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Central Information Commission

Mrsharad Anurag Pandey Fd Po Cp New Delhi vs Punjab National Bank on 20 April, 2015

                     Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                Delhi­110066
                             website­cic.gov.in

                      Appeal: No. CIC/MP/A/2014/001243

Appellant                                     : Shri Sharad Anurag 
Pandey, Ghaziabad.
Public Authority:                Punjab National Bank, New Delhi.

Date of Hearing                  :      16th April, 2015
Date of Decision                 :      20th April, 2015

Present          :
Appellant                                   :          Not 
                          present
Respondent                               :          Ms. 
Priyanka Gupta, Manager (Law) in person.

                                          
                                       ORDER

1. The appellant, Shri Sharad Anurag Pandey submitted RTI application dated 14.06.2013 before the Central Public Information Officer (CPIO), Punjab National Bank, New Delhi seeking information pertaining to his SB account No. 061200010333787 with PNB, Naroji Nagar, New Delhi, action taken on his letter dated 16.7.2012, change of his address, time taken for reply of letters received from customers etc. through nine points.

2. The CPIO sent a point-wise reply to the appellant vide letter dated 26.07.2013. Dissatisfied with the reply of the CPIO, the appellant filed an appeal on 19.08.2013 before the first appellate authority (FAA). The FAA had not adjudicated on appellant's appeal.

3. Thereafter the appellant filed the instant appeal before the Commission.

4. The matter was heard by the Commission. The appellant did not attend the hearing in spite of a notice of hearing having been sent to him. The respondent stated that the CPIO had responded to the appellant and that the appellant had been CIC/MP/A/2014/001243 1 filing RTI applications on similar subjects repeatedly and this resulted in waste of time, public money and that they had advised the appellant to refrain from doing so.

5. The Commission after going through the response holds that the CPIO had not provided a clear reply on point 2 of the RTI relating to change of address of the appellant. The CPIO is directed to provide clear reply on point 2 of the RTI application either by giving the addresses or by enclosing copies of earlier responses through which they had provided this information within one week of receipt of this order. On remaining points the reply of CPIO is upheld. The appeal is disposed of.

(Manjula Prasher) Information Commissioner Authenticated true copy:

(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 011-26105027 Address of the parties:

Shri Sharad Anurag Pandey, 405, Ground Floor, Shaktikhand-3, Indirapuram, Ghaziabad-201014.

The Central Public Information Officer, Punjab National Bank, Law Section, Circle Office, South Delhi, 3rd Floor, Rajendra Bhawan, Rajendra Place, New Ddelhi-110125.

The First Appellate Authority, Punjab National Bank, Law Section, Circle Office, South Delhi, 3rd Floor, Rajendra Bhawan, Rajendra Place, New Ddelhi-110125.