Central Information Commission
Choith Ram Goklani vs Baroda U.P. Gramin Bank on 9 September, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. (As per Annexure)
Choith Ram Goklani ... अपीलकता/Appellant
VERSUS
बनाम
CPIO:
1. Uttar Pradesh Gramin Bank,
Lucknow, Uttar Pradesh
2. Uttar Pradesh Gramin Bank,
Sultanpur, Uttar Pradesh ... ितवादीगण/Respondent(s)
Relevant dates emerging from the appeal(s):
Sl. No. Second Date of RTI Date of Date of Date of Date of
Appeal Application CPIO's First FAA's Second
No. Reply Appeal Order Appeal
1. 653418 30.09.2024 29.10.2024 05.11.2024 30.11.2024 02.12.2024
2. 653417 30.09.2024 29.10.2024 05.11.2024 30.11.2024 02.12.2024
3. 653416 30.09.2024 29.10.2024 05.11.2024 30.11.2024 02.12.2024
4. 653415 30.09.2024 29.10.2024 05.11.2024 30.11.2024 02.12.2024
5. 653414 04.08.2024 03.09.2024 20.09.2024 09.10.2024 02.12.2024
6. 644714 09.07.2024 08.08.2024 12.08.2024 31.08.2024 26.09.2024
7. 643749 15.08.2024 13.09.2024 17.09.2024 26.09.2024 30.10.2024
8. 643748 15.08.2024 13.09.2024 17.09.2024 26.09.2024 30.10.2024
9. 643758 25.05.2024 29.06.2024 05.07.2024 09.07.2024 26.09.2024
10. 643756 30.05.2024 29.06.2024 05.07.2024 09.07.2024 30.09.2024
11. 643070 25.05.2024 29.06.2024 05.07.2024 09.07.2024 26.09.2024
12. 643069 09.07.2024 08.08.2024 12.08.2024 31.08.2024 26.09.2024
13. 643068 09.07.2024 08.08.2024 12.08.2024 31.08.2024 26.09.2024
14. 643067 09.07.2024 08.08.2024 12.08.2024 31.08.2024 26.09.2024
15. 643066 09.07.2024 08.08.2024 12.08.2024 31.08.2024 26.09.2024
16. 643065 09.07.2024 08.08.2024 12.08.2024 31.08.2024 26.09.2024
17. 653428 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
Page 1 of 97
18. 653427 31.07.2024 29.08.2024 17.09.2024 09.10.2024 02.12.2024
19. 653426 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
20. 653651 31.07.2024 29.08.2024 17.09.2024 09.10.2024 02.12.2024
21. 653425 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
22. 653424 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
23. 653423 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
24. 653422 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
25. 653420 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
26. 653419 30.09.2024 28.10.2024 05.11.2024 30.11.2024 02.12.2024
27. 643753 08.08.2024 03.09.2024 17.09.2024 26.09.2024 03.10.2024
28. 643752 28.07.2024 28.08.2024 17.09.2024 26.09.2024 30.09.2024
29. 643760 10.07.2024 31.07.2024 12.08.2024 31.08.2024 30.09.2024
30. 643759 19.04.2024 26.06.2024 05.07.2024 09.07.2024 30.09.2024
31. 643071 09.07.2024 31.07.2024 12.08.2024 31.08.2024 26.09.2024
32. 643063 09.07.2024 31.07.2024 12.08.2024 31.08.2024 26.09.2024
33. 643062 05.07.2024 31.07.2024 12.08.2024 31.08.2024 30.09.2024
34. 643061 28.06.2024 31.07.2024 12.08.2024 31.08.2024 26.09.2024
35. 643060 25.05.2024 26.06.2024 05.07.2024 09.07.2024 26.09.2024
36. 643059 25.05.2024 26.06.2024 05.07.2024 09.07.2024 26.09.2024
Note: The instant set of appeal(s) have been clubbed for decision as these relate to
similar RTI Application(s) and same subject matter.
Date of Hearing: 04.09.2025
Date of Decision: 08.09.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
Second Appeal No. CIC/BUPGB/A/2024/653418
1. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/RTI/3335 of C.R.Goklani which was posted on 21/6/2024 at about 03.18 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Page 2 of 97 Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/RTI/3336 of C.R.Goklani which was posted on 21/6/2024 at about 03.20 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/RTI/3337 of C.R.Goklani which was posted on 21/6/2024 at about 03.22 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/RTI/3338 of C.R.Goklani which was posted on 21/6/2024 at about 03.24 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Page 3 of 97 Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/RTI/3339 of C.R.Goklani which was posted on 21/6/2024 at about 03.25 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]..." etc. 1.1. The CPIO replied vide letter dated 29.10.2024 and the same is reproduced as under
:-
"Your present RTI application is in reference to the departmental action taken against you and regarding the same a plethora of RTI has previously been made by you which has also finally been decided by the Hon'ble Central Information Commissioner.
The Hon'ble Commission in its order No. CIC/AD/A/2013/001326-SA delivered on 25-6-2014 in the case of R.C.Jain Vs. DTC, with respect to RTI applications which are repetitive and harassing in nature had observed that repetitive use of RTI is an ABUSE of RTI Act.
For the reason mentioned hereinabove, your present RTI Application is being disposed off."Page 4 of 97
1.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.011.2024 upheld the reply given by the CPIO.
1.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653417
2. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/RTI/3310 of C.R.Goklani which was posted on 19/3/2024 at about 01.10 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/RTI/3322 of C.R.Goklani which was posted on 10/5/2024 at about 05.28 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected] Page 5 of 97
3) Provide attested copy of the letter number BUPGB/RTI/3323 of C.R.Goklani which was posted on 27/5/2024 at about 03.38 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/RTI/3324 of C.R.Goklani which was posted on 27/5/2024 at about 03.36 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/RTI/3325 of C.R.Goklani which was posted on 27/5/2024 at about 03.33 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]..." etc. Page 6 of 97 2.1. The CPIO replied vide letter dated 29.10.2024 and the same is reproduced as under:-
"Your present RTI application is in reference to the departmental action taken against you and regarding the same a plethora of RTI has previously been made by you which has also finally been decided by the Hon'ble Central Information Commissioner.
The Hon'ble Commission in its order No. CIC/AD/A/2013/001326-SA delivered on 25-6-2014 in the case of R.C.Jain Vs. DTC, with respect to RTI applications which are repetitive and harassing in nature had observed that repetitive use of RTI is an ABUSE of RTI Act.
For the reason mentioned hereinabove, your present RTI Application is being disposed off."
2.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653416
3. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/Complaint/3024 of C.R.Goklani which was posted on 28/3/2023 at about 11.06 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Page 7 of 97 Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/CIC/3025 of C.R.Goklani which was posted on 03/4/2023 at about 07.33 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/Complaint/3027 of C.R.Goklani which was posted on 06/4/2023 at about 07.30 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/Complaint/3029 of C.R.Goklani which was posted on 09/4/2023 at about 06.11 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Page 8 of 97 Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/Complaint/3031 of C.R.Goklani which was posted on 10/4/2023 at about 01.19 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected] ..." etc. 3.1. The CPIO replied vide letter dated 29.10.2024 and the same is reproduced as under:-
"You have stated that PDF copy of the RTI Application is enclosed as same contains more than 500 Words, but no PDF copy has been found enclosed on the Portal. Hence, your present application is being disposed off for want of details of information sought by you."
3.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
2.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653415
4. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/Enquiry/1897 of C.R.Goklani which was posted on 25/3/2020 at about 12.05 am from E-Mail ID Page 9 of 97 *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/Enquiry/1900 of C.R.Goklani which was posted on 30/3/2020 at about 03.47 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/Enquiry/1903 of C.R.Goklani which was posted on 30/3/2020 at about 03.53 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/Staff/2527 of C.R.Goklani which was posted on 23/9/2021 at about 01.39 pm from E-Mail ID Page 10 of 97 *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/Staff/2536 of C.R.Goklani which was posted on 14/10/2021 at about 05.04 am from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Head Office of the Baroda U.P.Bank and was received at Head Office of the Bank. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Head Office of the Bank. It is assured by CPIO of Head Office Mr Rajnish Kumar Pandey that Head Office of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]..." etc. 4.1. The CPIO replied vide letter dated 29.10.2024 and the same is reproduced as under:-
"Your present RTI application is in reference to the departmental action taken against you and regarding the same a plethora of RTI has previously been made by you which has also finally been decided by the Hon'ble Central Information Commissioner.
The Hon'ble Commission in its order No. CIC/AD/A/2013/001326-SA delivered on 25-6-2014 in the case of R.C.Jain Vs. DTC, with respect to RTI applications which are repetitive and harassing in nature had observed that repetitive use of RTI is an ABUSE of RTI Act.
For the reason mentioned hereinabove, your present RTI Application is being disposed off."Page 11 of 97
4.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
4.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653414
5. The Appellant filed an RTI application dated 04.08.2024 seeking information on the following points:
1) "On 10/5/2024 through complaint letter number BUPGB/Complaint 3322, a complaint matter was filed on official E-Mail ID [email protected] before General Manager of Head Office against some misconduct / irregular acts committed within the premises of Regional Office Sultanpur on 30/3/2024 in between 4.05 am and 06.35 pm by RM Sultanpur Mr, Mahesh Kumar Jha.
Complete details of those acts are mentioned in the above referred complaint letter number BUPGB/Complaint 3322 of retired manager C.R.Goklani, on the records of the office of General Manager of Head Office complaint letter of C.R.Goklani does exist in material form. (PDF copy of the complaint letter number BUPGB/Complaint 3322 dt. 10/5/2024 is enclosed) Provide attested information from the official records of the office of General Manager that as per rules of the Bank in between 10/5/2024 and 03/8/2024 what official action was taken by the office of General Manager of Head Office in the matter of complaint letter number BUPGB/Complaint 3322 dated 10/5/2024 of retired manager C.R.Goklani, provide complete Action Taken Report ( ATR ) by the Bank in the matter.
2) Provide authentic information from the official records of the office of General Manager that as on date, on 03/8/2024 what is the official status of above Page 12 of 97 referred complaint matter of C.R.Goklani ( complaint letter number BUPGB/Complaint 3322 dated 10/5/2024 of C.R.Goklani ) whether disposed of or still pending on the part of the office of General Manager of Head Office Gorakhpur. (PDF copy of the complaint letter number BUPGB/Complaint 3322 dt. 10/5/2024 is enclosed)
3) Provide attested information / copy of the official report prepared in between 10/5/2024 and 03/8/2024 by the designated complaint redressal officer of the Bank, (in the matter of complaint letter number BUPGB/Complaint 3322 dated 10/5/2024) by which above referred complaint matter of C.R.Goklani was disposed of and closed by the Bank. (PDF copy of the complaint letter number BUPGB/Complaint 3322 dt. 10/5/2024 is enclosed)
4) Provide attested copy of the official letter of the Head Office of the Bank by which in between 10/5/2024 and 02/8/2024, complaint redressal office of the Head Office had issued official request for the complainant C.R.Goklani to come before him for oral statement regarding his complaint ( letter number BUPGB/Comp/3322 dated 10/5/2024 ) or communicated to C.R.Goklani that Bank need some additional Information / evidence to understand facts of the complaint presented by him.
5) Provide attested copy of the complaint letter number BUPGB/Comp/3322 dated 10/5/2024 (presented by complainant C.R.Goklani on 10/5/2024 at about 05.28 am) from the records of the office of the General Manager of Head Office, on which letter receiving stamp of Head Office and every official noting is marked on the letter..." etc. 5.1. The CPIO replied vide letter dated 03.09.2024 and the same is reproduced as under:-
"Your present RTI application is in reference to your previous complaint which has already been disposed by the competent authority."Page 13 of 97
5.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 20.09.2024. The FAA vide order dated 09.10.2024 upheld the reply given by the CPIO.
5.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/644714
6. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
1) "1.1 Charge taken report dated 11/9/2017 of Garavpur branch was knowingly removed in an illegal manner from the record of Regional Office Sultanpur in an irregular manner and in the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3288, addressed to General Manager (Complaint matters) by complainant / retired manager C.R.Goklani was posted / sent through E-Mail ID *****[email protected] of C.R.Goklani, on the official E-Mail ID [email protected] of the Bank on 17/2/2024. at about 01.22 pm. Complaint document does exist in material form on the records of the office of the General Manager (Complaint matters) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager (Complaint matters) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3288, of retired manager C.R.Goklani, sent on 17/2/2024. through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 1.2 Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned/designated with the job Page 14 of 97 to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3288, of C.R.Goklani and who may provide latest updates of said complaint.
1.3 official. Provide attested copy of the Complaint letter with every official noting marked on it by designated 2.1 On 30/3/3024 in between 04.05 pm and 6.30 pm in the premises of Regional Office Sultanpur while talking to retired manager C.R.Goklani, RM Sultanpur Mahesh Kumar Jha had expressed degrading wordings for retiree staff of the Bank, in the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3322, addressed to General Manager | Complaint matters) was posted/sent on official E-Mail ID [email protected] of the Bank on 10/5/2024 at about 05.28 am. Complaint document does exist in material form on the records of the office of the General Manager (Complaint matters) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager (Complaint matters) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3322, of retired manager C.R.Goklani, sent on 10/5/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 2.2 Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3322, of C.R.Goklani and who may provide latest updates of said complaint.
