Central Information Commission
V S S Krishna vs Union Bank Of India on 9 October, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/UBIND/A/2023/642426
V S S Krishna ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Union Bank of India,
Salem ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 20.05.2023 FA : 23.06.2023 SA : 31.08.2023
CPIO : 23.06.2023 FAO : 20.07.2023 Hearing : 24.09.2024
Date of Decision: 07.10.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 20.05.2023 seeking information on the following points:
(i) As per your previous RTI REF NO: UBIND/R/E/21/00621 Receipt date:
12.05.2021 for the Query No: 07.03) your bank issued 3 cheque books to me.
Already I collected acknowledgment receipt for first and second cheque books but third cheque book acknowledgment receipt only pending. Now via this RTI give me the copy of the Third (3) Cheque book handover / deliver acknowledgment copy with proper attestation.
Page 1 of 6(ii) SEE THE BELOW IMAGE Shri. R. Devaraj Policy 709521367 is completed in Erstwhile Corporation Bank Agency code: 80001709, Sub Code: 0667 which is allotted to the Salem Town Branch. This policy is completed in LIC OF INDIA Salem South Branch Code 766 Salem Division. Plan Details: Plan Name: Jeevan Rakshak, Term 15 years, Life Insurance Policy SEE THE BOND FRONT PAGE IMAGE:
As a corporate agent your bank only received the first year commission, renewal commission for this policy (sample) now carefully refer the footer path of the policy bond image.
A) In the following 709521367 policy completed in your Erstwhile Corporation Bank agency code 80001709 especially in Salem Town branch sub code 0667. YES or NO?
B) Your Erstwhile Corporation Bank Name is required to mention in the Agency Name column but my Name (V S S KRISHNA) was printed that column so, it means I am the agent for the policy?
C) Your Erstwhile Corporation Bank Official contact number is required to mention in the Agency telephone no column but my personal mobile number (97*****692) was printed that column so, it means I am the agent for the policy?
D) As per the policy who is the agent Erstwhile Corporation Bank Now Union Bank of India or me (V S S KRISHNA) E) If I am the Agent means then I am eligible person to enjoy the commission Yes or No?
F) In which year Erstwhile Corporation Bank sign the MoU with LIC OF INDIA? Now you merged with Union bank of India now are you continue the MoU or it is cancelled?Page 2 of 6
(iii) SEE THE BELOW IMAGE:
Your Erstwhile Corporation Bank now Union Bank of India received the "Aadhaar Seeding Request form from me on 30.012.2014.
1) Now give me the copy of the Aadhaar Seeding request form with proper attestation.
2) Give me the RTI certified that as now the LPG subsidiary credited properly in my SB account properly. My SB account No: SB A/c no: OLD NO:
00150******723 NEW NO: 5201******4475, CIF Id: 20****604 .
2. The CPIO replied vide letter dated 23.06.2023 and the same is reproduced as under:-
(i) The said query has already been attended and the available information has been provided to you previously under RTI vide letter dated 09.06.2021 and 29.09.2021. The same has been observed in detailed manner by Hon'ble CIC vide Order dated 16.05.2023 and 23.05.2023 in pursuance to the Second Appeal/s filed by you over the same query. (Copy of the said Orders enclosed)
(ii) The said query has already been attended and the available information has been provided to you previously under RTI vide letter dated 09.06.2021 and 29.09.2021. The same has been observed in detailed manner by Hon'ble CIC vide Order dated 16.05.2023 and 23.05.2023 in pursuance to the Second Appeal/s filed by you over the same query. (Copy of the said Orders enclosed).
(iii) The said Aadhaar Seeding request form seems to be taken in the Year 2014 by erstwhile Corporation Bank as such it is almost 9 years old. The CPIO is concerned to provide the available information only.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 23.06.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 20.07.2023 upheld the reply given by the CPIO.
Page 3 of 64. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 31.08.2023.
5. The appellant and on behalf of the respondent Shri P.M. Senthil Kumar, CPIO and Regional Head, attended the hearing through video conference.
6. The appellant inter alia submitted that he had not received the requisite information, so far.
7. The respondent while defending their case inter alia submitted that two other second appeals [CIC/UBIND/A/2021/632376 & CIC/UBIND.A.2021/64771] arising out of identical RTI applications had been disposed of by the Commission vide order dated 17.03.2023. Further, in their latest written submission, they provided point-wise information, extracted as under:
"Query 1 & 2. V S S Krishna opened SB account with erstwhile Corporation Bank Shevapet Branch. Account opening form was submitted on 25-11-2013. Cheque book facility was also requested in account opening form.
He was issued 3 cheque books.
The date of issuing of second cheque book and third cheque book is within a span of 2 days and hence that may be the reason why the third cheque book was destroyed. For two cheque books issued there are acknowledgments from him for having received them. The third cheque book issued on 28-12-2013 is seen in destroyed status, as per system. As the same pertains to 2013 and now more than 10 years have passed, further details are not found with the Branch. Moreover, there was amalgamation of Corporation Bank with Union Bank of India in 2020.
Query No. 3- Aadhar seeding request is seen as submitted in system as on 30-12-2014. However, it is seen that Aadhar number is not seeded to the account as of now. It could have been seeded previously and got deseeded subsequently, because of technical reasons which we are not in a position to ascertain after passage of long 10 years. The First Page 4 of 6 Appellate Authority had informed on 20-07-2023 that "in the event the appellant submits any Aadhar seeding request form, the CPIO, RO-Salem shall consider the same." The appellant has not submitted any Aadhar seeding request form to the Branch after the reply by First Appellate Authority. The appellant can himself do the Aadhar seeding through ATM or by giving an application to Branch now. The RTI application and first appeal were duly disposed of by the competent authority under RTI Act. The RTI applicant/ appellant had on two prior occasions approached the CIC and both appeals were dismissed by the Central Information-Commission~ In the order dated 16-05-2023, the Hon'ble Information Commissioner had observed that due reply was given by the CPIO for his earlier RTI requests and further, it was observed that "the respondent may not be directed to create or compile information which was not available under their custody."
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the respondent replied on 23.06.2023. Besides, in their latest written submissions, the CPIO has elaborated the action taken in pursuance to the Adhaar seeding request of the appellant. Moreover, the issues raised in the instant matter have already attained finality in identical/similar appeals CIC/UBIND/A/2021/632376 & CIC/UBIND.A.2021/64771. In view of the above, the Appellant is advised to make judicious use of his right to information in the future and to desist from filing repetitive RTI Applications as Appeal(s) emanating from the same are liable to be summarily dismissed henceforth. The Respondent(s) are also at liberty to rely on the instant decision in the event that the Appellant files same or similar RTI Applications in the future. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलं गम) Information Commissioner (सूचना आयु ) दनांक/Date: 07.10.2024 Page 5 of 6 Authenticated true copy Col S S Chhikara (Retd) (कनल एस एस िछकारा ( रटायड)) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Union Bank of India, Regional office, RTI Cell, 313/1 Junction Main Road Opp. Raja Kalyanamandapam, Gandhi Nagar, Annapuram, Salem, Tamil Nadu 636004
2. V S S Krishna Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)