HARINDER DHINGRA Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) INFORMATION Commissioner 1. These files contain complaints in respect of the RTI applications dated 13.7.2013, 12.7.2013, 11.7.2013, 16.7.2013, 14.7.2013 and 10.7.2013 filed by the Complainant, seeking information on various points. He has lodged complaints to the Commission under Section 18 of the RTI Act in all the six cases. He states that "delayed part, half complete and improper" information has been provided to him. He has prayed for action under Section 20(1) and (2) against the CPIO and FAA and intervention by the Commission by "invoking the Section 25(5) of the RTI Act", so that the RTI Act 2005 is implemented in the Union Bank of India.

(2.) THE Complainant was not present in spite of a written notice having been sent to him. We heard the submissions of the Respondents.

(3.) IN the RTI application dated 13.7.2013 (File No. CIC/SH/C/2014/000081), the Complainant had enquired from the Regional Office (Delhi South) of the bank about the weblink on which the information regarding the monthly remuneration received by each of the officers and employees of the public authority was provided in terms of Section 4(1)(b)(x) of the RTI Act. The CPIO responded on 14.9.2013, stating that the information was available at the bank's website In his complaint, the Complainant has stated that the CPIO did not apply his mind to the query in the RTI application and merely provided him the website of the bank without giving any weblink. The Respondents submitted during the hearing that the above information is available on the website of the bank and is updated quarterly. According to them, it was also available when the RTI application was filed. They further submitted that in view of the above, they drew the attention of the Complainant to the website of the bank. They, however, volunteered to convey the relevant weblink to the Complainant at the earliest.