Central Information Commission
J Murari Rao vs State Bank Of Mysore on 12 February, 2018
CENTRAL INFORMATION COMMISSION
Room No. 302, CIC Bhawan, Baba Gang Nath Marg,
Munirka, New Delhi-110067
Decision No. CIC/SBKOJ/C/2017/310130 dated 06.02.2018
Murari Rao vs. CPIO, State Bank of India (formerly State Bank of Mysore),
Regional Office-2, Bellary.
Relevant dates emerging from the Appeal:
RTI: 29.07.2015 FA: 26.10.2015 Compl: 27.09.2016
CPIO: 05.11.2015 FAAO: 02.11.2015 Hearing: 05.02.2018
ORDER
1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), State Bank of Mysore (now State Bank of India), Bellary seeking information pertaining to loan documents in relation to a cash credit account and term loan account availed during the year 2008.
2. The complainant filed the non-compliance complaint before the Commission on the grounds that the CPIO has not yet complied with the directions of the Commission's order dated 29.06.2016 in case No. CIC/MP/A/2016/000117 in which the CPIO was directed to locate the file within three weeks and provide the relevant and disclosable documents to the appellant, keeping in view the provisions of the RTI Act, 2005. In case, the file is not traceable, the respondents were directed to inquire into the loss of the file and fix responsibility on the staff/officer concerned as per rules.
Page | 1 Hearing:
3. Both the complainant Shri J. Murari Rao, assisted by Shri P. Srinivas Reddy, Advocate and the respondent Shri Atul Karkare, Regional Manager, State Bank of India, Regional Office-2, Bellari attended the hearing through video conferencing.
4. The complainant submitted that the respondent had not yet complied with the directions of the Commission dated 29.06.2016 in case No. CIC/MP/A/2016/000117.
5. The respondent submitted that the AGM, SBI (formerly State Bank of Mysore), Bellary vide letter dated 02.09.2016 had directed Shri K. Bhadra Chari, Manager, APMC Branch, Bellary to conduct staff accountability study and submit a report. Shri K. Bhadra Chari, Manager, conducted an inquiry regarding the loss of the loan file of the complainant and submitted his report on 21.12.2016 to the AGM, State Bank of Mysore (now SBI). The inquiry officer had found one Manager and one Daftary guilty for the loss of loan file of the complainant which was closed on 20.08.2013. The respondent further stated that a warning has been issued to the erring officials to ensure against recurrence of such lapses in future. The respondent further stated that they will provide a copy of the inquiry report to the complainant.
Decision:
6. The Commission, after hearing the submissions of both the parties and perusing the records, observes that the Commission vide order dated 29.06.2016 in case No. CIC/MP/A/2016/000117 had, inter-alia, observed that "In case, the file is not traceable, the Commission recommends the public authority to enquire into the loss of the file and fix responsibility on the staff/officer concerned as per rule." In view of this, the respondent has duly complied with the directions of the Commission dated 29.06.2016.
7. With the above observations, the complaint is disposed of.
Page | 2
8. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (S.S. Rohilla) Designated Officer Addresses of the parties:
1. The Central Public Information Officer (CPIO), State Bank of India, (Formerly State Bank of Mysore), Regional Office-2, Station Road, Bellary-583101 (Karnataka).
2. Shri J. Murari Rao, Page | 3