Central Information Commission
Shri Bharat Bhushan Gupta vs Hdfc Bank Ltd on 15 December, 2009
Central Information Commission
Complaint No.CIC/SM/C/2009/001292 dated 21-07-2008
Right to Information Act-2005-Under Section (18)
Dated: 15 December 2009
Name of the Complainant : Shri Bharat Bhushan Gupta 86, Dharam Pur, Dehradun.
Name of the Public Authority : CPIO, HDFC Bank Ltd., WBO Department, 56, Rajpur Road, Dehradun - 248 001.
The Complainant was present in person. On behalf of the Respondent, Shri Sriganesh Y, Senior Cluster Head was present.
This case was heard on 10 November 2009.
2. In this case, the Complainant had, in his application dated July 21, 2008, requested the Branch Manager of the HDFC Bank for a number of details regarding a cheque no. 643259 deposited by someone. On behalf of the Bank, he was informed on July 22, 2008 that their Bank was not a public authority under the Right to Information (RTI) Act and, therefore, they would not be able to provide any information. It is against this that the Complainant had first approached the SIC, Uttarakhand and then the CIC.
3. We heard this case through videoconferencing on November 10, 2009. Both the parties were present in the Dehradun studio of the NIC. We heard their submissions. The HDFC Bank is a private bank and is not a public authority within the meaning of Section 2(h) of the RTI Act. In view of this, we are afraid we cannot help the Complainant get the desired information from them. The case is, thus, 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/C/2009/001292