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Central Information Commission

Mrlambadi Banavath Govind vs Rural / Gramin Banks on 4 February, 2016

                           Central Information Commission, New Delhi
                                   File No. CIC/SH/A/2014/002943
                        Right to Information Act­2005­Under Section (19)



Date of hearing                             :     4th February 2016


Date of decision                            :     4th February 2016



Name of the Appellant                       :     Shri  Lambadi Banavath Govind,
                                                  S/o. Shri Sangya, Bheemgal Mandal, 
                                                  Bheemgal, Nizamabad District, A. P.


Name of the Public                          :     Central Public Information Officer,
Authority/Respondent                              Deccan Grameena Bank,

Branch­Bheemgal, Nizamabad District, RTI Application filed on : 24/02/2014 CPIO replied on : 25/03/2014 First Appeal filed on : 01/04/2014 First Appellate Authority order on       : __ 2nd Appeal received on         : 19/11/2014 The Appellant was not present.

On behalf of the Respondents, Ms. Bhawani, Regional Manager was present at the  NIC Studio, Nizamabad.

Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application, filed by Shri M. Shankar, Advocate on  behalf of his client Shri Banavath Govind, seeking information on eight points regarding  CIC/SH/A/2014/002943 the housing loan account of his client, came up today.  The Respondents submitted that  the information sought by the Appellant was provided on 25.3.2014 through their advocate  Shri   L.   Bhoopath   Reddy.       They   further   submitted   that   the   first   appeal   filed   by   the  advocate of the Appellant was also responded to on 30.11.2014 through their advocate  Shri B. Chinnareddy.

2.   We have considered the records and the submissions made by the Respondents.  It is noted that the advocate of  the Respondents,  in his reply dated 25.3.2014 to the  advocate of the Appellant, provided point­wise information and stated in the last paragrah  "The application dated 24.2.2014 sent by you to my client bank is not tenable under the  law."       The   advocate   of   the   Appellant   filed   first   appeal   on   1.4.2014   to   the   Regional  Manager of the Respondent Bank, seeking information as sought in the RTI application  dated 24.2.2014 with the remark that the reply "through Shri L. Bhoopath Reddy, Advocate  (Xerox copy of the same is annexed herewith dated 25.3.2014) which is against law under  the said Act, as such it is just and necessary to prefer this first appeal before you."  We  note that the FAA, through the bank's advocate Shri B. Chinnareddy replied on 30.4.2014  to   the   advocate   of  the   Appellant   stating,   "appeal   was  not   enclosed   with   vakalat   duly  signed by your client.   As such the application sent to my client is not tenable under the  law."(sic)       Thereafter,   the   Appellant   filed   second   appeal   to   the   A.   P.   Information  Commission which is in Telugu and it was transferred to the CIC by them on 7.11.2014  CIC/SH/A/2014/002943 (received in the CIC on 19.11.2014).   In the absence of English version of the appeal filed  to the Commission, we are not in a position to know the grounds of the appeal.   The  Appellant was also not present, in spite of a written notice having been sent to him, to  plead his case.  

3. In our view if an Appellant files an RTI application through an advocate, it should  be accompanied by a vakaltnama or proper authority letter to the satisfaction of the public  authority.  Further, as per provisions of the RTI Act, applications filed under the Act are to  be disposed of by the CPIO and FAA designated by the public authority and note by the  advocate of the public authority.  In view of what is stated in the preceding paragraph, no  action is necessary on the application dated 24.2.2014.   However, we would advise the  Respondents to take a careful note of what is stated in this paragraph for guidance while  taking action in future on the applications filed under the RTI Act.

4.  With the above observations, the appeal is disposed of.

5.  Copies of this order be given free of cost to the parties.

Sd/­ (Sharat Sabharwal) Information Commissioner CIC/SH/A/2014/002943 Authenticated true copy.  Additional copies of orders shall be supplied against application  and payment of the charges prescribed under the Act to the CPIO of this Commission.

(Vijay Bhalla)                  Deputy Registrar CIC/SH/A/2014/002943