Nandhini L vs State Bank Of India on 17 November, 2021

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Central Information Commission

Nandhini L vs State Bank Of India on 17 November, 2021

1. The issues raised in CIC/SBIND/A/2019/643756 & CIC/SBIND/A/2019/643331 are identical. Therefore, it is felt desirable to pass a common order in both the appeals. 1.1. The issues under consideration arising out of the second appeal dated 24.06.2019 include non-receipt of the following information sought by the appellant through the RTI application dated 20.03.2019 and first appeal dated 29.04.2019:-

The CPIO to provide him the following information related to remittance made by the District Registrar, Thanjavur at the State Bank of India, Main Branch, Thanjavur, under the head of accounts: 0070, other administrative services, 60 other services, 800 other receipts, DM fees realized under Tamil Nadu Registration of Marriages Act, 2009.

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(i) Copies of all challan TNTC 9 for the remittance made under the above head of accounts on 28.04.2014, 29.04.2014 and 02.05.2014.

(ii) Amount paid and challan serial number for the remittance made through challan TNTC 9 under the above head of accounts on 28.04.2014, 29.04.2014 and 02.05.2014.

(iii) DPC (Data Processing Code) for the remittance made through challan TNTC 9 under the above head of accounts on 28.04.2014, 29.04.2014 and 02.05.2014.

2. Succinctly facts of the case are that the appellant filed an application dated 20.03.2019 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India, Thanjavur, seeking aforesaid information. The CPIO vide letter dated 30.03.2019 replied to the appellant. Dissatisfied with the same, the appellant filed first appeal dated 29.04.2019. The First Appellate Authority (FAA) vide order dated 30.07.2019 disposed of the first appeal. Aggrieved by the same, the appellant filed a second appeal dated 24.06.2019 before the Commission which is under consideration.

3. The appellant has filed the instant appeal dated 24.06.2019 inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. The CPIO replied vide letter dated 30.03.2019 and the same is reproduced as under :-

"The Government challans received by us on 28.04.2014, 28.04.2014, 02.05.2014, 12.03.2015, 13.3.2015, 14.03.2015 and 16.5.2015 for the remittance made to the Sub-registrar Joint I, Thanjavur were submitted to the Sub Treasury, Thanjavur and once copy was handed over to the customer as acknowledgment. Hence the branch does not have any copy to provide you. You are requested to contact the Sub Treasury, Thanjavur for the redressal of your grievances."

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The FAA vide order dated 30.07.2019 held that the information sought by the appellant in the present application pertains to transactions carried out by Sub-Registrar, Joint-1 Thanjavur which was purely confidential held by the bank which would affect the competitive position of third party, hence, information was exempted under section 8 (1)

(d) and (j) of the RTI Act.

5. The appellant remained absent and on behalf of the respondent Shri Venkatesh, Asstt. General Manager & CPIO, State Bank of India, Thanjavur attended the hearing through video conference.

5.1. The respondent while defending their case and while endorsing their reply dated 30.03.2019 inter alia submitted that the appellant had sought copies of challans towards remittance made by the District Registrar, Thanjavur at the State Bank of India, Main Branch, Thanjavur, which had no relation to public interest or activity. Therefore, the information being confidential in nature was exempted under section 8(1) (d) of the RTI Act.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed that due reply was given by the CPIO on 30.03.2019 and by the First Appellate Authority on 30.07.2019. Further, in the absence of the appellant or any written objection being filed on his behalf, the averments made by the respondent are taken on record. There appears to be no public interest in prolonging the matter further. Accordingly, the appeals are dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Suresh Chandra) (सुरेश चं ा) ा) Information Commissioner (सूचना आयु ) दनांक/Date: 15.11.2021 Authenticated true copy आर सीताराम मूत ) R. Sitarama Murthy ( .

              उप पंजीयक
Dy. Registrar (         )
011-26181927(०११-२६१८१९२७)
                                                                                  Page 3 of 4
 Addresses of the parties:
CPIO : STATE BANK OF INDIA
REGION - 2, REGIONAL BUSINESS OFFICE,
TRICHY ZONE, RAJA MIRASDAR
HOSPITAL ROAD, THANJAVUR

THE FIRST APPELLATE AUTHORITY,
GENERAL MANAGER (NW-2), STATE
BANK OF INDIA, LOCALHEAD OFFICE, 16,
COLLEGE LANE, CHENNAI - 600 006

MS. NANDHINI L




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