weeks from the date of receipt of a copy of this order. With the above directions, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

SD/-

                                                                            सुरेश चं ा)
                                                         (Suresh Chandra) (सु        ा
                                                                         सूचना आयु )
                                              Information Commissioner (सू
                                                               दनांक/Date: 11.10.2021
Authenticated true copy

R. Sitarama Murthy (आर. सीताराम मूत.)
Dy. Registrar (उप पंजीयक)
011-26181927(०११-२६१८१९२७)

Addresses of the parties:

CPIO:
PUNJAB NATIONAL BANK
CIRCLE OFFICE, SCO 29-31,
PNB 1ST FLOOR, MODEL TOWN, PHASE-1,
BATHINDA - 151 001 (ERSTWHILE
ORIENTAL BANK OF COMMERCE)

THE FIRST APPELLATE AUTHORITY,
PUNJAB NATOINAL BANK, CIRCLE
OFFICE, SCO 29-31, PNB 1ST FLOOR,
MODEL TOWN, PHASE-1,
BATHINDA - 151 001

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 SH. LAL SINGH S/O SH. NIKKU RAM,




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