Suraj Prakash Manchanda vs State Bank Of India on 28 April, 2020

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Central Information Commission

Suraj Prakash Manchanda vs State Bank Of India on 28 April, 2020

1. The issues under consideration arising out of the second appeal dated 14.05.2018 include non-receipt of the following information raised by the appellant through his RTI application dated 23.01.2018 and first appeal dated 25.02.2018:-

i. Is it true that a pay order/DD No. 104560 dated 27.11.2004 for Rs.4,00,000 (Rupees four lacs only) was got issued in favour of Delhi union of Journalists co-op Group Housing society Ltd. from State Bank of lndia, Majlis park Delhi Page 1 of 4 branch.lf true, Please let me know if it was issued against cash or from account and let me know the bank charges in this connection ii. date of payment of above mentioned pay order/DD. if the same was cancelled, kindly inform the date of cancellation and bank charges in this connection

2. Succinctly facts of the case are that the appellant filed an application dated 23.01.2018 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of India, Regional Office, Region II, New Delhi, seeking aforesaid information. The CPIO replied on 13.02.2018. Dissatisfied with theresponse of the CPIO, the appellant filed first appeal dated 25.02.2018. The First Appellate Authority disposed of the first appeal vide order dated 26.03.2018. Aggrieved by this, the appellant has filed a second appeal dated 14.05.2018 before this Commission which is under consideration.

3. The appellant filed the instant appeal dated 14.05.2018 inter alia on the grounds that the respondent had deliberately not disclosed the information to hide fraudulent acts carried out by the bank and the Housing Society. The appellant requested the Commission to direct the CPIO to provide the information and initiate action against the concerned CPIOs as per section 20 (1) of RTI Act.

4. The CPIO vide letter dated 13.02.2018 denied the information under section 8 (1) (d), (e) and (j) of RTI Act.

5. The appellant and on behalf of the respondentSagar Sharma, Regional Manager, RBO-II, SBI, New Delhi, attended the hearing through audio Conference.

5.1. The appellant inter alia submitted that the information was denied by the respondent despite the fact that it did not concern any third party and he did not seek any personal details of any individual concerned.

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5.2. The respondent while defending their reply dated 13.02.2018 submitted that the information was related to third party and the appellant was not concerned with the party involved. Further, the respondent submitted that the bank cheque referred to in this matter was of 2004 and as per the bank's retention policy, all vouchers relating to draft/cheques were preserved for a period of ten years. The respondent explained that the system maintaining data back then in 2004 was different than the core banking solution (CBS) in place currently. However, he assured to make efforts again to retrieve all information concerning the cheque from backend data and requested the Commission to grant some more time for the same.

6. The Commission after adverting to the facts and circumstances of the case hearing both the parties and perusal of records,takes into consideration the request made by the respondent to retrieve data and provide information to the appellant as to whether the pay order/DD in question was issued by State Bank of India, Majlis Park against cash deposit or from account along with the date of payment, without disclosing any details of third parties involved, if any, within two months. With these directions, the appeal is disposed of.

Copy of the decision be provided free of cost to the parties.

Sd/-

                                                                          सुरेश चं ा)
                                                       (Suresh Chandra) (सु        ा
                                                                       सूचना आयु )
                                            Information Commissioner (सू
                                                             दनांक/Date: 20.04.2020
Authenticated true copy

R. Sitarama Murthy (आर. सीताराम मूत )
Dy. Registrar (उप पंजीयक)
011-26181927(०११-२६१८१९२७)




                                                                              Page 3 of 4
 Addresses of the parties:
CPIO :
1. STATE BANK OF INDIA
REGION - 2, D.A.O - III,
AHIMSA BHAWAN, SHANKAR ROAD,
NEW DELHI - 110 060



THE F.A.A, GENERAL MANAGER, STATE
BANK OF INDIA, LOCAL
HEAD OFFICE, 11, PARLIAMENT STREET,
NEW DELHI - 110 001



SURAJ PRAKASH MANCHANDA




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