Central Information Commission
Mr.G Boopalan vs Indian Bank on 6 July, 2010
Central Information Commission
File No.CIC/SM/A/2009/001207 dated 31032009
Right to Information Act2005Under Section (19)
Dated: 6 July 2010
Name of the Appellant : Shri G Boopalan 23, 14th Street, A Block, Ashok Nagar, Chennai - 600 024.
Name of the Public Authority : CPIO, Indian Bank, Head Office, Customer Service Cell, 66, Rajaji Salai, Chennai - 600 024.
The Appellant was present along with Shri Karthikeyan. On behalf of the Respondent, Shri Balasubramanium, CPIO was present.
2. In this case, the Appellant had, in his application dated 31 March 2009, requested the CPIO for a few pieces of information relating to sanction of education loan. The CPIO, in his letter dated 16 April 2009, furnished a number of information while denying some of the requests by claiming exemption under Section 8 (1) (d), (e) & (j) of the Right to Information (RTI) Act. Not satisfied with the information provided by the CPIO, the Appellant preferred an appeal on 5 May 2009. The Appellate Authority, in his order dated 25 May 2009, endorsed the stand of the CPIO. It is against this order that the Appellant has come to the CIC in a second appeal.
CIC/SM/A/2009/001207
3. We heard this case through video conferencing. Both the parties were present in the Chennai studio of the NIC. We heard their submissions. We noted that the CPIO had provided almost all the information which could have been disclosed. Obviously, he could not have disclosed further details about the borrowers under this particular scheme without compromising their competitive position. However, we noted that he had not provided the total number of applications received for education loan by that particular branch although he had indicated the total number of loans sanctioned. Therefore, we now direct him to provide to the Appellant within 10 working days from the receipt of this order, the total number of applications received by the branch for education loan during the relevant period.
4. With the above direction, the appeal is disposed off.
5. Copies of this order be given free of cost to the parties.
(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.
(Vijay Bhalla) Assistant Registrar CIC/SM/A/2009/001207