Central Information Commission
Narendra Singh vs Indian Bank on 22 August, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/IBANK/A/2024/140099
Narendra Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Indian Bank,
Chennai ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 17.08.2024 FA : 09.10.2024 SA : 09.12.2024
CPIO : 12.09.2024 FAO : 20.11.2024 Hearing : 08.08.2025
Date of Decision:22.08.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 17.08.2024 seeking information on the following points:
This has reference to CBI Letter number RC-DAI-2013-A-0008/12318 dated 30/09/2015 on the above subject, in response to which the then General Manager - HR of erstwhile Allahabad 1 Bank, Shri P S Bhatia, had vide his letter number GM-Sectt/PA/DC/15/1205 dated 23/10/2015 issued sanction orders U/S 19 of the PC Act for the prosecution of under noted officers:-
i. Sh. N K Tomar, the then Senior Manager, Anand Vihar branch, Allahabad Bank ii. Sh. Ajit Singh, the then Senior Manager, Zonal Office, Delhi Page 1 of 4 iii. Sh. Atul Prakash Bajpai, the then Senior Manager, Zonal Office, Delhi iv. Sh. Narip Singh, the then AGM cum branch head Anand Vihar branch, Delhi In this connection as per the Vigilance manual of erstwhile Allahabad Bank, the CBI required to furnish the following documents:-
1. Draft sanction order for prosecution
2. Draft article of charges and statement of allegations for major penalty action
3. Draft imputation of lapses for major penalty proceedings
4. List of documents & witnesses relied upon to prove the charges / imputations I would, therefore request you to please furnish all the certified copies of the above noted documents including draft sanction orders received from CBI.
2. The CPIO replied vide letter dated 12.09.2024 and the same is reproduced as under :-
"The information sought is exempted from disclosure under Section 8(1)(d), 8(1)(j) and 8(1)(h) of the RTI Act."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 09.10.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 20.11.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 09.12.2024.
5. The appellant appeared through video conference and on behalf of the respondent Ms. Sreeja Rani, Chief Manager attended the hearing through video conference.
6. The appellant inter alia submitted that he sought information on draft sanction order for prosecution, draft articles of charges etc. vide RTI request dated 17.08.2024 Page 2 of 4 and the respondent denied the same U/s 8(1)(d), 8(1)(j), 8(1)(h) of RTI Act. Moreover, the FAA did not pass a reasoned order.
7. The respondent while defending their case inter alia submitted that a total of 04 persons were involved in an enquiry and the appellant herein is one amongst the said 04 persons. The respondent further submitted that the appellant is referring to a letter of CBI dated 30.09.2015 and the CBI is the custodian of the same. Hence, the information sought by the appellant have been denied U/s 8(1)(d) of RTI Act.
Upon the Commission's query on having the draft sanction letter, articles of charges etc. sought in point no.1 to 3, the respondent denied having the same. Written submission dated 29.07.2025 filed by the respondent is taken on record.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the CPIO's reply is misleading and evasive. Therefore, the CPIO is directed to give a point-wise reply to the appellant justifying any exemptions claimed in initial reply dated 12.09.2024 within 15 days of receipt of this order under intimation to the Commission. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 22.08.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:
1 The CPIO Indian Bank, CPIO, Corporate Office, No.-66, Rajaji Salai, 5th Floor, Head Office Main Building, Chennai, Tamilnadu-600001 2 Narendra Singh Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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