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Central Information Commission

Mr.Devender Kishore Prasad vs Insurance Division on 8 February, 2013

                 CENTRAL INFORMATION COMMISSION
                    CLUB BUILDING (NEAR POST OFFICE)
                    OLD JNU CAMPUS, NEW DELHI­110 067
                             TEL: 011­26179548


                                              Decision No.CIC/DS/C/2011/001075/VS/02076
                                                     Appeal No.CIC/DS/C/2011/001075/VS

                                                                               Dated: 8­2­2013
 Appellant:                            Shri Devendra Kishore Prasad
                                       L.B.S.Street, Shastri Nagar
                                       Giridih­815301 (Jharkhand)

 Respondent:                    Public Information Officer
                                        State Bank of India
                                        R.B.O. (SBLC Campus, Baramasia)
                                        Deoghar­814112.

 Date of Hearing:                      8­2­2013.


                                        ORDER

Facts:

1. The appellant filed an RTI application on 19­10­2010 seeking information  on  a  personal loan account and related issues.
2. The CPIO responded on 29­11­2010, informing the appellant that the said   loan  account had turned to Non­Performing Assets account on 21­6­2003. He further informed  that the present outstanding loan account was Rs.57,178 plus due interest since 1­4­2008. 

The appellant filed an appeal with the first appellate authority (FAA) on 13­12­2010. The  FAA   responded on 20­1­2011 and directed the CPIO to instruct the concerned branch to  advise the appellant about the amount including the interest component as on the date of  reply to close the  loan  account.    A second appeal   was  filed  by the appellant  with   the  Commission on 11­3­2011.

Hearing:

3. I   heard   the   respondent   through   video­conferencing   who   stated   that   the   RTI  application was on account of a confusion in the mind of the appellant with regard to the  accrual of interest. The respondent stated that the response of the CPIO has removed the  confusion and now there is no reason for the RTI application to be pursued.
4. The  respondent   explained  that   the  appellant's  loan  account   had  become  a   non­ performing asset, and accordingly accrual of interest had to be governed by bank  rules. 

Subsequently, the appellant started making the due payments. It was explained that the query  of the appellant was essentially on the discount. The respondent said that the position has  been explained to the appellant and now there is no need for any further action on the RTI  application. 

5. The appellant did not participate in the hearing.

Decision:

6. No further action is required in the matter.

 Appeal is disposed of. Copy of this order be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy.

(V.K. Sharma) Designated Officer /pcs/