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Central Information Commission

Darshan Kumari Gupta vs Punjab National Bank on 13 November, 2019

Author: Suresh Chandra

Bench: Suresh Chandra

                                      के ीयसूचनाआयोग
                               Central Information Commission
                                   बाबागंगनाथमाग,मुिनरका
                                Baba Gangnath Marg, Munirka
                                नईिद ी, New Delhi - 110067

ि तीयअपीलसं           ा / Second Appeal No. CIC/PNBNK/A/2018/120301

Darshan Kumari Gupta                                                 ... अपीलकता /Appellant


                                            VERSUS
                                             बनाम


CPIO: Punjab National Bank, Circle
Office, Rajendra Bhawan, Rajendra
Place, New Delhi.                                             ... ितवादीगण /Respondents

Relevant dates emerging from the appeal:

RTI         : 16.10.2017           FA     : 08.12.2017          SA     : 26.03.2018

CPIO : 17.11.2017                  FAO : No order               Hearing: 04.11.2019


                                            ORDER

(07.11.2019)

1. The issues under consideration arising out of the second appeal dated 26.03.2018 include non-receipt of the following information raised by the appellant through his RTI application dated 16.10.2017 and first appeal dated 08.12.2017:

(i) Detailed procedure for disbursement of pension to the pensioners of EDMC.
(ii) The date on which pension, in respect of applicant for the month of January, 2017, July, 17 and Aug, 17 was received by the pension disbursing authority (PNB) from the EDMC.
(iii) The date on which pension for the month of Jan,, 2017, July, 17 and Aug, 17 was released to the applicant.
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(iv) Number of pensioners, whose pension for the month of Jan., 2017, July, 17 and Aug, 17 was released with the pension for the month of April, 2017 and June, 17.
(v) Name of such pensioners whose pension for the month of Jan., 2017, July, 17 and Aug, 17 was released with the pension for the month of April, 2017 and June, 17.
(vi) Name and designation of officers/officials, who withheld pension of the applicant and others for the month of Jan., 2017 and July, 17.
(vii) Reasons of withholding/attachment of pension for Jan., 2017 and not releasing it prior to the pension of Feb, 17.
(viii) Action taken on my letter dated 25/04/2017 (forwarded by the bank to the pension paying branch) of the applicant requesting for release of pension for Jan., 2017.
(ix) Action taken against the officers/officials responsible for withholding pension for Jan., 2017.
(x) As per provisions of section 4(1)(d), every public authority shall provide reasons for its administrative or quasi-judicial decisions to affected persons.

Reasons for the delay in disbursing pension for Jan., 17 to the applicant be given.

2. Succinctly facts of the case are that the appellant filed an application dated 16.10.2017 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Punjab National Bank, Circle Office, Rajendra Bhawan, Rajendra Place, New Delhi, seeking aforesaid information. The CPIO replied on 17.11.2017. Dissatisfied with the response of the CPIO, the appellant filed first appeal dated 08.12.2017. The First Appellate Authority did not pass any order. Aggrieved by this, the appellant has filed a second appeal dated 26.03.2018 before this Commission which is under consideration.

3. The appellant filed the instant appeal dated 26.03.2018 inter alia on the grounds that the CPIO had knowingly given incorrect, incomplete and misleading information.

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4. The CPIO vide letter dated 17.11.2017 provided point-wise information and denied information on point no. 4 and 5 of the RTI application under section 8 (1) (e) and (j) of the RTI Act.

5. The appellant remained absent and Shri Anil Thakur, Chief Manager and CPIO, Punjab National Bank, Delhi(respondent) attended the hearing through video conference. 5.1. The respondent endorsed the reply given by the CPIO vide letter dated 17.11.2018 and submitted that complete para-wise reply was given to the appellant. The respondent further explained that the disbursement of pension amount was made after scrolls and TTUMs(Transfer Template Upload maintenance) were generated. Therefore, the delay if any, was not deliberate or under their control.

6. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, feels that due reply was given to the appellant vide letter dated 17.11.2017. Further, the appellant has neither filed any objection nor appeared before the Commission to controvert the submissions made by the respondent. Hence, the submissions of respondent are taken on record. The Commission feels that no useful purpose would be served in further prolonging the proceedings. Accordingly, the appeal is dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Suresh Chandra) (सुसुरेशचं ा) ा Information Commissioner(सूसूचनाआयु ) दनांक/ Date:07.11.2019 Authenticated true copy (अिभ मािणतस यािपत ित) (R. Sitarama Murthy) (आर. सीताराम मू त ) Deputy Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Page 3 of 4 Addresses of the parties:

CPIO :
1. PUNJAB NATIONAL BANK Circle Office, Central Delhi, 4th Floor, Rajindra Bhawan, Rajindra Place, New Delhi -110008 THE F.A.A, PUNJAB NATIONAL BANK, Circle Office, Central Delhi, 4th Floor, Rajindra Bhawan, Rajindra Place, New Delhi - 110008 DARSHAN KUMARI GUPTA Page 4 of 4