Central Information Commission
Satya Narayan vs State Bank Of Patiala on 27 April, 2018
CENTRAL INFORMATION COMMISSION
Room No. 302, CIC Bhawan, Baba Gang Nath Marg,
Munirka, New Delhi-110067
Decision No. CIC/SBPAT/A/2017/195323, dated 25.04.2018
Satya Narayan vs. CPIO, State Bank of India (Formerly State Bank of
Patiala), Regional Office-V (Delhi), NBCC Place, Lodhi Road, New Delhi
Relevant dates emerging from the Appeal:
RTI: 29.08.2016 FA: 26.09.2016 SA: 27.11.2016
CPIO: 07.09.2016 FAAO: 31.10.2016 Hearing: 24.04.2018
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India (Formerly State Bank of Patiala), Regional Office, NBCC Place, Lodhi Road, New Delhi, seeking information on four points regarding the Bank's letter RO-V(D)/Staff/4094, dated 05.10.2015 and his letter dated 01.11.2015, including, inter-alia, (i) the reasons for recording of adverse remarks by the Branch Manager against the appellant in the attendance register and action taken against the Manager for misuse of powers, and (ii) inquiry undertaken against the AGM for illegal sanction of overdraft facility to one firm, M/s Empire InfoTech, based on the appellant's complaint dated 16.10.2014.
2. The appellant filed a second appeal before the Commission on the grounds that the CPIO has provided misleading information as neither the punishment order nor a copy of inquiry report against the erring officials of the Bank has been provided to him. The appellant requested the Commission to summon all the records and direct the CPIO to provide the information sought by him.
Hearing on 24.04.2018:
3. Both, the appellant, Shri Satya Narayan and the respondent, Shri Ram Awadhesh, Chief Manager, SBI Regional Office-V (Delhi), NBCC Place, Lodhi Road, New Delhi were present in person.
4. The appellant submitted that he had filed a complaint against a Branch Manager of the Bank regarding misuse of powers by him and had therefore, sought to know the action taken by the Bank in pursuance of his complaint. The appellant further submitted that the CPIO should provide him the copy of punishment order as well as the Inquiry Report.
5. The respondent submitted that the appellant's RTI application dated 29.08.2016 was addressed to the CPIO, State Bank of Patiala, RO, Delhi. The respondent further stated that consequent to the merger of SBI and its associate Banks, there has been a restructuring of the Bank's Branches. In view of this, the respondent has not been able to trace the records relating to the appellant's RTI application dated 29.08.2016 and related documents. He requested the Commission to grant him some more time so as to ascertain the true factual position.
Interim Decision:
6. The Commission, after hearing the submissions of both the parties and perusing the records, accedes to the request of the respondent and in the interest of justice adjourns the matter to 25.05.2018 at 10.50 am.
7. Copy of the interim decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (S.S. Rohilla) Designated Officer Addresses of the parties:
1. The Central Public Information Officer (CPIO), State Bank of India, Formerly State Bank of Patiala, Regional Office-V (Delhi), NBCC Place, 2nd Floor South & East Wing, Pragati Vihar, Bhisham Pitamah Marg, Lodhi Road, New Delhi- 110001.
2. Shri Satya Narayan,