Central Information Commission
Mr.Deepesh Kumar Nirala vs United Commercial Bank (Uco) on 12 December, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/VS/A/2013/000309/05671
Appeal No.CIC/VS/A/2013/000309
Dated: 12122013
Appellant: Shri Deepesh Kumar Nirala
PO Sonartoli, Simdega
Distt. Simdega, Jharkhand835223.
Respondent: Public Information Officer,
United Commercial Bank
OSD, Head Office, 3 & 4, D.D.Block
Sector1, Salt Lake
Kolkata700064.
Date of Hearing: 12122013.
O R D E R
Facts:
1. The appellant filed an RTI application on 392012 seeking information on 18 counts relating to action taken on his letter dated 472012. The appellant also wanted to know the loan accounts of some entities.
2. The CPIO responded on 3112012 and 14112012, providing information to the appellant. The appellant filed an appeal with the first appellate authority (FAA) on 2710 2012. The FAA did not respond. The appellant approached the Commission on 1812201 in a second appeal.
Hearing:
3. I heard both the parties through videoconferencing.
4. The appellant referred to his RTI application of 392012 and stated that his RTI application has mentioned a letter of 472012 in which he had informed the bank about a couple who has hypothicated the same property on a number of occasions to secure loans from the respondent bank as well as other banks. The appellant stated that he is also a certified debt recovery agent who has worked for the bank and has knowledge of the irregular practices that are occurring in the bank and in this backdrop he had filed a representation with the bank on 472012. The appellant stated that the response that he has got from the bank was on 3112012 and which did not provide him any information. The appellant stated that the bank is avoiding information as it wants to conceal its own irregularities.
5. In this light, the appellant wants the following information:
(a) the action that the bank has taken on appellant's representation of 472012;
and
(b) the action that the bank has taken against the couple who has taken loans from the respondent bank under falsified documents.
6. The respondent stated that the information on point one essentially is connected with their zonal office at Ranchi and secondly that they have already provided information sought in the RTI application through their letter dated 13102010.
Decision:
7. The respondent is directed to provide to the appellant, within 30 days of this order, information sought in para 5 above in context of the RTI application.
Appeal is disposed of. Copy of this order be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K.Sharma) Designated Officer