Central Information Commission
A P Verma vs State Bank Of India on 13 April, 2022
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीयअपीलसं या/Second Appeal No.CIC/SBIND/A/2017/133213
Shri Ayodhya Prasad Verma ... अपीलकता /Appellant
VERSUS
बनाम
CPIO ... ितवादी /Respondent
State Bank of India,
Regional Business Office-III,
Administrative Office, The Mall,
Kanpur-208001
Relevant dates emerging from the appeal:
Impugned order: 09-08-2018
Order w.r.t. disposal of the non-compliance :- 28-02-2022
ORDER
1. The above mentioned appeal of the appellant Shri Ayodhya Prasad Verma, was disposed of by the Commission on 09-08-2018 with the following directions:
"The Commission directs the First Appellate Authority, GM (Network-II), SBI Local Head Office, Lucknow to inquire in to the matter of the 'missing' pension application form and to ascertain as to whether the records were actually misplaced or the CPIO had taken that plea to deny information to the appellant. The FAA shall also, if required, take appropriate departmental action against the officers/ officials responsible for the misplacement of the records. A copy of the inquiry report along with the action taken report may be provided to the Commission as well as to the appellant within a period of six weeks from the date of receipt of a copy of this order under intimation to this Commission. The Commission also directs the respondent to provide a copy of the Record Retention Schedule as well as the order of the Competent Authority for the destruction of records relating to the Inspection and Audit Report dated 12.02.2007, to the appellant within a period of four weeks from the date of receipt of a copy of this order under intimation to the Commission."
2. In response to the non-compliance letter dated 10-10-2018 which was filed by the appellant, the matter is being considered by the Commission by way of this order.
Decision:
3. The Commission, after perusal of records, observes that the respondent vide its letter dated 07.09.2018 has informed the Commission that in compliance to the above said directions of the Commission, a copy of Record Retention Policy relating to the Inspection & Audit Report. That first page of Record Retention Policy contains the Authority, on the basis of which obsolete record is destroyed. That the concerned FAA vide letter dated 08.10.2018 has also informed that as per the investigation report dated 13.09.2018, pension loan of the appellant could not be sanctioned s he was co-borrower in two NPA education loan accounts. That when the then Branch Manager informed the appellant about this fact, he immediately asked for returning his pension loan application. As branch returned loan application to the appellant, so it has no record of the said application or copy thereof. That as the appellant refused to meet & also refused to give any statement to the investigation officer; his version could not be taken. That a copy of the Investigation Report has also been provided to the appellant. The Commission on perusal of said letter of the respondent observes that directions of the Commission have been complied with, as relevant reply/information has been provided to the appellant, as per the documents available on record.
4. No further intervention of the Commission is required in the matter.
5. With the above observations, the non-compliance petition is disposed of.
6. Copy of the decision be provided free of cost to the parties.
नीरजकु मारगु ा)
Neeraj Kumar Gupta (नीरजकु ा
Information Commissioner (सू
सूचनाआयु )
दनांक / Date:28-02-2022
Authenticated true copy
(अिभ मािणतस#यािपत ित)
S. C. Sharma (एस. सी. शमा ),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Addresses of the parties:
1. CPIO,
State Bank of India,
Regional Business Office-III,
Administrative Office, The Mall,
Kanpur-208001
2. Shri Ayodhya Prasad Verma,