Central Information Commission
Shri.Mohd Azad vs Union Bank Of India on 29 September, 2010
Central Information Commission
File No.CIC/SM/A/2010/000342
Right to Information Act2005Under Section (19)
Dated: 29 September 2010
Name of the Appellant : Shri Mohd. Azad C/126, Ekta Vihar, Jaitpur, Badarpur, New Delhi - 110 044.
Name of the Public Authority : CPIO, Union Bank of India, Shaheed Bhagat Singh Place, 3rd Floor, Bangla Sahib Marg, Gole Market, New Delhi - 110 001.
The Appellant was present in person. On behalf of the Respondent, the following were present:
(i) Shri Vipin Chandra, Senion Manager (Law),
(ii) Shri V.C. Sehgal, Chief Manager
2. Both the parties were present during the hearing and made their submissions. The information sought by the Appellant has already been provided to him. What the Appellant is seeking is a settlement of the loan sanctioned to his father for carrying out some small business. Obviously, this is outside the purview of the Right to Information (RTI) Act. The Respondents, however, offered to consider any such proposal from the Appellant for settlement of the loan, sympathetically and liberally. It is now for the Appellant to take the next step.
3. As far as the present appeal is concerned, there is nothing more to be done. It is disposed of accordingly.
4. Copies of this order be given free of cost to the parties. CIC/SM/A/2010/000342 (Satyananda Mishra) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar CIC/SM/A/2010/000342