Central Information Commission
Yallappa Nagappa Pujeri vs Bank Of India on 28 November, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/BKOIN/A/2023/130848
Yallappa Nagappa Pujeri ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Bank of India
Karnataka ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 19.04.2023 FA : 26.05.2023 SA : 14.07.2023
CPIO : 28.04.2023 FAO : Not on record Hearing : 26.11.2024
Date of Decision: 27.11.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 19.04.2023 seeking information on the following points:
(ii) Details of Information Section 4(1)(a) and Section required 4(1)(b) of act 2005
(iii) Period to which information 2012 to 2018 relates to:
2. The CPIO replied vide letter dated 28.04.2023 and the same is reproduced as under :-
Page 1 of 3(ii). This is in reference to the information sought by you, wherein we would like to inform you that we are unable to understand your requested information. In I light of the above, we are not considering and rejecting your request under the RTI Act.
(iii). Please note that if you wish, you can file an appeal against the above decision before the Appellate Authority within 30 days from the date of receipt of this reply.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.05.2023 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.
4. Aggrieved with the non-receipt of the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 14.07.2023.
5. The appellant remained absent and on behalf of the respondent Mr. Chhatrapal Singh, CPIO attended the hearing through video conference.
6. The respondent while defending their case inter alia submitted that the information sought by the Appellant is not clear, and the same was conveyed to him vide letter dated 28.04.2023. Despite this fact no clarity regarding the query of the RTI Application was given by the Appellant.
7. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application. Further, in the absence of the Appellant to plead his case or contest the Respondent's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 27.11.2024 Page 2 of 3 Authenticated true copy Col S S Chhikara (Retd) कनल एस एस िछकारा, ( रटायड) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Dy. Zonal Manager, Bank of India, Zonal Office: Hubballi Dharwad, Legal Department, First Floor, Shivanaga Plaza, Basaveshwarnagar Cross, Gokul Road, Hubli, Karnataka- 580030
2. Yallappa Nagappa Pujeri Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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