Central Information Commission
Gurmeet Singh vs State Bank Of India on 28 September, 2021
Author: Suresh Chandra
Bench: Suresh Chandra
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/SBIND/A/2019/122872
Gurmeet Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO: State Bank of India
Ferozepur Cantt., Punjab ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 21.11.2018 FA : 31.01.2019 SA : 09.05.2019
CPIO : 18.12.2018 FAO : No Order Hearing : 08.09.2021
CORAM:
Hon'ble Commissioner
SHRI SURESH CHANDRA
ORDER
(27.09.2021)
1. The issues under consideration arising out of the second appeal dated 09.05.2019 include non-receipt of the following information raised by the appellant through his RTI application dated 21.11.2018 and first appeal dated 31.01.2019:-
(i) मुझे ब क के उस नोटी फके शन, ल एवं रे गुलेशन एवं गाइड लाइन क त दीक शुदा कॉिपया दी जाए िजसम" यह प& िलखा (आ हो क कसी भी खाता धारक को पहले जारी (ई चेक बुक के सभी चेक .योग म" आने के बाद अथवा उस चेक Page 1 of 6 बुक के िबना .योग बकाया चेक ब क म" जमा करवाने के बाद ही नई चेक बुक जारी क जा सकती है!
(ii) खाता धारक क पहली चेक बुक के चेक उस पास प"2डंग होने पर ब क 3ारा उस खाता धारक को नई चेक बुक ब क के िजन 4लो एवं रे गुलेशन के तहत जारी क जाती है, उस क त दीक शुदा कॉपी दी जाए और ऐसी ि थित म" खाता धारक को नई चेक बुक जारी करने से पहले उस से जो कागज़ी फोरमे5टी पूरी करवाई जाती है, उस क िडटेल दी जाये!
(iii) कसी भी खाता धारक को जारी क गयी चेक बुक जारी करने क ितिथ से कतने समय तक उसके चेक वैध होते ह और उपयोग म" लाये जा सकते ह उस स6ब7धी ब क के जारी latest notification क त दीक शु8ा कॉपी दी जाये!
(iv) खाता धारक के इलावा उस के खाते क चेक बु9स कसी third person को खाता धारक क सहमित के िबना ब को के िजन नो:ट फके शन, ल एवं रे गुलेशन के तहत चेक बु9स जारी क जाती है, उसक त दीक शु8ा कॉिपयां दी जाये!
(v) खाता dhaarak को उसके खाते क चेक बुक जारी करने से पहले िजन कागज़ी फोरमे5टी पूरी करवाई जाती है उसक िडटेल त दीक शु8ा करके दी जाये!
(vi) खाता धारक के ईलावा उसके खाते क SMS Service कसी के मोबाइल नंबर पर खाता धारक क सहमित के िबना ब को के िजन नो:ट फके शन, ल एवं रे गुलेशन के तहत लगाई जाती है, उस क त दीक शु8ा कािपयां दी जाये!
(vii) ब क के ल एवं रे गुलेशन मुतािबक़ िजस चेक बुक के चेक इनवैिलड हो जाते ह अथा;त कानूनी तौर पर .योग म" नह< लाये जा सकते अगर कोई =ि> वह चेक Page 2 of 6 9लीयर" स म" लगाता है तो ब क 3ारा वह चेक िडसआनर कया जाता है अथवा इनवैिलड करके :रटन; कया जाता है! उस स6ब7धी ब क के सभी नो:ट फके शन और ल एवं रे गुलेशन क त दीक शु8ा कॉपी दी जाये!
(viii) इनवैिलड चेको का .योग करने वाले =ि> के िव48 िजस ए9ट और ल के तहत ब क 3ारा काय;वाही क जानी बनती है उसक िडटेल दी जाये!
