Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mr.Rajendra Khandelwal vs Reserve Bank Of India on 8 November, 2013

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


                                                   Decision No.CIC/VS/A/2013/000067/5414
                                                         Appeal No.CIC/VS/A/2013/000067

                                                                           Dated: 8­11­2013

Appellant:                            Shri Rajendra Khandelwal
                                      201, Windermere, North Avenue
                                      Santacruz (W), Mumbai­400054.

Respondent:                   Public Information Officer,
                                      Reserve Bank of India
                                      Urban Banks Deptt., Central Office
                                      Ist Floor, Garment House
                                      Worli, Mumbai­400018.

Date of Hearing:                      8­11­2013.


                                         O R D E R
Facts:

1. The appellant filed an RTI application on 10­4­2012 seeking information on certain  receivable outstandings  and  related issues.

2. The CPIO responded on 18­5­2012, providing some information to the appellant while  denying some information under section 8(1)(e) of the RTI Act   on ground of fiduciary  relationship. The appellant filed an appeal with the first appellate authority (FAA) on 18­6­ 2012.  The FAA responded on 30­7­2012 and concurred with the views of the CPIO. The  appellant approached the Commission on 21­11­2012 in a second appeal.

Hearing:

3. I heard the respondent through video­conferencing who stated that the information  available with the bank has been provided. The respondent stated that some information  was   not   available   so   it   could   not   be   provided.   The   respondent   also   stated   that   some  information particularly the information sought in points (e) and (f) of the RTI application,  which contained a total of 7 points, was confidential in nature, hence it came under the  cover of the exemption from disclosure clauses of the RTI Act and was denied.

4. The respondent stated, in brief, that the information sought could be divided into  three parts:

(a)       that was available and provided;

(b)       that is not available and could not be provided;

(c)     confidential information coming under the exemption from disclosure clauses of the 
  RTI Act.

5. The respondent explained that the information seeker applied for information in the  background   of   the   merger   of   two   cooperative   banks   and   in   this   context   was   seeking  financial information about the  standing of the merging banks. The respondent said that  this   information   was   confidential   in   nature   and   hence   it   was   denied.   In   respect   of  information being sought in points (a), (b) and (c), this information was not available with  the bank and this was denied on this ground. The respondent stated that the information  sought in points (d) and (g) were provided.

6. It was explained by the respondent that the information on point (d) pertained to the  balance sheet of the particular bank and point (g) pertained to the NOC issued by the RBI.  The information on points (d) and (g) was provided.

7. No further action is required in the matter at the level of the Commission.

Decision:

8. Order of FAA is upheld.

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

(Vijai Sharma) Information Commissioner Authenticated true copy: