Central Information Commission
Mr. Krishan Swaroop Shrivastava vs Union Bank Of India on 6 October, 2008
CENTRAL INFORMATION COMMISSION
Appeal No.2867/ICPB/2008
F. No. PBA/2008/0210
October 6, 2008
In the matter of Right to Information Act, 2005 - Section 19
[Hearing on 22.9.2008 at 11.30 a.m.]
Appellant: Mr. Krishan Swaroop Shrivastava
Public authority: Union Bank of India
Mr. Umesh Prasad, Asst. Regional Manager & CPIO
Parties Present: Respondent not present.
Mr. Krishan Swaroop Shrivastava-Appellant DECISION The appellant has sought information under RTI Act by his letter dated 29.9.2007 addressed to PIO, Central Bank of India, Kanpur, Uttar Pradesh ("the Bank") regarding various details pertaining PMRY loan sanctioned to fictitious persons. The Bank has given its reply vide letter dated 4.12.2007. Not satisfied with this reply the appellant preferred his appeal before the First AA on 1.11.2007. Having not received any reply the appellant preferred this appeal before the Commission on 4.12.2007. Comments were called for from the public authority vide letter dated 3.4.2008 and the Bank has submitted its comments on 14.5.2008. This case was taken up for hearing on 22.9.2008, which was attended by the appellant in person. The Bank could not represent the hearing since the notice has been sent to the Union Bank of India inadvertently. However, this case was also heard when the appellant has attended the hearing of his appeals in respect of Union Bank of India on 22.9.2008.
2. I have gone through the RTI application and other replies received in this connection. In respect of the cases against Union Bank of India certain specific directions were issued regarding status of the case filed under PMRY loan availed by fictitious parties, following up the cases with the Police authorities and District Industries Centre and also writing to the IBA regarding this issue of sanction of PMRY loans to fictitious persons by the Bank. The appellant was also given an opportunity of inspection of the files regarding disputed loans as a special case considering the public interest. A copy of the decision in Appeal No. 2865 & 2866/ICPB/2008 in File Nos. F.No. PBA/2008/303, 060 is enclosed herewith with a direction to the CPIO, Central Bank of India that the appellant, if he so wishes, be given an opportunity of inspection of the file on which the 1 alleged PMRY loan has been sanctioned to fictitious party. Apart from this the CPIO is directed to inform the appellant the status of the investigation, if any, initiated in the alleged fraud in sanctioning of PMRY loan to fictitious persons within 15 days from the date of receipt of this decision. In these lines, the appeal is disposed of.
Let a copy of this decision be sent to the appellant and CPIO.
Sd/-
(Padma Balasubramanian) Central Information Commissioner Authenticated true copy :
(Prem Singh Sagar) Under Secretary & Assistant Registrar Address of parties :
1. Mr. Umesh Prasad, Asst. Regional Manager & CPIO, Central Bank of India, Regional Office, 117/H-1/240, Pandu Nagar, Kanpur-208005
2. Mr. Krishan Swaroop Shrivastava, T-2/3, Officers Colony, Rawatpur, Kanpur (UP).2