Karnataka High Court
The Bidar District Central Co-Op Bank ... vs Karnataka Infomration Commission on 3 July, 2008
Equivalent citations: AIR 2009 (NOC) 1049 (KAR.), 2009 (4) ABR (NOC) 680 (KAR.), 2009 (1) AIR KANT HCR 481, 2009 A I H C 1227, (2009) 2 ICC 173, (2009) 1 KANT LJ 231, (2009) 3 CURCC 235, (2009) 73 ALLINDCAS 451 (KAR)
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
WFNCH i7I3a'2G06
IN THE HIGH COURT 01+' KARNATAKA AT BAr;3§A<Lc%:§§f*5.
DATED THIS THE 3RD DAY OF 5AT[j _ 3 _L
mm rsorawnn DR. Jusm:m_ %%
WRIT PETF'I'IC)N N0. 1 2oo5'(§M--:é7ESj',
BETWEEN:
The Bidar District Central Cove}; _ V
Bank Ltd., Bidet, " 'V
Rep. by is Managing
Public infoxmati-cm' G.€fiCer';;_V
Eider-585 401. ' ' " '
V. H A V Petitioner
(By Sri sha;:£c$}:' .a¢1v..';VV__ror petitioner)
1. The I{aI;{1;V1takai"E;1_tV't)11:,iat:i<$n Ciommission,
Repzesenfifid by State Chief Informafion
(3t;fi1nA1issi__0i1cr,, V "
Vikas Saudha, , V
Bang_aEm'§:%56'{3. 1; " ,
V' Sn" Iiaiafiadalakar,
'Age: Majbr, ' -
M [ »0¢c;: vAdv¢:x:a$e, }_
" " me. r€os.5--9--595,
: --{P1ozjNo.11«::}),
-~ é Colony (A)
V " -Bida:r~5;35 401. Respondents
V _ (E3? Subramanya, Adv., for * '~M;:'. Ashok H , Adv., for R-2) "(By Sri R B Sathyaaarayan Siagh, HCGP, for R-- I) una--u WPNO.ll?l3f2Gfi6 This Writ. Petition is filed under Artieies _the Constitution of India, praying to quash the impu.ghedeVe'r€1er _£1ai;e_d
18.'7.20(}6 passed by Rd virie Azmexure-D. V' _ . " ~.. This Petition coming on for the Court made the foiiowing: .
omen "
The petitioner] _l2)efoee' 'i:.his";(.Tourt praying for qtlashing the ixnpxzgneei VA on the file of mspondent No. I at
2. The ef leading to the filing of the Petition may be filed a oompiaint dated 26.4.2006 Section 18(1) of the Right to Information Act, 2005 'the Act') before the Karnataka Infoxmation " j;-V'«.(§ommissio1§frespondcnt No.1 seeking information zcgardingz V. the names of borrowers, who have opted for one time V. --eeetfleiment in the last five years and
(b) the names of the 160 employees appointed during the year L 2005»-06, WPNO.ll?l312006 The petitioner] Bank filed objections to the cornplaixlt the complainant. is neither a Director 1101' a ~.'"ofthe'_ petitioner] Bank and the: Bank is not a fihiblic o.
was no obligation on the pet:it1'oncr/ Bank' to.'_"gi*}c "
sought for by respondent No.2. Itis otafod. had' not appointed 160 employees -3:1}:-_:god iIi« [_ complaint. Notwithstanding the objcctio;:;r:s.§:M" i'_1Al:';«:fii, No.1 directed the petitioner] Co--opcI'£i_tivc 0,-(Slur, to furnish the infozmation as for 1i9y" Therefore, the petitioner is befofifio 'forV quashi11g the impugned order. %%%%
3. The Bank has pnfluczed a memo aloog wit1~_;_.jg. Copy of challan dated 27.5.1993 to the effect that share capital amount of Rs.'71,0(),0OO/-- was vfiavéour of the Government and thus the TVj._ Aj;$éi5tio1mr)'««i3aI2f1{'isA:i1ot substantially financed by the Government. It "coii'te.-,1;¢:1c<:i.. fiiat the notification dated 22.9.2005 issued by the of_.Co--opcmfive Societies at Ammxurc-C is not applicable to Society. It is fijrfher submitted that merely because Rcgisuar of Co-opcmtivc Sooicfics has supervisory control over the Co-opcrafivc Bank, it cannot be said that the petitioner] Co- 4 VfPNC3.13713l2£)O6 operativc Bank is an authonlty within the scope Section 2(h)@) of the Act.
4. Lcarncd Counsel for respondent No.2 s11bmif:s;----th§§{'--'f.11c Rcgstrar of C.o-operative Societies ha$_, ».g0_%_:' Ciiw» 1 operative Bank. though it is not :it. i'=~}i an "
authority within scope of scctiox:T'__v:2,{3;) V Ag" 'His %:%?1=u1¥t:;§::' submitted that the pctitionetgf has nfiififwafion of the Refisnar dated 22.9.2OG5«-git there is no illegality 01' infirmity in the i1:np11gnc{i :§'f;:3fi)ondcnt No. 1.
5. __ Pleadar has net disputed the remittance of sh;%m-3 éapitai of Rs.'71,()0,0()0/-- on 2715,1993 by flit: pct§fion¢r/ fafiour of the Government. .A .. ¥Ev;: r: 'bs:f'0r¢ the Act came into force, ths petitioner] Society has share capital received from the Govemmcnt. Seefion ".2.'{h):o.sf* file Act dcfincs "public authority'. Accordittlg to " V3{h)(ti'}..of the Act, the appropriate Government may include controlled or substantm lly financad by it by issuing Vifiofificaffion. The notification dated 22.9.2005 issued by thc regétrar '--..Jt>£'« .2V;c3<tict:i¢:':s can be said one issued under st1b-Sect:io3u (2) and (2) of Section 5 and not under section 2(h)(d) of the Act. In other Words, by WP N01 l'?13J20€%6
7. F01" the masons stated above, the Petition is the impugmd ordm' dated 18.'?.20{}6 on the: file of rcs1'r'.5¥:i1<i1%;1'1.fl5V?' it Anncxtms-D is quashed 110 0:11:21' as to cqstfi'. . A