Central Information Commission
Mr.Vipin Kumar Aggarwal vs State Bank Of India on 20 June, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110067
TEL; 01126179548
Decision No. CIC/VS/A/2012/000788/03664
Appeal No. CIC/VS/A/2012/000788
Dated: 20.6.2013
Appellant: Shri Vipin Kumar Aggarwal,
S/o Shri Vijay Kumar Aggarwal,
V&PO: Har Sidhi845422
Distt. East Champaran(Bihar)
Respondent: Public Information Officer,
State Bank of India,
Regional Manager, RBO,
Motihari (Bihar)
Date of Hearing: 20.6.2013
O R D E R
RTI application
1. The appellant filed an RTI application with the PIO on 12.4.2012 seeking information about his loan application dated 8.11.2011 for sanction of loan for opening a dairy farm. In all, information was sought on 5 points. The PIO, while explaining the reasons for delay in providing information on some points on 2.6.2012, denied information on other points under section 8(1)(j) of the RTI Act. The appellant filed an appeal with the first appellate authority (FAA) on 16.5.2012. No reply of the FAA is available on the file. The appellant approached the Commission on 3.7.2012 in second appeal.
Hearing
2. The appellant and the respondent both participated in the hearing through video conferencing.
3. The appellant referred to his RTI application of 12.4.2012 and stated that he is yet to be provided information on the points raised therein.
4. The respondent stated that it is wrong for the appellant to say that he has not been provided the information, as the appellant is in daytoday touch with the bank on the matter of his application seeking a loan for the purpose of dairying. The respondent stated that the application for dairying purpose received from the appellant is in active consideration of the bank taking into account that the appellant had sought a loan of about Rs.5,00,000/, which has necessitated the correct process and collateral.
5. The respondent stated that the matter essentially does not come under the RTI Act, as this is a matter of daytoday banking operations and loan applications. The respondent stated that the appellant had offered a piece of land as a collateral, which was not meeting the norms due to shortcomings in the approach road. The respondent further stated that the matter of loan application processing is in the advanced stage and this will be finalized in the next 3 or 4 weeks.
6. The respondent stated that the RTI application of 12.4.2012 had been responded to by the CPIO on 2.6.2012. The respondent stated that the updated information is already with the appellant, but they will, in any case, send a response to the appellant on the current status in response to the RTI application.
Decision
7. The respondent is directed to provide to the appellant information about the current status of the loan application within 15 days of this order.
The appeal is disposed of. Copy of the decision be given free of cost to both the parties.
(Vijai Sharma) Information Commission Authenticated true copy (V.K. Sharma) Designated Officer