2.3 Provide attested copy of the Complaint letter with every official noting marked on it by designated official."
Page 15 of 976.1. The CPIO replied vide letter dated 08.08.2024 and the same is reproduced as under:-
"Multiple RTI Application has been previously made by you in reference to the Charge Taken Report. Same has been reached to finality by decision of Hon'ble Central Information Commissioner, New Delhi in Second Appeal Nos. CIC/RUGBK/A/2022/654354,CIC/RUGBK/A/2022/606961,CIC/RUGBK/A/2021/614168 ,CIC/RUGBK/A/2022/605402 & CIC/RUGBK/A/2022/605398 and CIC/RUGBK/A/2022/605401 and for the same reason your present RTI Application is not maintainable. Further, complaint in the Bank is handled by concerned department. Please note that other information detailed by you is in nature of complaint and does not comes under definition of information as given in section 2(f) of the RTI Act, 2005"
6.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
6.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643749
7. The Appellant filed an RTI application dated 15.08.2024 seeking information on the following points:
1) "Copy of written reporting exist on the record of Regional Office Sultanpur by which this was reported before the authorities of the Bank that in between 01/2/2016 and 11/9/2017 loan document nuber ******0552 was reported as a missing loan document but RM Sultanpur is not providing that reporting to manager C.R.Goklani EC 1027. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3346 dated 21/6/2024, addressed to General Manager ( Complaint matters ) was posted / sent on official E-Mail ID [email protected] of the Bank on 21/6/2024 at about 11.33 am. Complaint Page 16 of 97 document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3346, of retired manager C.R.Goklani, sent on 21/6/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of said complaint letter number BUPGB/Complaint/3346 dated 21/6/2024, of retired manager C.R.Goklani, sent on 21/6/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank,
2) Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the Bank who had officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3346 dated 21/6/2024, of C.R.Goklani and who may provide latest updates in the matter of said complaint letter.
3) Provide attested copy of the Inward register of the Head Office of the Bank on which as per rule / policy all the representation letters / complaint letters received in between 15/6/2024 and 15/8/2014 through official E-Mail ID [email protected] of the Bank are properly entered / noted down.
4) Provide attested copy of the Complaint letter number BUPGB/Complaint/3346 dated 21/6/2024 from the record of Head Office of the Bank, with letter receiving stamp of the Bank and every official noting marked by designated official on the said complaint letter.
Page 17 of 975) Provide attested copy of the official Complaint register of the Head Office of the Bank on which as per rule / policy of the Bank all the representation letters / complaint letters received in between 15/6/2024 and 15/8/2014 through official E-Mail ID [email protected] of the Bank are properly entered / noted down."
7.1. The CPIO replied vide letter dated 13.09.2024 and the same is reproduced as under:-
"On Point no.1.1: The averments made by you in the RTI Application is in form of affirmation of facts claiming to exist on the record of Bank but no proof whatsoever has been attached/provided by you of the same. Please provide us the details claimed by you so that appropriate action may be taken in this regard.
On Point no.1.2: Complaint is handled by the Complaint Department of Bank On Point no.1.3: The details along with which copy has been sought is not available.
On Point no.1.4 & 1.5: Complaint register contains the details of all complaint received in Complaint department along with subject of the same. me. Please note that out of all complaint, some of the complaint may contain private information including complaints under POSH. For the said reason, information sought by you is protected from disclosure under Section 8(1)(e) & 8(1)(i) of the RTI Act, 2005."
7.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.09.2024. The FAA vide order dated 26.09.2024 upheld the reply given by the CPIO.
7.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.10.2024.
Second Appeal No. CIC/BUPGB/A/2024/643748
8. The Appellant filed an RTI application dated 15.08.2024 seeking information on the following points:
Page 18 of 971) "On 30/3/2024 within the premises of Regional Office Sultanpur in between 4.05 pm and 6.30 pm while talking with retired manager C.R.Goklani EC 1027 Mahesh Kumar Jha had expressed degrading wordings for retired staff of the Bank and caused humiliation to retired staff C.R.Goklani. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3345 dated 21/6/2024, addressed to General Manager ( Complaint matters ) by complainant / retired manager C.R.Goklani was posted / sent through E-Mail ID *****[email protected] on the official E-
Mail ID [email protected] of the Bank on 21/6/2024 at about 11.32 am. Complaint document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3345, of retired manager C.R.Goklani, sent on 21/6/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank,
2) Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the Bank who had officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3345 dated 21/6/2024, of C.R.Goklani and who may provide latest updates in the matter of said complaint matter .
3) Provide attested copy of the Complaint letter number BUPGB/Complaint/3345 dated 21/6/2024 from the record of Head Office of the Bank, with letter receiving stamp of the Bank and every official noting marked by designated official on the said complaint letter.
Page 19 of 974) Provide attested copy of the official Inward register of the Head Office of the Bank on which as per rule / policy of the Bank all the representation letters / complaint letters received in between 15/6/2024 and 15/8/2014 through official E-Mail ID [email protected] of the Bank are properly entered / noted down.
5) Provide attested copy of the official Complaint register of the Head Office of the Bank on which as per rule / policy of the Bank all the representation letters / complaint letters received in between 15/6/2024 and 15/8/2014 through official E-Mail ID [email protected] of the Bank are properly entered / noted down."
8.1. The CPIO replied vide letter dated 13.09.2024 and the same is reproduced as under
:-
"On Point no.1.1: The averments made by you in the RTI Application is in form of affirmation of facts claiming to exist on the record of Bank but no proof whatsoever has been attached/provided by you of the same. Please provide us the details claimed by you so that appropriate action may be taken in this regard.
On Point no.1.2: Complaint is handled by the Complaint Department of Bank.
On Point no.1.3: The details along with which copy has been sought is not available.
On Point no.1.4 & 1.5: Complaint register contains the details of all complaint received in Complaint department along with subject of the same. Please note that out of all complaint, some of the complaint may contain private information including complaints under POSH. For the said reason, information sought by you is protected from disclosure under Section 8(1)[e] & 8(1)(j) of the RTI Act, 2005."
8.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.09.2024. The FAA vide order dated 26.09.2024 upheld the reply given by the CPIO.
Page 20 of 978.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.10.2024.
Second Appeal No. CIC/BUPGB/A/2024/643758
9. The Appellant filed an RTI application dated 25.05.2024 seeking information on the following points:
1) "It is on the official record of the CPIO office Head Office that on 27/4/2023 a compliance report was submitted before Central Information Commission through Web Portal of Hon'ble CIC ( Diary No. 621151) in the matter of second appeal file number CIC/RUGBK/A/2021/639971 of appellant Choith Ram Goklani.
Provide certified copy of above referred Compliance Report submitted on 27/4/2023, by CPIO of Head Office Gorakhpur through Diary number Diary No. 621151.
Requested Information is related with the actual inspection activity provided by CPIO concerned on 28/3/2023, at CPIO office Head Office Gorakhpur, of the official records / files / official documents related with matter of issuance of Charge Sheet to the manager C.R.Goklani. Inspection was provided on the direction mentioned in the order of Hon'ble CIC dated 13/2/2023 (second appeal file number CIC/RUGBK/A/2021/639971)."
9.1. The CPIO replied vide letter dated 29.06.2024 and the same is reproduced as under
:-
"The desired information is in reference compliance of Order of the Hon'ble Central Information Commissioner, New Delhi. Kindly note that compliance/non- compliance of direction of the Hon'ble Central Information Commissioner, forms part of the Second Appeal and as such, the same does not fall within the definition of information Page 21 of 97 under sec. 2(f) of RTI Act-2005 and fresh RTI Application seeking copy of the same is not maintainable."
9.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.07.2024. The FAA vide order dated 09.07.2024 upheld the reply given by the CPIO.
9.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643756
10. The Appellant filed an RTI application dated 30.05.2024 seeking information on the following points:
1) "As per official record of Head Office an official letter number RO/06/Sultan/Vigilance/19-20/49 dated 21/6/2019 was received on the record of Head Office on 24/6/2019, through inward number 2387 ( by which First Stage Reference letter against Manager C.R.Goklani EC 1027 was addressed to the General Manager of Head Office ) and on that letter a noting was marked as : "
राजकुमार जी कृपया रत कायवाही कर " and on 27/6/2019 charge sheet was issued for manager C.R.Goklani EC 1027 copy of that letter is enclosed. Provide certified copy of the information from the record of Vigilance Department of Head Office about every official letter / official note / official action taken by the Vigilance department of Head Office in between 24/6/2019 and 27/6/2019, after receiving the First Stage Reference letter, on the record of head office signed by Regional Manager Mr Subodh Jain, against Manager C.R.Goklani EC 1027.
On 28/3/2023 at Head Office Gorakhpur an incomplete file were shown to the appellant C.R.Goklani, for which non compliance protest has been filed. In that particular file not, a single official letter issued in between 24/6/2019 and Page 22 of 97 27/6/2019 was filed / kept . File was incomplete and many reports / documents / letter issued in between 24/6/2019 and 27/6/2019 had already been removed from the file. CPIO cannot reject any request of applicant because the Information has already been inspected. There must not be any valid objection on the part of CPIO for rejecting the request for the copy of the official record which exist in material form with the Bank.
2) Provide certified copy of that official note prepared in between 24/6/2019 and 27/6/2019 by Vigilance Department of Head Office and on record placed before General Manager of the Bank for official Approval and after obtaining due official approval by General Manager Memorandum Charge Sheet was issued against Manager C.R.Goklani EC 1027.
If on the basis of official record possessed by the Bank CPIO of Head Office can prove that the information requested by applicant in present RTI application has already been shown on a particular date in the past, then there must not be any valid objection on the part of the Bank / CPIO to provide once again the certified copy of said official document requested in present RTI application . On 28/3/2023 at Head Office Gorakhpur an incomplete file were shown to the appellant C.R.Goklani, for which non compliance protest has been filed. In that particular file not a single official letter issued in between 24/6/2019 and 27/6/2019 was filed. File was incomplete and many reports / documents / letter issued in between 24/6/2019 and 27/6/2019 had already been removed from the file. CPIO cannot reject any request of applicant for the reason that the Information has already been inspected. There must not be any valid objection on the part of CPIO for rejecting the request for the copy of the official record exist in material form with the Bank.
3) Provide certified copy of that official note letter number RO/06/Sul/Vigilance/19-20/47 dated 20/6/2019 prepared by Vigilance Page 23 of 97 department of Regional Office Sultanpur by which on the record it was concluded that the Branch Manager Garavpur branch and advance officer of Garavpur branch both are jointly responsible for the occurrence of reported missing incident of loan document number *******0552 of Garavpur branch. Information requested by RTI applicant does exist in material form with Regional Office Sultanpur.
On 28/3/2023 at Head Office Gorakhpur an incomplete file were shown to the appellant C.R.Goklani, for which non compliance protest has already been filed. In that file not, a single official letter issued in between 24/6/2019 and 27/6/2019 was found. File was incomplete and many reports / documents / letters issued in between 24/6/2019 and 27/6/2019 had already been removed from the file, by the custodian of the file. CPIO cannot reject any request of applicant because the Information has already been inspected. There must not be any valid objection on the part of CPIO for rejecting the request for the copy of the official record exist in material form with the Bank.
If CPIO of Head Office has decided to deny / reject any of the information requested by applicant through point number 1,2,3 of present RTI application, by claiming any particular exemption provided under section ( 8 ) ( 1 ) of the RTI Act 2005, CPIO has to provide his reasons as to how CPIO concerned has come to this conclusion that any sub section of the section ( 8 ) ( 1 ) of the RTI Act 2005 will apply in this particular case. Merely quoting the section and sub section of the RTI Act 2005 does not imply that the reason has been given to the applicant."
10.1. The CPIO replied vide letter dated 29.06.2024 and the same is reproduced as under:-
"On Point no.1, 2 & 3: The desired information has already been inspected by you in compliance of Order of the Hon'ble Central Information Commissioner, New Delhi in Page 24 of 97 Second Appeal No. CIC/RUGBK/A/2021/639971. Please note that, repeated/multiple RTI on the same subject matter is not maintainable under RTI Act, 2005."
10.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.07.2024. The FAA vide order dated 09.07.2024 upheld the reply given by the CPIO.
10.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643070
11. The Appellant filed an RTI application dated 25.05.2024 seeking information on the following points:
"1.1 Provide attested Information from the record of Head Office Gorakhpur about the name of official register / record on which every representation / complaint matter sent through official E-Mail ID [email protected] of Head Office Gorakhpur are noted down and properly kept on the record of Head Office Gorakhpur. Above referred Register exist in material form on the official records of Head Office Gorakhpur.
1.2 Provide name, designation, and EC number of the officer who on the record of the Bank has been assigned with the job to hold official custody of above referred E-Mail received register of Head Office Gorakhpur. RTI applicant cannot provide the actual name of that particular register of Head Office Gorakhpur as the same was never been informed / disclosed to retired manager and complainant C.R.Goklani EC 1027.
