Central Information Commission
Hari Ram vs Rural / Gramin Banks on 29 August, 2022
Author: Suresh Chandra
Bench: Suresh Chandra
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/2020/679850
Hari Ram ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Rajasthan Marudhara
Gramin Bank, Jalore ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 09.04.2020 FA : 08.05.2020 SA : NIL
CPIO : 05.05.2020 FAO : 27.05.2020 Hearing : 04.08.2022
CORAM:
Hon'ble Commissioner
SHRI SURESH CHANDRA
ORDER
(25.08.2022)
1. The issue under consideration arising out of the second appeal dated Nil include non-receipt of the following information sought by the appellant through the RTI application dated 09.04.2020 and first appeal dated 08.05.2020:-
"Related to account number xxxxxxx5449
(i) What is the type of account?
(ii) Is this account an account with Pradhan Mantri Jan Dhan Yojana?
(iii) If the point number is in 2 is there an overdraft facility of Rs 5000 available if not for which reason give full details?
(iv) If the ATM card was issued till this day then give details of its current status?
(v) What is the reason why ATM was not issued?Page 1 of 4
2. Succinctly facts of the case are that the appellant filed an application dated 09.04.2020 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Rajasthan Marudhara Gramin Bank, Jalore, seeking aforesaid information. The CPIO vide letter dated 05.05.2020 replied to the appellant.
Aggrieved by the same, the appellant filed first appeal dated 08.05.2020. The First Appellate Authority (FAA) vide order dated 27.05.2020 disposed of the first appeal. Aggrieved by that, the appellant filed second appeal dated Nil before the Commission which is under consideration.
3. The appellant has filed the instant appeal dated nil inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.
4. The CPIO replied vide letter dated 05.05.2020 and the same is reproduced as under :-
"i) The information sought is in the form of clarification, which does not form Information within the provisions of Sec. 2(f) of the RTI Act 2005.
ii) The information sought is in the form of clarification, which does not form Information within the provisions of Sec. 2(f) of the RTI Act 2005.
iii) The information sought is in the form of clarification, which does not form Information within the provisions of Sec. 2(f) of the RTI Act 2005.
iv) The information sought is in the form of clarification, which does not form Information within the provisions of Sec. 2(f) of the RTI Act 2005.
v) The information sought is in the form of clarification, which does not form Information within the provisions of Sec. 2(f) of the RTI Act 2005. The information pertaining to normal banking operations can only be made available through normal regular procedures to the account holders in accordance with the banking system on payment of a service charges, if applicable, and proper application."Page 2 of 4
The FAA vide order dated 27.05.2020 concurred with the reply given by the CPIO.
5. The appellant remained absent and on behalf of the respondent Shri Madan Lal, Regional Manager and CPIO, Rajasthan Marudhara Gramin Bank, Jalore, attended the hearing through video conference.
5.1. The respondent while defending their case inter alia submitted that the appellant had sought generic information about his bank account which could have been obtained from his passbook. Therefore, the queries being in the form of questions could not be answered as per the provisions of the RTI Act.
6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent both parties and perusal of records, observed that the reply given by the respondent was perfunctory. The appellant had sought the details of category of his own bank account, status of account, etc. which was specific in nature. In view of the above, the respondent is directed that the RTI application be re-visited and point-wise information be made available to the appellant within three weeks from the date of receipt of this order. With these observations and directions, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
सुरेश चं ा)
(Suresh Chandra) (सु ा
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 25.08.2022
Authenticated true copy
R. Sitarama Murthy (आर. सीताराम मूत )
Dy. Registrar (उप पंजीयक)
011-26181927(०११-२६१८१९२७)
Addresses of the parties:
The CPIO
Rajasthan Marudhara Gramin
Bank Regional Office, Pakshal
Complex, Ist Floor, In Front
Page 3 of 4
of Jalore Club, Hospital
Circle, Jalore- 343001
First Appellate Authority
Rajasthan Marudhara
Gramin Bank Head Office
Tulsi Tower, 9th B Road,
Sardarpura,Jodhpur - 342003,
Rajasthan
Shri Hari Ram,
Page 4 of 4