Central Information Commission
Mrk C Jain vs State Bank Of India on 16 September, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/VS/A/2013/001859/MP
Appellant : Shri K C Jain,
Mahasamund
Public Authority : State Bank of India, Mumbai
Date of Hearing : 21 August 2014
Date of Decision : 16 September 2014
Present :
Appellant :
Present through VC
Respondent : Ms.
Sudha Radhakrishnan, Chief Manager (Law) and Shri G S Bist, Chief Manager (SMG Department through VC
1. The appellant, Shri K C Jain, submitted RTI application dated 13 April 2013 before the Central Public Information Officer (CPIO), State Bank of India, Mumbai; seeking information regarding the findings of the inquiry conducted by an independent body of SBI in case of Shri Adhishwar Oils and Fats Ltd. as committed by Ms. Saundarya Kumar, DMD SAM at DMD SAMG office Mumbai on 15.9.2013
2. Vide reply dated 15 May 2013, CPIO informed the appellant that no such information was available with the Bank. Not satisfied by the CPIO's replies, the appellant preferred appeal dated 23 May 2013 to the first appellate authority (FAA) alleging that he had been wrongly denied the information by the CPIO concerned. Vide order dated 12 June 2013, FAA upheld the CPIO's decision.
CIC/VS/A/2013/001859/MP
3. Dissatisfied with the response of the public authority, the appellant preferred second appeal before the Commission.
4. The matter was heard by the Commission. The appellant submitted that he had a meeting on 15.9.2013 with Ms. Saundarya Kumar, DMD SAM SBI in which Shri Gautam Choudary, AGM SAM & Shri Iyer, AGM SAM Bhopal were present. In that meeting Ms. Kumar had committed that they will conduct an inquiry by an independent body of SBI in the case of Shri Adhishwar Oils and Fats Ltd., Mumbai to find out the lapses by the SBI in the case of the a/c of the said firm and the same would be communicated to him. He just wanted to know the findings of that inquiry through his RTI application but the respondent had denied the information on the ground that no such information was available with the Bank. Not satisfied with the reply, he went into appeal before the FAA but unfortunately he also upheld the decision of the CPIO concerned. The respondents reiterated their stand that they had checked their records and they found that no such information was available with the Bank.
5. The respondents can provide only that information which is available on the records of the public authority. The Commission directs the respondent to check their records once again and confirm their position on this matter to the appellant within 7 days of the receipt of the order of the Commission.
(Manjula Prasher) Information Commissioner Authenticated true copy:
CIC/VS/A/2013/001859/MP (T.K.Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 01126105027 CIC/VS/A/2013/001859/MP