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Central Information Commission

Mraga Irfan vs State Bank Of India on 13 February, 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/C/2014/000187

Complainant                       :     Shri Aga Irfan, 
Vaishali
Public Authority:        State Bank of India, Muzaffarpur/Patna

Date of Hearing                   :       02nd February, 2015 
Date of Decision                  :       13th February, 2015     

Present          :
Appellant                                   :           Present 
                          through VC.
Respondent                               :           Shri 
                          Kundan Jyoti, Regional Manager 
                          through VC.

                                       ORDER

1. The complainant, Shri Agra Irfan, submitted RTI application dated 16.12.2013 before the Central Public Information Officer (CPIO), State Bank of India, Mahnar Branch, Distt. Vaishali seeking information as to the service under which the SBI charging Rs. 15/ quarterly, whether the appellant had applied for that service and sought copy of his request etc. through nine points.

2. Aggrieved with non-receipt of any response from the CPIO, the complainant filed the present complaint before the State Information Commission of Bihar, Patna. As the jurisdiction of the respondent public authority falls under Central Government, the State Information Commission of Bihar forwarded the instant complaint to the Central Information Commission vide letter dated 5.5.2014.

3. The matter was heard by the Commission. The complainant stated that he had received the reply from the CPIO on 3.5.2014. The respondents stated that complainant's RTI application dated 16.02.2013 had not been received by them. After getting a hearing notice from the Commission, they contacted the complainant and informed him that he had not given his account number and without the account number they could not provide information as sought for by the complainant. After CIC/MP/C/2014/000187 1 receipt of account number from the complainant, the CPIO provided point-wise information to the complainant vide his letter dated 24.1.2015.

4. The Commission holds that point-wise information had been provided and sent through registered post by the respondents vide letter dated 24.1.2015, after getting the account number from the complainant. The complaint 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 Aga Irfan, Village & Post: Mahnar, Vaishali-844506 (Bihar) The Central Public Information Officer, State Bank of India, Regional Business Office (Samastipur), Club Road, Muzaffarpur-842002.
The General Manager (NW-III)/FAA, State Bank of India, Local Head Office, West Gandhi Maidan, Patna-800001.
CIC/MP/C/2014/000187 2