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Central Information Commission

Vittu Bajranglal Agarwal vs State Bank Of India on 27 September, 2024

                                          के   ीय सूचना आयोग
                                   Central Information Commission
                                        बाबा गंगनाथ माग ,मुिनरका
                                    Baba Gangnath Marg, Munirka
                                     नई  द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/SBIND/A/2023/622406

 Vittu Bajranglal Agarwal                                           ... अपीलकता /Appellant

                                           VERSUS
                                            बनाम
 CPIO:
 State Bank of India,                                          ... ितवादीगण/Respondents
 Mumbai

Relevant dates emerging from the appeal:

 RTI : 27.03.2023                    FA    : 11.04.2023             SA     : Nil

 CPIO : 10.04.2023                   FAO : 04.05.2023               Hearing : 19.09.2024


Date of Decision: 26.09.2024
                                              CORAM:
                                        Hon'ble Commissioner
                                      _ANANDI RAMALINGAM
                                             ORDER

1. The Appellant filed an RTI application dated 27.03.2023 seeking information on the following points:

(i) Details of RTA of State Bank of India since its public issue 1993 with their tenure

(ii) Details of Company Secretary of SBI since its Public Issue 1993 with their tenure

(iii) Details of Head of Shares & Bond Department of SBI since its Public Issue 1993 with their tenure

(iv) Details of Legal Head of Shares & Bond Department of SBI since its Public Issue 1993 with their tenure Page 1 of 3

(v) Details of Board of Directors & Share Holders Director of SBI since its Public Issue 1993 with their tenure.

2. The CPIO replied vide letter dated 10.04.2023 and the same is reproduced as under:-

i. The details of RTAs of State Bank of India since its public issue are as under:

a) Initially MCS Ltd,

b) W. e. f. 01.10.2003, M/s Datamatics Financial Software and Services Ltd (later Datamatics Business Solution Ltd) till 30.06.2018.

c) W. e. f. 01.07.2018, M/s Alankit Assignments Ltd till date.

ii. In connection with the information sought under serial number ii to v, we inform that the same is exempted from disclosure under Section 8(1)(e) & 8(1)(j) of Right to Information Act, 2005.

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 11.04.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 04.05.2023 upheld the reply given by the CPIO.

4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.

5. The appellant's father and on behalf of the respondent Shri Rajiv Kumar Sahay, Deputy General Manager and CPIO, attended the hearing through video conference.

6. The appellant's representative inter alia submitted that the respondent bank was a public authority and the details of key-position holders in a public sector bank should be available in the public domain, as per mandate under Section 4 (1) (b) of the RTI Act.

7. The respondent while defending their case inter alia submitted that the information sought by the appellant was voluminous and pertained to a period lasting for more than 20 years, which was not available with them in a cumulative manner, as sought in the RTI application.

8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that reply given by the respondent was incomplete and vague. It may be noted that the respondent failed to justify their denial of information under provisions of Section 8 (1) (e) and (j) of the RTI Act and took a contradictory stand during the hearing that the information was not available in a cumulative manner with them. Moreover, the official details of the position holders (Heads of Departments and officials) was required to be updated in their official website as per provisions under Section 4 (1) (b) of the RTI Act. The information with respect to point no. (i) of the RTI application was furnished and no intervention is called for to that extent. In view of the above and the fact that exemption claimed under Section 8 (1) (j) of the RTI Act is not applicable in this case, the respondent is directed to give proper reply to the appellant in light of their oral submissions, within 15 days from the date of receipt of this order, under intimation to the Commission. Accordingly, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

Sd/-

                                                                       आनंदी राम लंगम)
                                                 (Anandi Ramalingam) (आनं            म
                                                                           सूचना आयु )
                                                Information Commissioner (सू
                                                                 दनांक/Date: 26.09.2024
Authenticated true copy

Col S S Chhikara (Retd) कन ल एस एस िछकारा, ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:

1. CPIO (Under RTI Act, 2005) State Bank of India Corporate Centre, 14th Floor, Madama Cama, Nariman Point, Mumbai - 400021

2. Vittu Bajranglal Agarwal Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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