Central Information Commission
Mr.Nitesh K Tripathi vs Corporation Bank on 23 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000918/19061
Appeal No. CIC/SG/A/2012/000918
Relevant Facts emerging from the Appeal:
Appellant : Mr. Nitesh Kumar Tripathi
Room No. 101, Boys Hostel
RIMS & R, Saifai, Etawah
Uttar Pradesh- 206301
Respondent : Mr. Srikant
PIO & DGM Corporation Bank Head Office, PB No. 88, Mangaladevi Temple Road, Mangalore - 575001 RTI application filed on : 06/01/2012 PIO replied : 18/02/2012 First appeal filed on : 08/02/2012 First Appellate Authority order : No order mentioned.
Second Appeal received on : 21/03/2012
Sl. Information Sought Reply of the Public Information Officer (PIO)
1. Please provide copy of the transfer policy and Information enclosed as Annexure I
promotion policy for you bank employees.
2. How many employees have taken NOC A total no. of 367 employees have taken NOC for
regarding applying for job somewhere else applying for job somewhere else since year 2006 up to
since year 2006 up to 2011 and provide class 2011. However, class wise category wise details of the wise and category wise details of employees. same are not maintained with us. We regret our inability to furnish the same.
3. What is the total no. of ATM working under The total no. of ATMs in the Bank all over India is 1263.
your bank all over India and out of them how The sate wise no. of ATMs is enclosed herewith marked many are disabled friendly like having ramp as Annexure II. Most of our ATM sites are provided railing etc and amount spent on making these with railings so as to enable access to the ATM Centers ATM barriers free since year 2006 up to 2012 for the physically challenged people. However, no data (year wise and state wise details are required) is available as to how many ATMs have the ramp facility. We regret our inability to furnish the same.
4. Please provide details of amount spent on The year wise sanctions towards CSR initiatives corporate social responsibility since 2006 up to (consolidated) made by the Bank for the years are 2011 and the schemes through which this provided in tabular format. amount has been spent (year wise and state wise details are required).
5. Kindly provide copy of GO/Circular for Copies of the GO/Circular in the matter of issuing NOC issuing NOC to your employees towards for applying job elsewhere are not available with us. applying for new job elsewhere. Hence, we regret our inability to furnish the same.
Page 1 of 26. Please provide the amount permitted to be The information has been provided in the tabular form.
spent by officers of scale I up to scale III on entertainment and customer care every month and transparent allowances, HRA and petrol allowance applicable to officers of scale I up to scale VII at present in every month.
Grounds for the First Appeal:
No information provided by the PIO. Order of the First Appellate Authority (FAA):
No order passed by the FAA.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO and no order passed by the FAA.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Nitesh Kumar Tripathi;
Respondent: Mr. Srikant, PIO & DGM and Ms. Renu Nair, Sr. Manager on video conference from NIC-
Mangalore Studio;
As regards query-03 the Appellant states that the PIO has not give him the information about the number of disabled friendly ATMs of the Bank. The appellant states that as per RBI guidelines atleast one third of the total ATMs have to be disabled friendly. The PIO states that he will provide the information to the Appellant.
As regards query-04 the PIO has provided the total amount spent on CSR. The Appellant states that he wants atleast some details of the scheme of purposes for which the corporate social responsibilities funds are being spent. The PIO states that this information is not being maintained and it would take enormous amount of resources to identify this. The Appellant wonders whether the amount is being spent on corporate socializing and he believes that the all organizations must atleast have some details of the areas in which the CRS spending is happening. The PIO states he will try and obtain the information and send it to the Appellant.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information on the two points mentioned above to the Appellant before 15 June 2012.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 23 May 2012 (In any correspondence on this decision, mention the complete decision number.) (IN) Page 2 of 2