Central Information Commission
Mrv R K Palaniappan vs Union Bank Of India on 6 November, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/002090
Right to Information Act2005Under Section (19)
Date of hearing : 6th November 2015
Date of decision : 6th November 2015
Name of the Appellant : Shri V. R. K. Palaniappan,
S/o. Shri V. R. Kailasam Chettiar, No.60,
Allah Koil Street, Pattukottai, Thajavur
District, Tamilnadu 614 601
Name of the Public : Central Public Information Officer,
Authority/Respondent Union Bank of India,
Regional Office, No 72, P. T. Rajan Road, Bibikulam, Madurai 625 002 The Appellant was present at the NIC Studio, Thanjavur. On behalf of the Respondents, Ms. Jiji, Law Officer was present at the NIC Studio, Madurai.
Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application dated 14.12.2011 filed by the Appellant, seeking information on nine points regarding deposits in the name of his deceased father, mother and daughter and in his own name; as well as some related issues, came up today. The Appellant stated that the information was denied by the CIC/SH/A/2014/002090 Respondents on the ground that their branch concerned did not appear to have deposit accounts in the name of the persons mentioned in the RTI application. The Respondents reiterated their decision and submitted that the Appellant has provided no details, such as account number and date of deposit etc., of the accounts, which he claims to have existed in the bank. However, the bank checked the records of the branch concerned and found no accounts in the above names.
2. The Appellant submitted that he was staying separately from the other heirs of his parents and, therefore, does not have details of the accounts. However, he had made a claim in 1994 also and the bank should have retained the relevant file. He also claimed that his father had made a deposit for a period of twenty years and it should have matured not too long ago. He prayed for direction to the Respondents to provide the information sought by him.
3. We have considered the records and the submissions of both the parties. The Appellant has not provided any details whatsoever of the accounts, about which he sought information. The Respondents have stated categorically that on checking the records of their branch concerned, they have found no deposits in the name of the persons mentioned in the RTI application. In view of the foregoing, intervention by the Commission is not considered necessary in this case.
4. With the above observations, the appeal is disposed of.
5. Copies of this order be given free of cost to the parties.
Sd/ CIC/SH/A/2014/002090 (Sharat Sabharwal) 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) Deputy Registrar CIC/SH/A/2014/002090