Central Information Commission
Mrsankar Chandra Das Gupta vs United Bank Of India on 13 May, 2014
Central Information Commission, New Delhi
File No. CIC/VS/A/2012/001052/SH
Right to Information Act2005Under Section (19)
Date of hearing : 13th May 2014
Date of decision : 13th May 2014
Name of the Appellant : Shri Shankar Chandra Das Gupta,
Shreya Appt, Second Floor, 257 Malick Par,
Near Tank No. 3, Dum Dum Park, Kolkata
700055
Name of the Public Authority : Central Public Information Officer,
United Bank of India,
Head Office, 11, Hemant Basu Sarani,
Kolkata 700001
The Appellant was present at the NIC Studio, Kolkata.
On behalf of the Respondents, Shri Anil Kumar, A.G.M. was present at the NIC
Studio, Kolkata.
Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 16.4.2012 filed by the Appellant, seeking a copy of the entries made in the passbook of his saving account for the period 20002004. The CPIO responded on 12.5.2012 and provided some information. Not satisfied with the reply of the CPIO, the Appellant filed an appeal to the First Appellate Authority on 1.6.2012. In his order dated 22.6.2012, the FAA upheld the CPIO's reply. The Appellant approached the CIC in second appeal on 25.7.2012.
2. We heard the submissions of the Appellant and the Respondents. The Appellant stated that the passbook for the above period was not given to him by the Bank. The Respondents stated that the available information for the year 2000 had been provided to the Appellant. However, information for the years 2001 to 2004 was not available. On being asked whether the documents containing the remaining information had been destroyed, the Respondents stated that this was not the case. Old records for the above period were converted into a computerised form and were retained on CDs. However, the relevant CDs for the period 2001 - 2004 were not traceable.
3. Having taken into account the submissions made before us, we direct the CPIO to conduct another search for the missing CDs and provide the remaining information to the Appellant, within thirty days of the receipt of this Order and free of cost, under intimation to the Commission.
4. With the above direction, the appeal is disposed of.
5. Copies of this order be given free of cost to the parties.
Sd/ (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