Central Information Commission
Kailash Dhar Dubey vs Punjab National Bank on 17 February, 2017
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/2016/001285
Appellant : Shri Kailash Dubey, Gonda
Public Authority : Punjab National Bank, Faizabad
Date of Hearing : January 9, 2017
Date of Decision : February 7, 2017
Present:
Appellant : Present - through VC
Respondent : VC not available.
RTI application : 26.02.2016
CPIO's reply : NA
First appeal : 30.03.2016
FAA's order : NA
Second appeal : 06.05.2016
ORDER
1. Shri Kailash Dubey, the appellant, sought information regarding the period during which the CCTV footage of the camera installed in the ATM cabin could be provided and as to who would be responsible in case the CCTV footage is required and it was not made available because of technical reasons, etc. through three points. The information sought was similar to the one sought through RTI application dated 20.2.2016.
2. The CPIO informed the appellant that CCTV footage was available in the branch for 90 days from the date of transaction and it is provided by the branch as per NPCI guidelines, if available. Dissatisfied, the appellant approached the first appellate authority stating that the CPIO had not provided any information till 29.3.2016 even though he had sought information vide his RTI application dated 26.2.2016. The FAA does not appear to have adjudicated in the matter. The appellant, therefore, came in appeal before the Commission asking for point wise information while mentioning that he had not been given any information at all till 29.4.2016.
3. The matter was heard by the Commission. The appellant stated that he wanted to know the retention period of the CCTV footage but had not been provided timely information. the respondents had sent a copy of their letter dated 27.9.2016 addressed to the appellant intimating him that his statement that he had not received any information till 29.4.2016, was not quite correct as they had duly responded to his RTI application dated 26.2.2016 received by them on 29.2.2016 through letter dated 29.3.2016 sent through registered post and also sent a copy of this letter to the appellant. The appellant expressed his satisfaction with the response.
4. On perusing the available record and hearing the appellant, the Commission finds that the CPIO had appropriately responded in the matter. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to :
The Central Public Information Officer The First Appellate Authority Punjab National Bank Punjab National Bank RTI Cell, Circle Office RTI Cell, Circle Office Devkali Road, Reedganj Devkali Road, Reedganj Faizabad-224001 Faizabad-224001 Shri Kailash Dubey Village: Umdapur (Udawatnagar) PO Umdapur Chauhan Tehsil Taravganj Distt Gonda (UP)