Central Information Commission
Mrshri Prabhu Nath Mehto vs Central Bank on 28 September, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/001806
Right to Information Act2005Under Section (19)
Date of hearing : 28th September 2015
Date of decision : 28th September 2015
Name of the Appellant : Shri Prabhunath Mehto,
Vill & PO+P.S.Isuapur,
DisttChhapra Saran, Bihar841411
Name of the Public : Central Public Information Officer,
Authority/Respondent Central Bank of India,
Regional Office, Siwan, Near Head Post Office, Siwan 841226 The Appellant was present at the NIC Studio, Saran. No one was present on behalf of the Respondents. Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application filed by the Appellant, seeking information regarding noncredit of an RTGS payment of Rs. 2540/, received from an insurance company, to his account, came up today. No one was present on behalf of the Respondents in spite of a written notice having been sent to them. We take a serious CIC/SH/A/2014/001806 note of their absence during the hearing. The Appellant stated that according to the Respondents, instead of crediting the above amount of Rs. 2540/, due to a clerical error, initially the amount of Rs. 254/ was credited to his account and the remaining amount of Rs. 2286/ was subsequently credited to correct the mistake. The Appellant claimed that neither the amount of Rs. 254/ nor the amount of Rs. 2286/ was credited to his account and the bank has given wrong information.
2. Having considered the records and the submissions of the Appellant, we direct the CPIO to provide to the Appellant a certified copy of his account statement, which shows the credit of the above amounts to his account, along with the dates of the credit in each case. The CPIO should comply with our above directive, within fifteen days of the receipt of this order, under intimation to the Commission and provide the information free of charge.
3. With the above directions and observations, the appeal is disposed of.
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner CIC/SH/A/2014/001806 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/2014/001806