Central Information Commission
Mr. Rampal Sharma vs Reserve Bank Of India on 22 May, 2012
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2012/000826/19029
Appeal No. CIC/SG/A/2012/000826
Relevant Facts emerging from the Appeal
Appellant : Mr. Rampal Sharma
Santosh Vila
Near Rainbow Tower
Mahila Ashram Road
Bhilwara, Rajasthan
Respondent Mr. Deepak Singhal, PIO & CGM
Reserve Bank of India Banking Operation and Development Central Office Building, Saheed Bhagat Singh Marg, Mumbai- 400001 RTI application filled on : 11/06/2011 received on 20/06/2011;
PIO replied : 15/07/2011 First appeal filed on : 22/10/2011 First Appellate Authority order : 05/12/2011. Second Appeal received on : 13/03/2012
The Appellant had sought various information through 21 queries some of them are as follows:
S. No Information Sought
1. On 21.06.2010, Bank of Rajasthan made announcement of cancellation of shareholders by the extraordinary assembly secretary, alongwith them administrative director , company secretary and other directors and the employees as well were given stay notice by the Kolkata civil Court. I want to know that RBI is having the information of the same or not?
2. Also tell me that whether any extraordinary proposal were given by the share-holder of the trial group under cancellation of extraordinary assembly and in absence of all bank employee and directors? If yes than whether the share holders are having information under Company Act 1956 about the same? Provide me the information and also the copy of workings of extraordinary assembly.
3. Being the highest judicial authority in country, whats role did RBI play in the merger of Bank of Rjasthan with ICICI Bank on date 12/08/2010, give me that office notice and the full document of the role of RBI in this merger.Maintining the rule of transparency provide me the full information without keeping any secrets as RBI comes under Public Authority.
4. Provide me the copy of the lists of the directors elected by the RBI from oct. 1997 till date. Also give me the phone numbers and address of the same.
PIOs reply:
Not attached Grounds for the First Appeal:
No reply from the PIO.Page 1 of 2
Order of the First Appellate Authority (FAA):
Noted that reply had been sent on 15/7/2011, and attached it. If appellant was dissatisfied, he should approach the FAA on merits Grounds for the Second Appeal:
Unsatisfactory reply provided by the PIO.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Rampal Sharma on video conference from NIC-Bhilwara Studio; Respondent: Mr. Unni Krishnan, Assistant Legal Advisor on behalf of Mr. Deepak Singhal, PIO & CGM on video conference from NIC-Mumbai Studio;
The PIO states that the information had been sent to the appellant on 15/07/2011 by speed post receipt no. EM805700528IN on 19/07/2011. The Appellant states that he has not received it. On receiving the notice of hearing of the second appeal the PIO states that he has again sent the information to the appellant which the appellant confirms he has received. The appellant who had sent 21 queries with respect to certain communications states that he is not satisfied with the information provided to him. In case the appellant is not satisfied he should file first appeal with the FAA of the RBI who will offer an opportunity of hearing and dispose the matter as per the RTI Act. After this if the Appellant still dissatisfied he may approach the Commission.
Decision:
The Appeal is disposed.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 22 May 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2