Pokarram Daiya vs Bank Of Baroda on 13 June, 2022

[Cites 3, Cited by 0]

Central Information Commission

Pokarram Daiya vs Bank Of Baroda on 13 June, 2022

1. The issue under consideration arising out of the second appeal dated 20.03.2020 include non-receipt of the following information sought by the appellant through the RTI application dated 28.11.2019 and first appeal dated 14.01.2020:-

(i) ब क ऑफ़ बडौदा शाखा NH62 मोगड़ा कलां ारा संधा रत कये जाने वाले रिज टर" क# सूची द तावेज के 'प म) उपल+ध करावे ।

(ii) शाखा म) कु ल कतने कम.चारी काय.रत है नाम, , एवं शाखा म) पद थािपत क# दनांक से पदनाम अवगत करावे ।

(iii) ब क के कम.चा रय" के िलए लंच का समय कब से कब तक है जानकारी उपल+ध कराव) । Page 1 of 5

(iv) 3ाहक क# सुिवधा के िलए जमा एवं िनकासी (राशी) के िलए अलग -अलग काउ5टर है जानकारी उपल+ध करावे ।

     (v)      ब क 25       , 50
                        पैसे         , 1 'पया , 2 'पया, 5 'पया एवं 10 'पये के कु ल  कतनी राशी तक के
                                  पैसे



              िस6े जमा करता है िलिमट के बारे म) जानकारी उपल+ध करावे एवं जमा नही करने     पर िशकायत

कहाँ पर क जा सकती है िशकायत नंबर से अवगत कराव)।

(vi) ब क से 200,000/- 8 (दो लाख 'पये) तक क राशी िनकालने के िलए (िव9ाल) मैनेजर को एक दन पहले जानकारी देनी होती है जानकारी उपल+ध कराव) ।

(vii) 3ाहक शाखा म) मोबाइल फ़ोन का ;योग कर सकता है जानकारी उपल+ध कराव) ।

(viii) ब क शाखा म) 3ाहक" को <या <या सुिवधा ;दान क# जाती है सूची द तावेज के 'प म) उपल+ध कराव)।

(ix) 3ाहक" को अपने खाते से राशी िनकालने के िलए पच= एवं से>फ चेक के अलावा कोई और ;ावधान है तो जानकारी ;दान कराव) ।

(x) ब क के "िविवध खचB" म) कौन कौन से खचC आते है शाखा मोगड़ा कलां ारा दनांक 01.01.2019 से सूचना देने क दनांक तक िववध खचB पे कतनी राशी खच. क# गई सEबि5धत रिज टर एव िबल वउचेर" या अ5य जो कोई द तावेज इस सEबंध मे है सEपूण. जानकारी क# ;मािणत ;ितयाँ उपल+ध कराव) ।

2. Succinctly facts of the case are that the appellant filed an application dated 28.11.2019 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Bank of Baroda, Jodhpur, seeking aforesaid information. The CPIOvide letter dated 16.12.2019 replied to the appellant. Aggrieved by the same, the appellant filed first appeal dated 14.01.2020. The First Appellate Authority (FAA) vide order dated 13.02.2020 disposed of the first appeal. Aggrieved by that, the appellant filed second appeal dated 20.03.2020 before the Commission which is under consideration.

Page 2 of 5

3. The appellant has filed the instant appeal dated 20.03.2020inter 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 replied vide letter dated 16.12.2019 and the same is reproduced as under:-

;G 1 के संब5ध म) :- मांगी गयी सूचना , िजस ;कार से मांगी गयी है उस ;कार म) उपल+ध नहH है तथा धारा 2(f) से बािधत है ।





      ;G 2 के संब5ध म) :- वत.मान म) शाखा म) कु ल चार कम.चारी काय.रत है Iी मयंक मदन (;बंधक)          जया



              (
      िबहारी अिधकारी      ), Iी  रषी (िलिपक), Iी मुकेश ईनणीया (िलिपक), अ5य वांिछत सूचना धारा

      8(1)(j)(g)     से बािधत है ।

;G 3 के संब5ध म) :- कोई िविशL समय िनMध रत नही है, पर5तु शाखा म) सुिवधानुसार समय िनधा. रत कया जा सकता है ।

