Central Information Commission
Mrsaraswati vs State Bank Of Hyderabad on 4 July, 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/2016/000121
Appellant : Smt. Saraswati, Bidar
Public Authority : State Bank of Hyderabad, Bidar
Date of Hearing : 7th June, 2016
Date of Decision : 4th July, 2016
Present
Appellant : Present, represented by Shri Sanjiv
Kumar, through VC
Respondents : Shri Girish Kulkarni, Deputy Manager and
Shri Prabhakar, Law Officer- through VC
RTI application : 28.04.2015
CPIO's reply : 05.08.2015
First appeal : 25.08.2015
FAA's order : 24.09.2015
Second appeal : 08.12.2015
Information Commissioner : Smt. Manjula Prasher
ORDER
1. The appellant, Smt. Saraswati, made an RTI application dated 28.04.2015 to the CPIO, State Bank of Hyderabad, Bidar seeking information regarding the termination of her husband, late Shri Govind K Byalolle, from the services of the public authority.
2. The CPIO vide letter dated 05.08.2015 informed the appellant that the information sought by her was vague and did not fall within the ambit of section 2(f) of the RTI Act and hence no information could be provided. Dissatisfied, the appellant filed an appeal dated 25.08.2015 before the First Appellate Authority (FAA). The FAA vide order dated 24.09.2015, while holding that the information sought by the appellant was clear, specific and within the ambit of 1 section 2 (f) of the RTI Act, directed the CPIO to relook into the appellant's RTI application and furnish a reply to her accordingly.
3. As the appellant did not receive any reply from the CPIO pursuant to the order of the FAA, she filed the present appeal before the Commission on 08.12.2015 seeking direction to the respondents to furnish the requisite information to her.
4. The matter was heard by the Commission. The respondents stated that the appellant's husband, late Shri Govind K Byalolle, who worked in the office of public authority as Head Cashier, was terminated from the services of the public authority on 05.11.2009 for "unauthorised absence". The appellant through her present RTI application had requested for a copy of termination letter of her late husband which they had provided to her by letter dated 05.08.2015. Besides this, the appellant had also filed three more RTI applications seeking information concerning the service records of her late husband [viz., copy of service register, particulars of provident fund & insurance and copy of postal acknowledgment for having received the termination letter by him] and they had provided the said information to her as well except copy of service register. According to them, they did not maintain 'service register' for their employees and instead maintained only 'personal file' in respect of each employee and they had provided a copy of personal file of appellant's late husband to the appellant. The appellant as well as her representative, on being asked, could not state as to what precise information had not been provided to the appellant in response to her instant RTI application. Neither did they deny receipt of aforementioned information from the respondents.
5. In view of the above, the Commission holds that the respondents have provided the information to the appellant corresponding to her instant RTI application. No further action is, therefore, warranted on the present appeal. The appeal is disposed of.
2(Manjula Prasher) Information Commissioner Authenticated true copy:
Deputy Registrar Address of the parties:
Smt. Saraswati W/o late Shri Govind K Byalolle At & PO- Koutha (B), Tq.- Aurad Distt. Bidar (Ka)- 585421 The Central Public Information Officer State Bank of Hyderabad Regional Office, Region -III Shivaji Chowk Bidar 585 401 The First Appellate Authority State Bank of Hyderabad Zonal Office Kalaburagi 585 101 3