REKHA CHOPRA Vs. STATE BANK OF BIKANER

JUDGEMENT

(1.) CM No.10876/2014

(2.) Briefly stated, the facts are that on 18.01.2013, the petitioner applied under the RTI Act to the CPIO of the respondent bank seeking the following information with respect to Manraj Charitable Trust - a society registered under the Societies Registration Act, 1860:-

(3.) Thereafter, the petitioner sent another application on 22.01.2013 seeking further information. By its order dated 11.02.2013, the CPIO of the respondent bank declined to provide the said information on the ground that information pertaining to its customers was exempt from the provisions of the RTI Act by virtue of clauses (d), (e) and (j) of Section 8(1) of the RTI Act. Aggrieved by the denial of the said information, the petitioner preferred an appeal before the First Appellate Authority, which was also dismissed by an order dated 03.04.2013. The decision of the First Appellate Authority was carried in appeal before the CIC.