Central Information Commission
Shyam Singh Saini vs Punjab National Bank on 3 April, 2019
Author: Suresh Chandra
Bench: Suresh Chandra
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/PNBNK/A/2017/166913
Shayam Singh Saini ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Punjab ... ितवादीगण/Respondents
National Bank, Meerut
Punjab National Bank,
Bijnor
Relevant dates emerging from the appeal:
RTI : 01.05.2017 FA : 05.06.2017 SA : 18.09.2017
CPIO : 26.05.2017 FAO : No reply Hearing : 02.04.2019
ORDER
(02.04.2019)
1. The issues under consideration arising out of the second appeal dated 18.09.2017 include non-receipt of the following information raised by the appellant through his RTI application dated 01.05.2017and first appeal dated 05.06.2017:-
Page 1 of 4िबंदु १. १४२३ फ-२६ िदनां क भूिम अपनी की हाज़ा खाता ने ब या ाम िसं ह छोटे पु िसं ह िवजयपाल .०४- .पी को २०१६एन,२ करके बंधक म ह ौर .बी.१५ डरा का .र .ह िलया ऋण -/०००,२६ यह है २०१६-०४-
-िकस व भाग िकतने इनको ारा आपके ऋणिकस िह े पर िदया गया है | िबंदु २. इनके िह े िकस पर िह े उस ये है पर िह े िकस-िकस क ा इनका और है बटे से कार िकस-
है नहीं या है भी कािबज़ िबंदु ३. ऋण दे ने से पूव सभी खातेदारी की सहमती होना आव क है या नहीं िबंदु ४. यिद इ ोने यह ऋण समय पर नही ं चुकाया तो आप िकस|नही ं या वसूलगे ऋण यह से िह ेदार िकस- िबंदु ५ . जब सभी खातेदारों के खाता तकसीम का वाद ायलयों म काफी समय से चल रहा है तो आपको ऋण दे ने का अिधकार है या नही ं| िबंदु ६. आपके ारा िदया गया यह ऋण इनको िकन योजनाओं के िलए िदया गया है या नही ं| िबंदु ७. ऋण लेने हेतु गवाहों की भी आव कता होती है या नही ं इस को लेने म िकस अपनी ने िकस-
|नहीं या है दी गवाही िबंदु ८. टे र खरीदनेबन मकान या कराने बो रं ग का वे ल टयूब ,लगाने च ी ,◌ाने आिद म िकतनी िकतनी-
|नहीं या है आव क होनी पर नाम के खातेदार जमीन
2. Succinctly facts of the case are that the appellant filed an application dated 01.05.2017 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Meerut and Punjab National Bank, Bijnor, seeking the aforesaid information. The CPIO replied on 26.05.2017. Dissatisfied, the appellant filed first appeal dated 05.06.2017. The First Appellate Authority did not pass any order. Aggrieved by this, the appellant has filed a second appeal dated 18.09.2017 before this Commission which is under consideration.
3. The appellant has filed the instant appeal dated 18.09.2017 inter alia on the grounds that the information given on point no. 2 and 7 of the RTI application is incorrect and baseless.Page 2 of 4
4. The CPIO replied on 26.05.2017 and provided information, point-wise, to the appellant.
5.1. The appellant was present and Shri Sanjeev Kumar, Sr. Manager, Punjab National Bank attended the hearing on behalf of the respondent through Video Conferencing.
5.2. The appellant submitted that the reply given against point No.2 of the RTI application is incorrect and misleading as Khasra No.416 which has been quoted by them on which the loan has been granted does not have any crop. On the other hand some trees are growing on that land. With respect to the information given against point No.7 the contention of the appellant is that they have not given full particulars and the father's name and the addresses have not been revealed to ascertain the witnesses. The appellant is apprehensive of malfeasance in connivance with bank officers to distribute state largesse in the form of loans. The appellant is one of the owners of Khasra No.416 and civil suits are pending before Allahabad High Court with respect to that property against which the bank has given loan. It appears that the bank officers are involved in perpetuating irregularities as loan may not be granted on a disputed property or without the consent of the stakeholders of that property. The objective of the RTI is to bring transparency and public accountability and the objective will never be achieved if the relevant information is not provided to the appellant.
6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, feels that complete Page 3 of 4 information may again be given to the appellant within 15 days from the date of issue of this order. With the above directions, this appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Suresh Chandra) (सुरेश चं ा) Information Commissioner (सूचना आयु ) दनांक/Date:02.04.2019 Page 4 of 4