V S S Krishna vs Punjab National Bank on 16 May, 2023

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Central Information Commission

V S S Krishna vs Punjab National Bank on 16 May, 2023

1. The issue under consideration arising out of the second appeal dated 09.09.2021 include non-receipt of the following information sought by the appellant through the RTI application dated 04.05.2021 and first appeal dated 28.07.2021.

Query -1.

"In your previous CPGRAMS REPLIES REF NO: DEABD/E/2021/01998 RECEIPT DATE: 08.01.2021 & REF NO: DEABD/E/2021/22549 RECEIPT DATE: 29.03.2021. Your Chief Manager Shri. Elanseliyan.s Circle Office, Trichy collect the statement / reply from LIC OF INDIA and he forwarded the following statement to me he mentioned "FSEs were assigned certain business targets and FSE codes were captured in the proposals to facilitate the review of their performance, continuity and payment of incentives. The Bank agency code is also Page 1 of 4 available under the head agency code in the proposal form. The data captured in the form got reflected in the policy bonds issued during Jan 2014 to Jan 2015 after which necessary corrections were made and only name of the bank was appearing on the policy bonds". Now refer the highlighted lines in the above statement "The data captured in the form got reflected in the policy bonds issued during Jan 2014 to Jan 2015". So, it is crystal clear that "MY PERSONAL DATA WAS MENTIONED IN THE INSIDE OF THE PROPOSAL FORMS" when as a Bharat / India's one of the TOP NATIONALIZED BANK PUNJAB NATIONAL BANK FORWARD & MENTION THIS STATEMENT IN CPGRAMS MEANS THEN IS DEFINITELY 100% CORRECT STATEMENT ONLY YES OR NO?? Because as a Nationalized bank if you spread any fake / wrong / false / incorrect information in CPGRAMS means it is very clear you cheat the CITIZEN OF BHARAT / INDIA and at the same time you cheat the PRIME SECRETARIAT (CPGRAMS WAS CONTROL BY PMO).

QUERY - 1. I have strong doubt in your existing forwarded statement "The data captured in the form got reflected in the policy bonds issued during Jan 2014 to Jan 2015". So, Now I want to examine the proposal forms Collect the following proposal copies from LIC OF INDIA, (Sample) this below policies completed in Salem Division of LIC OF INDIA. POLICY HOLDER: B. THILAGAVATHI POLICY NO: 709524067, POLICY HOLDER NAME: R.SUBHA W/O T.S BALAJI POLICY NO: 709524061 with proper attestation each and every page is must. [THIS TWO POLICIES ARE COMPLETED IN ERSTWHILE UNITED BANK OF INDIA SALEM MAIN BRANCH AGENCY CODE 8000241U (NOW PUNJAB NATIONAL BANK) only. Give me the above two proposals copies to me with proper attestation.

Don't forget to highlight my privacy data which is mentioned in the inside of the proposal as per your existing forwarded statement. NOTE: If you don't have the proposal copies means then you collect the above two policies proposal forms from LIC OF INDIA. Because If you are able to collect the statement / reply from them means then it is also possible if you have ignore my request and if you not able to produce the proposal copies to me Page 2 of 4 means then it is clear you spread the fake information and you try to cheat me and I will take the legal action against your bank!"

2. Succinctly facts of the case are that the appellant filed an application dated 28.10.2020 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Tiruchirappalli. The CPIO did not give any reply to the appellant. Aggrieved by the same, the appellant filed first appeal dated 28.07.2021. The First Appellate Authority (FAA) did not pass any order disposed of the first appeal. Aggrieved by that, the appellant filed second appeal dated 09.09.2021 before the Commission which is under consideration.

3. The appellant has filed the instant appeal dated 09.09.2021 inter alia on the grounds that no reply was given by the CPIO. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. Perusal of the records enclosed along with the second appeal revealed that the CPIO as well as the FAA had not given any reply so far.

5. The appellant and on behalf of the respondent Ms Elan Seliyan S, Chief Manager, Punjab National Bank, Trichy, attended the hearing through video conference.

5.1. The appellant inter alia submitted that he was a contractual employee in the bank and the bank could have replied to him his employee number, name, etc. was recorded in his policy or payment of incentive, etc. 5.2. The respondent while defending their case submitted that they had not received the RTI application. Therefore, they were unable to respond to the applicant. However, they ensured to obtain the relevant documents and respond to the appellant at the earliest.

6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, observed that the respondent had not given any reply till date of hearing. During the course of hearing, the respondent pleaded that they could not respond to the RTI application on account of non-receipt of the same. In view of the above, the respondent is directed to obtain relevant records from the Registry of this Page 3 of 4 Bench or access the records from the Commission's web portal and give appropriate information/reply to the appellant within three weeks from the date of receipt of this order. With these observations and directions, the appeal is disposed of.

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

Sd/-

(Suresh Chandra) (सुसुरेशचं ा) ा सूचनाआयु ) Information Commissioner (सू दनांक/Date: 16.05.2023 Authenticated true copy R. Sitarama Murthy (आर. सीताराममूत ) Dy. Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Addresses of the parties:

The CPIO Punjab National Bank PNB House, Trichy- Tanjore Highway, Kailaspuram, Trichirapally- 620014 First Appellate Authority Punjab National Bank Circle Office South, PNB Towers, 2nd Floor, 46-49, High Road, Royapettah, Chennai - 600014 Shri V S S Krishna Page 4 of 4

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