STATE BANK OF INDIA Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) The issue, which arises for consideration in these petitions, is as to whether names of the Reporting, First and Second Review/Accepting Authority, authors of the Annual Confidential Reports (for short ACRs) of respondent Santosh Kumar Kaushal (hereinafter referred to as the applicant), can be disclosed to him under the provisions of the Right to Information Act, 2005, or not.

(2.) Applicant, who is presently posted as Manager (OSD) in the State Bank of India, The Mall, Shimla (hereinafter referred to as the Appropriate Authority), Whether reporters of the local papers may be allowed to see the judgment? sought following information vide application dated 17.8.2010 (Annexure P-1):

(3.) Vide communication dated 13.9.2010 (Annexure P-2), of the Central Public Information Officer & Assistant General Manager of the petitioner-Bank, applicant was refused information sought in terms of para (i) to (v) & (vii) for the reason that being fiduciary in relationship, the same was exempted from disclosure under the provisions of Section 8(1)(e) & (g) of the Right to Information Act, 2005 (hereinafter referred to as the Act). Insofar as information sought in terms of para (vi), applicant was informed that there were no adverse remarks in his ACRs for the period in question.