Ujjwal Kanti Pandit vs Punjab National Bank on 30 May, 2023

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Central Information Commission

Ujjwal Kanti Pandit vs Punjab National Bank on 30 May, 2023

1. The issue under consideration arising out of the second appeal dated 10.09.2021include non-receipt of the following information sought by the appellant through the RTI application dated 10.05.2021and first appeal dated 14.06.2021:-

(i) How many days it take to resolve issue pertaining to account debited but cash was not dispensed by ATM.

(ii) Confirm whether complaint No. CI0404202110522101 was lodged by the applicant for transaction of Rs.20,000 through ATM IDB1012620 on 03.04.2021 at 19.53 hrs. But account was debited and cash was not dispensed.

(iii) Confirm whether ATM IDB1012620 was operational and functional for dispense of cash on 03.04.2021 at 19.53 hrs. Page 1 of 4

(iv) Whether CCTV inside the ATM IDB1012620 was operational and functional and footage was recorded at 19.53 hrs on 03.04.2021 for the transaction of Rs.20,000, which conclusively shows shutter of cash tray was opened and cash was collected by the applicant.

(v) Provide footage of ATM IDB1012620 from 19.51 hrs to 19.55 hrs on 03.04.2021.

2. Succinctly facts of the case are that the appellant filed an application dated 10.05.2021 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Dwarka, Delhi, seeking aforesaid information. The CPIO vide letter dated 24.06.2021 replied to the appellant. Aggrievedby the same, the appellant filed first appeal dated 14.06.2021. The First Appellate Authority (FAA) vide order dated 28.07.2021 disposed of the first appeal. Aggrieved bythat, the appellant filed second appeal dated 10.09.2021 before the Commission which is under consideration.

3. The appellant has filed the instant appeal dated 10.09.2021 inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant 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. The CPIO replied vide letter dated 24.06.2021 and the same is reproduced as under:-

(i) "As per NPCI guidelines TAT for auto reversal of failed transaction in case of account debited but cash not dispensed through ATM is T+5 days (T=Transaction date).

(ii) Complaint No. CI0404202110522101 was lodged by applicant for transaction of Rs 20,000/- on CGRMS portal but the complaint was rejected with the following comments:

"Transaction found successful, claim rejected"

Page 2 of 4

(iii) ATM IDBI012620 was operational and functional for dispense of cash on 03.04.2021 at 19:53 hrs.

(iv) CCTV inside the ATM IDBI012620 was operational and functional. ATM doesn't capture motion clip and instead generates still images from Camera connected to the machine."

The FAA vide order dated 28.07.2021 stated that the CPIO had already provided information to the appellant and directed the CPIO to provide copy of his reply.

5. The appellant remained absent and on behalf of the respondent Shri Jaseem Siddiqui, AGM(Law) and Shri Kunal Chauhan, Law Officer, Punjab National Bank, Delhi attended the hearing in person.

5.1. The respondent while defending their case inter alia submitted that they had furnished point-wise information to the appellant and had also explained that the ATM did not capture motion clip, and instead generated still images from Camera connected to the machine.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed thatdue reply was given by the CPIO on 24.06.2021. Further, in the absence of the appellant or any written objections thereof, the averments made by the respondent were taken on record. There appears to be no public interest in further prolonging the matter. Accordingly, the appeal is dismissed.

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

Sd/-

(Suresh Chandra) (सुसुरेशचं ा) ा सूचनाआयु ) Information Commissioner (सू दनांक/Date: 29.05.2023 Authenticated true copy R. Sitarama Murthy (आर. सीताराममूत#) Dy. Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Page 3 of 4 Addresses of the parties:

THE CPIO: PUNJAB NATIONAL BANK RTI CELL, LAW DIVISION, 3RD FLOOR, EAST WING, PLOT NO. 4, SECTOR 10, DWARKA, NEW DELHI - 110075 THE FIRST APPELLATE AUTHORITY PUNJAB NATIONAL BANK RTI CELL, LAW DIVISION, 3RD FLOOR, EAST WING, PLOT NO. 4, SECTOR 10, DWARKA NEW DELHI - 110075 SH. UJJWAL KANTI PANDIT Page 4 of 4

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