Central Information Commission
Mrs Justin Rosary John Britto vs State Bank Of India on 22 July, 2015
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/MP/A/2014/002351
Appellant : Shri S. Justin Rosary
John Britto, Bangalore.
Public Authority: State Bank of India, Tuticorin/Chennai
Date of Hearing : 16th July, 2015.
Date of Decision : 22nd July, 2015.
Present :
Appellant :
Present through VC.
Respondent : Shri N.
Kannan, AGM and Shri M.K. Talaiver,
Chief Manager (Law) through VC.
ORDER
1. The appellant, Shri S. Justin Rosary John Britto submitted RTI application dated 25.04.2014 before the Central Public Information Officer (CPIO), State Bank of India (SBI), Tuticorin seeking information on nine points pertaining to his Tuticorin Pension Account No. C606679 and credited in his pension account with Indian Overseas Bank SB account, Tuticorin Port Branch - such as when the pensioner's statement for the month of July 2013 was received by SBI Main Branch from Tuticorin District Treasury; when the pension amount for the month of July 2013 was credited in the SBI from Tuticorin District Treasury Office; when and how the pensioner' statement for the month of July 2013 was sent to the IOB Main Branch from SBI Main Branch; when and how the pension amount for the month of July 2013 was credited in the IOB Branch from SBI; when Pongal ex-gratia amount of Rs. 500/- was received by SBI related to January 2014 etc.
2. The CPIO vide letter dated 28.05.2014 sent point-wise reply to the appellant. Dissatisfied with the reply of the CPIO, the appellant filed an appeal dated on 23.07.2014 before the first appellate authority (FAA). The FAA vide order dated CIC/MP/A/2014/002351 1 19.08.2014 directed the CPIO to furnish information on point 7, 8, 9 (a, b, c, d) and 14 within ten days.
3. Thereafter the appellant filed the present appeal before the Commission.
4. The matter was heard by the Commission. The appellant stated that the he had not received information on points 3, 4, 7, 8, 9(a, b, c, d). The CPIO had also not complied with the directions of the FAA. The respondents stated that the CPIO vide letter dated 25.8.2014 provided information on points 7, 8, 9 (a, b, c, d) and 14 to the appellant as per directions of the FAA. The appellant had asked for information for the month of January 2014 and not for January 2013 through point 9.
5. Having considered the submissions of both the parties, the Commission directs the CPIO to once again forward a copy of his reply dated 25.8.2014 to the appellant through registered post within fifteen days of receipt of this order along with the date on which Pongal ex-gratia amount was sent to IOB main branch from SBI branch in the month of January 2014 and xerox copies with reference to points 3, 4, 7 and 8. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 011-26105027 Address of the parties:
Shri S. Justin Rosary John Britto, B-302, Golden Star Apartments, Hoodi Circle, KEB Colony, Bangalore-560048.
The Central Public Information Officer, State Bank of India, SME Branch Tuticorin, No. 306, Beach Road, Tuticorin-628001 (Tamil Nadu) The GM (NW-2)/FAA, State Bank of India, CIC/MP/A/2014/002351 2 7th Floor, Local Head Office, 16, College Lane, Chennai-600006.CIC/MP/A/2014/002351 3