Central Information Commission
Harinder Singh vs State Bank Of India on 16 August, 2023
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/SBIND/A/2022/130236
Harinder Singh ......अपीलकता /Appellant
VERSUS
बनाम
CPIO,
O/O THE CPIO & ASSISTANT GENERAL
MANAGER, STATE BANK OF INDIA,
RETAIL ASSETS CENTRAL PROCESSING
CENTRE, RTI CELL, F-40, SOUTH
EXTENSION, IIND & 3RD FLOOR, RING ROAD,
SOUTH EXTN. PART-I, NEW DELHI-110049. .... ितवादीगण /Respondent
Date of Hearing : 14/08/2023
Date of Decision : 14/08/2023
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 20/01/2022
CPIO replied on : 10/02/2022
First appeal filed on : 04/03/2022
First Appellate Authority order : 29/03/2022
2nd Appeal/Complaint dated : 27/06/2022
Information sought:
The Appellant filed an RTI application dated 20.01.2022 seeking the following information:
1
"I availed the home Loan in the joint name of me and my spouse (Harinder Singh and Kiran Preet Kaur) from SBI, RACPC, South Ex Part-1 Branch on 04.03.2021 and application for availing the benefit of subsidy under PMAY was submitted on 09.03.2021 in SBI Branch (copy enclosed). But I have not received the benefit of PMAY after elapsed of almost 10 months.
Now, I request you to kindly provide me information on the following points under Right to information Act 2005: -
(i) Detail reasons why I have not been granted subsidy till date.
(ii) Give details chronologically (with date) to whom my application was moved along with the name and designation of each official/officers of bank
(iii) Number of persons who have submitted their applications for PMAY subsidy on or after 09/03/2021 and have been given the subsidy under PMAY."
The CPIO furnished a pointwise reply to the appellant on 10.02.2022 stating as under:
"(i) The subsidy claim is showing in process on the portal https://pmayuclap.gov.in.
(ii) Information does not fall within definition of information u/s 2(f) of the RTI Act, 2005.
(iii) We do not maintain the universal data of PMAY."
Being dissatisfied, the appellant filed a First Appeal dated 04.03.2022. FAA's order dated 29.03.2022 advised the CPIO to provide a suitable reply within 15 days of receipt of this order.
In compliance to the FAA's Order, the CPIO vide letter dated 16.04.2022 replied pointwise as under:
"(i) The subsidy claim is showing in process on the portal https://pmayuclap.gov.in (screen shot attached). 2
(ii) The details of movement of application are as under:
Application submitted by customer to Bank on - 12th March 2021 Application Sent by Mr. Rishabh Kumar, Joint Associate, RACPC, South Ex to LHO, New Delhi - 12th March 2021 Application uploaded by Nodal Officer, REHBU Deptt, LHO, New Delhi to CNA Portal - 31st March 2021
(iii) We have received a total number of 151 applications for PMAY subsidy for the period of 09.03.2021 to 31.03.2022. Since, PMAY subsidy is released by the Govt of India directly in the claimant account, we neither maintain such records nor we can share any one's account details with third party."
Feeling aggrieved and dissatisfied, the appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through intra-video conference. Respondent: Neeraj Goel, AGM & CPIO along with Renuka Dhillon, Asst. Manager, RACPC present through intra- video conference.
The Appellant at the outset narrated his grievance regarding non- receipt of PMAY subsidy claim on his home loan despite repeated reminders to the SBI officials, which led him to the filing of instant RTI Application. Now, he is aggrieved with the fact that the CPIO has not provided him the total number of persons to whom subsidy has been granted under PMAY against point no 3 of the RTI application .
The CPIO submitted that a point wise reply along with relevant available information has already been provided to the Appellant. However, at the behest of the Commission, the CPIO agreed to furnish the total number of persons/ beneficiaries who had submitted their applications for PMAY subsidy on or after 3 09/03/2021 and were given the subsidy under PMAY against point no. 3 of the RTI application.
Decision:
In furtherance of hearing proceedings, the CPIO is directed to intimate the total number of persons who had submitted their applications for PMAY subsidy on or after 09/03/2021 and were given the subsidy under PMAY against point no. 3 of the RTI application to the Appellant. The above said reply/ information should be provided by the CPIO free of cost to the Appellant within 15 days from the date of receipt of this order under due intimation to the Commission.
The appeal is disposed of accordingly.
Saroj Punhani (सरोजपुनहािन) हािन) Information Commissioner (सूचनाआयु ) Authenticated true copy (अिभ मािणत स#यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 4