2.1 Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of Head Office Gorakhpur who has officially been assigned with the job to take appropriate action and to deal with every complaint matter presented before Head Office Gorakhpur through E-Mail ID Page 25 of 97 [email protected] and complainant C.R.Goklani may contact with the officer designated by the Bank to know latest updates of his complaint matters and also about all the actions on record taken by the Bank."
11.1. The CPIO replied vide letter dated 29.06.2024 and the same is reproduced as under
:-
"No such official name of register exists. Please note that compliant in the Bank is handle by concerned department."
11.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.07.2024. The FAA vide order dated 09.07.2024 upheld the reply given by the CPIO.
11.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643069
12. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
"1.1 On 30/3/2024 within the premises of Regional Office Sultanpur in between 4.05 pm and 6.30 pm while talking with retired manager C.R.Goklani EC 1027 Mahesh Kumar Jha had expressed degrading wordings for retired staff of the Bank and caused humiliation to retired staff C.R.Goklani. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3345, addressed to General Manager ( Complaint matters ) by complainant / retired manager C.R.Goklani was posted / sent through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Bank on 21/6/2024 at about 11.32 am. Complaint document does exist in material form on the records of the office of the General Page 26 of 97 Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3345, of retired manager C.R.Goklani, sent on 21/6/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 1.2 Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3345, of C.R.Goklani and who may provide latest updates of said complaint.
1.3 Provide attested copy of the Complaint letter with every official noting marked on it by designated official.
2.1 Copy of written reporting exist on the record of Regional Office Sultanpur by which this was reported before the authorities of the Bank that in between 01/2/2016 and 11/9/2017 loan document number *******0552 was reported as a missing loan document but RM Sultanpur is not providing that reporting to manager C.R.Goklani EC 1027. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3346, addressed to General Manager ( Complaint matters ) was posted / sent on official E-Mail ID [email protected] of the Bank on 21/6/2024 at about 11.33 am. Complaint document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed. Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number Page 27 of 97 BUPGB/Complaint/3346, of retired manager C.R.Goklani, sent on 21/6/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 2.2 Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3346, of C.R.Goklani and who may provide latest updates of said complaint.
2.3 Provide attested copy of the Complaint letter with every official noting marked on it by designated official."
12.1. The CPIO replied vide letter dated 08.08.2024 and the same is reproduced as under:-
"Your present RTI application is in nature of complaint and hence not covered under the definition of information as given in sec. 2(f) of the RTI Act, 2005. Please note that complaint in the Bank is handled by concerned department."
12.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
12.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643068
13. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
"1.1- Officials of Regional Office Sultanpur are not providing copy of report of Preliminary Investigation on record conducted by Regional Office Sultanpur. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3334, addressed to General Manager (Complaint matters) by Page 28 of 97 complainant / retired manager C.R.Goklani was posted / sent through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Bank on 21/6/2024 at about 03.15 am. Complaint document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed. Provide complete Action Taken Report prepared by the General Manager (Complaint matters) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3334, of retired manager C.R.Goklani, sent on 21/6/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 1.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3334, of C.R.Goklani and who may provide latest updates of said complaint.
1.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official.
2.1- Retired manager C.R.Goklani had requested before General Manager for an impartial Inquiry to bring actual facts of the missing incident of loan document **********0552 of Garavpur branch, but till date no reply has been given. In the matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3335, addressed to General Manager (Complaint matters) was posted / sent on official E-Mail ID [email protected] of the Bank on 21/6/2024 at about 3.18 am.Page 29 of 97
Complaint document does exist in material form on the records of the office of the General Manager (Complaint matters) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager (Complaint matters) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3335, of retired manager C.R.Goklani, sent on 21/6/2024 through E- Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 2.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3335, of C.R.Goklani and who may provide latest updates of said complaint.
2.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official."
13.1. The CPIO replied vide letter dated 08.08.2024 and the same is reproduced as under:-
"Multiple RTI Application has been previously made by you in reference to the Charge Taken Report. Same has been reached to finality by decision of Hon'ble Central Information Commissioner, New Delhi in Second Appeal Nos. CIC/RUGBK/A/2022/654365, CIC/RUGBK/A/2022/654360 and CIC/RUGBK/A/2022/642631, and for the same reason your present RTI Application is not maintainable. Further, information sought by you is in reference to the Disciplinary Action taken against you under the provisions of applicable service regulation. Please note that complaint in the Bank is handled by concerned department."Page 30 of 97
13.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
13.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643067
14. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
"1.1- Before signing First Stage Reference dated 21/6/2019 against manager C.R.Goklani EC 1027 then RM Sultanpur Subodh Jan knowingly committed serious irregularities to recommend departmental proceedings against manager C.R.Goklani EC 1027. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3328, addressed to General Manager (Complaint matters) by complainant / retired manager C.R.Goklani was posted / sent through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Bank on 02/6/2024 at about 09.10 am. Complaint document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed . Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3328, of retired manager C.R.Goklani, sent on 02/6/2024 through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 1.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter Page 31 of 97 BUPGB/Complaint/3328, of C.R.Goklani and who may provide latest updates of said complaint.
1.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official.
2.1- Bungling has knowingly been done by officials of Regional Office Sultanpur in the available / existing official documents related with missing reported incident of loan document **********0552 of Garavpur branch. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3329, addressed to General Manager (Complaint matters) was posted / sent on official E-Mail ID [email protected] of the Bank on 02/6/2024 at about 09.02 am. Complaint document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed . Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3329, of retired manager C.R.Goklani, sent on 02/6/2024 through E- Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 2.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3329, of C.R.Goklani and who may provide latest updates of said complaint.
2.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official."
14.1. The CPIO replied vide letter dated 08.08.2024 and the same is reproduced as under:-
Page 32 of 97"Multiple RTI Application has been previously made by you in reference to the Charge Taken Report. Same has been reached to finality by decision of Hon'ble Central Information Commissioner, New Delhi in Second Appeal Nos. CIC/RUGBK/A/2022/654365, CIC/RUGBK/A/2022/654360 and CIC/RUGBK/A/2022/642631, and for the same reason your present RTI Application is not maintainable. Further, information sought by you is in reference to the Disciplinary Action taken against you under the provisions of applicable service regulation. Please note that complaint in the Bank is handled by concerned department."
14.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
14.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643066
15. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
"1.1- In the matter of missing reported loan document number **********0552 FSR against manager C.R.Goklani was prepared by then RM Sultanpur Subodh Jain of baseless and false facts. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3325, addressed to General Manager ( Complaint matters ) by complainant / retired manager C.R.Goklani was posted / sent through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Bank on 27/5/2024 at about 03.33 am. Complaint document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number Page 33 of 97 BUPGB/Complaint/3325, of retired manager C.R.Goklani, sent on 27/5/2024 through E- Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank 1.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3325, of C.R.Goklani and who may provide latest updates of said complaint.
1.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official.
2.1- A chargesheet against manager C.R.Goklani EC 1027 was issued on 27/6/2019 but was never been served on manager C.R.Goklani EC 1027 till 30/6/2019, but forged record was prepared by officials of the Bank to prove so. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3326, addressed to General Manager (Complaint matters) was posted / sent on official E-Mail ID [email protected] of the Bank on 27/5/2024 at about 03.30 am.
Complaint document does exist in material form on the records of the office of the General Manager (Complaint matters) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager (Complaint matters) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3326, of retired manager C.R.Goklani, sent on 27/5/2024 through E- Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, Page 34 of 97 2.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3326, of C.R.Goklani and who may provide latest updates of said complaint.
2.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official."
15.1. The CPIO replied vide letter dated 08.08.2024 and the same is reproduced as under:-
"Multiple RTI Application has been previously made by you in reference to the Charge Taken Report. Same has been reached to finality by decision of Hon'ble Central Information Commissioner, New Delhi in Second Appeal Nos. CIC/RUGBK/A/2022/654365, CIC/RUGBK/A/2022/654360 and CIC/RUGBK/A/2022/642631, and for the same reason your present RTI Application is not maintainable. Further, information sought by you is in reference to the Disciplinary Action taken against you under the provisions of applicable service regulation. Please note that complaint in the Bank is handled by concerned department."
15.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
15.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643065
16. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
"1.1- In the matter of missing reported loan document number **********0552 FSR against manager C.R.Goklani was prepared by then RM Sultanpur Subodh Jain of Page 35 of 97 baseless and false facts. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3325, addressed to General Manager ( Complaint matters ) by complainant / retired manager C.R.Goklani was posted / sent through E-Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Bank on 27/5/2024 at about 03.33 am. Complaint document does exist in material form on the records of the office of the General Manager ( Complaint matters ) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager ( Complaint matters ) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3325, of retired manager C.R.Goklani, sent on 27/5/2024 through E- Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank 1.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3325, of C.R.Goklani and who may provide latest updates of said complaint.
1.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official.
2.1- A chargesheet against manager C.R.Goklani EC 1027 was issued on 27/6/2019 but was never been served on manager C.R.Goklani EC 1027 till 30/6/2019, but forged record was prepared by officials of the Bank to prove so. In the said matter of defective and prejudiced working of the Baroda U.P.Bank, a complaint matter number BUPGB/Complaint/3326, addressed to General Manager (Complaint matters) was posted Page 36 of 97 / sent on official E-Mail ID [email protected] of the Bank on 27/5/2024 at about 03.30 am.
Complaint document does exist in material form on the records of the office of the General Manager (Complaint matters) Head Office. PDF copy of mail sent item of Complaint is enclosed.
Provide complete Action Taken Report prepared by the General Manager (Complaint matters) office of the Bank, in the matter of complaint letter number BUPGB/Complaint/3326, of retired manager C.R.Goklani, sent on 27/5/2024 through E- Mail ID *****[email protected] on the official E-Mail ID [email protected] of the Baroda U.P.Bank, 2.2- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of the who has officially been assigned / designated with the job to take appropriate action and to deal with above mentioned complaint matter BUPGB/Complaint/3326, of C.R.Goklani and who may provide latest updates of said complaint.
2.3- Provide attested copy of the Complaint letter with every official noting marked on it by designated official."
16.1. The CPIO replied vide letter dated 08.08.2024 and the same is reproduced as under:-
"Multiple RTI Application has been previously made by you in reference to the Charge Taken Report. Same has been reached to finality by decision of Hon'ble Central Information Commissioner, New Delhi in Second Appeal Nos. CIC/RUGBK/A/2022/654365, CIC/RUGBK/A/2022/654360 and CIC/RUGBK/A/2022/642631, and for the same reason your present RTI Application is not maintainable. Further, information sought by you is in reference to the Disciplinary Action taken against you under the provisions of applicable service regulation..."Page 37 of 97
16.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
16.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/653428
17. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/RTI/3220 of C.R.Goklani which was posted on 20/9/2023 at about 03.45 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. . It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/RTI/3221 of C.R.Goklani which was posted on 20/9/2023 at about 03.47 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of each and every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Page 38 of 97 Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/RTI/3222 of C.R.Goklani which was posted on 20/9/2023 at about 03.49 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. . It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/RTI/3223 of C.R.Goklani which was posted on 20/9/2023 at about 03.50 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of each and every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/RTI/3224 of C.R.Goklani which was posted on 20/9/2023 at about 03.58 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Page 39 of 97 Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur..." etc. 17.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."
17.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
17.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653427
18. The Appellant filed an RTI application dated 31.07.2024 seeking information on the following points:
"Written complaint was filed before General Manager (Complaint matters) of the Bank by retired manager C.R. Goklani through letter number BUPGB/Complaint/3322 dated 10/5/2022, (PDF copy enclosed).
Written complaint was officially replied by Regional Manager Sultanpur Mr M.K.Jha on 22/5/2024 through letter number RO/05/Sultanpur/2024-25/Comp/32, of and in that letter it was communicated to the complainant C.R.Goklani that the complaint matter filed by C.R. Goklani as FALSE and BASELESS (PDF copy enclosed).
Provide duly attested copy of the above referred official document from the records of Regional Office Sultanpur which was prepared in between 10/5/2024 and 22/5/2024 by Page 40 of 97 Regional Office Sultanpur and on the basis of that official document it was concluded by Regional Office Sultanpur Mr M.K.Jha on their record and accordingly communicated to the complainant C.R.Goklani that his complaint matter BUPGB/Complaint/3322 dated 10/5/2022 was found FALSE and BASELESS.
RTI applicant cannot provide actual date and letter number of the above referred official document as the same was never been provided to the applicant."
18.1. The CPIO replied vide letter dated 29.08.2024 and the same is reproduced as under:-
"Point no.1: The information sought is protected under Section 8(1)(e) of the RTI Act, 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information."
18.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.09.2024. The FAA vide order dated 09.10.2024 upheld the reply given by the CPIO.
