Central Information Commission
Mr.Bipinchandramehta vs Union Bank Of India on 17 January, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/SM/A/2011/902921/VS/01837
Appeal No.CIC/SM/A/2011/902921/VS
Dated: 17.1.2013
Appellant: Shri Bipinchandra Mehta,
R/o A/801, Bhardwaj, Saptarshi Park,
Near Swapna Nagari, Off. Bal Rajeshwar
Road,
Mulund (West), Mumbai 400 080.
Respondent: Public Information Officer,
General Manager (LSD),
Union Bank of India,
14th Floor, Central Office,
239, Vidhan Bhawan Marg,
Nariman Point, Mumbai 400 021.
Date of Hearing: 17.1.2013
ORDER
RTI application:
1. The appellant filed an RTI application on 08.06.2011 seeking information pertaining to the bank's performance linked comprehensive cash incentive scheme.
2. The PIO responded on 11.07.2011. The appellant filed a first appeal on 02.07.2011 with the first appellate authority (FAA). The FAA responded on 03.08.2011. The appellant filed a second appeal on 20.12.2011 with the Commission.
Hearing:
3. The appellant and the respondent both participated in the hearing through video conferencing.
4. The appellant stated that he was appraised by the reviewing authority but the reviewing authority without any application of mind drastically reduced the numbers given to the appellant at the appraisal stage. He wanted to know the reasons for this.
5. The appellant had two points to ask, (i) the reasons for this drastic reduction in the assessment; and (ii) why was he not informed about the reduction in the assessment. The appellant further stated that this is the point which he has mentioned in point no.8 of his RTI application and he is interested to get the information from the respondent.
6. The respondent stated that he would provide the information within the next two to three weeks.
Decision:
7.The respondent is directed to provide the information on the points encapsulated in para 5 above. Compliance must be done within 30 days of the issuance of this order.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer