The applicant, an employee of Canara Bank, in his RTI application dated 1.8.2006 addressed to the PIO, Canara Bank, Trivandrum sought for the following information:
(i) Posting/transfer of clerical staff of the Canara Bank to other branches for the period 1.1.2002 to 31.7.2006.
(ii) Officials promoted and posted to other branches in Ernakulam district.
(iii) Clerical staff transferred in Ernakulam district on temporary basis during the period 1.1.02 to 31.7.06.
(iv) Details of appointment/promotion of clerical staff other than mentioned in (i) and (ii) above during 1.1.02 to 31.7.06 in district Ernakulam.
(v) Furnish copies of transfer guidelines pertaining to clerical staff during 1.1.02 to 31.7.06. The applicant has sought the aforesaid information as per the proforma drawn by the him.
2. The CPIO by his letter dated 29.8.06 denied the information sought by the applicant is fiduciary and personal in nature, having no relationship to any public activity, and is exempted from disclosure u/s 8.1(j)(e) of RTI Act. Against this reply, the appellant filed appeal before the first appellate authority on 9.9.06. The appeal came to be disposed off on the basis of reply furnished by the CPIO. Hence, second appeal preferred before the Commission on 27.11.06.
3. Comments were called for from the CPIO on 16.12.2006, which was received on 2.1.2007. The appellant seems to have not submitted his rejoinder. DECISION:
4. When a citizen seeks details regarding transfers/postings etc of employees of a public authority, the same cannot be denied by applying either Section 8(1) (e) or (j) as this information relates to the affairs of the public authority and not in relation to any individual in his personal capacity. However, the appellant has sought information in a tabular form, the compilation of this information in the required form would disproportionately divert the resources of the public authority. Therefore, orders of postings/transfers issued during the period 1.1.2002 to 31.7.2006 be furnished to the appellant as sought for in serial no (i) to (iv) above as also copies of guidelines as in serial No
(v) above within 15 days of payment of cost by the appellant. The amount payable by the appellant should be intimated to him within 15 days of this decision. Let a copy of this decision be sent to the appellant and CPIO. Sd/- (Padma Balasubramanian) Information Commissioner Authenticated true copy : Sd/- ( Pankaj K.P. Shreyaskar ) Under Secretary & Asst. Registrar Address of parties :
1. Mr. V R Shenoi, AGM & CPIO, Canara Bank, Circle Office, Trivandrum, Kerala.
2. Mrs. Lalitha Lakshmanan, DGM & Appellate Authority, Canara Bank, RIA Station, Planning & Development Wing, Head Office, No. 112, J.C. Road, Banglore 560002
3. Mr. C.S. Shyam, Chiramel House, Kootungal Lane, Kochupally Road, Thoppumpady, Kochi - 682005