Central Information Commission
Mr.K S Budhraja vs Punjab National Bank on 12 February, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 Websitecic.gov.in
Appeal: No. CIC/SM/A/2012/000324/MP
Appellant : Shri K S Budhraja,
Delhi
Public Authority : PNB, New Delhi
Date of Hearing : 12 February 2014
Date of Decision : 12 February 2014
Facts:
1. The appellant, Shri K S Budhraja, has submitted RTI application dated 14 September 2011 before the Central Public Information Officer (CPIO), Punjab National Bank, RTI Cell MARD: Head Office, New Delhi; seeking information relating to the list of employees who have been appointed in "Clerical Grade" through selection by eBSRB in December 1979/1980 and as "Management Trainee" in November 1983 through total of 2 points.
2. Vide order dated 15 October 2011, CPIO informed the appellant that they have taken up the matter with the Division concerned but the information is still awaited and is likely to take some more time, therefore they will shortly say within 20 days, reply to the appellant. The appellant preferred appeal dated 21 December 2011, to the First Appellate Authority (FAA), when he didn't receive any information from the CPIO concerned in spite of the assurance given by the CPIO vide letter dated 15 October 2011. In the meanwhile, vide order dated 26 November 2011, CPIO denied the information on the ground that the information sought is more than 20 years old and the same is not available. The FAA has not passed any order in this case.
3. Being aggrieved and not satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
4. The matter was heard today. The appellant, Shri K S Budhiraja, was present in person and made submissions. The respondent Shri Mohan Singh, CPIO and Chief Manager was also present at the hearing in person. The appellant submitted that information has not been provided and a routine reply given to him by the CPIO. The respondent submitted that the information sought for is more than 20 years old. They will, however, check with their Human Resource Development Department regarding the availability of this information or otherwise.
Decision Notice
5. The Commission directs the CPIO to consult their HRD Department to find out if the information sought for by the appellant is available with them, and if available, provide it to the appellant within 30 days of the receipt of the Commission's order.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to: Central Public Information Officer Punjab National Bank, H.O Management Audit & Review Division, Rajendra Bhawan, Rajendra Place, New Delhi Mr. K S Budharaja, 66A, B -U & V, Shalimar Bagh, Delhi110088 First Appellate Authority Punjab National Bank, H.O Management Audit & Review Division, Rajendra Bhawan, Rajendra Place, New Delhi