Central Information Commission
Poonam Ravindra Jagtap vs Central Bank on 23 December, 2024
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/BKOIN/A/2023/653210/CBIND
Poonam Ravindra Jagtap ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Central Bank of India,
Aurangabad ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 13.09.2023 FA : Nil SA : Nil
CPIO : 22.11.2023 FAO : Not on record Hearing : 17.12.2024
Date of Decision: 23.12.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 13.09.2023 seeking information on the following points:
"Respected sir my name is Poonam Ravindra Jagtap resident Nimgaon Korhale taluka Rahata district Ahmednagar Maharashtra sir I have taken loan for business from central bank of India branch Shirdi taluka Rahata district Ahmednagar Maharashtra due to loss in my business I requested the bank manager through application that RBI According to the rules, I should be given MORATORIUM for Page 1 of 3 one year. The manager did not pay any attention to my application and came to my house and issued a notice to pay and threatened me that if I do not pay, I will file a criminal case against you. He did not take any notice of the application and because I am a woman he is coming to my house and threatening me. But I want to know why we are not considering the application that has been made."
2. The CPIO replied vide letter dated 22.11.2023 and the same is reproduced as under :-
"It is a complaint. We have to inform you that there is no provision of redressal of complaint under RTI Act. Please take cognizance."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated Nil alleging that the information provided was incomplete, false and misleading. The order of FAA, if any, is not available on the record of the Commission.
4. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
5. The appellant remained absent and on behalf of the respondent Shri Nikunj Garg, Regional Head, attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that the appellant had referred to her complaint regarding loan sanctioned under General MSME sponsored by CMEGP scheme of Maharashtra Government and the action taken on the same was informed to her through communication dated 21.09.2023. However, the complaint was disposed of at the concerned portal i.e. CPGRAM and grievances relating to that, if any, cannot be redressed under the RTI Act.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act. Further, in the absence of the Appellant to plead her case or contest the CPIO's submissions, the Page 2 of 3 Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 23.12.2024 Authenticated true copy Bijendra Kumar (िबज कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Central Bank of India, Regional Office: Aurangabad, CTS No. 14536, First Floor, Malpani's Oberoi Tower, Opp. Govt. Dudh Dairy, Jalna Road, Aurangabad - 431001
2. Poonam Ravindra Jagtap Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)