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Kishan Singh vs Punjab National Bank on 16 March, 2019

Author: Suresh Chandra

Bench: Suresh Chandra

                                के   ीयसूचनाआयोग
                        Central Information Commission
                            बाबागंगनाथमाग ,मुिनरका
                         Baba Gangnath Marg, Munirka
                         नई द ली, New Delhi - 110067


ि तीयअपीलसं या / Second Appeal No. CIC/PNBNK/A/2017/181171


Kishan Singh                                             ... अपीलकता /Appellant



                                       VERSUS
                                        बनाम




CPIO: Punjab National                              ... ितवादीगण/Respondents
Bank, New Delhi

Relevant dates emerging from the appeal:

RTI : 16.08.2017            FA     : 20.10.2017          SA    : 06.12.2017

CPIO : 19.09.2017           FAO : 07.11.2017             Hearing : 15.03.2019


                                 ORDER

(15.03.2019)

1. The issues under consideration arising out of the second appeal dated 06.12.2017 include non-receipt of the following information raised by the appellant through his RTI application dated 16.08.2017and first appeal dated 20.10.2017:-

2. Succinctly facts of the case are that the appellant filed an application dated 16.08.2017 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Dwarka, New Delhi, seeking the aforesaid information. The CPIO replied on 19.09.2017. Dissatisfied Page 2 of 4 with the response of the CPIO, the appellant filed first appeal dated 20.10.2017. The First Appellate Authority disposed of the first appeal vide order dated 07.11.2017. Aggrieved by this, the appellant has filed a second appeal dated 06.12.2017 before this Commission which is under consideration.

3. The appellant has filed the instant appeal dated 06.12.2017 inter alia on the grounds that the CPIO knowingly did not provide him the requisite information on point no. B2, B3, B4, B6, B7,B8 and B9 of the RTI application.

4. The CPIO vide letter dated 19.09.2017 provided para-wise reply. The FAA vide order dated 07.11.2017 provided revised response on point no. B2 and B4 of the RTI application and upheld the CPIO's decision on remaining points.

5. The appellant remained absent and the respondents M. Ranjit Singh, Chief Manager and Mr. Narain Singh Tanwar, Senior Manager, Punjab National Bank, Delhi attended the hearing in person.

5.1. The respondent submitted that they had replied and provided information to the appellant on 19.09.2017. However, the FAA directed them to provide revised response on point no. B2 and B4 of the RTI application. Therefore, in compliance of the FAA's order dated 07.11.2017 revised response was provided to the appellant on 09.11.2017. With respect to point no. B6 to B9 of the RTI application, the appellant was informed that the all forms of the bank were published in two languages i.e. Hindi and English as per the Official Languages Rules, 1976.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, feels that the respondent has duly responded to the appellant vide letters dated 19.09.2017 and 09.11.2017 and no further intervention is required in this matter. In view of the absence of the Page 3 of 4 appellant to controvert the contentions of the respondent, ends of justice would be met if appeal is dismissed. Accordingly, appeal is dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

Suresh Chandra(सुरेशचं ा) Information Commissioner(सूचनाआयु ) दनांक/ Date:15.03.2019 Page 4 of 4