Smt. K. Malarkodi vs State Bank Of India on 9 December, 2022

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Central Information Commission

Smt. K. Malarkodi vs State Bank Of India on 9 December, 2022

Bench: Neeraj Kumar Gupta

                            के   ीय सूचना आयोग
                     Central Information Commission
                         बाबा गंगनाथ माग ,मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई  द ली, New Delhi - 110067

ि तीय अपील सं या/Second Appeal No. CIC/SBIND/A/2021/126484

Mrs. K. Malarkodi                                ... अपीलकता /Appellant
                                 VERSUS
                                 बनाम

CPIO                                             ...!ितवादी/Respondent
State Bank of India
RBO-1, FIMM, Tiruvannamalai
1572-A, 2nd Floor, Pandurangan Towers
Indira Nagar-East, Vengikkal,
Tiruvannamalai-606604

Relevant dates emerging from the appeal:-

RTI : 01-03-2021           FA    : 15-04-2021         SA      : 07-07-2021

CPIO : 26-04-2021          FAO : 19-06-2021           Hearing : 25-11-2022

                                 ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India, Turyvabbanamalai. The appellant seeking information is as under:-

Page 1 of 4

2. The CPIO vide letter dated 26-04-2021 had denied the information as sought by the appellant under section 8(1)(j) of RTI Act, 2005. Being dissatisfied with the same, the appellant has filed first appeal dated 15-04-2021 and requested that the information should be provided to her. The FAO vide order dated 19-06-2021 and disposed the appeal. She has filed a second appeal before the Commission on the ground that information sought has not been provided to her and requested to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant was represented through her husband who attended the hearing through video-conferencing. The respondent, Shri D Wesley James, Manager (HR) attended the hearing through video-conferencing.

4. The written submissions of the appellant and the respondent are taken on record.

5. The representative of the appellant submitted that till date correct information has not been provided to the appellant on her RTI application. He further submitted that wrong withdrawal of money was made from the account of the appellant.

6. The respondent, during the hearing, reiterated the reply given by the CPIO and submitted that point-wise factual position in the matter has been informed to the appellant.

Decision:

7. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that some queries of the appellant are more in Page 2 of 4 the nature of seeking explanation/opinion/advice/clarification regarding some transactions made in her account and she has expected that the CPIO should interpret her situational query and then provide information to the appellant. But the CPIO is not supposed to create information; or to interpret information; or to furnish clarification to the appellant under the ambit of the RTI Act. As per Section 2(f) of the RTI Act, the reasons/opinions/advices can only be provided to the applicants if it is available on record of the public authority. The CPIO cannot create information in the manner as sought by the appellant. The CPIO is only a communicator of information based on the records held in the office and hence, he cannot expected to do research work to deduce anything from the material therein and then supply it to her.

8. Since, the appellant is aggrieved, therefore, in the interest of justice, the Commission directs the respondent to give to the appellant copy of notings/order-sheets passed on the application as per the records held by them in material form, within a period of 15 days from the date of receipt of this order.

9. With the above observations, the appeal is disposed of.

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




                                                            नीरज कु मार गु ा)
                                        Neeraj Kumar Gupta (नीरज           ा
                                                                सूचना आयु )
                                      Information Commissioner (सू

                                                          दनांक / Date : 07.12.2022
Authenticated true copy
(अिभ मािणत स यािपत ित)


S. C. Sharma (एस. सी. शमा ),
Dy. Registrar (उप-पंजीयक),
(011-26105682)




                                                                          Page 3 of 4
 Addresses of the parties:

1.    CPIO
      State Bank of India
      RBO-1, FIMM, Tiruvannamalai
      1572-A, 2nd Floor, Pandurangan Towers

Indira Nagar-East, Vengikkal, Tiruvannamalai-606604

2. Mrs. K. Malarkodi Page 4 of 4

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