Central Information Commission
Mrsanga Yashodhara vs Bank Of Maharashtra on 26 April, 2016
Central Information Commission, New Delhi
File No. CIC/SH/A/2015/000017
Right to Information Act2005Under Section (19)
Date of hearing : 26th April 2016
Date of decision : 26th April 2016
Name of the Appellant : Smt. Sanga Yashodhara,
W/o. Late Shri Purushotham,
H.No. 18412, Balasamudram
Hanamkonda, DisttWarangal 506001
Name of the Public : Central Public Information Officer,
Authority/Respondent Bank of Maharashtra
Zonal Office, 403379, 2nd Floor, Bank Street, Koti, Hyderabad 500001 RTI Application filed on : 11/04/2014 CPIO replied on : 06/05/2014 First Appeal filed on : May 2014 First Appellate Authority order on : 14/06/2014 2nd Appeal received on : 30/12/2014 The Appellant was present at the NIC Studio, Warangal. On behalf of the Respondents, Shri B. Kishore Kumar, AGM and CPIO was present at the NIC Studio, Rangareddy.
Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2015/000017 This matter, pertaining to an RTI application filed by the Appellant, seeking information on ten points regarding the name, father's name, date of birth, caste, present salary, the duration of his employment in the bank, residential address and name of the spouse of an employee of the bank, came up today. The information was denied by the Respondents. Aggrieved with their decision, the Appellant has approached the CIC in second appeal.
2. The Appellant stated that she is in litigation with the employee concerned and had sought the information to produce it in a court. The Respondents stated that the Appellant had earlier sought information concerning the employees of a branch w.e.f. 2000 and statistical information was provided to her. However, since the information sought in the instant case is the personal information of the employee concerned, it was denied.
3. We have considered the submissions of both the parties and note that most of the information sought by the Appellant is the personal information of the employee concerned and, therefore, exempted from disclosure under Section 8 (1) (j). No larger public interest has been established for its disclosure to the Appellant. Her litigation with the employee in question cannot become the ground of larger public interest. However, the CPIO is directed to provide the following information to the Appellant, free of charge, within fifteen days of the receipt of this order, under intimation to the Commission:
(i) The duration of service of the employee concerned in the Secunderabad Branch of the bank. (Piont No. 6 of the RTI application).
CIC/SH/A/2015/000017
(ii) Gross monthly salary payable to an official of the level of the employee concerned. (Such information is required to be made public by the bank in respect of all its employees under Section 4 (1) (b) (x) of the RTI Act and should be provided in response to point No. 7 of the RTI application).
4. With the above directions and observations, the appeal is disposed of.
5. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2015/000017