18.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653426
19. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/Enquiry/1892 of C.R.Goklani which was posted on 25/3/2020 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Page 41 of 97 Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/Staff/2541 of C.R.Goklani which was posted on 24/10/2021 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/Staff/2561 of C.R.Goklani which was posted on 25/11/2021 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/Staff/2564 of C.R.Goklani which was posted on 26/11/2021 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Page 42 of 97 Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/Staff/2566 of C.R.Goklani which was posted on 26/11/2021 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]..." etc. 19.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."
19.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
19.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Page 43 of 97Second Appeal No. CIC/BUPGB/A/2024/653651
20. The Appellant filed an RTI application dated 31.07.2024 seeking information on the following points:
1) "An official circular / written directive does exist on the records of Regional Office Sultanpur in which it was advised by the Bank about complete official process to monitor and operate password protected official E-Mail account [email protected] of Regional Office Sultanpur. Provide duly attested copy of above referred official circular / written directives issued by the Bank.
RTI applicant cannot provide the actual circular number / written directive and issue date of the circular / written directive as the same was never been informed/disclosed to retired manager and applicant C.R.Goklani.
2) An official document does exist on the records of Regional Office Sultanpur by which a staff of Regional Office Sultanpur was designated by the Bank to officially monitor every letter / every complaint matter received in the INBOX of the official E-Mail account [email protected] of Regional Office Sultanpur. Provide attested copy of the official document from the records of Regional Office Sultanpur.
RTI applicant cannot provide the actual circular number / written directive and issue date of the circular / written directive as the same was never been informed/disclosed to retired manager and applicant C.R.Goklani.
3) An official document does exist on the records of Regional Office Sultanpur by which a staff of Regional Office Sultanpur was designated by the Bank to take printout of every complaint matter / representation matter received in the INBOX of the official E-Mail account [email protected] of Regional Office Sultanpur and to put those complaint matter / representation matter before the authority to whom it was addressed. Provide attested copy of the official document from the records of Regional Office Sultanpur.
Page 44 of 97RTI applicant cannot provide the actual circular number / written directive and issue date of the circular / written directive as the same was never been informed/disclosed to retired manager and applicant C.R.Goklani.
4) An official E-Mail inward register does exist on the records of Regional Office Sultanpur on which every complaint matter, every representation letter received in the INBOX of official E-Mail ID [email protected] of Regional Office Sultanpur are properly entered. Under section (2) (j) (1) of the RTI Act 2005 provide actual inspection of above referred official E-Mail inward register maintained by Regional Office Sultanpur on which every complaint matter, every representation letter received through E-Mail ID [email protected] in between 01/1/2020 and 30/7/2024 are officially entered by the designated staff of Regional Office Sultanpur who is assigned with the duty to keep proper record of every mail received.
As per section (4) (1) (a) of the RTI Act 2005, Regional Office Sultanpur of Baroda U.P.Bank has to maintain all their records duly catalogued and indexed in a manner and the form which facilitates the Right to Information under this Act and ensure that all records that are appropriate to be computerized are, within a reasonable time and subject to availability of resources, computerized and connected through a network all over the country on different systems so that access to such records is facilitated."
20.1. The CPIO replied vide letter dated 29.08.2024 and the same is reproduced as under:-
"Point no.1-4: The information sought is protected under Section 8(1)(e) of the RTI Act, 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information."Page 45 of 97
20.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.09.2024. The FAA vide order dated 09.10.2024 upheld the reply given by the CPIO.
20.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653425
21. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/Staff/3036 of C.R.Goklani which was posted on 26/4/2023 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/Staff/3040 of C.R.Goklani which was posted on 28/4/2022 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank Page 46 of 97 keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/Staff/3043 of C.R.Goklani which was posted on 01/5/2023 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/Staff/3083 of C.R.Goklani from the record of RO Sultanpur which was posted on 18/7/2023 through registered post number RU 457638017 IN to postal address of Baroda U.P.Bank Regional Office Sultanpur and was delivered on the given address of the Bank on 21/7/2023. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur.
5) Provide attested copy of the letter number BUPGB/Staff/3084 of C.R.Goklani from the record of RO Sultanpur which was posted on 18/7/2023 through registered post number RU 457637921 IN to postal address of Baroda U.P.Bank Regional Office Sultanpur and was delivered on the given address of the Bank on 21/7/2023.
Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur...." etc. Page 47 of 97 21.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."
21.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
21.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653424
22. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/RTI/3301 of C.R.Goklani which was posted on 16/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/RTI/3302 of C.R.Goklani which was posted on 16/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] Page 48 of 97 of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/RTI/3303 of C.R.Goklani which was posted on 16/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/RTI/3304 of C.R.Goklani which was posted on 16/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr. Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected] Page 49 of 97
5) Provide attested copy of the letter number BUPGB/RTI/3305 of C.R.Goklani which was posted on 16/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr. Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]...." etc. 22.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."
22.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
22.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653423
23. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/RTI/3310 of C.R.Goklani which was posted on 19/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] Page 50 of 97 of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/RTI/3311 of C.R.Goklani which was posted on 21/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/RTI/3312 of C.R.Goklani which was posted on 21/3/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected] Page 51 of 97
4) Provide attested copy of the letter number BUPGB/RTI/3317 of C.R.Goklani which was posted on 18/4/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/RTI/3320 of C.R.Goklani which was posted on 10/5/2024 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was officially entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]..." etc. 23.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."Page 52 of 97
23.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
23.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653422
24. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "Provide attested copy of the letter number BUPGB/RTI/3210 of C.R.Goklani which was posted on 20/9/2023 at about 02.35 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
2) Provide attested copy of the letter number BUPGB/RTI/3211 of C.R.Goklani which was posted on 20/9/2023 at about 02.47 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. . It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Page 53 of 97 Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
3) Provide attested copy of the letter number BUPGB/RTI/3212 of C.R.Goklani which was posted on 20/9/2023 at about 02.39 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
4) Provide attested copy of the letter number BUPGB/RTI/3213 of C.R.Goklani which was posted on 20/9/2023 at about 02.41 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank also provide attested copy of each and every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. . It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]
5) Provide attested copy of the letter number BUPGB/RTI/3214 of C.R.Goklani which was posted on 20/9/2023 at about 02.43 pm from E-Mail ID *****[email protected] of C.R.Goklani, on E-Mail ID [email protected] of legal department of Regional Office Sultanpur of the Baroda U.P.Bank and was received at Regional Office Page 54 of 97 Sultanpur. Also provide attested copy of every official noting marked on the letter and the date on which above referred letter was entered in the books of Regional Office Sultanpur. . It is assured by RM Sultanpur Mr Mahesh Kumar Jha that Regional Office Sultanpur of Baroda U.P.Bank keeps proper record of every letter received through Mail ID [email protected]..." etc. 24.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."
24.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
24.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653420
25. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) A letter number BUPGB/RTI/3212 dated 20/9/2023 in the matter of missing reported charge taken report dated 11/9/2017 of Garavpur branch, was posted on 20/9/2023 at about 02.39 pm, from E-Mail ID *****[email protected] of C.R.Goklani, on official E-Mail ID [email protected] of Regional Office Sultanpur which exist on the official records of Regional Office Sultanpur.
PDF copy of mail sent item of letter number BUPGB/RTI/3212 is enclosed with present RTI application.
Page 55 of 97Provide attested copy of the letter number BUPGB/RTI/3212 of C.R.Goklani from the records of Regional Office Sultanpur.
2) Provide attested copy of every official noting marked on the above referred letter BUPGB/RTI/3212 dated 20/9/2023 of C.R.Goklani (as mentioned on point number 1 of present RTI application) and the particular date on which above referred letter was entered in the books of Regional Office Sultanpur. Baroda U.P. Bank keeps proper record of every letter received through Mail ID [email protected].
Provide attested copy of complete Action Taken Report (ATR) prepared by office of CPIO Sultanpur in the matter of letter number BUPGB/RTI/3212 dated 20/9/2023 of C.R.Goklani.
3) Provide information from the records of Regional Office Sultanpur that on which date above referred letter number BUPGB/RTI/3212 dated 20/9/2023 of C.R.Goklani (Point number 1 of present RTI application) was officially taken / listed on the records / books of RO Sultanpur.
4) Provide information from the records of Regional Office Sultanpur that on which date above referred letter number BUPGB/RTI/3212 dated 20/9/2023 of C.R.Goklani ( Point number 1 of present RTI application) was allotted with a particular official inward number of RO Sultanpur.
5) Provide name EC number and designation of the officer of Regional Office Sultanpur, who after receiving letter number BUPGB/RTI/3212 dated 20/9/2023 of C.R.Goklani on the record of Regional Office Sultanpur was assigned with the job to take due official action in the matter of letter number BUPGB/RTI/3212 dated 20/9/2023 of C.R.Goklani.
Provide attested copy of the official reply given (in between 20/9/2023 and 20/9/2024) by CPIO office Sultanpur and on record communicated / sent to RTI applicant C.R.Goklani...." etc. Page 56 of 97 25.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."
25.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
25.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/653419
26. The Appellant filed an RTI application dated 30.09.2024 seeking information on the following points:
1) "An official office note / reporting does exist in material form on the record of Regional Office Sultanpur in which, prior to 17/3/2023 it was reported by the recorded CUSTODIAN of the Charge taken report dated 11/9/2017 of Garavpur branch, that from the safe records / custody of HRM department of Regional Office Sultanpur, charge taken report dated 11/9/2017 of Garavpur branch is presently NOT TRACEABLE.
Provide attested copy of said REPORTING from the available official record of Regional Office Sultanpur.
RTI applicant cannot provide letter number and date of such reporting submitted before the Bank, as it was never been informed / communicated / provided to the RTI applicant. Requested INFORMATION is not exempted under any sub section of the section (8) (1) of the RTI Act 2005.
Page 57 of 972) An official office note / reporting does exist in material form on the record of Regional Office Sultanpur in which, prior to 17/3/2023 it was reported by the branch manager of Garavpur branch, to the Regional Manager Sultanpur that the official record / document to establish joint custody of loan documents of Garavpur branch in the name of C.R.Goklani EC 1027 is presently NOT TRACEABLE.
Provide attested copy of said REPORTING from the available official record of Regional Office Sultanpur.
RTI applicant cannot provide letter number and date of such reporting submitted before the Bank, as it was never been informed / communicated / provided to the RTI applicant. Requested INFORMATION is not exempted under any sub section of the section (8)(1) of the RTI Act 2005.
3) An official office note / reporting does exist in material form on the record of Regional Office Sultanpur in which, prior to 17/3/2023 it was reported by branch manager of Garavpur branch to the Regional Manager Sultanpur, that the security register of Garavpur branch on which all the securities of loan document number **********0552 are entered and was possessed by the Garavpur Branch is presently NOT TRACEABLE in Garavpur Branch. Provide attested copy of said INFORMATION from the available official record of Regional Office Sultanpur RTI applicant cannot provide letter number and date of such reporting submitted before the Bank, as it was never been informed / communicated / provided to the RTI applicant. Requested INFORMATION is not exempted under any sub section of the section (8)(1) of the RTI Act 2005.
4) Official OLD RECORD DESTROY register does exist in material form on the record of Regional Office Sultanpur Provide attested copy of OLD RECORD DESTROY register of Regional Office Sultanpur on which as per official Page 58 of 97 directive of the Bank and after obtaining prior written permission of controlling office of Regional Office Sultanpur all the records destroyed in between 11/9/2017 and 27/8/2024 by Regional Office Sultanpur are duly entered. Provide attested copy of all the pages of Official OLD RECORD DESTROY register on which all the records destroyed in between 11/9/2017 and 27/8/2024 by Regional Office Sultanpur are duly entered.
RTI applicant cannot provide letter number and date of such reporting submitted before the Bank, as it was never been informed / communicated / provided to the RTI applicant. Requested INFORMATION is not exempted under any sub section of the section (8)(1) of the RTI Act 2005.
5) An official office note / reporting does exist in material form on the record of Regional Office Sultanpur in which, prior to 17/3/2023 by the custodian of Charge taken report dated 11/9/2017 of Garavpur branch, it was reported in writing to Regional Office / Regional Manager Sultanpur that on a particular date, charge taken report dated 11/9/2017 of Garavpur branch is observed as NOT TRACEABLE.
Provide attested copy of above referred official reporting letter of the custodian of, charge taken report dated 11/9/2017 of Garavpur branch, RTI applicant cannot provide letter number and date of such reporting submitted before the Bank, as it was never been informed / communicated / provided to the RTI applicant. Requested INFORMATION is not exempted under any sub section of the section (8)(1) of the RTI Act 2005...." Etc. 26.1. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under:-
"The information sought by you relates to non-specific questions/clarifications/explanation/attestation/reasons/suggestions or interpretation of Page 59 of 97 rules which does not fall within the definition of information under Section 2(f) of the Right to Information Act 2005. Therefore, the information cannot be made available to you."
26.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.11.2024. The FAA vide order dated 30.11.2024 upheld the reply given by the CPIO.
26.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 02.12.2024.
