Pradeep vs Oriental Bank Of Commerce on 19 February, 2021

[Cites 2, Cited by 0]

Central Information Commission

Pradeep vs Oriental Bank Of Commerce on 19 February, 2021

1. The issues under consideration arising out of the second appeal dated 27.12.2018 include non-receipt of the following information raised by the appellant through his RTI application dated 27.08.2018 and first appeal dated 05.10.2018:-

(i) िदनां क १६.०७.२०१८ को ४१००/- धनरािश का िडमां ड डा िबना ाथ को सूचना िदये िकसकी अनु मित से बक के िकस िनयम के अ गत बनाया गया तथा िकस ारा ा िकया गया उसकी जमा की गई आई डी (पहचान प ) की स ािपत छाया ितिलिप I

(ii) अिस ट कले र मुरादाबाद के ारा जारी आकर प ७१ की स ािपत छाया ित I

(iii) ों ाथ के खाते से धन आह रत करते समय इसे एलट मेसेज ा नहीं आ ? ाथ के खाते से जुडा मोबाईल न र बताय I Page 1 of 5

(iii) ाथ के खाते म िन तम बैलेस २०/- पये िकस धारा व िनयम के अंतगत रोका गया I

(iv) ा मालगुजारी वसूली हे तु िजला मिज े ट मुरादाबाद या िकसी सा िसिवल कोट का कोई आदे श बक को खाता कुक करने हेतु ा आ था I

(v) ा िसिवल ि या संिहता के आदे श २१ के िनयमों का पालन िकया गया था I

(vi) कायालय अिस ट कले र , वािण कर ख -६, मुरादाबाद ारा जारी िदनां क 07.07.२०१८ प ां क मोमो की सं ा बताये तथा इसके मािणक होने हे तु स ंिधत सा िक ाथ पर उिचत धनरािश िकतने वष से बकाया है तथा ों जमा नहीं ई है I

(vii) ाथ के खतों से िकतने FD A/C से िपछले ६ वष म िकतना धन १०% तथा िकतना धन २०% के िहसाब से TDS के िलए काटा गया तथा िकन-2 वष म फॉम 16 A जारी िकया गयाI

(viii) ाथ ारा की गई िशकायत िदनां क ३१.०७.२०१८ पर ओ रए ल बक ऑफ़ कॉमस व उसकी शाखा िवलारी ारा धन वापसी हे तु कौन सी कायवाही की गई I

(ix) ाथ का बचत खाता आपके बक म दीप के नाम से खुला आ है तब िकस कानू न के अंतगत िबना खाता सीज िकये कैसे फॉम दीप के बकाया वसूली का पैसा उसकी िबना िकसी उिचत सूचना िदये िकन द ावेजों के आधार पर िडमां ड डा अिस ट किम र फॉम िशयल टै के िकस ख के नाम पर जारी िकया गया उस अिस ट किम र का अिधका रत नाम जो सरकारी प ों म दज हो बताये I अधोह ा र करता कौन है I

(x) फॉम दीप कुमार िटन नं बर बताये I

(xi) िपछले ितन वष म िकतने लोगों ( ) के बचत खाते से बकाया टै के िलए िकतने हजार पये मालगुजारी की बकाया के िलए काटे गये है I

(xii) ों कोषागार म बही अ रण ारा धन अ रत नहीं िकया गया तथा िकतना शु िडमां ड डा बनाने हे तु िलया गया I

(xiii) कायालय ारा जारी मेमो प ां क िकस मा म से िकस िदनांक को बक व उसकी शाखा को ा आI Page 2 of 5

(xiv) वतमान म उ र दे श जमीदारी िवनाश और भू- व था १९५० की धारा २८२, राज संिहता लागू होने के उपरां त कैसे ाथ पर लागू है I

(xv) खाता सं ा ####७००९ िकस फॉम का खाता है उससे स ंिधत सा की मािणत ित उपल कराव I (xvi) ाथ के खाते म अ ैल माह २०१८ व मई व जून माह २०१८ म िकतना ाज लगाया गया है बताये I (xvii) ूनतम बैलस म नहीं होने पर िकतना दं डा क शु ाथ पर लगाया गया है I (xviii) िकस शासनादे श के अंतगत बक िकसी तीसरे को उसके िबना ीकृित दान िकये धन मां गने पर धन उपल करा दे ता है I

2. Succinctly facts of the case are that the appellant filed an application dated 27.08.2018 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Bareilly, seeking aforesaid information. The CPIO vide letter dated 15.09.2018 replied to the appellant. Dissatisfied with this, the appellant filed first appeal dated 05.10.2018 The First Appellate Authority vide order dated 20.10.2018 disposed of the first appeal. Aggrieved by this, the appellant filed a second appeal dated 27.12.2018 before this Commission which is under consideration.

3. The appellant has filed the instant appeal dated 27.12.2018 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.

4. The CPIO replied vide letter dated 15.09.2018 that information in respect of point nos. 1 of the RTI application was exempted under section 8 (1) (j) of RTI Act; copy of communication sent by Assistant Collector Moradabad was provided; alert messages were sent only in respect of transactions worth more than Rs. 5,000/- that the bank was asked only to make payment in respect of notice sent by Department of Trade and Taxes; that the matter pertains to Department of Trade and Taxes and not civil disputes . The FAA concurred with the reply given by the CPIO.

Page 3 of 5

5. The appellant remained absent and on behalf of the respondent Shri Rajesh Pandey, Chief Manager, Inspection Department, Punjab National Bank, Bareilly, attended the hearing through video conference.

5.1. The respondent while defending their case inter alia submitted that the appellant had filed the RTI application with the erstwhile Oriental Bank of Commerce. However, OBC merged with PNB on 22.06.2020 and thereafter files were transferred to them. On receipt of the hearing notice, they searched for the relevant files, however, could not lay hands on the RTI application and second appeal in respect of the present matter.

6. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, expressed anguish over the presentation of the CPIO. The CPIO was neither prepared nor made any attempts to procure the documents from either the web portal of the Commission or the Registry of this Bench. In view of the above, the CPIO is warned to be cautious in future. The respondent bank is directed that all CPIOs may be sensitized in Punjab National Bank to update their knowledge and wherever any records were not available, web portal may be accessed through user ID assigned to Nodal Officer. Further, perusal of records reveal that due reply was given by the CPIO, erstwhile Oriental Bank of Commerce, vide letter dated 15.09.2018. That being so, and in absence of the appellant or any written submissions or objections, 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.

(Suresh Chandra) (सुरेश चं ा) Information Commissioner (सूचना आयु ) दनांक/Date: 19.02.2021 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, PNB House, Pilibhit bye pass Road, Bareilly (U.P.) - 243006 (Earlier Oriental Bank Of Commerce) THE F.A.A, PUNJAB NATIONAL BANK, Circle Office, PNB House, Pilibhit bye pass Road, Bareilly (U.P.) - 243006 Sh. PRADEEP Page 5 of 5

Unlock Advanced Research with PRISMAI

Central Information Commission