Central Information Commission
Mrrakesh Kumar Gaur vs Canara Bank on 10 June, 2016
Central Information Commission, New Delhi
File No. CIC/SH/C/2015/000046
Right to Information Act2005Under Section (18)
Date of hearing : 10th June 2016
Date of decision : 10th June 2016
Name of the Complainant : Shri Rakesh Kumar Gaur,
204, 17C, Saraswati, MHADA Customs
Colony, Aadi Shankaracharya Marg, Powai,
Mumbai 400076
Name of the Public : Central Public Information Officer,
Authority/Respondent Canara Bank,
Head Office, 86, Spencer Towers,
Bengaluru 560002
RTI Application filed on : 27/10/2014
CPIO replied on : __
First Appeal filed on : __
First Appellate Authority order on : __
Complaint received on : 11/12/2014
The Complainant was not present.
On behalf of the Respondents, Shri Lakshminarayana, AGM & CPIO was present
at the NIC studio, Bengaluru.
Information Commissioner : Shri Sharat Sabharwal
CIC/SH/C/2015/000046
Information sought
Whether enclosures to certain letters specified in the RTI application were forwarded to the Army Educational Corps Records. If so, provide a copy of the forwarding letter. The CPIO reply No reply given.
Grounds of complaint to the Commission No information was received by the Complainant. Relevant facts emerging during the hearing, Discussion and Decision.
The Complainant was not present during the hearing. He has sent an email dated 6.6.2016 to the Registry, expressing his inability to attend the hearing. He has also stated that he is unable to locate the hard copy of the RTI application and that subsequent to the lodging of his complaint to the Commission, the information was provided by the Respondents.
2. From the foregoing, it appears that the Complainant does not have any grievance with the bank after provision of the information by them. Therefore, further enquiry into this complaint is not necessary.
CIC/SH/C/2015/000046
3. With the above observations, the complaint is disposed of.
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SH/C/2015/000046