Second Appeal No. CIC/BUPGB/A/2024/643753
27. The Appellant filed an RTI application dated 08.08.2024 seeking information on the following points:
1) "An official document exists in material form with the CPIO office Sultanpur / Garavpur branch by which it is recorded in the books of Bank / Garavpur branch that to comply with the order dated 31/8/2023 of Hon'ble Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of C.R.Goklani, on 18/10/2023 all the ( 4 ) official records were officially / physically presented before Appellant Choith Ram Goklani at a particular time for due official inspection.
Provide attested copy of official document of CPIO office Sultanpur by which all the (4) official records of Garavpur branch was provided on 18/10/2023 in between 4.00 pm to 5.00 pm by the authorized representative of CPIO Sultanpur to the Appellant Choith Ram Goklani for due inspection as ordered by Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani. Prior to 07/8/2024, Information requested by applicant on point number ( 1 ) of present RTI application, was never been provided to the applicant by CPIO. If CPIO claims that present information requested by applicant has already been Page 60 of 97 provided to the applicant, CPIO must enclose the copy of Information which had already been provided.
Merely inviting appellant C.R.Goklani on 18/10/2023 at Garavpur branch does not mean that the authorized representative of the CPIO Sultanpur had presented (4) official records, ordered by Hon'ble Central Information Commission, before the appellant C.R.Goklani for due official inspection.
2) An official document exists in material form with the Bank by which In between dated 31/8/2023 dated 18/10/2023 CPIO Sultanpur had ordered / authorized any official of the Bank to conduct the official record inspection process at Garavpur branch and to comply with the order dated 31/10/2023 of the Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362.
Provide attested copy of official record of CPIO office Sultanpur by which on the record CPIO of Sultanpur had officially authorized an official of the Bank to conduct proper / due inspection of the official record allowed and ordered by Central Information Commission order dated 31/8/2023 in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
Prior to 07/8/2024, Information requested by applicant on point number ( 2 ) of present RTI application, was never been provided to the applicant by CPIO. If CPIO claims that present information requested by applicant has already been provided to the applicant, CPIO must enclose the copy of Information which had already been provided.
3) An official document exists in material form with the Bank on which it is recorded that on 18/10/2023 at what time due inspection of the records was started by appellant Choith Ram Goklani and at what time inspection of the records was concluded by appellant Choith Ram Goklani.
Page 61 of 97Provide authentic information from the official record of Garavpur branch that on 18/10/2023 at what time due inspection of the records was started by appellant Choith Ram Goklani and at what time inspection of the records was concluded by appellant Choith Ram Goklani.
In between dated 31/8/2023 dated 18/10/2023 CPIO Sultanpur had ordered / authorized any official of the Bank to conduct the official record inspection process at Garavpur branch and to comply with the order dated 31/10/2023 of the Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362.
Prior to 07/8/2024, Information requested by applicant on point number (3) of present RTI application, was never been provided to the applicant by CPIO. If CPIO claims that present information requested by applicant has already been provided to the applicant, CPIO must enclose the copy of Information which had already been provided.
4) An official document exists in material form with the Garavpur branch by which on dated 18/10/2023 presence of appellant C.R.Goklani ( to comply with the order dated 31/10/2023 of the Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 ) was entered in the books of Garavpur branch.
Provide attested copy of the particular page of the official register of Garavpur branch on which on 18/10/2023 official presence of appellant Choith Ram Goklani was entered in the official books of Garavpur branch, who on the record came to Garavpur branch to inspect ( 4 ) official documents as ordered by Central Information Commission by order dated 31/8/2023 in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
Page 62 of 97Prior to 07/8/2024, Information requested by applicant on point number (4) of present RTI application, was never been provided to the applicant by CPIO. If CPIO claims that present information requested by applicant has already been provided to the applicant, CPIO must enclose the copy of Information which had already been provided.
5) An official document exists in material form with the Garavpur branch by which in between dated 31/8/2023 and dated 18/10/2023 it was directed to the branch manager Garavpur branch by CPIO office Sultanpur to collect and get ready all the (4) official records as directed by Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
Provide attested copy of the particular letter of CPIO office Sultanpur by which on the record Branch Manager Garavpur branch was directed by CPIO Sultanpur to collect and get ready all the ( 4 ) official records as directed by Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani. Prior to 07/8/2024, Information requested by applicant on point number ( 5 ) of present RTI application, was never been provided to the applicant by CPIO. If CPIO claims that present information requested by applicant has already been provided to the applicant, CPIO must enclose the copy of Information which had already been provided...." Etc. 27.1. The CPIO replied vide letter dated 03.09.2024 and the same is reproduced as under:-
"Point No. 1 to 5: The desired information is in reference to your previously disposed RTI application which has already been made available to you through our letter No. RO/05/RTI-/2024-25/68 dated 26.06.2024 & RO/05/RTI-/2024-25/124 dated 31.07.2024...."Page 63 of 97
27.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.09.2024. The FAA vide order dated 26.09.2024 upheld the reply given by the CPIO.
27.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.10.2024.
Second Appeal No. CIC/BUPGB/A/2024/643752
28. The Appellant filed an RTI application dated 28.07.2024 seeking information on the following points:
"1.1- A complaint letter number BUPGB/ COMP /3334 dated 21/6/2024 addressed to General Manager of the Bank and , was mailed on the official mail [email protected] of the Baroda U.P.Bank, which was responded on 03/7/2024 by Regional Manager Sultanpur Mr M.K.Jha through official letter number RO/05/SULTSNPUR/2024-25/ COMP /76. Complaint letter does exist in material form on the records of Regional Office Sultanpur.
Provide duly attested copy of that complaint number BUPGB/complaint/3334 dated 21/6/2024, from the records of the Bank which bears letter receiving stamp of Regional Office Sultanpur with every official noting marked in between 21/6/2024 and 03/7/2024 by the concerned officials of the Bank.
1.2- In between 21/6/2024 and 03/7/2024 on the records Regional Office Sultanpur had collected some relevant official information to verify the facts mentioned in the date complaint letter number BUPGB/ COMP /3334 dated 21/6/2024 presented by C.R.Goklani which exist on the records. Under section (2)(j)(1) of the RTI Act 2005 provide actual inspection of the complete file prepared In between 21/6/2024 and 03/7/2024 by the Bank in the matter of complaint letter number BUPGB/ COMP /3336 dated 21/6/2024 presented by C.R.Goklani.Page 64 of 97
1.3- Provide attested information from the records of Regional Office Sultanpur that on which particular date complaint letter number BUPGB/ COMP /3334 dated 21/6/2024 presented by C.R.Goklani was received on the records of Regional Office Sultanpur and on which inward number on which page number said complaint letter was entered in the books of Regional Office Sultanpur.
2.1- A complaint letter number BUPGB/ COMP /3335 dated 21/6/2024 addressed to General Manager of the Bank and , was mailed on the official mail [email protected] of the Baroda U.P.Bank, which was responded on 03/7/2024 by Regional Manager Sultanpur Mr M.K.Jha through official letter number RO/05/SULTSNPUR/2024-25/ complaint /77. Complaint letter does exist in material form on the records of Regional Office Sultanpur.
Provide duly attested copy of that complaint number BUPGB/COMP/3335 dated 21/6/2024, from the records of the Bank which bears letter receiving stamp of Regional Office Sultanpur with every official noting marked in between 21/6/2024 and 03/7/2024 by the concerned officials of the Bank.
2.2- In between 21/6/2024 and 03/7/2024 on the records Regional Office Sultanpur had collected some relevant official information to verify the facts mentioned in the date complaint letter number BUPGB/ COMP /3335 dated 21/6/2024 presented by C.R.Goklani which exist on the records. Under section (2) (j) (1) of the RTI Act 2005 provide actual inspection of the complete file prepared In between 21/6/2024 and 03/7/2024 by the Bank in the matter of complaint letter number BUPGB/शशशशशश/3336 dated 21/6/2024 presented by C.R.Goklani.
2.3- Provide attested information from the records of Regional Office Sultanpur that on which particular date complaint letter number BUPGB/ COMP /3335 dated 21/6/2024 presented by C.R.Goklani was received on the records of Regional Office Sultanpur and Page 65 of 97 on which inward number on which page number said complaint letter was entered in the books of Regional Office Sultanpur...." Etc. 28.1. The CPIO replied vide letter dated 28.08.2024 and the same is reproduced as under:-
"Point No. 1.1, 1.2 & 1.3: The information sought is protected under Section 8(1) e of the RTI Act 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information. The reply of your complaint is already provided to you vide our letter no. े.का./05/सु ानपुर/2024-25/िशका/76 dated 03.07.2024.
Point No. 2.1, 2.2 & 2.3: The information sought is protected under Section 8(1) e of the RTI Act 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information. The reply of your complaint is already provided to you vide our letter no. े.का./05/सु ानपुर/2024-25/िशका/77 dated 03.07.2024....."
28.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 17.09.2024. The FAA vide order dated 26.09.2024 upheld the reply given by the CPIO.
28.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643760
29. The Appellant filed an RTI application dated 10.07.2024 seeking information on the following points:
1) "An official document exists in material form with the CPIO office Sultanpur / Garavpur branch by which it is recorded in the books of Bank / Garavpur branch that to comply with the order dated 31/8/2023 of Hon'ble Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of C.R.Goklani, on 18/10/2023 all the ( 4 ) official Page 66 of 97 records were officially / physically presented before Appellant Choith Ram Goklani at a particular time for due official inspection.
Provide attested copy of official document of CPIO office Sultanpur by which all the (4) official records of Garavpur branch was provided on 18/10/2023 in between 4.00 pm to 5.00 pm by the authorized representative of CPIO Sultanpur to the Appellant Choith Ram Goklani for due inspection as ordered by Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani. Merely inviting appellant C.R.Goklani on 18/10/2023 at Garavpur branch does not mean that the authorized representative of the CPIO Sultanpur had presented (4) official records, ordered by Hon'ble Central Information Commission, before the appellant C.R.Goklani for due official inspection.
2) An official document exists in material form with the Bank by which In between dated 31/8/2023 dated 18/10/2023 CPIO Sultanpur had ordered / authorized any official of the Bank to conduct the official record inspection process at Garavpur branch and to comply with the order dated 31/10/2023 of the Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362.
Provide attested copy of official record of CPIO office Sultanpur by which on the record CPIO of Sultanpur had officially authorized an official of the Bank to conduct proper / due inspection of the official record allowed and ordered by Central Information Commission order dated 31/8/2023 in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
3) An official document exists in material form with the Bank on which it is recorded that on 18/10/2023 at what time due inspection of the records was started by Page 67 of 97 appellant Choith Ram Goklani and at what time inspection of the records was concluded by appellant Choith Ram Goklani.
Provide authentic information from the official record of Garavpur branch that on 18/10/2023 at what time due inspection of the records was started by appellant Choith Ram Goklani and at what time inspection of the records was concluded by appellant Choith Ram Goklani.
In between dated 31/8/2023 dated 18/10/2023 CPIO Sultanpur had ordered / authorized any official of the Bank to conduct the official record inspection process at Garavpur branch and to comply with the order dated 31/10/2023 of the Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362.
4) An official document exists in material form with the Garavpur branch by which on dated 18/10/2023 presence of appellant C.R.Goklani ( to comply with the order dated 31/10/2023 of the Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 ) was entered in the books of Garavpur branch.
Provide attested copy of the particular page of the official register of Garavpur branch on which on 18/10/2023 official presence of appellant Choith Ram Goklani was entered in the official books of Garavpur branch, who on the record came to Garavpur branch to inspect ( 4 ) official documents as ordered by Central Information Commission by order dated 31/8/2023 in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
5) An official document exists in material form with the Garavpur branch by which in between dated 31/8/2023 and dated 18/10/2023 it was directed to the branch manager Garavpur branch by CPIO office Sultanpur to collect and get ready all the (4) official records as directed by Central Information Commission in the Page 68 of 97 matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
Provide attested copy of the particular letter of CPIO office Sultanpur by which on the record Branch Manager Garavpur branch was directed by CPIO Sultanpur to collect and get ready all the (4) official records as directed by Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani...." Etc. 29.1. The CPIO replied vide letter dated 31.07.2024 and the same is reproduced as under:-
"Point No. 1 to 5: The desired information is in reference to your previously disposed RTI application which has already been made available to you through our letter No. RO/05/RTI-/2024-25/68 dated 26.06.2024...."
29.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
29.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643759
30. The Appellant filed an RTI application dated 19.04.2024 seeking information on the following points:
1) "Provide attested copy of official document of CPIO office Sultanpur by which on 18/10/2023 in between 4.00 pm to 5.00 pm all the (4) official records of Garavpur branch was provided by the authorized representative of CPIO Sultanpur to the Appellant Choith Ram Goklani for due inspection as ordered by Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.Page 69 of 97
2) Provide attested copy of official record of CPIO office Sultanpur by which on the record CPIO of Sultanpur had officially authorized an official of the Bank to conduct proper / due inspection of the official record allowed and ordered by Central Information Commission order dated 31/8/2023 in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
3) Provide authentic information from the official record of Garavpur branch that on 18/10/2023 at what time due inspection of the records was started by appellant Choith Ram Goklani and at what time inspection of the records was concluded by appellant Choith Ram Goklani.
