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Central Information Commission

Ram Niwas Yadav vs State Bank Of India on 31 December, 2018

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



िशकायत सं या / Complaint No.CIC/SBIND/C/2017/111953




Ram Niwas Yadav                                        ...िशकायतकता /Complainant


                                     VERSUS
                                      बनाम


1. CPIO, State Bank of India,                            ... ितवादीगण /Respondents
(RACPC), Faridabad

2. CPIO, State Bank of India,
Regional-V, Okhla, New Delhi.



                                    ORDER

1. A Show Cause Notice was issued to Shri Ramesh Jha, the then AGM and CPIO, State Bank of India, (RACPC), Sector-16, Faridabad, Haryanaon 27.07.2018, in compliance of the Commission's order No. CIC/SBIND/C/2017/111953 dated 18.05.2018, wherein the Commission has observed that no reply in response to the RTI application was furnished to the complainant by the respondent. The CPIO was directed to explain as to why action under Section 20(1) of the RTI Act should not be initiated against him.

Hearing on 24.10.2018:

2. The respondent Shri Ramesh Jha,the then AGM and CPIO, State Bank of India, (RACPC), Sector-16, Faridabad, Haryana was present in person.

3. The respondent submitted that at the time of receiving the RTI application he was the CPIO, State Bank of India, (RACPC), Sector-16, Faridabad, Haryana.

As he has retired from service on 31.01.2017, he could not access the bank's records and is unable to ascertain the reason for not furnishing any response to the RTI application.He, therefore, requested the Commission to grant him some more time to access the relevant records and make submissions in the matter.

Interim Decision:

4. The Commission considered the request of the respondent and adjourns the matter to 27.12.2018 at 12.20 pm. Hearing on 27.12.2018:

5. The respondent Shri Ramesh Jha, the then AGM and CPIO, State Bank of India, (RACPC), Sector-16, Faridabad, Haryana informed the Commission telephonically on 27.12.2018 that he did not receive any hearing notice and he is a retired employee. Further, he requested that a notice of hearing should be sent on his given address.

Interim Decision:

6. The Commission on perusal of the records, observes that a proper notice of hearing has not been issued by the registry. Therefore, the matter is adjourned to Page 2 of 4 11.02.2019 at 10:40 a.m. The Commission directs the Registry of this Bench to issue a fresh Notice for Hearing to the parties concerned.

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

Sudhir Bhargava (सुधीर भागव)व) Information Commissioner (सूचना आयु ) दनांक/ Date 28.12.2018 Authenticated true copy (अिभ मािणत स यािपत ित) S. S. Rohilla (एस. एस. रोिह ला) Dy. Registrar (उप-पंजीयक) 011-26105682 / [email protected] Addresses of the parties:

1. The Central Public Information Officer (CPIO), State Bank of India, (RACPC), SCO-98, 1st& 2nd Floor, Sector-16, Faridabad, Haryana-121002.

2. The Central Public Information Officer (CPIO), State Bank of India, Region-V, DAO-II, Okhla, New Delhi-110020.

3. Shri Ram Niwas Yadav, H. No. 1284, Sector 21.D, Faridabad, Haryana-121012.

4. Shri Ramesh Jha, Page 4 of 4