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Central Information Commission

Mrvijay Pal vs Punjab National Bank on 30 January, 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/A/2014/000913

Appellant                          :    Shri Vijay Pal, 
Sonepat.
Public Authority:        Punjab National Bank, Karnal.

Date of Hearing                   :       28th January, 2015 
Date of Decision                  :       30th January, 2015     

Present          :
Appellant                                   :            Not 
                          present.
Respondent                               :            Due to 
                          technical snag in NIC, Shri D. 
                          Sharma,
  
                          Sr. Manager heard on telephone.

                                       ORDER

1. The appellant, Shri Vijay Pal, submitted RTI application dated Nil before the Central Public Information Officer (CPIO), Punjab National Bank, Gohana, Sonepat seeking information regarding date of receipt of his registered letter 2009 and action taken on the same by the Bank, attested photocopy of diary register for the period from April, 2009 to July, 2009.

2. The CPIO vide letter dated 31.01.2014 informed the appellant that the specific date and registry serial number has not been provided by him to look into the matter. However, the Branch was informed to provide the details as sought, who informed that the record of dak receipt and disposal was kept for reference for three years only and in the absence of correct date and registry serial number, information could not be retrieved. Dissatisfied with the reply of response of the CPIO, the appellant preferred appeal on 24.02.2014 before the first appellate authority (FAA). The FAA vide his order dated 24.02.2013 concurred with the reply of the CPIO.

3. Thereafter the appellant filed second appeal before the Commission.

4. The matter was heard by the Commission. The appellant did not attend the hearing inspite of a written notice having been sent to him. Due to technical snag at NIC, Karnal, the respondent was heard on phone. The respondent stated that the appellant had not given registry serial number and they also do not keep diary register for more than three years, thereafter they send diary register to the record. In case the appellant provide date, registry serial number and copy of the registered letter, they will locate from the diary register and will provide information to the appellant.

5. In view of above submissions of the respondent, the appellant is advised to send a copy of his registered letter, along with particulars of date, serial number of registry within one week of receipt of this order. The CPIO is directed to provide information to the appellant within one week of receipt of the said input from the appellant. The appeal 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 Vijay Pal, S/O Shri Chander Pal Sharma, Vill. & Post - Sikanderpur Majra, Tehsil Gohana, Dist. Sonepat.

The Central Public Information Officer, Punjab National Bank, Circle Office, Bay 21-22, Sector 12, Urban Estate, Karnal.

The First Appellate Authority, Punjab National Bank, Circle Office, Bay 21-22, Sector 12, Urban Estate, CIC/MP/A/2014/000913 2 Karnal.

CIC/MP/A/2014/000913 3