Central Information Commission
Netrapal Singh vs State Bank Of India on 19 February, 2021
Author: Suresh Chandra
Bench: Suresh Chandra
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/2019/101980
Netrapal Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: State Bank of India,
Agra. ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 11.10.2018 FA : 01.12.2018 SA : 11.01.2019
CPIO : No reply FAO : No order Hearing : 16.02.2021
CORAM:
Hon'ble Commissioner
SHRI SURESH CHANDRA
ORDER
(19.02.2021)
1. The issues under consideration arising out of the second appeal dated 11.01.2019 include non-receipt of the following information raised by the appellant through his RTI application dated 11.10.2018 and first appeal dated 01.12.2018:-
(i) िदनां क २४.०९.२०१८ को शाखा कायालय म पीटीसनस ने पाल आिद मा० उ ायालय इलाहाबाद केस सं ा २४०९१/२०१८ के आदे श िदनांक १६.०८.२०१८ के अनुपालन ह ा र कराये गये उप थित रिज र की मािणत छाया ित एवं इस रिज र म अगर कोई कायवाही िलखी गई तो उस कायवाही की मािणत छाया ित I Page 1 of 4
(ii) KCC धारक िकसान ने पाल िसंह की ऋण माफ़ी बािक धनरािश आपकी शाखा म खाता सं ा ####१४९९ म ५७७५८/- की धनरािश िजला कृिष अिधकारी कायालय से दे खने पर पता चला िक फेस I ....३ ID सं ा १४३८६४१५ से धनरािश आई जै सा िक आपके ारा धनरािश सरकार को वापस की गई बताया जाता है जो धनरािश िजस मा म से आई दे खने से पता चला धनरािश वापस नहीं गई है पूरी एवं स ूण सूचना I
(iii) KCC खतों से थान पर वह ३९ िकसान िजसकी धनरािश सरकार को वापस ई थी के नए अिधक ाज पर खाते िकन के ारा खोले गये इन शाखा ब क का नाम एवं पूरा पता मोबाईल न र तथा िक अिधकारी ने इन ३९ KCC धारक िकसानों के नाम पा ता सूची म अंिकत कराये उनका एवं पूरा पता मय मोबाईल न र के िल खत मािणत सूचना I
(iv) KCC लोन वावत बारह साला बनवाने हे तु SBI शाखा कागारौल के सलाहकार अिधव ा की िकसान .. दी जाने वाली फ़ीस ा है I जो आपकी बक ारा िनयम कर रखी है सूचना I
2. Succinctly facts of the case are that the appellant filed an application dated 11.10.2018 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India, Agra, seeking aforesaid information. The CPIO did not any reply. Dissatisfied with this, the appellant filed first appeal dated 01.12.2018 The First Appellate Authority did not pass any order. Aggrieved by this, the appellant filed a second appeal dated 11.01.2019 before this Commission which is under consideration.
3. The appellant has filed the instant appeal dated 11.01.2019 inter alia on the grounds that reply given by the CPIO was not satisfactory. 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. The CPIO as well as the FAA did not pass any order.
Page 2 of 45. The appellant remained absent and on behalf of the respondent Shri Jai Prakash, Chief Manager, State Bank of India, Agra, attended the hearing through video conference.
5.1. The respondent while defending their case inter alia submitted that they did not receive the relevant documents concerning the matter. Therefore, they could not furnish reply to the appellant within stipulated time. The respondent further assured to collect the relevant documents and provide information to the appellant.
6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed that the respondent claimed not to have received the RTI application. Therefore, they were not in a position to respond to the appellant. The respondent bank is directed that all CPIOs may be sensitized in State Bank of India to update their knowledge and wherever any records were not available, web portal may be accessed through user ID assigned to Nodal Officer. In view of the undertaking of the respondent given during the course of hearing, the CPIO is directed to provide suitable reply/information in accordance with provisions of the RTI Act to the appellant within 30 days. With these observations and directions, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Suresh Chandra) (सुरेश चं ा) Information Commissioner (सूचना आयु ) दनांक/Date: 19.02.2021 Authenticated true copy R. Sitarama Murthy (आर. सीताराम मूत ) Dy. Registrar (उप पंजीयक) 011-26181927(०११-२६१८१९२७) Page 3 of 4 Addresses of the parties:
CPIO : STATE BANK OF INDIA REGIONAL BUSINESS OFFICE, REGION-1, 59-61/4, SANJAY PLACE, AGRA (U.P.) - 282 002 THE F.A.A, General Manager (NW-3), State Bank Of India, Local Head Office, 7th Floor, 11, Parliament 2 / 3 Street, New Delhi- 110001 Sh. NETRAPAL SINGH Page 4 of 4