(ix) खाता धारक का खाता बंद करते समय ब क 3ारा िजन िजन कागज़ी फोरमे5टी पूरी करवाई जाती है उस फोरमे5टी क िडटेल दी जाये और खाता धारक से पास बुक के इलावा अ7य जो द तावेज़ हािसल कये जाये है, उस उनक िडटेल दी जाये! अगर खाता धारक 3ारा बंद करवाए जाने वाले खाते क जारी चेक बु9स के िबना .योग चेक जमा नह< करवाए जाते तो ब क उस स6ब7धी खाता धारक से जो कागज़ी फोरमे5टी पूरी करवाता है उसक िडटेल दी जाये! और यह भी सूचना दी जाये क बंद कये जाने वाले खाते के चेक प"2डंग होने पर खाता बंद कया जा सकता है अथवा नह<!
2. Succinctly facts of the case are that the appellant filed an application dated 21.11.2018 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India, Ferozepur Cantt., seeking aforesaid information. The CPIO vide letter dated 18.12.2018 replied to the appellant. Dissatisfied with the same, the appellant filed first appeal dated 31.01.2019. The First Appellate Authority did not pass any order.
Aggrieved by that, the appellant filed a second appeal dated 09.05.2019 before the Commission which is under consideration.
Page 3 of 63. The appellant has filed the instant appeal dated 09.05.2019 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 and take necessary action as per Section 20 (1) of the RTI Act.
4. The CPIO vide letter dated 18.12.2018 gave point-wise reply on all the pointes wherein against point nos. 1, 2, 5 & 9 the respondent replied that requisite information was provided to the appellant, against point no. 3, the respondent stated that information sought did not fall within the definition of "information" as defined under section 2 (f) of the RTI Act; against point nos. 4 & 6, the respondent stated that no such information was on record and; against point nos. 7 & 8, the respondent stated that information sought was vague and therefore they were not able to provide the information. The FAA did not pass any order.
5. The appellant was represented by Shri Pawan Kumar and on behalf of the respondent Shri Kapil Dev Joshi, CPIO, State Bank of India, Firozepur, attended the hearing through video conference.
5.1. The representative of the appellant inter alia submitted that he was satisfied with the information provided by the respondent on all the points except point nos. 4 and 6 of the RTI application.
5.2. The respondent while defending their case inter alia submitted that point- wise information/reply was furnished to the appellant vide letter dated 18.12.2018. They further submitted that on point nos. 4 and 6 of the RTI application, the appellant sought copies of the regulation /notification under which cheque book could be issued to third party without consent of the account holder or SMS services was given to third party without consent of the Page 4 of 6 account holder. They argued that there was no rules/regulation/notification under which SMS services or cheque book was given to others without consent of the account holder. Hence, they had replied the appellant that information sought was not on record.
6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, observed that point-wise reply/information was provided to the appellant vide their letter dated 18.12.2018. The appellant during the course of hearing argued that no information was provided on point nos. 4 and 6 of the RTI application. The respondent during the course of hearing submitted that documents sought on these points were not on record of the bank and hence accordingly they had replied to the appellant. There appears to be no infirmity in the reply given by the respondent. The public authorities are not under any obligation to create the information to satisfy the appellant. In view of this, 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.
Sd/-
(Suresh Chandra) (सुसुरेश चं ा) ा Information Commissioner (सूसूचना आयु ) दनांक/Date: 27.09.2021 Authenticated true copy R. Sitarama Murthy (आर. सीताराम मूतA) Dy. Registrar (उप पंजीयक) 011-26181927(०११-२६१८१९२७) Page 5 of 6 Addresses of the parties:
CPIO:
STATE BANK OF INDIA REGIONAL BUSINESS OFFICE, REGION - V, CHURCH ROAD, FEROZEPUR CANTT., PUNJAB THE FIRST APPELLATE AUTHORITY, GENERAL MANAGER (NW-4), STATE BANK OF INDIA, LOCAL HEAD OFFICE, SEC.- 17B, CHANDIGARH Sh. GURMEET SINGH Page 6 of 6