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[Cites 3, Cited by 0]

Central Information Commission

I P Dhingra vs United Commercial Bank (Uco) on 18 January, 2022

Author: Suresh Chandra

Bench: Suresh Chandra

                                         के   ीय सूचना आयोग
                                Central Information Commission
                                     बाबा गंगनाथ माग,मुिनरका
                                 Baba Gangnath Marg, Munirka
                                   नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No.CIC/UCOBK/A/2019/140284
I P Dhingra                                      ... अपीलकता/Appellant

                                         VERSUS
                                          बनाम
CPIO: UCO Bank,
Kolkata                                                       ... ितवादीगण/Respondents

Relevant dates emerging from the appeal:

RTI : 30.04.2019                  FA     : 22.06.2019            SA     : 20.08.2019

CPIO : 31.05.2019                 FAO : 02.08.2019               Hearing : 06.01.2022


                                           CORAM:
                                     Hon'ble Commissioner
                                   SHRI SURESH CHANDRA
                                          ORDER

(12.01.2022)

1. The issues under consideration arising out of the second appeal dated 20.08.2019 include non-receipt of the following information sought by the appellant through the RTI application dated 30.04.2019and first appeal dated 22.06.2019:-

(i) HRM, HO, Kolkata letter no. HRM/TPC/2015-16/1211 dated 05.03.2016 regarding cancellation of my transfer order with complete order along with duly approved by Executive Director, HO, Kolkata with all papers.
(ii) Leave sanction order letter of Mr. I.P. Dhingra by Head Office, HRM Department, Kolkata on that basis salary on hold for Dec 15 and Jan 16 released by ZO, Shimla on 23.03.2016 in my account after cancellation of transfer order on stated in point no. 1, 05.03.2016.
Page 1 of 4
(iii) My request application for cancellation of transfer order dated 17.02.2016 with sickness certificate, essentiality certificate, sickness certificate no. 1969 date 31.01.2016, 26.01.2016 (No. 1967) and other sickness certificate of Mr. I.P. Dhingra by consultant doctors.

2. Succinctly facts of the case are that the appellant filed an application dated 30.04.2019 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), UCO Bank, Kolkata, seeking aforesaid information. The CPIO vide letter dated 31.05.2019 replied to the appellant. Aggrieved with the same, the appellant filed first appeal dated 22.06.2019. The First Appellate Authority (FAA) vide order dated 02.08.2019 disposed of the first appeal. Aggrieved by that, the appellant filed a second appeal dated 20.08.2019 before the Commission which is under consideration.

3. The appellant has filed the instant appeal dated 20.08.2019 inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. The CPIO replied vide letter dated 31.05.2019 and the same is reproduced as under:-

(i) "We have already furnished information on 18.03.2019 against your RTI application, registration number UCOBK/R/2019/00099 dated 25.02.2019. As per the direction of Hon'ble CIC vide its decision No. CIC/AD/A/2013/001326-

SA dated 25.06.2014 there is No scope of repeating under RTI Act. Hence information is denied.

(ii) Information sought is not specific. Please indicate specific letter no./file no./date to enable us to find such information, if any.

(iii) You have sought information regarding copy of documents submitted by you, which is not an 'information' as defined under section 2(f) of the RTI Act."

The FAA vide order dated 02.08.2019 upheld the reply given by the CPIO.

Page 2 of 4

5. The appellant attended the hearing through audio conference and on behalf of the respondent Mr. Vivek Wankhede, Chief Manager (Law), United Commercial Bank, Kolkata, attended the hearing through video conference.

5.1. The appellant inter alia submitted that he had received complete information and expressed his willingness to withdraw the second appeal.

5.2. The respondent while defending their case inter alia submitted thatthey had provided the requisite information vide their letter dated 31.05.2019.

6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, observed that due reply was given by the CPIO on 31.05.2019. Further, the appellant requested to dismiss the appeal. Accordingly, the appeal is dismissed as not pressed for.

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

Sd/-

(Suresh Chandra) (सुरेश चं ा) Information Commissioner (सूचना आयु ) दनांक/Date: 12.01.2022 Authenticated true copy R. Sitarama Murthy (आर. सीताराम मूत ) Dy. Registrar (उप पंजीयक) 011-26181927(०११-२६१८१९२७) Page 3 of 4 Addresses of the parties:

CPIO :
1. Central Public Information Officer, UCO Bank, Human Resource Management Dept., Head Office, 4th Floor, 10, BTM Sarani, Kolkata-700001 First Appellate Authority, UCO Bank, Customer AndCustomer Complaints Cell , Strategic PlanningDepartment, Head Office, 2nd Floor, 10, BTMSarani, Kolkata-700001 I P Dhingra Page 4 of 4