Central Information Commission
Satendra Singh vs Rural / Gramin Banks on 8 August, 2018
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/RUGBK/A/2017/132706
Shri Satendra Singh ... अपीलकता /Appellant
VERSUS
बनाम
CPIO, Sarva Haryana Gramin ... ितवादीगण /Respondents
Bank, Kasan Branch, Gurugram,
Haryana
Relevant dates emerging from the appeal:
RTI : Dated Nil FA : Dated Nil SA : 21.07.2017
CPIO : 07.03.2017 FAO : No Order Hearing : 31.07.2018
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Sarva Haryana Gramin Bank, Kasan Branch, Gurugram, Haryana seeking information on sixteen points pertaining to the family pension of his Late mother Smt. Sudha Devi, including, inter-alia (i) how the bank came to know about the death of Late Smt. Page 1 of 3 Sudha Devi, w/o Late Shri Rajender Singh (ii) the amount available in her family pension account at the time of her death.
2. The appellant filed a second appeal before the Commission on the grounds that the information sought has been wrongly denied by claiming exemption under Section 8(1)(j) of the RTI Act and that the FAA did not respond to his first appeal. The appellant requested the Commission to direct the CPIO to provide the information sought by him and to take suitable action against the erring CPIO.
Hearing:
3. The appellant Shri Satender Singh and the respondents Shri S. P. Khambra, Sr. Manager, Sarva Haryana Gramin Bank, Kasan Branch, Gurugram, Haryana attended the hearing through video-conferencing.
4. The appellant submitted that he is only interested in getting the information sought vide point nos. 6 to 16 of his RTI application, which pertains to one Late Smt. Bunda Devi w/o Late Shri Ravi Dutt. The appellant admitted that he is not the legal heir of Late Smt. Bunda Devi.
5. The respondent submitted that the information sought by the appellant relates to personal information of a third party (Late Smt. Bunda Devi) and hence, its disclosure is exempted under Section 8(1)(j) of the RTI Act. The respondent further stated that the appellant had not furnished any document establishing that he is the legal heir of Late Smt. Bunda Devi.
Decision:
6. The Commission, after hearing the submissions of both the parties and perusing the records, observes that the information sought vide point nos. 6 to 16 of the RTI application pertains to personal information of a third party i.e. Late Smt. Bunda Devi, the disclosure of which has no relationship to any public interest Page 2 of 3 or activity. Hence, its disclosure is exempted under Section 8(1)(j) of the RTI Act. In view of this, no further intervention of the Commission is required in the matter.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
Sudhir Bhargava (सुधीर भाग व) Information Commissioner (सूचना आयु ) दनांक / Date 06.08.2018 Authenticated true copy (अिभ मािणत स यािपत ित) S. S. Rohilla (एस. एस. रोिह ला( Dy. Registrar (उप-पंजीयक) 011-26105682 / [email protected] Addresses of the parties:
1. The Central Public Information Officer (CPIO), Sarva Haryana Gramin Bank, Kasan Branch, VPO Kasan, Distt. Gurugram, Haryana-122050.
2. Shri Satendra Singh, Page 3 of 3