October 31, 2018:

Governor Raghuram Rajan indeed notified Narendra Modi of the need to probe key defaulters.

Information disclosed in response to an RTI request made by The Wire has confirmed that former Reserve Bank of India governor Raghuram Rajan indeed notified Narendra Modi of the need to probe key defaulters as early as eight months into his prime ministerial tenure – advice that the government failed to act upon.

The Wire had filed an RTI application with the Prime Minister’s Office, the Finance Ministry & the RBI seeking information related to the claim Rajan had made in his note to a parliamentary committee that he had handed over a “a list of high profile fraud cases of non-performing assets to the Prime Minister’s Office for coordinated investigation.”

At the time Rajan’s letter was made public, a section of the media had tried to suggest that the ‘PMO’ the former top banker was referring to was Manmohan Singh’s rather than Modi’s, since his term spanned both the UPA & NDA’s time in office.

Putting all speculation to rest, the RBI has said in response to The Wire‘s RTI query that Rajan’s letter to the PMO about the defaulters suspected of fraud was written on February 4, 2015. According to the RBI, Rajan sent this list not only to the PMO but to the officer of the finance minister, Arun Jaitley.

On September 6, 2018, Rajan submitted a 17-page note on India’s NPA problem to parliament’s estimates committee at the request of its chair, Murli Manohar Joshi. Though he mentioned asking the PMO to act against a list of major defaulters, his note did not make clear who the prime minister was at the time. Therefore, the estimates committee had said that to overcome any kind of confusion, it would ask Rajan to specify the date on which he had written to the Prime Minister’s Office.

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The RBI said that the list sent by Rajan is currently under investigation by many government & external agencies. However, it did not provide clear information on what kind of action was taken on the letter at the time it was sent. Indeed, some of the names believed to have been mentioned managed to flee the country before any steps were taken to probe or apprehend them,

The Wire sought information about the correspondence between the RBI, the ministry of finance & the PMO on the matter, the minutes of meetings convened to discuss the issue & the action taken.

However, all departments invoked confidentiality & refused to divulge the information requested

The RBI said, “The large value cases of frauds sent by the Reserve Bank of India to the office of Finance Minister, GOI, & the Office of Prime Minister during the governorship of Dr Raghuram Rajan are under various stages of investigation with various government/external agencies & minutes of meetings/action taken report contains confidential information about third parties as well. As the disclosure of such information may impede the process of investigation pertaining to the cases, the requested information is exempted from disclosure under Clause (h) of Section 8(1) of the RTI Act, 2005”.

Asked what action was taken after receiving Rajan’s list of NPA defaulters suspected of fraud, the PMO replied that this information does not fall within the scope of the right to information. “The information being sought by the applicant is in the form of query/seeking opinion, clarification, which does not constitute information as defined by Section 2(f) of the RTI Act,” the PMO wrote.

Former Central Information Commissioner Shailesh Gandhi told The Wire that the PMO’s answer is not legally correct. “The information should be given in the same form as it exists. Of course the action taken on the list sent by Rajan falls under the purview of the RTI Act. If information is not provided, then it is a violation of the Act.

The Department of Economic Affairs also gave the same information – that it does not have any information related to Rajan’s list. In such a situation, the question arises: If the RBI says that Raghuram Rajan had sent a list of big defaulters to both the prime minister & the finance minister, why are their offices unable or unwilling to provide any information related to this?

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