Central Information Commission
Amarpreet Singh vs Cbi on 19 August, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/CBRUI/A/2018/618106/SD
Amarpreet Singh ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
O/o Head of Branch,
ACB & EO - V,
1st Floor, Opp Balaji Temple,
N.H. - 37, P.O. Gorchuk,
Guwahati - 781035 ... ितवादीगण /Respondent
RTI application filed on : 28/12/2017
CPIO replied on : 12/01/2018
First appeal filed on : 24/01/2018
First Appellate Authority order : 15/03/2018
Second Appeal dated : 25/04/2018
Date of Hearing : 19/08/2019
Date of Decision : 19/08/2019
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought action taken report on FIR/Complaint - RC0172017A0003 dated 15.08.2017 against the Accused namely Ranjana Singh and Padam Prasad Sharma.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Not present.
Respondent: T. Thangzalian, SP & CPIO, O/o Head of Branch, ACB & EO -V, N.H. - 37, P.O. Gorchuk, Guwahati present through VC.
CPIO submitted that appropriate reply has been provided on the RTI Application vide letter dated 12.01.2018 stating that CBI has been placed at Sl. No.23 of the Second Schedule to the RTI Act 2005 vide Notification No. F.No.1/3/2011-IR dated 09.06.2011 of Govt. of India and as such RTI Act is not applicable to the organization except where specific allegations of corruption and/or human rights violation have been made.
Decision:
CBI has been placed at Sl. No.23 of the Second Schedule to the RTI Act 2005 vide Notification No. F.No.1/3/2011-IR dated 09.06.2011 of Govt. of India and as such RTI Act is not applicable to the organization except where allegations of corruption and/or human rights violation have been made. In the instant case, Complainant has not made any specific allegation of corruption; mere assertion that matter involves corruption does not attract the proviso to Section 24 of RTI Act.
In view of the foregoing, Commission does not find any scope of intervention in the matter.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा ) Information Commissioner ( सूचना आयु ) 2 File No : CIC/CBRUI/A/2018/618106/SD Authenticated true copy (अ भ मा णत स या पत त) Haro Prasad Sen Dy. Registrar 011-26106140 / [email protected] हरो साद सेन, उप-पंजीयक दनांक / Date 3