Central Information Commission
Asokaraj S vs Canara Bank on 13 February, 2023
Author: Suresh Chandra
Bench: Suresh Chandra
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग ,मुिनरका
Baba GangnathMarg, Munirka
नई द ली, New Delhi - 110067
िशकायतसं या / Complaint No.CIC/CANBK/C/2021/601871
Asokaraj S ...िशकायतकता /Complainant
VERSUS
बनाम
CPIO: Canara Bank
Tamil Nadu ... ितवादीगण /Respondents
Relevant dates emerging from the complaint:
RTI : 25.12.2020 FA : Not on Record Complaint : Nil
CPIO : 21.01.2021 FAO : Not on Record Hearing : 10.01.2023
CORAM:
Hon'ble Commissioner
SHRI SURESH CHANDRA
ORDER
(13.02.2023)
1. The issue under consideration i.e. the reliefs sought by the complainant in the complaint dated Nil due to alleged non-supply of information vide RTI application dated 25.12.2020 are as under:-
Kindly initiate necessary action as per the provisions of the RTI Act
2. Succinctly facts of the case are that the complainant filed an application dated 25.12.2020 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Canara Bank, Madurai, seeking following information:
(i) Provide the list/name of clerks recruited and appointed in the Madurai Circle, Canara Bank, appointing authority wise during the years from 2015 to 2018.Page 1 of 4
(ii) Provide the list/name of clerks recruited and appointed in the Madurai Circle, Canara Bank by the General Manager, Madurai Circle, Canara Bank (not by other authorities like H.O., Canara Bank, Bangalore) during the years from 2015 to 2018.
(iii) Provide the copies of the appointment (not the posting) orders issued in the Madurai Circle, Canara Bank by the General Manager, Madurai Circle, Canara Bank (not by other authorities like H.O., Canara Bank, Bangalore) during the years from 2015 to 2018.
(iv) Provide a copy of the letter notifying the vacancies to the BSRB by the Madurai Circle, Canara Bank (not by other authorities like H.O., Canara Bank, Bangalore) during the years from 2015 to 2018.
(v) Provide the list/name of clerks recruited and appointed (not the posting orders) by the Assistant General Manager of the Madurai Circle, Canara Bank (not by other authorities like H.O., Canara Bank, Bangalore or the General Manager, Madurai Circle, Canara Bank) during the years from 2015 to 2018 etc. through 09 points.
The CPIO vide letter dated 21.01.2021 replied to the complainant. Aggrievedby the same, the complainant filed complaint dated Nil before the Commission which is under consideration.
3. The complainant has filed the instant complaint dated Nil inter alia on the grounds that reply given by the CPIO was not satisfactory. The complainant requested the Commission to take necessary action as per Section 20 (1) of the RTI Act.
4. The CPIO replied vide letter dated 21.01.2021and the same is reproduced as under:-
(i), (ii), (v), (viii) & (ix) "Information sought is not maintained in the manner as sought for.
(iii) & (vi) Information sought pertains to third party and is the personal information of the concerned which if revealed or provided would invade the privacy of the concerned and is exempted under Section 8 (1) (j) of the RTI Act, 2005. Further, its disclosure has no relationship to any public interest or activity.Page 2 of 4
(iv) & (vii) No such information is available."
5. The complainant and on behalf of the respondent Shri Chandrasekhar, CPIO, Canara Bank, Madurai, attended the hearing through video conference.
5.1. The complainant inter alia submitted that he had sought information about the powers, duties, etc. of the bank officials which were not uploaded on the respondent's website.
5.2. The respondent while defending their case submitted that the information sought by the complainant such as number of recruitments of clerks made, year-wise, were not maintained or compiled at their end. Therefore, the information not being readily available could not be furnished to the complainant.
6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, observed that the respondent replied vide letter dated 21.01.2021 that the information sought by the complainant was not maintained in the manner sought for. That being so, the respondent authority may not be compelled to collate or compile the information requested for by the complainant. Moreover, the respondent was required to provide only such information available in material form as per the provisions of the RTI Act. It was not a case of non-response and reply having been given, there appears to be no mala fide on the part of the CPIO. Further, the respondent is advised to update their website in terms of general duties and functions of bank officials, if not already done. That being so, there appears to be no merit in the complaint. Accordingly, the complaint is rejected.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Suresh Chandra) (सुसुरेशचं ा) ा Information Commissioner (सूसूचनाआयु ) दनांक/Date: 13.02.2023 Page 3 of 4 Authenticated true copy R. Sitarama Murthy (आर. सीताराममूत!) Dy. Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Addresses of the parties:
The CPIO Canara Bank Circle Office, St. Mary's Campus, East Veli Street, Madurai, TamilNadu - 625001 First Appellate Authority, Canara Bank Circle Office, St. Mary's Campus, East Veli Street, Madurai, TamilNadu - 625001 Shri Asokaraj S. Page 4 of 4