Central Information Commission
Deshraj vs Rural / Gramin Banks on 8 August, 2018
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग
, मुिनरका
Baba Gangnath Marg, Munirka
नई द
ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/RUGBK/A/2017/130485
Shri Deshraj, ... अपीलकता /Appellant
VERSUS
बनाम
CPIO, Sarv U.P. Gramin Bank,
H.O. Meerut, Uttar Pradesh ... ितवादीगण /Respondents
Relevant dates emerging from the appeal:
RTI : 13.02.2017 FA : 28.03.2017 SA : 29.04.2017
CPIO : 07.03.2017 FAO : 21.04.2017 Hearing : 01.08.2018
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer CPIO, Sarv UP Gramin Bank, HO Meerut, seeking information on five points pertaining to account related information of K.C.C account number-90888xxxxx3545 including, inter-alia, (i) the action taken in respect of excess/wrongful debit of Rs. 759/- from his K.C.C Page 1 of 3 A/c No. 90888xxxxx3545, and (ii) maximum period of posting of a Branch Manager in a particular branch along with rules regarding transfers.
2. The appellant filed a second appeal before the Commission on the grounds that the reply given to him by the CPIO is not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information sought for.
Hearing:
3. Shri Ram Raghuvan Shukla (Adv.), the appellant's representative and the respondent, Shri D.K. Yadav, AGM and CPIO, attended the hearing through video-conferencing.
4. The appellant submitted that the Bank had wrongly debited Rs. 759/- from his account which was later credited on his complaint. However, no action was taken against the employee who was responsible for the wrongful debit. Hence, he is not satisfied with the CPIO's response to point no. 1 of his RTI application denying information under Section 2(f) of the RTI Act.
5. The respondent submitted that point-wise information as per the available records has been provided to the appellant vide letter dated 07.03.2017. Further, the amount of Rs. 759/- wrongly debited from the appellant's account was credited by the Bank due to wrong entry made by the clerk, inadvertently.
Decision:
6. The Commission, after hearing the submissions of both the parties and perusing the records, observes that an appropriate response has not been provided to the appellant by the respondent regarding action, if any, taken by the Bank Page 2 of 3 against wrongful debit of Rs. 759/- from the appellant's account on point no. 1 of the RTI application. The Commission, therefore, directs the respondent to provide complete and correct information on point no. 1 of the RTI application to the appellant within a period of four weeks from the date of receipt of a copy of this order under intimation to this Commission.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
Sudhir Bhargava (सुधीर भाग व) Information Commissioner (सूचना आयु ) दनांक / Date 06.08.2017 Authenticated true copy (अिभ मािणत स यािपत ित) S. S. Rohilla (एस. एस. रोिह ला) Dy. Registrar (उप-पंजीयक) 011-26105682 / [email protected] Addresses of the parties:
1. The Central Public Information Officer (CPIO), Sarv U.P. Gramin Bank, Head Office, C-39/5, Jagriti Vihar, Meerut (U.P.)- 250 004.
2. Shri Deshraj, Page 3 of 3