Central Information Commission
Smt.S Sumalatha vs Indian Overseas Bank on 16 January, 2012
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2011/003074/16870
Appeal No. CIC/SG/A/2011/003074
Relevant Facts emerging from the Appeal
Appellant : Smt. Sumalatha
D/o T.Srinivasan, R/o: 12, Ganappan Ngr,
Lakshmipuram, Thirunindravur,
Thiruvallur - 602024.
Respondent : Mr. E. Jeevan
Public Information Officer & Sr. Manager Indian Overseas Bank, Central Office: 763, Anna Salai, Hindu College Branch, Pattabiram, Chennai - 600002.
RTI application filed on : 05/04/2011 PIO replied : 27/05/2011 First appeal filed on : 12/07/2011 First Appellate Authority order : 06/08/2011 Second Appeal received on : 01/11/2011 Information Sought:
1. Please verify the statement of account of my S.B. Account No.1657. On 2010 April 6, a suit of Rs. 10,000 was withdrawn and remitted on the next day i.e. on 7th April.
2. The above amount was not drawn and remitted by me. Question: 1. The copies of the relevant documents/instruments for withdrawal and remittance may kindly be produced.
3. On 2911 March 10 a sum of Rs.10,000 was debited in to my S.B. account No.1657 and thus a sum of Rs.8,783 shown as Debtor minus account. Question: 2. The copies of the Orders/Authority for forfeiture/recovery of a sum of Rs.10,000 made on 2011 March 10 may be furnished.
Reply of the Public Information Officer (PIO):
1. We are hereby also enclosing copy of the switch Details, Branch Details and Network Details of your card which contains the transaction details of Rs. 10000/- debited on 6.04.2010 and subsequently reversed on 07.04.2010 and again debited on 10.03.2011.
Grounds for the First Appeal:
Unsatisfactory reply was provided to the appellant by the PIO. Order of the First Appellate Authority (FAA):
"The. Appellant was already furnished with all the available Information held in the possession of Pattabhiram Branch and ATM Division, regarding the debit for ATM transaction on 06.04.2010, subsequent reversal on 07.04.2010 and Debit after reconciliation on 10.03.2011 for Rs.10,000/-, which ordinarily exists in the form of Switch, Branch and Network details which includes, Card Number, Date of Transaction, Business Date Sequence Number, Approval Code Transaction Amount, Terminal, Network and Record Type etc. vide letter dated 27.06.2011. However, since the ATM transactions, Credit, Debit and reversal Instructions were emanated from State Bank of India, a copy of the Appeal petition may be transferred to the CPIO of Transaction Banking Unit and Cash Management Products of the Public Authority viz., SBI, who are closely connected with the functions as per the provisions of Sec 6(3)(i) of RTI Act 2005."
Grounds for the Second Appeal:
Unsatisfactory Information.
Relevant Facts emerging during Hearing:
The following were present:
Appellant: Smt. Sumalatha on video conference from NIC-Tiruvallur Studio; Respondent: Mr. E. Jeevan, Public Information Officer & Sr. Manager on video conference from NIC-
Chennai Studio;
The Appellant had tried to withdraw Rs.10000/- from the SBI ATM and the transaction was not successful. Consequently the Appellant's account was debited on 06/04/2010 and then credited with the same amount on 07/04/2010 by the Bank. However, on 10/03/2011 the Bank debited the Account of the Appellant by Rs.10000/- and the Bank does not have any document from SBI to justify this. However, the respondent is giving an explanation that this was done consequent to the Accounts Reconciliation required before 31st March and the said amount was again credited on the Appellant's account on 25/07/2011. The PIO is directed to give an explanation for the debit in the Appellant's account on 10/03/2011.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as detailed above to the Appellant before 05 February 2012.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 16 January 2012 (In any correspondence on this decision, mention the complete decision number.) (PG)