;G 4 के संब5ध म) :- जमा , िनकासी के िलए एक काउंटर है । ;G 5 के संब5ध म) :- वत.मान म) RBI के अनुसार एक दन म) 1 'पया, 2 'पया, 5 'पया, 10 'पया के 1000 'पया या अिधकतम सौ िस6े तक जमा कराया जा सकता है िव तृत जानकारी पुिलस पोट.ल www.rbi.org.in पर उपल+ध है । एवम जमा नही करने पर िशकायत ऑनलाइन वेबसाइट के माOयम से कया जा सकता है ।

;G 6 के संब5ध म) :- ब क से 200000 (दो लाख 'पया) तक क# राशी िनकालने हेतु जानकारी पूव. म) देने क# ज8रत नही है शाखा म) नकद क# उपल+धता के आधार पर राशी के िनकासी क# जाती है, नकद उपल+ध न होने/कम होने पर शाखा ;बंधक नकद का इंतजाम करने म) समय लग सकता है ।

;G 7 के संब5ध म) :- नही ।

Page 3 of 5 ;G 8 के संब5ध म) :- शाखा प रसर म) 3ाहक" के िलए बुिनयादी सुिवधाए है जैसे बैठने के िलए उिचत Qव था, र प क# Qव था, पेयजल क# उिचत Qव था, आ द सुिवधाएँ उपल+ध कराई जाती है, िव तृत जानकारी पि+लक पोट.ल bcsbi.org.in पर उपल+ध है । ;G 9 के संब5ध म) :- शाखा प रसर म) 3ाहक withdrawal फॉम. एवम चेक के माOयम से राशी क# िनकाषी कर सकता है ।

;G 10 के संब5ध म) :- आपके ारा वांिछत सूचना पL नहH है तथा सूचना के अिधकार अिधिनयम 2005 के अंतग.त नही आता है ।

The FAA vide order dated 13.02.2020 stated that the CPIO had already replied to the RTI application.

5. The appellant remained absent and on behalf of the respondent Shri Suresh Chand Bhutoria, Asstt. General Manager & CPIO, Bank of Baroda, Jodhpur attended the hearing through videoconference.

5.1. The respondent while defending their case inter alia submitted that they had already provided the point-wise information/reply to the appellant vide letters dated 16.12.2019 and 13.02.2020.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observed that due reply was given by the respondent against point nos. 2 to 10 of the RTI application. Against point no. 1 of the RTI application, the appellant sought list of the registers maintained by the Mogra Kalan Branch of the respondent bank which was denied by the respondent stating that information did not fall within the definition of "information" as defined under section 2

(f) of the RTI Act. The reply given by the respondent on point no. 1 of the RTI application was evasive and not sustainable in the eyes of law. The appellant had sought very specific information on point no.1 of the RTI application. In view of the above, the respondent is directed to revisit the RTI application and provide revised information on Page 4 of 5 point no. 1 of the RTI application, within two weeks from the date of receipt of this order. With the above observations and directions, the appeal is disposed of.

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

Sd/-

(Suresh Chandra) (सुरेश चं ा) ा) Information Commissioner (सूचना आयु ) दनांक/Date: 13.06.2022 Authenticated true copy R. Sitarama Murthy ( आर. सीताराम मूत ) Dy. Registrar (उप पंजीयक) 011-26181927(०११-२६१८१९२७) Addresses of the parties:

THE CPIO:

DEPUTY GENERAL MANAGER BANK OF BARODA, REGIONAL OFFICE, JODHPUR 10, FIRST FLOOR, PAL LINK ROAD, JODHPUR- 342008 THE FIRST APPELLATE AUTHORITY GENERAL MANAGER, BANK OF BARODA, ZONAL OFFICE, BARODA BHAWAN, 13 AIRPORT PLAZA, DURGAPURA, TONK ROAD, JAIPUR, RAJASTHAN-302018 SHRI POKARRAM DAIYA Page 5 of 5

Unlock Advanced Research with PRISMAI

Central Information Commission