SALIMBHAI YAKUBBHAI VAHORA Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) The petitioner has filed the present petition seeking directions to provide informations to the petitioner as per the order passed by the respondent No. 3 Central Information Commissioner under the Right to Information Act (hereinafter referred to as 'the said Act').

(2.) According to the petitioner, the petitioner had sought various information from the Central Public Information Officer, at SBI, Nadiad, as contained in his application at Annexure 'B'. The Public Information Officer vide the letter dated 16.08.2013 provided the information on the point Nos. 4 and 7 and denied the information on Point Nos. 1, 2, 3 and 5 for the reasons stated therein. Being dissatisfied with the said reply, the petitioner had filed an appeal before the First Appellate Authority on 21.08.2013. The First Appellate Authority vide the order dated 24.09.2013 while concurring with the decision of Public Information Officer, directed him to provide extract of guidelines for recruitment of Peon / Messenger as sought for the Point No. 5. The petitioner again being dissatisfied with the said decision, had filed the Second Appeal before the respondent No. 3 Commissioner. The respondent No. 3 disposed of the said appeal by holding that the petitioner was already provided with the information as permissible under the said Act. Hence, the petitioner has filed the present petition.

(3.) Having heard the learned advocate Mr. Parmar for the petitioner and to the document on record, more particularly, the application made by the petitioner before the Public Information Officer seeking various kind of information as contained therein, it appears that the most of the information sought for was either relating to third party or the information which the Bank was not supposed to maintain under any law.