Sanjay Kumar Verma vs Central Bank on 23 October, 2023

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Central Information Commission

Sanjay Kumar Verma vs Central Bank on 23 October, 2023

Bench: Suresh Chandra

                                      के   ीय सूचना आयोग
                               Central Information Commission
                                  बाबा गंगनाथ माग,मुिनरका
                                Baba Gangnath Marg, Munirka
                                नई द ली, New Delhi - 110067
िशकायत सं या / Complaint No. CIC/CBIND/C/2022/630510
 Sanjay Kumar Verma                              ...िशकायतकता/Complainant

                                           VERSUS
                                            बनाम
 CPIO: Central Bank of India,
 Ayodhya                                                       ... ितवादीगण /Respondents
Relevant dates emerging from the complaint:

 RTI : 27.04.2022                 FA     : No appeal             Complaint : Nil

 CPIO : 17.05.2022                FAO : No order                 Hearing     : 14.09.2023
                                          CORAM:
                                  Hon'ble Commissioner
                               SHRI SURESH CHANDRA
                                         ORDER

(19.10.2023)

1. The issue under consideration i.e. the reliefs sought by the complainant in the complaint dated Nil due to alleged non-supply of information vide RTI application dated 27.04.2022 are as under:-

 Take necessary action against the concerned CPIO as per the provisions of the RTI Act.

2. Succinctly facts of the case are that the complainant filed an application dated 27.04.2022 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Central Bank of India, Ayodhya, seeking following information:

(i) जनवरी 2021 म आये ए खाता खोलने के आवेदन म कतने दन म सभी खाते पूरी तरह से खोले गए | सं या मक प रचय द |

(ii) सभी क! छाया#ित भी #दान कर (आवेदन आने व खाता खोलने क! तारीख क!) Page 1 of 4

(iii) इस द%तर म कु ल कतने कम'चारी काय'रत ह) |

(iv) इस ब)क म ऑ फस म िपछले १ साल म ए सभी अिनयिमतताओ क! सूची #दान कर |

(v) धारा २ (j) (1) के तहत म) िन र/ण करना चाहता 1ँ | The CPIO did not reply to the RTI application within the stipulated time. Aggrieved by the same, the complainant filed a complainant dated Nil before the Commission which is under consideration.

3. The complainant has filed the instant complaint dated Nil inter alia on the grounds that no reply was received from the respondent. The complainant 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. Perusal of the records submitted by the complainant while filing the complaint dated Nil reveals that neither the CPIO nor the FAA provided any information or any reply to the complainant. However, subsequently it was revealed that the respondent had provided point-wise reply to the complainant vide letter dated 17.05.2022.

5. The complainant remained absent and on behalf of the respondent Shri Manoj Srivastava, Chief Manager, Central Bank, Faizabad attended the hearing through video conference.

5.1. The respondent while defending their case inter alia submitted that they had provide point-wise reply to the complainant vide letter dated 17.05.2022 and the same was reproduced as under:

(i) इस स3दभ' म शाखा म सामा3यत: स5पूण' द6तावेज #6तुत करने पर खाते उसी दन खोल दए जाते ह) |

(ii) इसका उ9र section 8(1) (d) & (e) ऑफ़ RTI Act के अंतग'त नह; दया जा सकता है |

(iii) शाखा दलासीगंज म वत'मान म िन=िलिखत अिधकारी/कम'चारी शाखा म काय'रत ह) :

@ी #भात कु मार िम@ - शाखा #बंधक @ी अ/य राठौर - कृ िष िवत् अिधकारी Page 2 of 4 @ी उमाशंकर यादव - मु य खंजाची @ी िविपन कु मार - सफाई कम'चारी

iv) इसका उ9र section 8(1) (d) & (e) ऑफ़ RTI Act के अंतग'त नह; दया जा सकता है |

v) इसका उ9र section 8(1) (d) & (e) ऑफ़ RTI Act के अंतग'त नह; दया जा सकता है |

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed that the respondent had provided point- wise reply to the complainant vide letter dated 17.05.2022. The respondent had placed on record copy of the reply given to the complainant. Moreover, the complainant neither filed any written objections nor presented himself before the Commission to controvert the averments made by the respondent and further agitate the matter. Hence, the submissions of the respondent were taken on record. There appears to be no mala fide on part of the respondent while replying to the RTI application. Therefore, in the absence of any merit in the complaint, the same is liable to be rejected. Accordingly, the complaint is rejected.

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

Sd/-

(Suresh Chandra) (सुसुरेश चं ा) ा Information Commissioner (सूसूचना आयु ) दनांक/Date: 19.10.2023 Authenticated true copy R. Sitarama Murthy (आर. सीताराम मूत ) Dy. Registrar (उप पंजीयक) 011-26181927(०११-२६१८१९२७) Addresses of the parties:

THE CPIO Central Bank of India Raghuveer Niwas, Civil Lines, Ayodhya, Uttar Pradesh-242001 Page 3 of 4 THE FIRST APPELLATE AUTHORITY Central Bank of India Raghuveer Niwas, Civil Lines, Ayodhya, Uttar Pradesh-242001 SH. SANJAY KUMAR VERMA Page 4 of 4

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