Central Information Commission
Ms.Anupama Goyal vs Punjab National Bank on 16 September, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/SM/A/2012/000497/VS/04765
Appeal No.CIC/SM/A/2012/000497/VS
Dated: 16.09.2013
Appellant: Ms. Anupama Goyal
R/o E192, 1st Flr., Near Indira Park,
Shastri Nagar, Delhi110 052.
Respondent: Public Information Officer,
Punjab National Bank,
(Inspection Section), Circle Office,
Kurukshetra136 118.
Date of Hearing: 16.09.2013
ORDER
RTI application:
1. The appellant filed an RTI application on 16.08.2011 seeking information pertaining to a certain retired personnel.
2. The PIO responded on 23.09.2011 and denied information to the appellant under section 8(1)(d) and (e) of the RTI Act. The appellant filed a first appeal on 06.10.2011 with the first appellate authority (FAA). The FAA responded on 30.01.2012 and upheld the decision of CPIO. The appellant filed a second appeal on 28.02.2012 with the Commission.
Hearing:
3. The respondent participated in the hearing through video conferencing.
4. The respondent stated that the information sought in the RTI application of 16.08.2011 had been denied on 23.09.2011 by the CPIO on grounds of the exemption from disclosure clauses, i.e. section 8(1)(d) and (e) of the RTI Act.
5. The respondent stated that the RTI application of 16.08.2011 was responded to by the CPIO on 23.09.2011 and subsequently the CPIO's order had been upheld by the first appellate authority on 30.01.2012.
6. What emerged from the hearing was that there were certain points of information on which the bank felt that the information could have been given. This pertains to the information on points 1,2,3,7 and 8. The respondent felt that the information on points 4,5 and 6 pertains to internal matters of the bank so this need not be given.
7.In so far as points 1,2,3,7 and 8 are concerned the information on these points could be provided.
8. The appellant did not participate in the hearing.
Decision:
9. The respondent is directed to provide to the appellant, within 30 days of this order, the information as per para 7 above in context of the RTI application.
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