4) Provide attested copy of the particular page of the official register of Garavpur branch on which on 18/10/2023 official presence of appellant Choith Ram Goklani was entered in the official books of Garavpur branch, who on the record came to Garavpur branch to inspect ( 4 ) official documents as ordered by Central Information Commission by order dated 31/8/2023 in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
5) Provide attested copy of the particular letter of CPIO office Sultanpur by which on the record Branch Manager Garavpur branch was directed by CPIO Sultanpur to collect and get ready all the (4) official records as directed by Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani.
6) Provide attested copy of the particular letter of Branch Manager Sultanpur by which in between 19/10/2023 and 08/12/2023 this was confirmed to the CPIO Sultanpur that on 18/10/2023 compliance of the order dated 31/8/2023 of Central Information Commission in the matter of Second Appeal file number CIC/RUGBK/A/2022/654362 of Appellant Choith Ram Goklani was properly Page 70 of 97 done and inspection of all the (4) official records as directed by Central Information Commission was actually provided to Appellant Choith Ram Goklani on 18/10/2023.
RTI applicant cannot provide the letter number and actual date of such reporting by which so called missing incident of official Charge Taken Report of Garavpur branch, dated 11/9/2017 ( signed by outgoing branch manager C.R.Goklani EC 1027 who had given the charge of Garvpur branch and incoming branch manager Mr Hariram who had taken over the charge of Garavpur branch ) was reported to the authorities of the Bank, as the same was never been disclosed to the RTI applicant.
Any official record / document / report which exist in material form with the Bank, which is created by the Bank always comes within the definition of Information provided under section (2) (f) of the RTI Act 2005. No section of the RTI Act put any official restriction on CPIO concerned that information / Compliance report prepared on the direction of Hon'ble Central Information Commission cannot be disclosed to the RTI applicant for which direction of Hon'ble Central Information Commission was given. CPIO Mr Mahesh Kumar Jha is habitual of violating directive provisions of section (7) (1) of the RTI Act 2005.
As per section (4) (1) (a) of the RTI Act 2005, Regional Office of Baroda U.P.Bank has to maintain all their records duly catalogued and indexed in a manner and the form which facilitates the Right to Information under this Act and ensure that all records that are appropriate to be computerized are, within a reasonable time and subject to availability of resources, computerized and connected through a network all over the country on different systems so that access to such records is facilitated."
Page 71 of 9730.1. The CPIO replied vide letter dated 26.06.2024 and the same is reproduced as under:-
"Point No. 1:- The desired information is already mentioned in your recent RTI BUPGB/R/E/24/00141 dated 31/05/2024 (Point No. 1). Reply is given by our office vide letter no. RO/05/RTI-/2024-25/66 dated 26.06.2024.
Point No. 2:- The desired information is already mentioned in your recent RTI BUPGB/R/E/24/00141 dated 31/05/2024 (Point No. 2). Reply is given by our office vide letter no. RO/05/RTI-/2024-25/66 dated 26.06.2024.
Point No. 3:- The desired information is already mentioned in your recent RTI BUPGB/R/E/24/00141 dated 31/05/2024 (Point No. 3). Reply is given by our office vide letter no. RO/05/RTI-/2024-25/66 dated 26.06.2024.
Point No. 4:- The desired information is already mentioned in your recent RTI BUPGB/R/E/24/00141 dated 31/05/2024 (Point No. 4). Reply is given by our office vide letter no. RO/05/RTI-/2024-25/66 dated 26.06.2024.
Point No. 5:- The desired information is already mentioned in your recent RTI BUPGB/R/E/24/00141 dated 31/05/2024 (Point No. 5). Reply is given by our office vide letter no. RO/05/RTI-/2024-25/66 dated 26.06.2024.
Point No. 6:- The desired information is already mentioned in your recent RTI BUPGB/R/E/24/00141 dated 31/05/2024 (Point No. 6). Reply is given by our office vide letter no. RO/05/RTI-/2024-25/66 dated 26.06.2024."
30.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.07.2024. The FAA vide order dated 09.07.2024 stated that:
"I have perused your application dated 31.05.2024, reply of the CPIO, Baroda U.P. Bank, Regional Office, Sultanpur and your first appeal dated 05.07.2024 wherein you have mentioned that PDF copy of First Appeal is enclosed. However, no PDF copy has been found attached with your appeal, in the absence of which it is not possible to dispose off your appeal."Page 72 of 97
30.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643071
31. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
"1.1- Provide attested Information from the record of Regional Office Sultanpur about the name of official register / record on which every representation / complaint matter sent through official E-Mail ID [email protected] of Regional Office Sultanpur are noted down and properly kept on the record of Regional Office Sultanpur. Above referred Register exist in material form on the records of Regional Office Sultanpur.
1.2- Provide name, designation, and EC number of the officer who on the record of the Bank has been assigned with the job to hold official custody of above referred E-Mail received register of Regional Office Sultanpur. RTI applicant cannot provide the actual name of that particular register of Regional Office Sultanpur as the same was never been informed / disclosed to retired manager and complainant C.R.Goklani EC 1027.
2.1- Provide name, designation, EC number E-Mail ID and mobile number of the concerned officer of Regional Office Sultanpur who has officially been assigned with the job to take appropriate action and to deal with every complaint matter presented before Regional Office Sultanpur through E-Mail ID [email protected] and complainant may contact designated officer to know latest updates of their complaint matters and about all the actions officially taken by the Bank."
31.1. The CPIO replied vide letter dated 31.07.2024 and the same is reproduced as under:-
"The information sought is protected under Section 8(1)(e) of the RTI Act, 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information."Page 73 of 97
31.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
31.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643063
32. The Appellant filed an RTI application dated 09.07.2024 seeking information on the following points:
1) "Regional Manager Sultanpur Mahesh Kumar Jha verbally informed to complainant / retired manager C.R.Goklani EC 1027 that he has received complaint matter BUPGB/Shikaayat/3322 dated 10/5/2024 of C.R.Goklani, and according to the report of official investigation submitted before him, with sufficient documentary evidences in the matter of complaint letter number BUPGB/Shikaayat/3322 dated 10/5/2024 of C.R.Goklani, said complaint matter was found FALSE and BASELESS and said investigation report does exist in material form on the records of Regional Office Sultaanpur. Complaint matter was acknowledged by letter number ेका/04/सुलतानपुर/2023-24/िशका/32 dated 21/5/2024 of Regional Manager Sultanpur. PDF copy of the letter number BUPGB/Shikaayat/3322 dated 10/5/2024 and letter number ेका/04/सुलतानपुर/2023-24/िशका/32 dated 21/5/2024 is enclosed.
Provide attested copy of that official investigation report submitted before Regional Manager Sultanpur in which it was stated that on the basis of official records available with the Bank, complaint matter BUPGB/Shikaayat/3322 dated 10/5/2024 presented by retired staff C.R.Goklani, was found as FALSE and BASELESS.
Page 74 of 97RTI applicant cannot provide you the date and official number of that investigation report as the same was never been disclosed to the RTI applicant C.R.Goklani.
2) Provide name designation EC number E-Mail ID and mobile number of the designated officer of the Bank who on the record had assigned with the job to deal and dispose off said complaint matter of retired staff C.R.Goklani, and delivered his official conclusion that the complaint matter BUPGB/Shikaayat/3322 dated 10/5/2024 presented by C.R.Goklani, is FALSE and BASELESS.
3) Provide attested copy of the official noting / official letter of Regional Office Sultanpur by which as per rule of the Bank an officer was designated by the Regional Office Sultanpur to deal and dispose off complaint matter BUPGB/Shikaayat/3322 dated 10/5/2024 of C.R.Goklani.
4) Provide attested copy of the official letter issued by designated officer of Regional Office Sultanpur in between 10/5/2024 and 21/5/2024 by which as per need of the matter, complainant C.R.Goklani was directed by the Bank to provide any additional evidence / any additional information in the support of his complaint matter BUPGB/Shikaayat/3322 dated 10/5/2024 to conclude his investigation."
32.1. The CPIO replied vide letter dated 31.07.2024 and the same is reproduced as under:-
"Point No. 1: The information sought by you in the present RTI Application pertains to the Departmental Enquiry held against you. Kindly note that relevant documents/information desired by you has already been provided to you during the course of enquiry. Further, Charge Sheeted Officer is provided with a copy of the Enquiry Report at the conclusion of enquiry and as such request for information by the Charge Sheeted Officer under the RTI Act is not warranted.Page 75 of 97
Point No. 2, 3 & 4 - The information sought is protected under Section 8(1) e of the RTI Act 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information."
32.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
32.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643062
33. The Appellant filed an RTI application dated 05.07.2024 seeking information on the following points:
"1.1- On the record of Regional Office Sultanpur an official letter does exist in material form by which in between 10/12/2023 and 12/1/2024, on the record long pending First Stagnation Increment was released to manager C.R.Goklani EC 1027 and as the result on 12/1/2014 an total amount of rupees 3,74,192/- was credited in SB account number **********0112 of C.R.Goklani.
Provide attested copy of the official letter from the record of Regional Office Sultanpur by which in between 10/12/2023 and 12/1/2024, on a particular date long pending First Stagnation Increment was released to manager C.R.Goklani EC 1027. RTI applicant cannot provide date of issue and letter number to the CPIO as it was never been communicated to manager C.R.Goklani.
1.2- Provide actual effective date of First Stagnation Increment from the records of Regional Office Sultanpur on which in between 01/1/2009 and 30/6/2019 it becomes due to manager C.R.Goklani EC 1027.Page 76 of 97
1.3- Provide actual date and proof of dispatch from the record of Regional Office Sultanpur by which it was communicated to manager C.R.Goklani EC 1027 that his pending First Stagnation Increment has been released.
2.1- On the record of Regional Office Sultanpur an official letter does exist in material form by which in between 10/12/2023 and 12/1/2024, on the record long pending Second Stagnation Increment was released to manager C.R.Goklani EC 1027 and as the result on 12/1/2014 an total amount of rupees 3,74,192/- was credited in SB account number 52620100000112 of C.R.Goklani. Provide attested copy of the official letter from the record of Regional Office Sultanpur by which in between 10/12/2023 and 12/1/2024, on a particular date long pending Second Stagnation Increment was released to manager C.R.Goklani EC 1027. RTI applicant cannot provide date of issue and letter number to the CPIO as it was never been communicated to manager C.R.Goklani.
2.2- Provide actual effective date of Second Stagnation Increment from the records of Regional Office Sultanpur on which in between 01/1/2009 and 30/6/2019 it becomes due to manager C.R.Goklani EC 1027.
2.3- Provide actual date and proof of dispatch from the record of Regional Office Sultanpur by which it was communicated to manager C.R.Goklani EC 1027 that his pending Second Stagnation Increment has been released...." Etc. 33.1. The CPIO replied vide letter dated 31.07.2024 and the same is reproduced as under:-
"Point No. 1.1 & 2.1: The information sought is protected under Section 8(1) e of the RTI Act 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information.
Point No. 1.2 & 1.3: The desired information is already available in the salary slip provided to you during your service period.Page 77 of 97
Point No. 2.2 & 2.3: The desired information is already available in the salary slip provided to you during your service period..."
33.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
33.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643061
34. The Appellant filed an RTI application dated 28.06.2024 seeking information on the following points:
1.1- Provide attested copy of all the pages of Staff Movement Register officially maintained by Koireepur Branch, on which complete detail of all the staff / officials of Koireepur Branch who left the branch in between 27/6/2019 and 30/06/2021, on a particular date, time and purpose of leaving the Koireepur Branch to complete the job assigned to him, are entered with the signature of concerned staff / officer.
1.2- Under section (2) (J) (1) of the RTI Act 2005, provide actual inspection of Staff Movement Register officially maintained in between 01/1/2011 to 27/6/2024 by Koireepur Branch. RTI applicant may be allowed to obtain certified copies of record identified by applicant during the inspection.
Purpose of requesting this Information from the CPIO of Baroda U.P Bank Sultanpur to obtain authentic Information from the records of Koireepur Branch that in between 27/6/2019 and 30/06/2021 name of the officers and staff of Koireepur branch who on a particular time officially left Koireepur Branch for a particular address of a different district for the purpose to deliver Memorandum letter number HO/12/VIG/CA/OFF/113 dated 27/6/2019 to the manager C.R.Goklani EC 1027. As per available official records Page 78 of 97 C.R.Goklani was on casual leave and during the leave period his address was intimated to branch manager Koireepur branch was of Sheesh Mahal Colony Kamachcha of Varanasi.
2.1- Provide attested copy of all the pages of Postage Register officially maintained by Koireepur Branch, on which complete details / record of all the registered letters sent in between 27/6/2019 and 30/06/2021, by Koireepur Branch are properly entered.
