Central Information Commission
Ravi Hindonia vs Punjab National Bank on 24 June, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/PNBNK/A/2024/602639
Ravi Hindonia ... अपीलकता/Appellant
VERSUS
बनाम
CPIO:
Punjab National Bank, ... ितवादीगण/Respondents
Surat, Gujarat
Relevant dates emerging from the appeal:
RTI : 23.12.2023 FA : 16.01.2024 SA : 17.01.2024
CPIO : 16.01.2024 FAO : 17.01.2024 Hearing : 09.06.2025
Date of Decision: 20.06.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 23.12.2023 seeking information on the following points:
Nirmala Nogia Employee ID :- 5197621 Designation:- Junior scale 1 working in Punjab National Bank Surat Branch -Ring Road 010210 had filled a case of Protection Of Women From Domestics Violence Act, 2005 under Section 12,18,19,22,23 against me (Ravi Hindonia) husband of Nirmala Nogia(5197621) and my family in gram Nyayalay Raipur District Pali Rajasthan and seeking for interim maintenance under Section 23 Of Protection Of Women From Domestic Violence Act 2005. For which she had filed an income affidavit under the guidance of Honorable Supreme Court Delhi Page 1 of 3 where she disclose her monthly salary as 36000/- (attached pdf page no. 15) so as per the recent guidelines by CIC husband can ask to disclose wife gross salary or other information to be put as evidence in court for particular time. Please provide the following information of Nirmala Nogia employee ID 5197621 Surat Branch 010210.
1) Gross Salary of Nirmala Nogia employee ID 5197621 in month of September 2023.
2) Net salary received after deduction in month of September 2023 of Nirmala Nogia employee Id 5197621.
2. The CPIO replied vide letter dated 16.01.2024 and the same is reproduced as under:-
1: Third party information cannot be furnished.
2: As replied in point 1.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.01.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 17.01.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 17.01.2024.
5. The appellant remained absent and on behalf of the respondent Rajiv Pankaj, CPIO, attended the hearing through video conference.
6. The respondent while defending their case inter alia endorsed the reply given by the CPIO. Further, on being queried as to whether the remuneration details of officials/employees are uploaded on their official website or not, the CPIO responded in affirmative.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the respondent's reply is partially incorrect. Although, the salary details along with deductions/allowances may not be disclosed as per the provisions of the RTI Act, the mandate under suo motu disclosure Page 2 of 3 prescribed under Section 4 (1) (b) of the RTI Act warrants that the information with respect to the gross salary i.e. monthly remuneration shall be disclosed to the appellant. In view of the above, the respondent is directed to provide the information with respect to point no. 1 of the RTI application, in compliance of Section 4 (1) (b) of the RTI Act, to the appellant within 15 days from the date of receipt of this order, under intimation to the Commission. With these observations and directions, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी राम लंगम) Information Commissioner (सूचना आयु ) दनांक/Date: 20.06.2025 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Punjab National Bank, Circle Office: Surat, Inspection & Audit Section, Tulsi Krupa Arcade, 4th Floor, Aai Mata Chowk, Surat Bardoli Road, Surat, Gujarat - 395010
2. Ravi Hindonia Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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