Indian Kanoon - Search engine for Indian Law

Central Information Commission

N. Rajaraman vs State Bank Of India on 16 January, 2026

                                 केन्द्रीय सूचना आयोग
                         Central Information Commission
                              बाबा गंगनाथ मागग,मुननरका
                            Baba Gangnath Marg, Munirka
                            नई निल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/SBIND/A/2024/126854


N. Rajaraman                                             ...... अपीलकताग/Appellant

                                 VERSUS/बनाम


CPIO: State Bank of India                               ...प्रनतवािीगण/Respondents

Date of Hearing                        :     06.01.2026

Date of Decision                       :     07.01.2026

Information Commissioner               :   Shri Surendra Singh Meena

Relevant Facts emerging from appeal:

RTI application                        :    09.05.2024

PIO replied on                         :    Not on record

First Appeal filed on                  :    12.06.2024

First Appeal Order on                  :    Not on record

2nd Appeal received on                 :    09.08.2024

Information sought

and background of the case:

The Appellant filed an RTI application dated 09.05.2024 seeking information on the following points:

"I (1) Duties (including duty to inform pensioners about credit pension amount in their account every month) and responsibilities assigned to the Branch Manager and Assistant Manager of your Branch.

(2) Rates of charges leviable for cheques issued by account holders inadvertently and dishonors by your bank.

(3) A copy of the orders issued by your bank asking for personal appearance of account holders for confirming Aadhar-e-payments. (4) Eligibility of very old aged pensioners for disbursement of monthly pension at their residences by the banks staff; rates of service charges payable to the bank for this service.

Ⅱ Name, designation, office address, phone number of the first Appellate Authority"

Having not received any response from the CPIO, the Appellant filed a First Appeal on 12.06.2024. Order of FAA is not available on record.

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

The appellant remained absent during the hearing and the respondent Mr. Kartik, Regional Manager, was present through video conference.

The respondent while defending their case inter alia submitted that point-wise available information had been provided by the respondent vide letter dated 21.09.2024. He further stated that there was a delay in furnishing reply to the RTI application was due to administrative reasons and submitted apology for the same. A written submission dated 26.12.2025 of the respondent has been taken on record.

Decision:

In the light of the above discussion and perusal of the available record, the Commission observed that due to administrative reasons, reply provided to the RTI application got delayed. However, point-wise available information was provided to the appellant on Page 2 of 3 21.09.2024 which seems to be in order. Hence, no further intervention of the Commission is required in the matter. Accordingly, the appeal is dismissed.

Sd/-

(Surendra Singh Meena) (सुरेंद्र ससिंह मीना) Information Commissioner (सूचना आयुक्त) निनां क/Date: 07.01.2026 Authenticated true copy Ramesh Babu Krishnan (रमेश बाबू कृष्णन) Dy. Registrar (उप पंजीयक) 011-26105027 Addresses of the parties:

1. N. Rajaraman R/o. No.- 150. Mettu Street, Ayanavaram, Chennai-600023 Tamil Nadu, Chennai, 600023

2. The CPIO, State Bank of India, Branch Manager & CPIO, Branch-Ayanavaram, Chennai, Tamil Nadu-600006

3. THE CPIO State Bank of India, CPIO, Premises & Estate Department, Local Head Office, 4th Floor, No.-16, College Lane, Nungambakkam, Chennai, Tamil Nadu-600006 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)