Central Information Commission
Mr.Hari Chand Garg vs State Bank Of Patiala on 19 December, 2011
1
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2011/001975
Appellant /Complainant : Shri Hari Chand Garg, Bathinda
Public Authority : State Bank of Patiala, Bhatinda/Patiala
(Sh. P.K. Rath, CPIO, Sh. B.R.Tluteja,
AA,
Sh.rajesh Gupt, CPIO, Sh. S.K. Jain,
AGM
Sh. Pawan Gupta, Dy.GM - through
video
Conferencing)
Date of Hearing : 19 December 2011
Date of Decision : 19 December 2011
Facts:
1. Shri Hari Chand Garg submitted RTI application dated 16 October 2010 before the CPIO, SBI, Bhatinda, seeking the information in respect of certain arrears of pay and allowances payable to the appellant.
2. Vide CPIO order dated 4 January 2011, partial information was furnished to the Appellant.
3. Not satisfied with the incomplete information, Appellant preferred appeal dated 10January 2011, before the First Appellate Authority.
4. Vide FAA order dated 7 February 2011, the FAA upheld the order of the CPIO and informed that the remaining information is being searched and will be provided by the CPIO in due course.
Appeal: No. CIC/DS/A/2011/001975 2
5. Being aggrieved and not being satisfied by the above orders the appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing. Appellant made submissions from Bathinda. Respondent were present and heard from Patiala and Bathinda. Respondent stated that they had already provided information pertaining to seven years vide their letter of 15 December 2011. However information in respect of the year 2001 - 02 was still not traceable. Respondent offered to reconstruct this information and provide the same to the appellant. Appellant, on the other hand, pleaded for receiving the details of arrears paid to him. He also sought to have a copy of increment sanction and also a copy of circular of DA.
Decision notice
7. After hearing both parties, respondent is directed to provide information in respect of the year 2001 - 02 after reconstructing the same and also provide the details of arrears paid to the appellant, provide copy of increment sanction and a copy of circular of DA to the appellant within two weeks of receipt of order. Commission observes that this is a very unhappy situation where the appellant has to lean on the pillar of the RTI Act even to receive routine information pertaining to his own pay and allowances and arrears. The public authority must retrain their staff to be more responsive to their own employees pertaining to their routine personnel and accounts matters.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Appeal: No. CIC/DS/A/2011/001975 3 Copy to:
1. Shri Hari Chand Garg # 260, Bharat Nagar, Bhatinda151001 (Punjab)
2. The CPIO State Bank of Patiala RegionIII, Zonal Office Amrit Singh Road, Bathinda (Punjab)
3. The Appellate Authority State Bank of Patiala Head Office, The Mall Patiala147001 (Punjab) Appeal: No. CIC/DS/A/2011/001975