Central Information Commission
Mrn K Johar vs State Bank Of Indore on 31 March, 2016
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/2015/001950
Appellant : Shri N.K. Johar, Agra
Public Authority : State Bank of India, Agra/New Delhi
Date of Hearing : March 31, 2016
Date of Decision : March 31, 2016
Present:
Appellant : Not present.
Respondent : Shri D. P. Singh, CM(Admn), Shri Sanjeev Saurav, Asstt
Manager (Legal) - through VC
ORDER
1. Shri N.K. Johar, the appellant, vide RTI application dated 29.12.2014, sought the name of the competent authority who sanctioned payments of Rs.1,22,403/- as interest for delayed payment of commutation value of pension, copy of the office note and enclosures approving the payment of interest along with the bank's instructions on payment of interest for delayed payment, while stating that the commutation value of pension Rs. 1,52,095/- was credited to his savings account on 3.5.2013 after a delay of 12 years.
2. The CPIO, vide his letter dated 23.3.2015, informed the appellant that the interest on delayed commutation was given with his consent at the rate of interest applicable to the savings account. The interest was calculated by the branch and payment made accordingly and that necessary directions were being sought in the matter from the department concerned. Dissatisfied, the appellant approached the first appellate authority stating that the name of the competent authority who sanctioned the interest had not been furnished, copy of the office note as sought by him was also not provided. Moreover, the rules regarding payment of interest were also not provided to him. The appellate authority directed the CPIO to provide the name of the competent authority, the copy of the office note and the rules regarding payment of interest after obtaining it from the department concerned. The CPIO, vide his letter dated 29.6.2015, gave the name of the competent authority along with letter and calculation sheet and also informed that the copy of bank's instructions will be provided on its receipt. Dissatisfied, the appellant approached the Commission in appeal stating that the information sought regarding the copies of office notes, etc and bank's instructions have not been provided to him. Moreover, the CPIO had not responded to the RTI application with the time stipulated period of one month.
3. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him. The respondents stated that they had provided a point wise reply to the appellant. As for points 2 and 3 where the FAA had directed the CPIO to give a copy of the office note and the copy of instructions on payment of interest for delayed period of payment of commutation value of pension was concerned, the CPIO had complied with it and provided the copy of note as available and as regards instructions, the respondents informed that there were no such instructions on payment of interest on commutation of pension.
4. On hearing the respondents and going through the records, the Commission observes that the CPIO has not given a clear response to point 3 about copy of instructions on payment of interest on commutation of pension and, therefore, directs the CPIO to respond to this point within one week of the receipt of the order of the Commission. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Dy Secretary & Dy Registrar Tele No. 011-26105027 Copy to :
The Central Public Information Officer The First Appellate Authority State Bank of India State Bank of India Region-1, Admn. Office GM(NW-3), BOPM Deptt, LHO 59-61/4, Sanjay Place 11, Parliament Street Agra-282002 New Delhi-110001 Shri N.K. Johar 22, State Bank Colony Jaipur House Agra-282002