LAWS(CI)-2015-8-23

SHAM SUNDER Vs. PUNJAB NATIONAL BANK, NEW DELHI

Decided On August 31, 2015
SHAM SUNDER Appellant
V/S
PUNJAB NATIONAL BANK, NEW DELHI Respondents

JUDGEMENT

(1.) THE Commission heard the 15 second appeals filed by Shri Sham Sunder on 18th August, 2015. The appellant vide his letter dated 20.07.2015 expressed his inability to attend the hearing and requested the Commission to consider his appeals on merits.

(2.) THE appellant, Shri Sham Sunder, submitted RTI application dated 20.06.2014 before the Central Public Information Officer (CPIO), Punjab National Bank, New Delhi; seeking copy of rules and regulations on the basis of which the benefit of special category officer (57 years) as on 30.6.2014 was given whereas the official had joined their new assignment on 14.6.2014; circle -wise data in respect of loan sanctioned to godown under the peg scheme of Govt. of India and the scheme of capital investment subsidy for construction of godown since inception; circle -wise data in respect of advance subsidy claimed in respect of loan sanctioned to godown; circle -wise data in respect of advance subsidy claimed and received; circle -wise data in respect of final subsidy claimed; circle -wise data in respect of final subsidy claimed and received; complete record in respect of confirmation of action received at HRD, HO, New Delhi of the officer transferred from NGM Muktsar to Circle Office Bhatinda and other posted as second man in main Muktsar from BO Bhagta; provide sanctioned strength of District Coordinate Office, Faridkot etc through eight points.

(3.) THE appellant, Shri Sham Sunder, submitted RTI application dated 25.06.2014 before the Central Public Information Officer (CPIO), Punjab National Bank, New Delhi; seeking information in respect of number of vacancies approved by the Board scale -wise; number of candidates approved for promotion scale -wise; number of candidates to whom the circle was allocated scale -wise; name of candidates accommodated against the placement guidelines; copy of placement guidelines since 1.1.2004; whether the placement guidelines were approved by Board; the number of officers who applied for inter circle transfer; guidelines prohibiting the acceptance of transfer applications; job profile of the technical officers placed in different scale; copy of record depicting action taken by bank in respect of current account maintained by the bank for deposit of cash of heavy amount and then transferred to CC etc through eleven points.