Central Information Commission
Mr.V Sriram vs Indian Overseas Bank on 11 June, 2013
Central Information Commission
Room No.4, Club Building,
Old JNU Campus, New Delhi 110 067.
Tel No: 011 26106140
Decision No.CIC/VS/A/2012/000635/03529
Appeal No. CIC/VS/A/2012/000635
Dated: 11.06.2013
Appellant: Shri V Sriram
S/o M.R. Vengadam
Theyyar Madam Vill &
PO Vandavasi, Taluk 604406
Thiruvannamalai Dist., Tamil Nadu
Respondent: Central Public Information Officer
Indian Overseas Bank
Regional Office, 911, 100 Feet Road
Jhansi Nagar Corner
Puducherry605004
Date of Hearing: 11.06.2013
ORDER
Facts
1. The appellant filed an application dated 14.03.2012 under the RTI Act, seeking information regarding education loan application, rules, address of the bank manager, latest circulars, details of Ministry of Finance, etc. Respondent provided the information to the appellant. Appellant filed first appeal before the first appellate authority (FAA). FAA passed an order stating that information sought by the appellant is not under the control of public authority. Appellant filed this present second appeal.
Hearing
2. Respondent participated in the hearing through video conferencing.
3. Respondent referred to the RTI application of the appellant and stated that appellant was seeking information regarding education loan application, rules, address of the bank manager, latest circulars, details of Ministry of Finance, etc.
4. Respondent stated that the information sought by the appellant is in the public domain and had provided the pertinent link to the appellant which touched upon the desired information required by the appellant.
5. Respondent stated that the FAA also upheld the decision of the CPIO in the first appeal filed by the appellant and stated that information sought by the appellant was not held by the public authority. The respondent cited section 2(j) of the Act.
6. Appellant did not participate in the hearing.
7. It is evident that the respondent has acted in conformity with the RTI Act.
Decision
8. Order of the FAA is upheld.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy:
(V.K. Sharma) DO & Deputy Registrar