Central Information Commission
Jeevan Lal Barley vs State Bank Of India on 22 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/SBIND/A/2023/136654 +
CIC/SBIND/A/2023/136653 +
CIC/SBIND/A/2023/136648
Jeevan Lal Barley ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: State Bank Of India,
Bhilai ... ितवादीगण/Respondents
Relevant dates emerging from the appeals:
Sl. No. Second Date of Date of Date of Date of Date of
Appeal RTI CPIO's First FAA's Second
No. Application Reply Appeal Order Appeal
1. 136654 15.11.2021 17.11.2022 02.11.2022 03.12.2022 25.08.2023
2. 136653 24.11.2021 11.11.2022 17.10.2022 28.11.2022 25.08.2023
3. 136648 24.09.2022 17.11.2022 02.11.2022 03.12.2022 25.08.2023
Note - The above-mentioned Appeals have been clubbed together for decision as
these are based on similar facts.
Date of Hearing: 18.11.2024
Date of Decision: 21.11.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/SBIND/A/2023/136654
1. The Appellant filed an RTI application dated 15.11.2021 seeking information on the following points:
Page 1 of 5(i) मेरे SBI के बचत खाता मांक 200*****732 से िदनांक 05.03.2015 को चेक मांक 473174 से 3955/- की रािश आद रत ई थी। ा आद रत ए चेक मांक 473174 से खाता मांक 200*****732 म 32/- की रािश िदनांक 31.05.2015 को खाता मांक 200*****732 म भेजी गयी थी, जो िक भेजने वाले के अनुसार अनाद रत हो गयी थी। इस िवषय म जानकारी दान करने का क करगे।
1.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 02.11.2022.
1.2. The CPIO replied vide letter dated 17.11.2022 and the same is reproduced as under :-
"आपके खाता मांक 200*****732 की जां च करने पर पाया गया िक िदनांक 05.03.2015 को चेक मांक 473174 से RS.3955/- की रािश आद रत ई थी। एवं 31.05.2015 को आपके खाता मांक 200*****732 म चेक मांक 473174 से .32/- की रािश का कोई लेन-दे न नहीं है।"
1.3. The FAA vide order dated 03.12.2022 upheld the reply given by the CPIO.
1.4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 25.08.2023.
Second Appeal No. CIC/SBIND/A/2023/136653
2. The Appellant filed an RTI application dated 24.11.2021 seeking information on the following points:
Page 2 of 5 िदनां क 12.05.2020 को अनाद रत ए चेक के बारे म जो िक खाता मांक 200*****732 से स ंिधत थी, के िवषय म िन िबंदुओं के बारे म जानकारी दान करने का क करगे।
(i) चेक िकस के नाम से जारी आ था। चेक म िकतनी रािश दशाई गयी थी।
(ii) चेक A/C Payee था या Bearer चेक था।
(iii) अनाद रत ए चेक का नंबर ा था।
2.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 17.10.2022.
2.2. The CPIO replied vide letter dated 11.11.2022 and the same is reproduced as under :-
"आपके ारा वांिछत जानकारी िजसम आपने आपके खाता मांक- 200*****732 से 12.05.2020 को . 590/- की रािश चेक रटन चाज के िलए कटी थी के िववरण के िलए हमारे संदिभत िवभाग को िदया है पर ु हम अभी जानकारी उपल नहीं हो पाई है । इसिलए हमने आपके गृह शाखा चरोदा को िनदश दे िदया है िक 590/- . की रािश आपके खाते म लौटा दी जाये।"
2.3. The FAA vide order dated 28.11.2022 upheld the reply given by the CPIO.
2.4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 25.08.2023.
Second Appeal No. CIC/SBIND/A/2023/136648
3. The Appellant filed an RTI application dated 24.09.2022 seeking information on the following points:
Page 3 of 5 िवषय:- खाता मांक- 200*****732 शाखा चरोदा म टाटा कैिपटल फाइनिशयल सिवसेस िलिम. ारा ुत िकये गए ECS/PDC के स म जानकारी बाबत आवेदन
(i) िनवेदन है िक मेरे ारा शाखा चरोदा म खाता मांक 200*****732 संचािलत है। यह िक मेरे ारा टाटा कैिपटल फाइनिशयल िलिम. से िलए गए ऑटो लोन के िलए टाटा कैिपटल फाइनिशयल िलिम. को ECS/PDC िदया गया था।
इस िवषय म ीमान जी से िनवेदन है िक वे उ खाता मांक म िदनांक 09.09.2022 को कोई ECS/PDC टाटा कैिपटल फाइनिशयल िलिम. ारा ुत िकया गया है, या नहीं िकया गया है की जानकारी दान करने का क करगे।
3.1. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 02.11.2022.
3.2. The CPIO replied vide letter dated 17.11.2022 and the same is reproduced as under :-
"बक रकॉड के अनुसार टाटा कैिपटल फाइनिशयल िलिम. ारा 09/09/2022 को NACH Mandate रिज र िकया गया। तदनुसार 09.09.2022 को . 8810/- का ACH mandate िन ािदत िकया गया लेिकन खाते म अपया िनिध (INSUFFICIENT FUND) के कारण ACH TRANSACTION नहीं हो पाया तथा ACH की िनिद रािश खाते से नहीं काटी गयी थी।"
3.3. The FAA vide order dated 03.12.2022 upheld the reply given by the CPIO.
3.4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 25.08.2023.
4. The appellant remained absent and on behalf of the respondent Mr. MN Parida, Regional Manager attended the hearing through video conference.
5. The respondent while defending their case inter alia submitted that a suitable reply as per the provisions of the RTI Act has been furnished to the Appellant. He claimed that Page 4 of 5 all the three appeals pertain to the same subject matter and the Appellant has been filing multiple RTI Applications on the same subject matter. He further clarified that the RTI Application was initially not received in their office, rather it was later received with the appeal from their local head office, Bhopal through email dated 05.11.2022 and 27.10.2022.
6. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of records, observes that an appropriate reply has been furnished by the Respondent. Additionally, the Appellant is advised to refrain from filing repeated RTI applications on the same issue. Reiterating similar requests places an undue burden on public authorities and the information dissemination system, potentially delaying responses to other applicants. 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 appeals are dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/ (Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 21.11.2024 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, State Bank of India, Regional Business Office, Region-2, 1st Floor, State Bank Building, Sector-1, Bhilai, Distt.-Durg, Chhattisgarh- 490001
2. Jeevan Lal Barley Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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