2.2- Under section (2) (J) (1) of the RTI Act 2005, provide actual inspection of Postage Register officially maintained in between 01/1/2011 to 27/6/2024 by Koireepur Branch. RTI applicant may be allowed to obtain certified copies of record identified by applicant during the inspection. Purpose of requesting this Information from the CPIO of Baroda U.P Bank Sultanpur to obtain authentic Information from the records of Koireepur Branch that in between 27/6/2019 and 30/06/2021 total how many registered letters were posted by Koireepur Branch and what was the address of those registered letters...." Etc. 34.1. The CPIO replied vide letter dated 31.07.2024 and the same is reproduced as under:-
"Point No. 1.1, 1.2, 2.1 & 2.2: The information sought is protected under Section 8(1) e of the RTI Act 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information...."
34.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 12.08.2024. The FAA vide order dated 31.08.2024 upheld the reply given by the CPIO.
34.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643060
35. The Appellant filed an RTI application dated 25.05.2024 seeking information on the following points:
Page 79 of 971) "On the official record of Regional Office Sultanpur OLD RECORD DESTROY REGISTER is maintained under the written direction of Head Office of the Bank and does exist in material form. Under section (2) (j) (1) of the RTI Act 2005, provide inspection of official OLD RECORD DESTROY REGISTER maintained in between 01/1/2015 and 20/9/2023, by Regional Office Sultanpur. Inspection requested on point number (1) of present RTI application is not covered by exemption provided under section (8) (1) e, j of the RTI Act 2005. Inspection of official records requested on point number (1) of present RTI application was never been provided In the past to the RTI applicant.
2) On the official record of Regional Office Sultanpur every written request letter issued by Regional Manager Sultanpur before their controlling office for obtaining written permission to destroy any of their old official record, does exist in material form. Under section (2) (j) (1) of the RTI Act 2005, provide inspection of that official letter by which Regional Manager Sultanpur had requested before their controlling office to issue written permission for Regional Office Sultanpur to officially destroy CHARGE TAKEN REPORT DATED 11/9/2017 of Garavpur branch. Inspection requested on point number (2) of present RTI application is not covered by exemption provided under section (8) (1) e, j of the RTI Act 2005.
Inspection of official records requested on point number (2) of present RTI application was never been provided In the past to the RTI applicant.
3) On the official record of Regional Office Sultanpur official register to keep proper record of every registered post letter received at Regional Office Sultanpur, does exist in material form. Under section (2) (j) (1) of the RTI Act 2005 provide inspection of that particular register of Regional Office Sultanpur on which official record of every registered post received at Regional Office Sultanpur are noted down and kept on the record of RO Sultanpur. Inspection requested on point number (3) of present RTI application is not covered by Page 80 of 97 exemption provided under section (8) (1) e, j of the RTI Act 2005. Inspection of official records requested on point number (3) of present RTI application was never been provided In the past to the RTI applicant.
4) On the official record of Regional Office Sultanpur, every official paper / document / record related with the reported missing incident of loan document number **********0552 does exist in material form with Vigilance Department of Regional Office Sultanpur.
Under section (2) (j) (1) of the RTI Act 2005 provide inspection of that particular file in which every official paper / document / record related with the reported missing incident of loan document number **********0552 are filed and kept with Vigilance Department of Regional Office Sultanpur. Inspection requested on point number (4) of present RTI application is not covered by exemption provided under section (8) (1) e, j of the RTI Act 2005. Inspection of official records requested on point number ( 4 ) of present RTI application was never been provided In the past to the RTI applicant.
5) On the official record of Regional Office Sultanpur CHARGE TAKEN REPORT DATED 11/9/2017 of Garavpur branch, signed by incoming Branch Manager Mr Hariram EC 5109 does exist in material form.
Under section (2) (j) (1) of the RTI Act 2005 provide inspection of CHARGE TAKEN REPORT DATED 11/9/2017 of Garavpur branch, along with Annexure (B) and Annexure (C) of the report dated 11/9/2017, which is at present kept in the safe custody of present Regional Manager Sultanpur Mr M.K.Jha. Inspection of official records requested on point number (5) of present RTI application was never been provided In the past to the RTI applicant...." etc. 35.1. The CPIO replied vide letter dated 26.06.2024 and the same is reproduced as under:-
Page 81 of 97"Point No. 1-5: The information sought is protected under Section 8(1) e of the RTI Act 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information..."
35.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.07.2024. The FAA vide order dated 09.07.2024 upheld the reply given by the CPIO.
35.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Second Appeal No. CIC/BUPGB/A/2024/643059
36. The Appellant filed an RTI application dated 25.05.2024 seeking information on the following points:
1) "On the official record of Regional Office Sultanpur few official document prepared / on record obtained by Regional Manager Sultanpur in between 02/4/2020 and 10/4/2020 in the entire process to prepare fact / records and documents based commented report for Head Office in the matter of complaint letter number BUPGB/Enquiry/1903 dated 30/3/2020 of C.R.Goklani does exist in material form.
Under section (2) (j) (1) of the RTI Act 2005 provide inspection of all those official records / letters prepared / obtained by Regional Manager Sultanpur in between 02/4/2020 and 10/4/2020 in the entire process to prepare fact / records and documents based commented report for Head Office in the matter of complaint letter number BUPGB/Enquiry/1903 dated 30/3/2020 of C.R.Goklani. RTI applicant cannot provide the letter number and date of the letter as Bank had never disclosed that information to the RTI applicant. Purpose of requesting this information is to officially know about all those documents, on record considered and relied upon (in between 02/4/2020 and Page 82 of 97 10/4/2020) by Regional Manager Sultanpur at the time of preparing fact / records and documents based commented report for Head Office in the matter of complaint letter number BUPGB/Enquiry/1903 dated 30/3/2020 of C.R.Goklani. and on the basis of those documents complaint matter of C.R.Goklani was found baseless and false.
Beyond the legal exemptions provided under section (8) (1) of the RTI Act 2005, CPIO has no other legal reason / legal way to reject the RTI request point number (1) of present RTI application.
2) On the official record of Regional Office Sultanpur an official document dose exist which establishes this fact that the reported occurrence of missing incident of loan document number **********0552 of Garavpur branch was occurred in between 01/2/2016 and 11/9/2017.
Under section (2) (j) (1) of the RTI Act 2005 provide inspection of that particular document of the Bank which on record says that as per the existing official records of the Bank the reported occurrence of missing incident of loan document number **********0552 of Garavpur branch was actually occurred in between 01/2/2016 and 11/9/2017.
Purpose of requesting this information is to know about the official document of the Bank, by which reported occurrence of missing incident of loan document number **********0552 of Garavpur branch (in between 01/2/2016 and 11/9/2017) was officially found established by Regional Office Sultanpur, when at the same time Regional Office Sultanpur was having the charge taken report dated 11/9/2017 of Garavpur branch on their record and as per that report on 11/9/2017 at the time of taking over the charge of Garavpur branch from outgoing manager C.R.Goklani EC 1027, nothing adverse was mentioned by incoming manager Mr Hariram EC 5109, in the Annexure (B) and Annexure (C) of the charge taken report dated 11/9/2017. And after having copy of the Page 83 of 97 Annexure (B) and Annexure (C) of the charge taken report dated 11/9/2017 of Garavpur branch, nothing adverse about any occurrence of missing incident of loan document loan document number **********0552 of Garavpur branch, can be established.
Beyond the legal exemptions provided under section (8) (1) of the RTI Act 2005, CPIO has no other legal reason / legal way to reject the RTI request point number (2) of present RTI application.
3) On the official record of Regional Office Sultanpur an official document dose exists by which in between 01/2/2016 and 20/6/2019 an official Preliminary investigation was ordered by Regional Manager Sultanpur in the matter of reported missing incident of loan document number **********0552 of Garavpur branch.
Under section (2) (j) (1) of the RTI Act 2005 provide inspection of that particular document of the Bank by which official Preliminary investigation was ordered in between 01/2/2016 and 20/6/2019 by Regional Manager Sultanpur in the matter of reported missing incident of loan document number **********0552 of Garavpur branch.
Purpose of requesting this information is to know about the date on which loan document number **********0552 of Garavpur branch was reported as a missing loan document and to know about the date on which on the record of the Bank due Preliminary investigation was ordered by Regional Manager Sultanpur. Beyond the legal exemptions provided under section (8) (1) of the RTI Act 2005, CPIO has no other legal reason / legal way to reject the RTI request point number (3) of present RTI application.
4) On the official record of Regional Office Sultanpur an official reporting does exist in material form by which it was on record communicated to the Regional Manager Sultanpur that the CHARGE TAKEN REPORT DATED 11/9/2017 of Page 84 of 97 Garavpur branch, signed by incoming Branch Manager Mr Hariram EC 5109 is presently not traceable in the official record of Regional Office Sultanpur. RTI applicant cannot provide the letter number and actual date of such reporting as the same was never been disclosed to the RTI applicant. Under section (2) (j) (1) of the RTI Act 2005 provide inspection of that official reporting by which it was communicated in writing to the Regional Manager Sultanpur that the CHARGE TAKEN REPORT DATED 11/9/2017 of Garavpur branch, signed by incoming Branch Manager Mr Hariram EC 5109 is presently not traceable in the official record of Regional Office Sultanpur. Beyond the legal exemptions provided under section (8) (1) of the RTI Act 2005, CPIO has no other legal reason / legal way to reject the RTI request point number (4) of present RTI application.
5) On the official record of Regional Office Sultanpur a written official reporting made by the custodian of the loan document number **********0552 of Garavpur branch does exist in material form by which this was reported before the Bank that on a particular date loan document number **********0552 of Garavpur branch was officially found missing from his officially recorded custody. Under section ( 2 ) ( j ) ( 1 ) of the RTI Act 2005, provide inspection of that particular written reporting by which recorded custodian of the loan document number **********0552 of Garavpur branch had officially reported in writing, before the Bank authorities about the missing incident of said loan document number ***********0552 of Garavpur branch. RTI applicant cannot provide the letter number and actual date of such reporting as the same was never been disclosed to the RTI applicant...." Etc. 36.1. The CPIO replied vide letter dated 26.06.2024 and the same is reproduced as under:-
Page 85 of 97"Point No. 1-5: The information sought is protected under Section 8(1) e of the RTI Act 2005 and its disclosure is not related to any public activity or interest, so we are unable to provide you the desired information...."
36.2. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.07.2024. The FAA vide order dated 09.07.2024 upheld the reply given by the CPIO.
36.3. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 26.09.2024.
Hearing Proceedings & Decision
37. The Appellant was present during the hearing through video conference and on behalf of the Respondent No.1, Rajnish Kumar Pandey, CM & CPIO and on or Respondent No.2, Mahesh Kumar Jha, Regional Head & CPIO attended the hearing through video conference.
38. At the outset, the Commission informed the parties that the instant cases have overlapping nature of RTI queries and are found to be similar to a number of previous cases already heard and decided in the year 2023, details of which can be accessed here from the archives of the Commission. In this backdrop, the parties were offered the opportunity to state cumulative contentions.
39. The Appellant conceded and started stating the contents of each of his RTI Applications under reference and submitted that he is fighting for some increment that he was entitled to w.e.f. 2008.
40. The Respondent(s) reiterated the replies provided to the Appellant and submitted that the 'Appellant was an officer of the previously known Baroda Uttar Pradesh Gramin Bank (at present Uttar Pradesh Gramin Bank).In reference to the information sought by the Applicant, it is submitted that the correspondence mentioned by the appellant in RTI Application relates to transactions in reference to which disciplinary action has been taken against him and accordingly penalty has been imposed by the Competent Authority.' It Page 86 of 97 was further submitted that till date, more than 1000 RTI Applications have been filed by the Appellant with the sole intention to harass the public authority. It was furthermore narrated as an instance that the Appellant's intent can be gauged by the fact that he walks into their offices and starts recording videos of the staff, subsequently upon denying him such liberties he would file a RTI Application the next day asking for the circular/rule under which he was disallowed etc. Mahesh Kumar Jha, Regional Head & CPIO added that the grievances of the Appellant have been already resolved and all his dues have been also paid to him and at this juncture, noting that most of these RTI Applications also are premised on some earlier orders of CIC, the Commission also took on record the following contents of the written submissions filed by Respondent No.2 stating as under:
"Hence, in compliance of the aforesaid Order of Ho'nble CIC, we informed the Appellant (Mr. C.R. Goklani) vide our letter no. RO/04/RTI-/2023-24/199 dated 09.10.2023 that he may visit the Garavpur Branch, Baroda U.P. Bank, Sultanpur (where the realted records available), on any one of the day for inspection of the queries raised in the RTI application pertaining to second Appeal No. CIC/RUGBK/A/2022/654362 ie. on 16.10.2023 or 17.10.2023, or 18.10.2023 as per his convenience between 04.00 PM to 05.00 PM with prior intimation to us on our email address [email protected]. (related letter is attached herewith for your kind perusal).
After that on 17.10.2023 and also on 18.10.2023, his presence was registered in almost all the departments of our Regional office for the purpose of misusing the precious time of the bank and due to this the business timings of the bank were also affected. Thereafter, he has also inspected the documents related to his RTI in the branch Garavpur on 18.10.2023 from 03.30 pm to around 07.00 pm."
41. Having observed the nature and import of these RTI Applications and upon a preliminary perusal of the earlier orders of the Commission issued in respect of the Appellant, the bench opined to the parties that any other pending appeals of the same nature will be disposed of with the instant set of matters in a summative manner.
