Central Information Commission
Rajesh Kumar vs State Bank Of India on 20 December, 2016
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/MP/A/2016/001466
Appellant : Shri Rajesh Kumar, Patna
Public Authority : State Bank of India, Patna
Date of Hearing : November 10, 2016
Date of Decision : November 30, 2016
Present:
Appellant : Present - through VC
Respondent : Shri Uma Shankar Prasad, Dy Manager - through VC
RTI application : 05.09.2015
CPIO's reply : 30.09.2015
First appeal : 07.11.2015
FAA's order : 01.12.2015
Second appeal : 07.06.2016
ORDER
1. Shri Rajesh Kumar, the appellant, sought the basis of deducting insurance amount from his SBI account no. 10963092618 for PMSBY; whether he had given any permission for deducting any amount on 31.5.2015; whether he had filled a form for PMSBY; whether insurance amount could be deducted without the permission of the account holder; action taken against the official for deducting the amount and he sought the deposit of the amount deducted for PMSBY along with 12.5% interest in his account.
2. The CPIO informed the appellant that the PMSBY benefits are given only on the request of the customer but because of a clerical error, an amount of Rs. 12 had been deducted on 31.5.2015 for PMSBY from his account. The amount had been deposited in his account by making necessary rectifications. The appellant had, however, in the meanwhile, appealed to the first appellate authority stating that no information had been received. The FAA intimated that the CPIO had responded in the matter and if the appellant so desired, he can come to the first appellate authority in appeal again. Not satisfied with the response, the appellant came in appeal before the Commission requesting for penalizing the respondents for not responding to him in time and also for deducting money from his account.
3. The matter was heard by the Commission. The appellant stated that the CPIO had given incomplete response as it was not point wise. Besides, the CPIO informed that it was a clerical mistake but an amount of Rs. 12/- was deducted again on 28.5.2016.
4. The respondents stated that they had given a point wise response. The first few points were covered in their reply intimating that PMSBY benefits are provided on the request of the customer. They reiterated that the insurance amount had been deducted by mistake from the appellant's account and they do not deduct any amount or provide PMSBY insurance without the approval/acceptance of the account holder.
5. The Commission observes that the respondent authority has erred twice by deducting the amount for insurance on two different dates. If the first attributed to the clerical mistake, they had no satisfactory response for the deduction that took place the second time. The Commission, therefore, directs the competent authority to inquire into the matter and take action as deemed fit against those responsible for repeated lapse. The CPIO will also intimate the appellant the action taken to rectify the mistake within ten days of the receipt of the order of the Commission. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to :
The Central Public Information Officer The First Appellate Authority State Bank of India State Bank of India Region-III, Patna West, Admn Office GM(NW-I), LHO, West Gandhi Maidan JC Road, Patna-800001 Patna-800001 Shri Rajesh Kumar S/o Shri Ram Lakhan Singh Adarsh Nagar, Biscuit Factory More Nasriganj, Digha, Patna-800012