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Central Information Commission

Mohd Salim I. Bijapur vs Syndicate Bank on 18 October, 2018

                                  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/SYNDB/A/2017/146690


Mohd Salim I. Bijapur                                        ... अपीलकता /Appellant


                                       VERSUS
                                        बनाम


CPIO, Syndicate Bank,                                     ... ितवादीगण /Respondents
Regional Office, Hubli


Relevant dates emerging from the appeal:

                             FA      : 14.04.2017 &
RTI : 09.03.2017                                           SA     : 28.06.2017
                                       27.04.2017
CPIO :   06.04.2017 &
                             FAO : 08.05.2017              Hearing : 16.10.2018
         20.06.2017


                                      ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Syndicate Bank, Regional Office, Hubli, Karnataka seeking information on fourteen points pertaining to Master Enterprises, Hubli Current Account No. 1200xxxxxxxx40 at Durgadbail Hubli Branch, Karnataka including, inter-alia, (i) date on which this Current Account was opened, (ii) date on which this account became dormant and Page 1 of 4 the balances in this account from that date to 01.03.2015, and (iii) copy of the notices sent by the bank to the Firm pertaining to the account till 01.03.2017 along with the acknowledgement of the addressee.

2. The appellant filed a second appeal before the Commission on the grounds that the CPIO who initially denied the information, again denied information on point nos. 3, 5, 7, 10, 11, 12, 13 and 14 when directed by the FAA in his order and that the CPIO did not transfer point Nos. 6, 13 to the Reserve Bank of India. The appellant stated that the information relates to the fraud done by the CPIO colluding with the branch manager in his account and information has been denied to protect his subordinates for cheating him. The appellant requested the Commission to direct the CPIO to provide the information free of cost, to impose penalty on the CPIO as provided in the RTI Act, to recommend disciplinary action as provided in the RTI Act and to award compensation of Rs.5,000/- to him.

Hearing:

3. The appellant was not present despite notice. The respondent Shri K. Ramchandra Bhat, Regional Manager, Syndicate Bank, Regional Office, Hubli attended the hearing through video conferencing.

4. The respondent submitted that the appellant had opened a current account bearing no. 1200/307/2140 at the Durgabali Branch in the name of M/s Master enterprises, of which he was a sole proprietor. Further, he had availed LD (Loan against Deposit bearing no. 1200/126/9073) credit facility of Rs. 12000/- against his Pigmy deposit bearing no. 30002. His pigmy deposit was refunded on his request, but the branch inadvertently did not recover the liability towards LD no.

9073. He subsequently opened one more pigmy deposit bearing no. 32904 on 24.11.2015 and closed the same before maturity on 10.01.2017. When the said account was closed, the outstanding liability of Rs.17675/- of LD no. 9073, mentioned above, was recovered from the said proceeds. The remaining balance was credited to the current account of M/s Master Enterprises. He further informed that the appellant had failed to operate the account for many years, as a result, monthly charges for not maintaining the minimum balance was also debited from the said account. However, after due consideration, the said charges of Rs. 16994/- were refunded to him on 14.06.2017. The respondent further submitted that point wise information was furnished to the appellant vide letter dated 06.04.2017. Further, in compliance with the order of the FAA dated 08.05.2017, the CPIO has provided further information on point nos. 1, 2, 8 and 9 of the RTI application vide letter dated 20.06.2017. The respondent further submitted that the account was not declared dormant, though, it was inoperative many times between 2003 to 2006, 2006 to 2010, 2011 to 2013 and 2013 to 2015. The respondent with respect to point nos. 3, 4 (part), 5, 7 and 10 of the RTI application submitted that the FAA had directed to furnish a fresh reply on receipt of the details of the letter number and dates from the appellant. However, the appellant did not provide the details of the letters as directed by the FAA. Hence, information on the above mentioned points could not be provided to the appellant.

Decision:

5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that due information has been provided to the Page 3 of 4 appellant by the respondent. Hence, no further intervention of the Commission is required in the matter.

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

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

Sudhir Bhargava (सुधीर भाग व) Information Commissioner (सूचना आयु ) दनांक / Date: 17.10.2018 Authenticated true copy (अिभ मािणत स यािपत ित) S. S. Rohilla (एस. एस. रोिह ला) Dy. Registrar (उप-पंजीयक) 011-26105682 / [email protected] Addresses of the parties:

1. The Central Public Information Officer (CPIO), Syndicate Bank, Law Cell, Regional Office, Shanbhag Building, Unkal Cross, Sainagar, Hubli, Karnataka-580 031.

2. Mohd Salim I. Bijapur, Page 4 of 4