Central Information Commission
Vinod Chakma vs State Bank Of India on 13 August, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/SBIND/A/2023/116119
Vinod Chakma ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: State Bank of India,
Arunachal Pradesh ... ितवादीगण/Respondent
Relevant dates emerging from the appeal:
RTI : 21.11.2022 FA : 30.12.2022 SA : 03.03.2023
CPIO : Not on record FAO : Not on record Hearing : 07.08.2024
Date of Decision: 12.08.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 21.11.2022 seeking information on the following points:
I, Mr. Vinod Chakma, a bonafide resident of Vill. Anandapur-II, Deban, under Miao Sub-Division, Dist. Changlang, Arunachal Pradesh, had opened a Saving Account No. 370934****5, with Aadhaar Card No.7590 **** 5022, in the year of 2017. But I have not been issued/provided any Passbook, ATM Card nor any Check Book since my Account had been activated.Page 1 of 4
Whereas, I have sent a letter (photocopy enclosed) in this regards, on 06/10/2022, updating a KYC form, along with the photocopies of my Aadhaar Card and Pan Card, by Speed Post, addressing to the Branch Manager, State Bank of India (SBI), Miao Branch, under Miao Sub-Division, Dist. Changlang, Arunachal Pradesh, but I have not received any replies/responses as of now.
(i) When my letter has been received in the State Bank of India, Miao Branch, sent on 06/10/2022, addressed to the Branch Manager, State Bank of India (SBI), Miao, Dist. Changlang, Arunachal Pradesh? What is the Diary No. given as obliged to maintain the records under section 4 of Right to Information (RTI) Act, 2005, in the office of the State Bank of India, Mino Branch?
(ii) What are the steps taken for processing my letter sent on 06/10/2022, addressed to the Branch Manager, State Bank of India (SBI), Miao, Dist. Changlang, Arunachal Pradesh?
(iii) Is my Saving Account No. 3709****015, remained dormant/inoperative which had been opened in the year 2017, with Aadhaar Card No. 7590 **** 5022. If yes, how can I re- activate it?
(iv) Provide me the photocopy of the Opening Form submitted while applying for the Saving Account.
(v) Was the said letter referred/transferred to any other concerned authority/officer for appropriate actions? If yes, provide the clear photocopy of responses/comments the said concerned authority/officer? ...etc.
2. Having not received any response from the CPIO, the Appellant filed a First Appeal dated 30.12.2022. The FAA order, if any, is not available on record.
3. Aggrieved with the non-receipt of any FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 03.03.2023.
4. The appellant attended the hearing through video conference and on behalf of the respondent Mr. Vikalp Sharma, AGM, attended the hearing through Audio conference.
Page 2 of 45. The appellant inter alia submitted that there is a delay in furnishing the information from the CPIO. However, he is satisfied with the recent reply received from the CPIO on 02.08.2024 and does not want to pursue the matter further.
6. The respondent reiterated the content of their written submission and the same is reproduced as under:-
"5. In this regard, on receiving the Notice of hearing dated 23/07/2024 from the Hon'ble Commission, our records were gone through, and it is submitted, neither the RTI application dated 21/11/2022 along with the IPO, nor the 1" Appeal dated 30/12/2022 was received at the office of SBI, Miao as per records, in view of which, the information could not be provided to the Appellant.
6. The copy of the RTI application was requested from the office of the Hon'ble Commission, and on receiving a copy of the same, the point-wise reply to the RTI queries as sought by the Appellant had been made by the CPIO vide letter dated 02.08.2024, sent through registered/speed post. The reply given by the CPIO is annexed herewith and is marked as ANNEXURE - A.
7. That the Appellant has not produced any evidence to prove that the RTI application/ appeal were delivered at the office of the Respondent Bank, and the copy of the postal receipt enclosed by the Appellant is not a document evidencing delivery of the RTI An location and 1" Appeal to the office of the respondent bank.
8. That the CPIO has high regard for the laws of the land including the Right to Information Act, 2005 and the Rules framed thereunder, and has never acted adversely to the provisions of the Act. That the information sought could not be provided to the Appellant, only for the reasons that the RTI Application and the 1st Appeal were never received at the office of the Respondent Bank and hence, no malafide can be imputed on the CPIO.
9. That the CPIO, however, in order to promote transparency and to further the objects of the RTI Act, on receiving the notice from the Hon'ble Commission, has Page 3 of 4 made best efforts to gather the information and has provided the point-wise reply to the RTI queries of the Appellant on 02.08.2024."
7. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that the delay occurred in providing the reply was not deliberate as neither the RTI application nor the First Appeal was received at the office of SBI, Miao as per bank's records, in view of which, the information could not be provided to the appellant. Further, the appellant is satisfied with the recent reply dated 02.08.2024 given by the CPIO and does not want to pursue this matter further. In view of the above, the Commission finds no scope for further intervention in the matter. Accordingly, the appeal is dismissed as withdrawn.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 12.08.2024
Authenticated true copy
Col S S Chhikara (Retd) (कन ल एस एस िछकारा, ( रटायड )) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. CPIO (Under RTI Act, 2005) Branch Manager, Miao, State Bank of India (SBI), Miao, Distt - Changlang, Arunachal Pradesh - 792122
2. Vinod Chakma Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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