Central Information Commission
Vinodabai Dhavande vs Karnataka Vikas Grameena Bank on 18 November, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/KAVGB/A/2024/136895
Vinodabai Dhavande ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: Karnataka Grameena
Bank, Haveri, Karnataka ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 19.12.2023 FA : 23.08.2024 SA : 01.11.2024
CPIO : 16.01.2024 FAO : 17.09.2024 Hearing : 11.11.2025
Date of Decision: 17.11.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 19.12.2023 seeking information on the following points:
1. I am Vinodabai Dhavande, and I hold a savings account in your bank. I took a loan of ₹2,00,000 on 27/03/2015. Due to several obstacles, I was unable to repay the loan on time. Now, as I have been informed to repay the amount through OTS, I urgently require certified copies and complete records of my savings account and loan account (Loan A/c No .- *****0204) from the day I took the loan. Therefore, I kindly request you to provide the information as soon as possible due to the urgent nature of the matter.Page 1 of 3
2. The CPIO replied vide letter dated 16.01.2024 and the same is reproduced as under :-
"The certified copy of your savings account (****5912) and loan account (*****0204) statement (from 27/03/2015 to 19-12-2023) is attached with this letter."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 23.08.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 17.09.2024 observed as under: -
"After reviewing your application and appeal submitted under the Right to Information Act, my opinion is as follows:
The Bank received your appeal under the Right to Information Act 30 days after the response provided by the Public Information Officer in Haveri. Therefore, the Bank will not consider your appeal under the Right to Information Act, 2005."
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 01.11.2024.
5. The appellant as well as the respondent remained absent during the hearing despite notice.
6. The Commission after adverting to the facts and circumstances of the case and perusal of records, observes that the CPIO has provided an appropriate reply to the appellant vide letter dated 16.01.2024. The Commission notes that the first appeal was filed after the stipulated time as prescribed under section 19 (1) of the RTI Act, hence, the same is time barred. Therefore, the second appeal is not maintainable.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 17.11.2025 Page 2 of 3 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Karnataka Grameena Bank, Regional Office: Haveri, Renuka Arcade, 1st Floor, opposite to APMC Market Gate, Hangal Road, Haveri, District - Haveri, Karnataka - 581110 2 Vinodabai Dhavande Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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