Central Information Commission
Mr.Rameshbhai Dahybhai Mistry vs Bank Of Baroda on 17 May, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/SM/A/2012/000653/VS/03207
Appeal No.CIC/SM/A/2012/000653/VS
Dated: 17.05.2013
Appellant: Shri Rameshbhai Dahybhai Mistry,
R/o Kumbharwad, PostBigri,
TehsilGangdevi, DisttNavsari,
Gujarat396 110.
Respondent: Bank of Baroda,
Regional Office, Bulsar Region,
Mahalaxmi Towers, Tithal Road,
Bulsar396 001.
Date of Hearing: 17.05.2013
ORDER
RTI application:
1. The appellant filed an RTI application on 01.10.2011 seeking monthly/years statements for a certain period.
2. The PIO responded on 03.11.2011 and denied the information to the appellant under section 2(f) of the RTI Act. The appellant filed a first appeal on 21.11.2011 with the first appellate authority (FAA). The FAA responded on 22.12.2011 and upheld the decision of CPIO on Sl.No.(a) and (b). The FAA directed the CPIO to provide the appellant the list of destroyed records pertaining to the specific account. The appellant filed a second appeal on 23.03.2012 with the Commission.
Hearing:
3. The appellant's representative and the respondent both participated in the hearing through video conferencing.
4. The appellant's representative referred to RTI application dated 01.10.2011 and stated the appellant had sought for details with the respect to the 26 cheques referred to in the RTI application.
5. The respondent stated that the cheques were old and according to the bank's record retention policy these have been destroyed. The respondent stated that the appellant has also asked for the statement of account of 1995. The respondent stated that the statement of account 1995 has also been destroyed.
6. The appellant stated that the cheque at Sl.No.24,25 and 26 were of a period that did not fall in the period of destruction as per the bank's record retention policy. The appellant stated that whatever be the position in respect of the availability of record in the event of all the cheques having been destroyed, the respondent is expected to give to the appellant a certificate of the fact that the 26 cheques have been destroyed.
7.The respondent agreed to provide to the appellant a certificate of destruction with respect to the cheques and statements referred to in the RTI application.
Decision:
8. The respondent is directed to provide to the appellant, within 30 days of this order, the requisite certification in context of para 7 above.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer