Central Information Commission
Mr.Karnail Singh vs Punjab National Bank on 19 November, 2010
Central Information Commission, New Delhi
File No.CIC/SM/A/2010/000660
Right to Information Act2005Under Section (19)
Date of hearing : 19 November 2010
Date of decision : 19 November 2010
Name of the Appellant : Shri Karnail Singh,
522/14, Aman Nagar,
Old Cantt Road, Faridkot
Name of the Public Authority : Central Public Information Officer,
Punjab National Bank,
Management Audit & Review Division,
Rajendra Bhawan,
Rajendra Place. Head Office,
New Delhi.
The Appellant was not present in spite of notice.
On behalf of the Respondent, Shri N.K. Adlakha, Chief Manager, was
present.
Information Commissioner : Shri Satyananda Mishra Decision Notice Appeal allowed Elements of the decision:
Directed the CPIO to provide information CIC/SM/A/2010/000660
2. During the hearing, the Appellant was not present in spite of notice. The Respondent was present and submitted that the information desired by the Appellant concerning the allocation of circle/zone to officers consequent to their promotions at various levels since 1998 was far too voluminous and would be almost impossible to provide without seriously and disproportionately diverting the resources of the Bank. He explained that, every year, at all these levels, hundreds of promotions take place and, consequently, a lot of allocation of circles/zones are made and finding out such information in respect of all such cases beginning from 0 to Scale IV for nearly 10 years would require scanning through hundreds of files which would be both timeconsuming and expensive in terms of manpower. He submitted that if the Appellant had asked for any specific information or limited his request for the allocation of circle/zone only for one or two Scales over a period of one or two years only, it would have been much easier for the Bank to provide him such information.
3. After carefully considering the submissions and the facts of the case, we appreciate the problem in collecting such information spread over a period of nearly 10 years. We, therefore, direct the CPIO to provide the desired information only for those officers promoted from Scale I to Scale II and Scale II to Scale III for a period of two years, namely, 200708 and 200809. The CPIO is directed to provide this information to the Appellant within 20 working days from the receipt of this order.
4. With the above direction, the appeal is disposed off.
5. Copies of this order be given free of cost to the parties. CIC/SM/A/2010/000660 (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/2010/000660