Central Information Commission
Mr.Vijendra Singh vs Bank Of Baroda on 13 June, 2011
Central Information Commission
2nd Floor, Room No. 305 B-Wing,
August Kranti Bhawan
Bhikaji Kama Place
New Delhi
Case No. CIC/SM/A/2010/000701/SS
Name of Appellant : Sh. Vijendra Singh
(The Appellant was not present)
Name of Respondent : Bank of Baroda, FCI Building, Agra
(Represented by Sh. V. K. Chaturbvedi,
CPIO)
The matter was heard on : 2.06.2011
ORDER
Sh. Vijendra Singh, the Appellant, filed an RTI application dated 19.02.2010 seeking the following information: "1. Provide me copy of the Disciplinary Action file related to my chargsheet of Bilsanda (Pilibhit) branch matters. This case was concluded in year 2006. (This information is kept in Z.O. Lucknow).
2. Provide me the related letter of RO/ZO/BCC showing the reasons of my transfer (interstate) from Bilsanda to South Gujrat zone of BOB in MarchApril 2003.
3. Provide me copies of the correspondence between RO & branch between RO & Z.O. & between Z.O. & BBC & between R. O. & RBI Lucknow, etc regarding various complaints made by my son, Amrit Bhal & me for Refusal of his education loan request in year 2009 by BOB Meerut branche.
4. Inform on the points your BOB adhered to follow the RTI Act Sec. 4(1)(b) & 4(1)
(b). Give all details."
The PIO vide letter dated 22.02.2010, forwarded the RTI application to the PIO of the concerned public authority. Not getting information to his satisfaction within the period stipulated under the RTI Act, the Appellant filed an appeal before the First Appellate Authority (FAA). The FAA vide letter dated 6.01.2010 disallowed the appeal. Hence, the present appeal before the Commission.
During the hearing the Respondent submit that the Appellant has raised several issues and queries in a single RTI application due to which reason the RTI application has been disallowed.
After hearing the Respondent and on perusal of the relevant documents on file, and also having regard to the facts and circumstance of the present case, the Commission deems it fit to direct the PIO to provide complete requisite information as per the record to the Appellant on point no. 1, 2 and 3 of the RTI application within 3 weeks of receipt of this order. However, for avoidance of any doubt it is hereby clear that the PIO is not under any obligation to create any information, he is supposed to provide information only as per record.
The matter is disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner 13.06.2011 Authenticated true copy (K. K. Sharma) OSD & Asst.Registrar Copy to:
1. Sh. Vijendra Singh E19, Janakpuri Society, Ajanta Colony Garh Road Meerut (UP)
2. The Public Information Officer Regional Manager Bank of Baroda Sanjay Place, FCI Building Agra
3. The Appellate Authority Gen. Manager Bank of Baroda Jeevan Bhawan 45 Hazratganj Lucknow