Central Information Commission
Mr. Gurmeet Singh vs Syndicate Bank on 19 August, 2010
Central Information Commission
File No.CIC/SM/A/2009/001985
Right to Information Act2005Under Section (19)
Dated: 19 August 2010
Name of the Appellant : Shri Gurmeet Singh
BB2, Greater Kailash Enclave II,
New Delhi - 110 048.
Name of the Public Authority : CPIO, Syndicate Bank,
Regional Office Delhi,
6, Bhagwan Dass Road,
New Delhi - 01.
The Appellant was represented by Shri Sampuran Singh. On behalf of the Respondent, the following were present:
(i) M.K. Jain, DGM,
(ii) Shri Kavindra Solanki, Manager (Law)
2. During the hearing of this case, the father of the Appellant was present and made his submissions. He also furnished his written comments. The Respondents appeared somewhat late and after the Appellant had left. They clarified that the delay was an account of the heavy rains. We also heard their submissions.
3. The Appellant had wanted to know whether the bank had honoured/encashed the LIC's cheque number 504283 dated 8.9.2003 and whether the DMIL officers superannuation trust had any account with the bank to which the amount of the cheque was credited. He also wanted to know the name of the bank which had presented the cheque for clearing. The CPIO had informed him that they had cleared the said check when it was presented and that the above trust did not have any account in their KG Marg branch. About the remaining information, the CPIO explained that the relevant slip bundle dated 13 September 2003 needed for verification of the presenting bank in respect of this particular cheque had been destroyed on account of seepage rain water, implying, therefore, that the details about the presenting bank could not be provided. The Appellate Authority had endorsed the decision of the CPIO.
4. After carefully considering the contents of the appeal and the submissions made by the Appellant, we would like to direct the CPIO to search the database of the bank once again and to inform the Appellant within 10 working days from the receipt of this order the name of the presenting bank/branch in case this data could be retrieved. If no such data is found to exist, the CPIO shall inform the Appellant accordingly.
5. The case is, thus, disposed of.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) 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) Assistant Registrar