Central Information Commission
Mr. Ved Singh vs Cbi on 17 July, 2013
Central Information Commission, New Delhi
File No.CIC/SM/C/2013/000088
Right to Information Act2005Under Section (19)
Date of hearing : 17/07/2013
Date of decision : 17/07/2013
Name of the Appellant : Sh. Ved Singh,
A115, Ganesh Nagar, New Delhi 110018
Name of the Public Authority : Central Public Information Officer,
Central Bureau of Investigation,
(Administration Division), 5B, 7th Floor, A
Wing, Lodhi Road, New Delhi
The Appellant was present.
On behalf of the Respondent, the following were present:
(i) Shri U.K. Choudhary, Inspector of Police,
(ii) Smt. Ruchira Chatterjee, SP (Pers) Chief Information Commissioner : Shri Satyananda Mishra
2. We heard both the parties.
3. Noticing boards/posters displayed at various public places in government departments exhorting action against corruption, the complainant had wanted to know if the CBI had authorised such display. The CPIO had refused to give any information in this regard on the ground that the CBI had CIC/SM/C/2013/000088 since been included in the second schedule to the Right to Information (RTI) Act.
4. During the hearing, the complainant explained that he had seen such boards and posters displayed at various places and was curious to know if these had been put up by the CBI or under its authority. The Respondent explained that the CBI had not put up any such boards or posters anywhere or had authorised display of such boards. It is possible that individual departments and organisations might be putting up such posters/boards for the benefit of the public.
5. We think that the appropriate authority to give any information in this regard is the department or organisation concerned which has put up such boards or posters in its premises. The complainant is advised to approach such departments where he has noticed such boards/posters on display.
6. The complaint is disposed off accordingly.
7. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/C/2013/000088