Central Information Commission
Mr. Man Singh Jaswal vs Punjab National Bank on 11 August, 2010
Central Information Commission
File No.CIC/SM/A/2009/001861 dated 27062009
Right to Information Act2005Under Section (19)
Dated: 11 August 2010
Name of the Appellant : Shri Man Singh Jaswal M/s Bir Logistics Pvt. Ltd., 351/1, 2nd Floor, Main Bijwasan Road, Opp. Golok Dham Temple, New Delhi - 110 061.
Name of the Public Authority : CPIO, Punjab national Bank, Shastri Nagar Branch, Shastri Nagar, Delhi.
First Appellate Authority, Punjab National Bank, Circle Office (Delhi), 4th Floor, Rajendra Bhawan, Rajendra Place, New Delhi.
The Appellant was represented by Shri Deepak Miglani. On behalf of the Respondent, the following were present:
(i) Shri J.K Aggarwal, AGM,
(ii) Shri P.K. Sinha, Manager (Law)
2. In this case, the Appellant had, in his application dated 26 June 2009, requested the CPIO for a few information regarding two bills of lading. In his reply dated 10 July 2009, the CPIO provided the desired information. Not satisfied with the reply of the CPIO, the Appellant preferred an appeal on 27 June 2009. The Appellate Authority disposed of the appeal in his order dated 3 CIC/SM/A/2009/001861 September 2009 in which he held that the Appellant had no relations with M/s SR Udyog to whom these bills pertained and, therefore, the disclosure of the desired information was exempt under Section 8(1) (d) and (j) of the Right to Information (RTI) Act. Still not satisfied, the Appellant has approached the CIC in second appeal.
3. We heard this case in the presence of both the parties. The Appellant specifically wanted to know the basis on which the bank had provided him with an attested copy of the bill of lading as they did not possess the original bill but had only a copy of it. The Respondents submitted that the copy provided to the Appellant was a duplicate of the copy the bank had with it. If it is so, we direct the CPIO to write to the Appellant within 10 working days from the receipt of this order and confirm that the certified/attested copy of the bill of lading already provided to the Appellant is made from the copy of the bill and not from the original.
4. With the above direction, the appeal is disposed off.
5. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar CIC/SM/A/2009/001861