AJAY KUMAR AGARWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE appellant, Shri Ajay Kumar Agarwal, submitted RTI application dated 27.01.2014 before the Central Public Information Officer (CPIO), Punjab National Bank, Head Office, New Delhi seeking information relating to revocation of his suspension and copy of notes put up to the competent authority and the decision taken thereon in respect of his letters dated 29.7.2013 and 13.11.2013 addressed to GM, PAD, HO, New Delhi.

(2.) THE appellant, Shri Ajay Kumar Agarwal, submitted RTI application dated 27.01.2014 before the Central Public Information Officer (CPIO), Punjab National Bank, Chandigarh seeking information relating to salary for the leave period on medical grounds from 9.7.2012 to 30.11.2012 and copy of circular on deductions from subsistence allowance.