Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mr.Pawan Kumar vs Bank Of Baroda on 22 May, 2012

                            CENTRAL INFORMATION COMMISSION
                             CLUB BUILDING (NEAR POST OFFICE)
                             OLD JNU CAMPUS, NEW DELHI­110 067
                                      TEL: 011­26179548


                                                        Decision No.CIC/SM/A/2011/001620/VS/00165
                                                               Appeal No. CIC/SM/A/2011/001620/VS

                                                                                             Dated: 22­05­2012



Appellant:                          Shri Pawan Kumar
                                    C/o Maharaja Fabrics,
                                    E­63, 1st Phase, I.A,
                                    Balotra­344022,
                                    Rajasthan

Respondent:                         Public Information Officer,
                                    Bank of Baroda
                                    84­83, 1st Floor,
                                    Man Ji Ka Hatha Pawta,
                                    Jodhpur­342006,
                                    Rajasthan

Date of Hearing:                    22­05­2012



                                                    ORDER

Facts:

1. The appellant filed an RTI application dated 8.2.2011 with the PIO seeking information  about a sanctioned loan, the guarantor, the overdues and outstandings, the action taken by the  bank for recovery and the related documents and records. The matter pertained to a firm known  as Guddu Embroideries.

2. The   PIO   vide   his   reply   dated   5.3.2011   stated   that   the   information   sought   by   the  appellant   is   exempted   from   disclosure   under   Section   8(1)   (e)   &   (j)   of   the   RTI   Act.   The  appellant then filed an appeal with the First Appellate Authority (FAA). The FAA, vide reply  dated 15.3.2011, upheld the decision of the PIO. Aggrieved, the appellant has filed second  appeal with the Commission.

3. The appellant, represented by his brother via video conferencing, stated in the hearing  that the sought information was being denied illegally. The respondent, also present via video  conferencing,   stated   that   the   information   sought   by   the   appellant   was   not   related   to   the  appellant and the respondent was thus exempted from furnishing the sought information under  Section 8 (1) (e) & (j) of the RTI Act.

4. The hearing revealed, incidentally, that the information sought would possibly have had  a bearing  on contemplated police investigation. The RTI Act was being used to bring out  information to help police investigation, but which fell within the purview of the exception  clauses of the RTI Act. The respondent stated that if the police had approached them, then the  matter would acquire a different light, but under the RTI Act, the exceptions would apply.

Decision:

5. The denial of information by the respondent on the ground of section 8 (1) (e) & (j) of  the RTI Act does not need to be interfered with under the RTI Act. No further action required  under the RTI Act.

Appeal is disposed off. Copy of this decision be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer to IC (VC)