Page 87 of 9742. In furtherance of the hearing proceedings, it is observed that concededly, the Appellant is relentlessly filing RTI Applications and Appeals on the same subject matter of his grievance about the averred departmental enquiry; and issues related thereto. for over 3 years now. A bare perusal of the contents of the RTI Applications under reference in indicative of the fact that access to information is not the concern of the Appellant as none of his RTI Applications seek specific information as envisaged under Section 2(f) of the RTI Act and yet most of these Applications fail to even adhere to the word limit prescribed under Rule 3 of RTI Rules, 2012. The Appellant is imposing upon the CPIO his belief that such and such record ought to exist or wants to have copies of his own emails and complaints or ask for the basis on which his complaints were closed or not acted upon, all of which appears to be aimed at mortifying the CPIOs under the garb of exercising his right to information. Pertinently so, one of these earlier decided cases vide Second Appeal No. CIC/RUGBK/A/2022/654352 encapsulates the sum and substance of the findings of this bench in the instant set of cases as well in the following manner:
"6. The Commission after adverting to the facts and circumstances of the case, hearing both the parties and perusal of records, observed that the appellant was dealt with departmentally and after the departmental enquiry an award of punishment was made against him. Perusal of the records revealed that the appellant had been trying to re- initiate the departmental enquiry by seeking non-specific and indefinite documents. Even after it was presumed that any relevant document was not provided to him then it was the subject matter of raising objection during the departmental enquiry. It may not be out of place to mention that if proper documents were not provided to the appellant during the course of departmental enquiry, then it was a sufficient ground to challenge the same before the appropriate forum. The object of RTI Act was not to re-initiate departmental enquiry under the garb of seeking documents. The appellant was not able to specify the document which he was seeking under the RTI Act. There appears to be no infirmity in the reply given by the respondent. Moreover, similar issue had been heard and dismissed by the Commission in the File No. CIC/RUGBK/A/2022/606961 order dated 24.07.2023. That being so, there appears to be no public interest in prolonging the matter further."Page 88 of 97
Even during the course of the hearing in the instant set of matters, the Appellant was unable to specify any "record" or "information", rather he was expressing his angst against the Respondent office in a rhetoric manner for not paying some increment etc.
43. Adverting to the foregoing observations, the Appellant is reminded of the fact that his right to information is far from being absolute and unconditional. That, it is rather unfortunate that even the best of intentions has to not only stand the test of procedural requirements and fetters laid down in the RTI Act but also stand the test of practicality, a notion well recognised by the superior Courts in a catena of judgments such as the Hon'ble Supreme Court's observation in the matter of Central Board of Secondary Education (CBSE) & Anr. v. Aditya Bandhopadhyay and others [(2011) 8 SCC 497] stating that:
'37. The right to information is a cherished right. Information and right to information are intended to be formidable tools in the hands of responsible citizens to fight corruption and to bring in transparency and accountability. The provisions of RTI Act should be enforced strictly and all efforts should be made to bring to light the necessary information under clause (b) of section 4(1) of the Act which relates to securing transparency and accountability in the working of public authorities and in discouraging corruption. But in regard to other information,(that is information other than those enumerated in section 4(1)(b) and (c) of the Act), equal importance and emphasis are given to other public interests (like confidentiality of sensitive information, fidelity and fiduciary relationships, efficient operation of governments, etc.). Indiscriminate and impractical demands or directions under RTI Act for disclosure of all and sundry information (unrelated to transparency and accountability in the functioning of public authorities and eradication of corruption) would be counter-productive as it will adversely affect the efficiency of the administration and result in the executive getting bogged down with the non- productive work of collecting and furnishing information. The Act should not be allowed to be misused or abused, to become a tool to obstruct the national development and integration, or to destroy the peace, tranquility, and harmony among its citizens. Nor should it be converted into a tool of oppression or intimidation of honest officials striving Page 89 of 97 to do their duty. The nation does not want a scenario where 75% of the staff of public authorities spends 75% of their time in collecting and furnishing information to applicants instead of discharging their regular duties. The threat of penalties under the RTI Act and the pressure of the authorities under the RTI Act should not lead to employees of a public authorities prioritizing 'information furnishing', at the cost of their normal and regular duties.'
44. Similarly, for better understanding of the mandate of the RTI Act, the Appellant shall note that outstretching the interpretation of Section 2(f) of the RTI Act to include deductions and inferences to be drawn by the CPIO is unwarranted as it casts immense pressure on the CPIOs to ensure that they provide the correct deduction/inference to avoid being subject to penal provisions under the RTI Act. For the sake of clarity, the provision of Section 2(f) of the RTI Act is reproduced hereunder:
"2. Definitions.--In this Act, unless the context otherwise requires,--
(f) "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force;.."
In this regard, the Appellant's attention is drawn towards a judgment of the Hon'ble Supreme Court on the scope and ambit of Section 2(f) of RTI Act in the matter of CBSE vs. Aditya Bandopadhyay & Ors.[CIVIL APPEAL NO.6454 of 2011] wherein it was held as under:
"35. At this juncture, it is necessary to clear some misconceptions about the RTI Act. The RTI Act provides access to all information that is available and existing.........A public authority is also not required to furnish information which require drawing of inferences and/or making of assumptions. It is also not required to provide `advice' or `opinion' to an applicant, nor required to obtain and furnish any `opinion' or `advice' to an applicant. The reference to `opinion' or `advice' in the definition of `information' Page 90 of 97 in section 2(f) of the Act, only refers to such material available in the records of the public authority. Many public authorities have, as a public relation exercise, provide advice, guidance and opinion to the citizens. But that is purely voluntary and should not be confused with any obligation under the RTI Act." (Emphasis Supplied) Similarly, in the matter of Khanapuram Gandaiah vs Administrative Officer &Ors. [SLP (CIVIL) NO.34868 OF 2009], the Hon'ble Supreme Court held as under:
"7....Public Information Officer is not supposed to have any material which is not before him; or any information he could have obtained under law. Under Section 6 of the RTI Act, an applicant is entitled to get only such information which can be accessed by the "public authority" under any other law for the time being in force. The answers sought by the petitioner in the application could not have been with the public authority nor could he have had access to this information and Respondent No. 4 was not obliged to give any reasons as to why he had taken such a decision in the matter which was before him...."
(Emphasis Supplied) And, in the matter of Dr. Celsa Pinto, Ex-Officio Joint Secretary, (School Education) vs. The Goa State Information Commission [2008 (110) Bom L R 1238], the Hon'ble Bombay High Court held as under:
"..... In the first place, the Commission ought to have noticed that the Act confers on the citizen the right to information. Information has been defined by Section 2(f) as follows.
Section 2(f) -Information means any material in any form, including records, documents, memos e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force;
The definition cannot include within its fold answers to the question why which would be the same thing as asking the reason for a justification for a particular thing. The Page 91 of 97 Public Information Authorities cannot expect to communicate to the citizen the reason why a certain thing was done or not done in the sense of a justification because the citizen makes a requisition about information. Justifications are matter within the domain of adjudicating authorities and cannot properly be classified as information."
(Emphasis Supplied)
45. The findings of the Commission in the instant set of matter largely point towards a misuse of the RTI Act being perpetuated by the Appellant over some years now. Here, the Appellant's attention is again invited towards certain precedents set by the superior Courts recognizing the misuse of the RTI Act:
In ICAI v. Shaunak H. Satya, (2011) 8 SCC781, the Hon'ble Supreme Court has held that:-
'39. We however agree that it is necessary to make a distinction in regard to information intended to bring transparency, to improve accountability and to reduce corruption, falling under Sections 4(1)(b) and (c) and other information which may not have a bearing on accountability or reducing corruption. The competent authorities under the RTI Act will have to maintain a proper balance so that while achieving transparency, the demand for information does not reach unmanageable proportions affecting other public interests, which include efficient operation of public authorities and the Government, preservation of confidentiality of sensitive information and optimum use of limited fiscal resources.' In the matter of Rajni Maindiratta- Vs Directorate of Education (North West - B) [W.P.(C) No. 7911/2015] the Hon'ble High Court of Delhi has held that:
'8. Though undoubtedly, the reason for seeking the information is not required to be disclosed but when it is found that the process of the law is being abused, the same become relevant. Neither the authorities created under the RTI Act nor the Courts are helpless if witness the provisions of law being abused and owe a duty to immediately put a stop thereto.' Page 92 of 97 And, in the matter of Shail Sahni vs Sanjeev Kumar [W.P.(C) 845/2014] the Hon'ble High Court of Delhi has held that:
'...xxx 'This Court is also of the view that misuse of the RTI Act has to be appropriately dealt with, otherwise the public would lose faith and confidence in this "sunshine Act". A beneficent Statute, when made a tool for mischief and abuse must be checked in accordance with law.'
46. In view of the foregoing observations, the Commission does not find it expedient to adjudge the merits of the action/inaction of the Respondent(s) with respect to the RTI Applications & First Appeal(s) under reference.
47. The Appellant is reminded that filing the same request with the CPIO by a mere inter play of words will not change the narrative of the case which has been already decided by the Commission. He is therefore strongly advised to desist from filing repetitive and frivolous RTI Applications as his future appeals/complaints of such nature are liable to be summarily dismissed. The Respondents are also advised to take reference of the instant decision while dealing with any future RTI Applications of the Appellant.
48. The Appeal(s) are dismissed accordingly. The instant decision also summarily dismisses a set of 21 more second appeal(s) filed by the Appellant during the year 2025 as listed in the Annexure from Serial No. 37.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 08.09.2025 Page 93 of 97 Authenticated true copy O. P. Pokhriyal (ओ.पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO, Uttar Pradesh Gramin Bank, Head Office, 2nd and 3rd Floor, NBCC Commercial Complex, Vardan Khand, Gomti Nagar Extension, Lucknow, Uttar Pradesh - 226010
2. The CPIO, Uttar Pradesh Gramin Bank, Regional Office: Sultanpur, 123, Ishwardas Verma Memorial Complex, Gora Barik, Amahat, Lucknow Road, Sultanpur, Uttar Pradesh - 228001
2. Choith Ram Goklani Page 94 of 97 ANNEXURE Sr. File No. No.
1. CIC/BUPGB/A/2024/653418
2. CIC/BUPGB/A/2024/653417
3. CIC/BUPGB/A/2024/653416
4. CIC/BUPGB/A/2024/653415
5. CIC/BUPGB/A/2024/653414
6. CIC/BUPGB/A/2024/644714
7. CIC/BUPGB/A/2024/643749
8. CIC/BUPGB/A/2024/643748
9. CIC/BUPGB/A/2024/643758
10. CIC/BUPGB/A/2024/643756
11. CIC/BUPGB/A/2024/643070
12. CIC/BUPGB/A/2024/643069
13. CIC/BUPGB/A/2024/643068
14. CIC/BUPGB/A/2024/643067
15. CIC/BUPGB/A/2024/643066
16. CIC/BUPGB/A/2024/643065
17. CIC/BUPGB/A/2024/653428
18. CIC/BUPGB/A/2024/653427
19. CIC/BUPGB/A/2024/653426
20. CIC/BUPGB/A/2024/653651
21. CIC/BUPGB/A/2024/653425
22. CIC/BUPGB/A/2024/653424
23. CIC/BUPGB/A/2024/653423
24. CIC/BUPGB/A/2024/653422
25. CIC/BUPGB/A/2024/653420
26. CIC/BUPGB/A/2024/653419
27. CIC/BUPGB/A/2024/643753 Page 95 of 97
28. CIC/BUPGB/A/2024/643752
29. CIC/BUPGB/A/2024/643760
30. CIC/BUPGB/A/2024/643759
31. CIC/BUPGB/A/2024/643071
32. CIC/BUPGB/A/2024/643063
33. CIC/BUPGB/A/2024/643062
34. CIC/BUPGB/A/2024/643061
35. CIC/BUPGB/A/2024/643060
36. CIC/BUPGB/A/2024/643059
37. CIC/BUPGB/A/2025/616266
38. CIC/BUPGB/A/2025/616264
39. CIC/BUPGB/A/2025/616262
40. CIC/BUPGB/A/2025/616261
41. CIC/BUPGB/A/2025/616260
42. CIC/BUPGB/A/2025/616257
43. CIC/BUPGB/A/2025/616259
44. CIC/BUPGB/A/2025/616256
45. CIC/BUPGB/A/2025/616258
46. CIC/BUPGB/A/2025/616255
47. CIC/BUPGB/A/2025/616254
48. CIC/BUPGB/A/2025/616253
49. CIC/BUPGB/A/2025/616252
50. CIC/BUPGB/A/2025/616074
51. CIC/BUPGB/A/2025/616029
52. CIC/BUPGB/A/2025/616027
53. CIC/BUPGB/A/2025/616026
54. CIC/BUPGB/A/2025/615920
55. CIC/BUPGB/A/2025/615919
56. CIC/BUPGB/A/2025/615918
57. CIC/BUPGB/A/2025/615917 Page 96 of 97 Page 97 of 97 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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