Central Information Commission
Mr.Gopal Manjan Shetty vs Vijaya Bank on 14 November, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/C/2011/000840/15631
Complaint No. CIC/SG/C/2011/000840
Complainant : Mr. Gopal Manjan Shetty,
Building 12, Ground floor,
Room 331, Pant Nagar
Ghatkopar(E), Mumbai 400075
Respondent : PIO,
Vijaya Bank,
Regional Office, Vikas Centre,
S V Road, Santacruz
Mumbai 400054
Facts arising from the Complaint:
Mr. Gopal Manjan Shetty filed an RTI application with the PIO, Vijaya Bank on 03/12/2009 asking for certain information about the account of Bunt Sangh. The complainant had stated that he is life member of the said trust. However on not having received any information within the mandated time, the Complainant filed a complaint under Section 18 of the RTI Act with the Commission on 07/07/2011. On this basis, the Commission issued a notice to the PIO, Vijaya Bank on 02/08/2011 with a direction to provide the information to the Complainant and further sought an explanation for not furnishing the information within the mandated time.
The Commission has received a letter dated 30/08/2011 from the Respondent PIO wherein it has been stated that the information has been sent to the complainant on 30/08/2011. The PIO has refused to give the information on the ground that the information is of a customer of the bank and is held by the Bank in a fiduciary capacity. The information is therefore exempt under Section 8 (1) (e) of the RTI Act. Decision:
The Complaint is disposed.
The information about the transactions of a customer is held by a bank in a fiduciary capacity hence is exempt from disclosure under Section 8 (1) (e) of the RTI Act.
Notice of this decision be given free of cost to the parties.
Shailesh Gandhi Information Commissioner 14 November 2011 (In any correspondence on this decision, mention the complete decision number.)(SG)