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Central Information Commission

Mr.Manohar Sitaramji Ramteke vs Central Bank on 12 February, 2013

                   CENTRAL INFORMATION COMMISSION
                        CLUB BUILDING (NEAR POST OFFICE)
                        OLD JNU CAMPUS, NEW DELHI­110 067
                                 TEL: 011­26179548


                                                     Decision No.CIC/SM/A/2011/001637/VS/02106
                                                            Appeal No.CIC/SM/A/2011/001637/VS

                                                                                            Dated: 12­2­2013
 Appellant:                                    Shri Manohar Sitaramji Ramteke
                                               17, Shilpniket Aptt. Naik Layout
                                               Subhash Nagar
                                               Nagpur­440022, MS

 Respondent:                          Public Information Officer
                                              Central Bank of India
                                              Oriental Building, 2nd Floor,
                                              Kamptee Road
                                              Nagpur­440001.

 Date of Hearing:                              12­2­2013.


                                               ORDER

Facts:

1. The appellant filed an RTI application on 16­12­2010 seeking information on cash  credit  facilities and other related issues.
2. The CPIO responded on 21­12­2010, informing the appellant that the information  sought was of commercial confidence and exempted under section 8(1)(d) of the RTI Act,  hence   it   could   not   be   provided.   The   appellant   filed   an   appeal   with   the   first   appellate  authority (FAA) on 7­1­2011. The FAA responded on 24­2­2011 and concurred with the  views of the CPIO.  A second appeal was filed by the appellant with the Commission on 8­ 6­2011.
Hearing:
3. I heard the respondent through video­conferencing, who stated that the information  sought pertained to the facilities in respect of  cash credit account holders. The respondent  stated that the same information had been sought through another RTI application which  had also come under consideration of the Commission subsequent to which the Commission  passed an order on 21­5­2012. In that order, decision no. CIC/SM/A/2011/001368/VS/00, the  Commission   had   directed   the   respondent   to   provide   an   opportunity   to   the   appellant   to  inspect the relevant records. The respondent stated that the order of the Commission has  been complied with on 26­6­2012 and in this light no further action is needed and the matter  should now be closed.

Decision:

4. No further intervention of the Commission is needed in the matter.

 Appeal is disposed of. Copy of this order be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy.

(V.K. Sharma) Designated Officer /pcs/