Central Information Commission
Mr.Bipinchandramehta vs Union Bank Of India on 13 February, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/SM/A/2011/901765/VS/02119
Appeal No.CIC/SM/A/2011/901765/VS
Dated: 13.2.2013
Appellant: Shri B.S. Mehta,
R/o A/601, Bhardwaj, Saptarshi Park,
Near Swapna Nagari, Off. Bal Rajeswar
Road,Mulund (W), Mumbai400 080.
Respondent: Union Bank of India,
Union Bank Bhawan, 14th Floor,
239, Vidhan Bhawan Marg,
Nariman Point, Mumbai400 021.
Date of Hearing: 13.2.2013
ORDER
RTI application:
1. The appellant filed an RTI application on 04.01.2011 seeking information on performance linked cash incentive scheme for the staff of the bank.
2. The PIO responded on 21.1.2011 and denied the information to the appellant on the grounds under section 2(f) of the RTI Act. The appellant filed a first appeal on 19.3.2011 with the first appellate authority (FAA). The FAA responded on 05.05.2011 and did not find infirmity in the disposal of the RTI request by the CPIO. The appellant filed a second appeal on 07.07.2911 with the Commission.
Hearing:
3. The appellant and the respondent both participated in the hearing through video conferencing.
4. The appellant referred to point (d) & (e) of para 1 of the RTI application of 04.01.2011 and stated that point 1(d) and (e) have been addressed by the respondent by stating that this is not information as defined under section 2(f) of the RTI Act. The appellant stated that information should be provided on these two points.
5. The respondent stated that he has nothing further to add other than what has been stated in the response of the CPIO.
6. The question is whether the points raised in (d) and (e) para 1 of the RTI application fall within section 2(f) of the RTI Act. The answer is "yes", hence the respondent should provide the information sought on the points (d) and (e).
Decision:
7.The respondent is directed to provide to the appellant the information on points (d) and (e) of para 1 of the RTI application. Compliance must be done within 30 days of the issuance of this order.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer