Pramod Singh vs Punjab National Bank on 31 March, 2021

[Cites 3, Cited by 0]

Central Information Commission

Pramod Singh vs Punjab National Bank on 31 March, 2021

1. The issues under consideration arising out of the second appeal dated 19.01.2019 include non-receipt of the following information raised by the appellant through his RTI application dated 21.08.2018 and first appeal dated 04.10.2018:-

(i) आपके बक म िकतने कार के ऋण िदये जाते है और ेक ऋण म ा- ा औपचा रताऐ पूरी की जाती जानकारी दी जाय ?

(ii) मु ा ऋण िकतने कार के िदये जाते है और िकतने लाख म ऊपर गारं टर का ावधान है , इसकी िनयमावली दी जाय ?

Page 1 of 5

(iii) मु ा ऋण एवं अ ऋण ीकृत के उपरा िकतने िदनों म िवत रत िकये जाते है ?

जानकारी दी जाय ?

(iv) ीकृत ऋण प ावली की कॉपी ा ऋण कता को दी जाती है जानकारी दी जाय ?

(v) ीकृत अनुब ों प ों म अं ेजी के थान पर िहं दी म ों नहीं होते जबिक िहं दी हमारी रा भाषा है जानकारी दी जाय ?

(vi) अग २०१७ से अग २०१८ तक िजला उ ोग के एवं ामउ ोग से िकतनी फइल ीकृत होकर PNB बबीना शाखा म आयी जानकारी दी जाय ?

(vii) अग २०१७ से अबतक बबीना शाखा ने िकतने ऋण ीकृत िकये और िकतनी आवेदन को ीकार िकये एवं िकतने ऋण ीकृत के उपरां त अधूरे ीकृत िकये िकन कारणों से स ूण जानकारी दी जाय ?

(viii) बबीना शाखा म सीसीटीवी िस म सही है ा यिद हाँ तो अ ू बर २०१७ से जून २०१८ तक उनके फुटे ज जाँ च एवं सीडी दी जा सकती जानकारी दी जाय ?

(ix) िकसी बक अिधकारी के कायकाल के दौरान ऋण िदये जाते है जो बाद म उ ऋणों की रकवरी न हो पाये इसके िलए ा वह अिधकारी दोषी माना जाता या नहीं यिद हाँ तो उन पर ा कायवाही बक ारा की जाती है I जानकारी दी जाय ?

(x) ा बक ीकृत ऋण को ७ माह तक भी लटका सकता है I जानकारी दी जाय ?

(xi) बक ऋण दाता को १ से ८ माह के बीच उ ोग लगाने के िलये कुछ धनरािश दे ता है और कायशील पूंजी न दे और १ से ८ माह म िदये गयी धनरािश का ाज कौन दे गा I जानकारी दी जाय ?

(xii) बक की साख बनी रही, इसके िलए ा ब बक अपने अिधका रयों एवं कमचा रयों का मेडीकल कराते है िजससे यह माना जाये िक उ कमचारी एवं अिधकारी मानिसक तनाव म तो नहीं िजससे ाहक उनकी कायशैली पर शक न करे जानकारी दी जाय ?




                                                                                Page 2 of 5
      (xiii)     ा बक म िफ     ऑिफसर के अलावा कोई ऐसे पद पद भी होता है िक अमुक

              ऋण ले ने के बाद सफल एवं असफल की पहचान कर िजससे              ादा से    ादा ऋण

              सही       यों को िमले जानकारी दी जाये ?

     (xiv) माच २०१५ से माच २०१८ तक म            ल म आपके बक म िकतने ऋणों को िदये गये

              उनम से ितशत म िकतने सफल है जानकारी दी जाय ?

(xv) वतमान म बबीना शाखा म िकतने ऋणों की फाइल िवचाराधीन है जानकारी दी जाय ? (xvi) जनसूचना के अंतगत जो जानकारी बक ारा मां गी जाती है ा वे जानकारी गुमराह करने वाली तो नहीं होता जानकारी दी जाय ?

2. Succinctly facts of the case are that the appellant filed an application dated 21.08.2018 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Jhansi, seeking aforesaid information. The CPIO replied on 13.09.2018. Dissatisfied with that the appellant filed first appeal dated 04.10.2018 The First Appellate Authority disposed of the first appeal vide order dated 31.10.2018. Aggrieved by that, the appellant filed a second appeal dated 19.01.2019 before this Commission which is under consideration.

3. The appellant has filed the instant appeal dated 19.01.2019 inter alia on the grounds that reply given by the CPIO was not satisfactory. The appellant requested the Commission to direct the CPIO to provide the complete information and take necessary action as per Section 20 (1) of the RTI Act.

4. The CPIO replied vide letter dated 13.09.2018 that the information in respect of point nos 1 and 2 of the RTI application were available at their website at pnb.co.in; that it was dependant on the amount of loan; that information in respect of point nos 7,8 and 15 of the RTI application was denied under provisions of section 8 (1) (d), (e) and (j) of the RTI Act, etc. The FAA concurred with the views taken by the CPIO and that there was no requirement of interference.

Page 3 of 5

5. The appellant remained absent and on behalf of the respondent Shri Bijay Patra, Punjab National Bank, Jhansi attended the hearing through video conference. 5.1. The respondent while defending their case inter alia submitted that point-wise reply/information was given vide CPI's letter dated 13.09.2018. However, the letter was returned undelivered with remarks from the Post Office "incorrect address". Further, on receipt of the hearing notice, the reply was again sent to the appellant vide letter dated 18.03.2021.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that due reply was given vide CPIO's letter dated 13.09.2018. Further, the appellant remained absent. In absence of the appellant or any written objections thereof, the averments made by the respondent were taken on record. That being so, there appears to be no public interest in further prolonging the matter. Accordingly, the appeal is dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Suresh Chandra) (सुरेश चं ा) Information Commissioner (सूचना आयु ) दनांक/Date: 26.03.2021 Authenticated true copy R. Sitarama Murthy (आर. सीताराम मूत ) Dy. Registrar (उप पंजीयक) 011-26181927(०११-२६१८१९२७) Page 4 of 5 Addresses of the parties:

CPIO : PUNJAB NATIONAL BANK CIRCLE OFFICE, KANPUR ROAD, JHANSI - 284 001 THE F.A.A, PUNJAB NATIONAL BANK, CIRCLE OFFICE, KANPUR ROAD, JHANSI - 284 001 SH. PRAMOD SINGH Page 5 of 5

Unlock Advanced Research with PRISMAI

Central Information Commission