Central Information Commission
Mrdebashish Roy vs Small Industries Development Bank Of ... on 28 July, 2014
Central Information Commission, New Delhi
File No. CIC/VS/A/2013/001406/SH
Right to Information Act2005Under Section (19)
Date of hearing : 28th July 2014
Date of decision : 28th July 2014
Name of the Appellant : Shri Debashish Roy,
Faculty Mamber, Indian Istitute of Bank
Management,
Guwahati781022
Name of the Public Authority : Central Public Information Officer,
United Bank of India,
Head Office, O/o the PIO, 11,
Hemanta Basu Sarani,
Kolkata 700 001
The Appellant was present at the NIC Studio, Kamrup.
On behalf of the Respondents, Shri Anil Kumar, AGM was present at the NIC
Studio, Kolkata.
Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 4.5.2013 filed by the Appellant, seeking copies of his APARs for the last ten years. The CPIO responded on 10.7.2013 and denied the information under Section 8(1) (j) of the RTI Act. Not satisfied with the reply of the CPIO, the Appellant filed an appeal to the First Appellate Authority and approached the CIC in second appeal on 21.8.2013.
2. We heard the submissions of the Appellant and the Respondents. We note that the Appellant has sought copies of his own APARs and these cannot be denied to him under Section 8 (1) (j). In view of the foregoing, we direct the CPIO to provide to the Appellant certified copies of his APARs, sought by him vide his RTI application dated 4.5.2013, within fifteen days of the receipt of this order, under intimation to the Commission.
3. With the above direction, the appeal is disposed of.
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) 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.
(Vijay Bhalla) Deputy Registrar