Manjula Prasher, IC
1. The appellant, Shri Nitesh Kumar Tripathi, has submitted RTI application dated 10 March 2012 before the Central Public Information Officer (CPIO), State Bank of Bikaner and Jaipur, Jaipur; seeking information in relation to the programs organized by the respondent Bank under Corporate Social Responsibility and expenses incurred on each such programme; application received for Kisan Credit Card etc. through a total of 3 points.
2. The appellant preferred appeal dated 14 April 2012 to the first appellate authority (FAA) when he didn't receive any reply from the CPIO concerned. Vide order dated 11 April 2012, CPIO furnished point-wise information to the appellant. No order has been passed by the FAA in this case.
3. Being aggrieved and not satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
4. The matter was heard today via videoconferencing. The appellant, Shri Nitesh Kumar Tripathi, was not present at the hearing. The respondent, Shri B.P Pancholi, CPIO made submissions from Jaipur.
5. The CPIO submitted that copy of the first and second appeals has not been provided by the appellant. The information sought by the appellant regarding the activities carried out by the public authority relating to the Corporate Social Responsibility for the years 2000–2012 has been, however, provided. Further information regarding the Kisan Credit Card applications and distribution has also been provided. The information pertaining to the rejected applications is not held with the bank and hence may not be disclosed.
DECISION NOTICE
6. The Commission upholds the CPIO's Order as the information as held by them has been provided to the appellant. Hence, the present appeal stands dismissed and the case is closed.