Central Information Commission
Rableen Kaur Rao vs Punjab & Sind Bank on 14 February, 2024
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/PASBK/A/2022/128633
Rableen Kaur Rao ... अपीलकता /Appellant
VERSUS
बनाम
CPIO:
Punjab & Sind Bank
New Delhi ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 30.09.2021 FA : 13.03.2022 SA : 16.06.2022
CPIO : 29.10.2021 FAO : 06.04.2022 Hearing : 12.02.2024
Date of Decision: 13.02.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 30.09.2021 seeking information on the following points:
(i) "True and genuine bank account statement for appellant's joint account number 13**8 held in Punjab and Sind Bank, Patel Nagar, New Delhi.
(ii) Statement duration from 1 January 2002 to 31 March 2003."
2. The CPIO replied vide letter dated 29.10.2021 and the same is reproduced as under:-
Page 1 of 3"The Data pertains 2002 to 2003 which is very old and more than 15 years old. Data is not available with branch because as per RBI policy, data is not kept for such long period."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 13.03.2022 alleging that the reply given by the CPIO was incomplete, false and misleading. The FAA vide order dated 06.04.2022 directed the CPIO to furnish the information.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 16.06.2022.
5. The appellant remained absent and on behalf of the respondent Shri Pramod Saxena, Chief Manager, attended the hearing in person.
6. The respondent while defending their case inter alia submitted that the information sought by the appellant pertained to the period 2002-2003 and was around 18 years old. The CPIO explained that the records desired for had been weeded out as per RBI guidelines and were no longer available under their custody.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that an appropriate reply was given by the CPIO on 29.10.2021. Further, the respondent was under an obligation to provide only such information which was maintained and was available under their custody. Moreover, in the absence of the Appellant to plead his case or contest the CPIO's submissions, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 13.02.2024
Page 2 of 3
Authenticated true copy
Col S S Chhikara (Retd) (कन ल एस एस िछकारा ( रटायड )) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Punjab & Sind Bank, Nodal CPIO, RTI Cell, Zonal Office: Delhi-2, B-38, 39, 3rd Floor, Naraina Industrial Area, Phase- I, New Delhi- 110028
2. Rableen Kaur Rao Page 3 of 3