Undertrial exercises his right under RTI Act

Hon'ble Central Information Commission and Information commissioners

First time in INDIA the FILE INSPECTION conducted by undertrial prisoner exercising his right under RTI Act. The undersigned M D SHAH under judicial custody since last 3 years at the age of 65 years and retired from PUNJAB NATIONAL BANK as Sr. Manager.

Facing criminal proceedings for the said irregularities in 4 housing loans of 4.5 lacs each. For the identical charges the BANK exonerate M D SHAH in the departmental proceedings. The FACTS, evidences and other papers of departmental proceedings were SUPRESSED by BANK AUTHORITIES and not provided to the STATE CID(the investigation agency)...................Which has been now BANK has to PROVIDED under RTI ACT and not only this the Departmental proceedings FILE is also allowed for INSPECTION, which was arranged by JAIL AUTHORITY after ORDER received from the COURT.

I would like to SHARE this SUCESS STORY of the RTI and attached here with a ARTICLE produced in the TIMES OF INDIA's Ahmedabad edition today 5th April,07.

I request to acknowledge and reciprocate the same by publishing on the CIC website so that can be useful the same way.

Thanks for your support,

M D Shah and Rekha M Shah (w/o M D Shah)
Sabarmati Central Jail
Ahmedabad