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Central Information Commission

Mrakhilesh Kumar Pathak vs State Bank Of India on 27 November, 2015

                                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/2015/000788


Appellant                       :     Shri Akhilesh Kumar Pathak, Vaishali
Public Authority                :     State Bank of India, Muzaffarpur/Patna

Date of Hearing                 :     November 27, 2015
Date of Decision                :     November 27, 2015

Present:
Appellant                    :        Present - through VC
Respondent                   :        Shri Salim Ahmed, Chief Manager and Ms Meenakshi,
                                      Manager Law - through VC

                                             ORDER

1. Shri Akhilesh Kumar Pathak, vide his RTI application dated 26.9.2014, sought information regarding Rs.200/- given for insurance in account held in customers' service centre, Purani Bazar.

2. The CPIO, vide his letter dated 3.12.2014, informed the appellant that no amount had been debited from his account for insurance and the application for insurance was returned through the branch. Dissatisfied with the information, the appellant wrote to the first appellate authority stating that in spite of reminder, no information was given to him. The FAA had not adjudicated in the matter. The appellant therefore approached the Commission.

3. The matter was heard by the Commission. The appellant reiterated that he had given Rs. 200/- for insurance but he did not get any information in this regard. The respondents stared that the appellant had deposited Rs. 3000/- in his account which was duly shown and repeated that no amount was debited for insurance and they do not take money in cash for providing insurance under the scheme in question.

4. On hearing both the parties, the Commission directs the respondents to intimate the dates of receipt of the appellant's application for insurance and its return to the appellant, after checking the records. The appellant has a grievance and may like to approach the appropriate forum for its redressal. The appeal is disposed of.

(Manjula Prasher) Information Commissioner Authenticated true copy:

(T.K. Mohapatra) Dy Secretary & Dy Registrar Tele No. 011-26105027 Copy to :
The Central Public Information Officer The First Appellate Authority State Bank of India State Bank of India RBO (Samastipur), Club Road GM(NW-3), LHO Muzaffarpur-842002 West Gandhi Maidan Patna-800001 Shri Akhilesh Kumar Pathak S/o Shri Sachhidanand Pathak V&PO Karnauti, Thana Mahnar Distt Vaishali (Bihar)