Central Information Commission
Jagdish Prasad Sharma vs State Bank Of India on 27 October, 2020
Author: Suresh Chandra
Bench: Suresh Chandra
के यसचू नाआयोग
Central Information Commission
बाबागंगनाथमाग,मु नरका
Baba GangnathMarg, Munirka
नई द ल , New Delhi - 110067
वतीयअपीलसं#या / Second Appeal No.CIC/SBIND/A/2018/155280
Jagdish Prasad Sharma ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: State Bank of India
Jaipur, Rajasthan ...$ तवाद गण/Respondents
Relevant dates emerging from the appeal:
RTI : 26.05.2018 FA : 04.07.2018 SA :04.09.2018
CPIO : 13.06.2018 FAO : 16.07.2018 Hearing :08.09.2020
CORAM:
Hon'ble Commissioner
SHRI SURESH CHANDRA
ORDER
(19.10.2020)
1. The issues under consideration arising out of the second appeal dated 04.09.2018 include non-receipt of the following information raised by the appellant through his RTI application dated 26.05.2018 and first appeal dated 04.07.2018:-
(i) The date on which the CPPC Centre, Chandni Chowk, New Delhi was shifted to SMS Highway Jaipur and the states covered under Jaipur centre.Page 1 of 4
(ii) Number of cases received for payment of revise pension, under special seal authority from CPAO, New Delhi, after issuance of order of 12th May 2017, from the Pension &PW Ministry, GOI, New Delhi.
(iii) Number of cases disposed off:
(a) After six months of receipt of revised PPO, by SBI, Chandni Chowk/ SMS Highway Jaipur
(b) Cases disposed of after three months to six months of receipt of revised PPO.
(c) Cases disposed off after one months to three months of receipt of revised PPO.
(d) Cases disposed of within one months from the receipt of revised PPO.
(e) Number of cases in which interest was given paid by the bank of A/c of inordinate delay in payment to the pensioners / FP as per RBI Guide lines (refer guidelines No. D. O. No. CSD/CO/9793 13/01/001/2009 dated 09.04.2010).
(f) Amount thereof.
(iv) Number of cases transformed by SBI, Chandni Chowk, New Delhi to SBI, Jaipur.
(v) Details of case transferred to SBI by other banks consequent to merger of certain bank in SBI.
(vi) Whether each and every record pertaining to the pensioner transferred to Jaipur, or is still pending.
2. Succinctly facts of the case are that the appellant filed an application dated 26.05.2018 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO)State Bank of India, Jaipur, Rajasthan, seeking aforesaid information. The CPIO replied on 13.06.2018. Dissatisfied with the response of the CPIO, the appellant filed first appeal dated 04.07.2018. The First Appellate Page 2 of 4 Authority (FAA) disposed of the first appeal vide its order dated 16.07.2018. Aggrieved by this, the appellant has filed a second appeal dated 04.09.2018 before this Commission which is under consideration.
3. The appellant filed the instant appeal dated 04.09.2018 inter alia on the grounds that the CPIO had provided partial and incomplete information. The appellant has requested the Commission to direct the CPIO to provide information free of cost and take necessary action as per sub-section (1) of section 20 of the RTI Act.
4. The CPIO vide its letter dated 13.06.2018 gave point-wise reply to the RTI application. The FAA vide its order dated 16.07.2018 directed the CPIO to provide the information on point no. 1 of the RTI application and agreed with the information provided on rest of the points.
5. Both the parties remained absent despite notice.
6. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the respondent had given point-wise reply/information to the appellant vide letter dated 13.06.2018. Perusal of the reply reveals that reply given by the respondent is appropriate except on point no. 1 of the RTI application. On point no. 1 of the RTI application, the appellant sought the date on which the CPPC Centre, Chandni Chowk, New Delhi was shifted to SMS Highway Jaipur and the states covered under Jaipur centre. However, the CPIO had provided only the date on which CPPC Dehli was shifted to CPPC Jaipur. They did not provide the information regarding the states covered under their Jaipur centre. Hence, the respondent is directed to revisit the RTI application and provide revised complete information on point no. 1 of the RTI application, within three weeks from the date of receipt of this order. With the above observations and directions, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Suresh Chandra) (सरु े शचं ा) Information Commissioner (सच ू नाआय' ु त) Page 3 of 4 दनांक/Date: 19.10.2020 Authenticated true copy R. Sitarama Murthy (आर. सीताराममत ू () Dy. Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Addresses of the parties:
CPIO :
STATE BANK OF INDIA CENTRAL PENSION PROCESSINGCENTRE, 1ST FLOOR, S.M.SHIGHWAY, CHAUDA RAASTA, JAIPUR, RAJASTHAN - 302 003 THE F.A.A, GENERAL MANAGER (NW-1), STATE BANK OF INDIA, LOCAL HEAD OFFICE, C-SCHEME, TILAKMARG, JAIPUR - 302005 JAGDISH PRASAD SHARMA Page 4 of 4