Central Information Commission
Mrsanjeev Rastogi vs Bank Of Baroda on 8 December, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/002510
Right to Information Act2005Under Section (19)
Date of hearing : 8th December 2015
Date of decision : 8th December 2015
Name of the Appellant : Shri Sanjiv Rastogi,
Near Purana Dak Khana, Hasanpur,
DisttAmroha, UP
Name of the Public : Central Public Information Officer,
Authority/Respondent Bank of Baroda,
Amroha, Jyotiba Phule Nagar, UP244221 RTI Application filed on : 05/08/2014 CPIO replied on : 28/08/2014 First Appeal filed on : 16/09/2014 First Appellate Authority order on : 19/09/2014 2nd Appeal received on : 09/10/2014 The Appellant was not present.
On behalf of the Respondents, Shri Lokendra Kumar, Senior Manager (Legal) was present at the NIC Studio, Amroha.
Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2014/002510 This matter, pertaining to an RTI application filed by the Appellant, seeking information on two points regarding education loans, came up today. The CPIO had denied the information under Section 8 (1) (d) of the RTI Act on the ground that it related to the loans of third parties and his decision was upheld by the FAA. The Respondents reiterated the above decision. The Appellant was not present in spite of a written notice having been sent to him.
2. Having perused the records, we see no ground to deny the information at point No. 1 of the RTI application, since it concerns the number of loans given. The CPIO is directed to provide this information to the Appellant, free of charge, within fifteen days of the receipt of this order, under intimation to the Commission. We would not interfere with the decision of the Respondents to deny the information on point No. 2, because it pertains to third party borrowers.
3. With the above direction and observations, the appeal is disposed of.
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner CIC/SH/A/2014/002510 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 CIC/SH/A/2014/002510