Central Information Commission
Mrb Prabhakar Reddy vs State Bank Of India on 13 August, 2015
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/MP/A/2015/000408
Appellant : Shri B. Prabhakar
Reddy, YSR District.
Public Authority: State Bank of India, YSR
(Kadapa)/Hyderabad.
Date of Hearing : 24th July, 2015
Date of Decision : 13th August, 2015
Present :
Appellant : Present
through VC.
Respondent : Shri
Prasad, AGM, Shri T.P.Vamana Rao, AGM
Through VC at Kadapa & Hyderabad respectively.
ORDER
1. The appellant Shri B. Prabhakar Reddy, submitted RTI application dated 29.11.2014 before the Central Public Information Officer (CPIO), State Bank of India, YSR (Kadapa) District seeking information in respect of aggregate details of home loan borrowers (those who are paying instalments at present) those who had switched over by paying one time switch over fee 0.56% and who were not yet switched over from each and every SBI branches under SBI, Kapada as per format provided by the appellant.
2. The CPIO vide letter dated 02.01.2015 denied information under the provisions of Section 8(1)(j) of the RTI Act stating that the information related to bank's internal confidential information which had no relationship to any pubic activity or interest. In the meantime, the appellant filed an appeal on 30.12.2014 before the FAA on the grounds of non receipt of information from the CPIO. The FAA vide order dated 21.01.2015 informed the appellant that the CPIO vide letter dated 2.1.2015 responded to the appellant. Further the FAA directed the CPIO to provide the information, if available, without compilation. In compliance with directions of the CIC/MP/A/2015/000408 1 FAA, the CPIO vide letter dated 27.01.2015 informed the appellant that the information sought is not compiled/maintained, in the ordinary course of business and collection/compilation thereof would disproportionately divert the resources of the public authority, hence attracts the provisions of Section 7(9) of the RTI Act.
3. Thereafter the appellant filed the present appeal before the Commission.
4. The matter was heard by the Commission. The appellant stated that the CPIO in spite of the directions of the FAA, had not provided requested information. The respondents stated that the appellant had sought aggregated figure of 45 branches under SBI, Kadapa, which is not maintained by them and is not available in material form. The appellant stated that he is interested in three branches of SBI under Kapada i.e. SBI, ADB, Proddatur; SBI, Town Proddatur and SBI, Court Branch Proddatur.
5. In view of maintaining transparency and accountability, the Commission directs the CPIO to provide aggregate figure of these three branches to the appellant within twenty days of receipt of this order. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 011-26105027 Address of the parties:
Shri B. Prabhakar Reddy, 26/954-3-9-4-15, Mittamadi Street, Proddatur (Post & Mandal), Y.S.R. District-516360. (A.P) The Central Public Information Officer, State Bank of India, Regional Business Office, 1/705, Dwarka Nagar, CIC/MP/A/2015/000408 2 Kadapa (A.P) The GM(NW-3)/FAA, State Bank of India, Local Head Office, Bank Street, Koti, Hyderabad-500095 (A.P) CIC/MP/A/2015/000408 3