DILIP SHRISHRIMAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE Commission heard the 43 applications filed by Shri Dilip Shrishrimal on 19th and 20th February. The appellant had expressed his inability to attend the hearing and requested to decide his appeals on merits, vide his e -mail dated 17.02.2015. These cases were earlier listed for hearing on 28th and 29th January, 2015, but the appellant requested for postponement of hearing. All the cases are decided on merits. Hearings held on 19th February, 2015: Case No. CIC/MP/A/2014/001073:

(2.) THE appellant, Shri Dilip Shrishrimal, submitted RTI application dated 10.03.2014 before the Central Public Information Officer (CPIO), State Bank of India, Stressed Assets Management Branch (SAMB), Bhopal; seeking information in respect of name, designation of the officer or Committee of SBI decided to publish in papers, names and photographs of Dilip Shrishrimal along with others as defaulter, name designation of officer authorized SAMB, Bhopal of SBI to publish in paper, from where his photographs along with others were taken and for what purpose, etc. through six points.

(3.) THE appellant, Shri Dilip Shrishrimal, submitted RTI application dated 10.03.2014 before the Central Public Information Officer (CPIO), State Bank of India, Stressed Assets Management Branch (SAMB), Bhopal; seeking that contents of letter dated 10.11.2007 to Export Credit and Guarantee Corporation (ECGC) in response to ECGC letter dated 16.10.2007; ECGC letter dated 16.10.2007 was addressed to SBI/Commercial Branch, Bhopal and SBI letter dated 10.11.2007 to ECGC was responded by SBI/Commercial Branch, Bhopal etc. on three points.