Central Information Commission
Mr.Deshbandhu Shukla vs State Bank Of India on 5 September, 2012
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/DS/A/2011/002621/VS/00809
Appeal No.CIC/DS/A/2011/002621/VS
Dated: 5.9.2012
Appellant: Shri Deshbandhu Shukla,
C/o Arun Kumar,
61A, Kasturba Nagar,
Near Chetak Bridge,
Bhopal462024
Respondent: Public Information Officer,
State Bank of India,
Loacal Head Office, NW2,
Hoshangabad Road,
Bhopal462 011
Date of Hearing: 5.9.2012
ORDER
RTI application:
1. The appellant filed an RTI application on 18.1.2011 seeking information about the redeployment policy, including exempted employees' details, and process of implementation of the redeployment policy from 2007 till date.
2. The PIO responded on 27.1.2011. The appellant filed a first appeal on 11.2.2011 with the first appellate authority (FAA). The FAA's response is not available on record. The appellant filed a second appeal on 27.6.2011. Hearing:
3. The appellant and the respondent both were present for the hearing through video conferencing. The appellant, during the hearing, stated that he had sought information about the redeployment transfer policy, including exempted employees' details, and process of implementation of the redeployment policy from 2007 till date, and that the respondent had not provided him information.
4. The respondent stated that the appellant had sought information about the redeployment transfer policy, including rules, circulars and progress, etc., in his own devised format and that it was not possible for the bank to compile the large volume of information sought in that format and provide to the appellant.
5. The respondent further stated that the bank would provide available information to the appellant in the format as existed in the bank.
6. It is clear that respondent is willing to provide the available information to the appellant in the format as existed in the bank.
Decision:
7. The respondent is directed to provide the available information with the bank to the appellant in the bank's format within 30 days of the receipt of this order.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer