Central Information Commission
Mrvijay Kumar Tilokchand Bedmutha vs Bank Of Baroda on 16 June, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/001029
Right to Information Act2005Under Section (19)
Date of hearing : 16th June 2015
Date of decision : 16th June 2015
Name of the Appellant : Shri Vijaykumar Tilokechand Bedmutha,
R/o 3/11, Bhagwan Mahavir Path, Marwad
Galli, Osmanabad Distt, Maharashtara
413501
Name of the Public : Central Public Information Officer,
Authority/Respondent BOBCARDS Ltd.
Regd. & Corporate Office: Baroda House, Behind Dewan Shopping Centre, S V Road, Jogeshwari (W), Mumbai 400 102 The Appellant was present at the NIC Studio, Osmanabad. No one was present on behalf of the Respondents. Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 4.1.2012 filed by the Appellant, seeking information on eight points regarding his Bobcard. Not satisfied with the response of the Respondents, he filed second appeal to the CIC, which was received by the Commission on 18.2.2014.
CIC/SH/A/2014/001029
2. The Appellant submitted that he was a Bobcard holder. The Respondents reported his name as defaulter to CIBIL. In this context, he wanted information on eight points, out of which only the information sought at point No. 6, regarding statement of account, was provided. The Respondents were not present in spite of a written notice having been sent to them.
3. We have considered the records and the submissions made before us by the Appellant. We note that the Respondents have provided the information on points No. 2, 7 and 8, as available in their records, vide CPIO's reply dated 24.1.2012. We direct the CPIO to provide the information on points No. 1, 3, 4 and 5 to the Appellant within thirty days of the receipt of this order. The information should be provided free of cost. The CPIO is further directed to submit compliance report of the above order to the Commission within thirty days of the receipt of this order.
4. With the above directions and observations, the appeal is disposed of.
5. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner CIC/SH/A/2014/001029 Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2014/001029