Central Information Commission
Shri C. L. Kapoor vs State Bank Of India & Ministry Of Fiance. on 5 January, 2009
Central Information Commission
Appeal No. CIC/PB/A/2008/00695, 0759, 0853-SM dated Nil
Right to Information Act-2005 - Under Section (19)
Dated 05.01.2009
Appellant: Shri C. L. Kapoor.
Respondents: State Bank of India & Ministry of Fiance.
The case was heard through video conferencing on 02.01.2009.
The Appellant was present in person.
On behalf of the Respondents of State Bank of India, the following were present in the Mumbai studio of NIC.
(i) Sh. U. S. Sohani, CPIO
(ii) Sh. K. K. Das, DLM (CMD & PPH)
(iii) Sh. R. C. Agasimani, FAA
Whereas on behalf of the Ministry of Finance, Shri Raman Gaor, US was present in person before us.
The brief facts of the case are as under:
2. Shri C. L. Kapoor, the Appellant, had approached the CPIO each in the Reserve Bank of India in one case (appeal No. 695), in the State Bank of India in the other (appeal No. 759) and in the Ministry of Finance in yet another case (appeal No. 853) seeking a number of information pertaining to the Imperial Bank of India Employees Pension Fund and related matters. In the first case, the CPIO of the Reserve Bank of India forwarded the case to the CPIO in the State Bank of India as the information under consideration was held by that Bank. In all these three cases, a number of information was provided to the Appellant but a few were not disclosed on the ground that it was exempt under Section 8 of the Right to Information Act. In all these cases, the Appellant had approached the First Appellate Authority in appeal. The First Appellate Authority in all these three cases did not grant any additional relief to the Appellant and, hence, he has approached this Commission in second appeal.
3. The submissions of both the sides were heard and the records of the cases were carefully examined. The Respondents provided item wise information to the Appellant on most of the counts. However, on certain counts, they had withheld the information by taking recourse to the exemption provisions in the RTI Act. After hearing both the sides, we are of the view that the following additional information should be provided to the Appellant within 10 working days from the receipt of this order.
(i) Balance in IBI Employees Provident Fund Forfeiture Account.
(ii) A categorical reply on whether there is any scheme to utilize the accumulated surplus in the IBI Pension Fund.
(iii) The Ministry will inform Mr. Kapoor the fate of each of his representation as dealt with by the Competent Authority in the SBI.
4. With the above directions, we dispose off these three appeals. Copies of this order be given free of cost to the parties.
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(Satyananda Mishra) 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.
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(Vijay Bhalla) Assistant Registrar