Central Information Commission
Mrk A A Salam vs Airport Authority Of India on 18 May, 2016
CENTRAL INFORMATION COMMISSION
Room No. 06, Club Building, Old JNU Campus
New Delhi 110067. Tel: 011 - 26182597, 26182598
Complaint No.:CIC/YA/C/2014/000342/BJ
Complainant : Mr. K. A. A. Salam
Dy. Supdt. Of Police
SCI, CBI,
5B, CGO Complex,
Lodhi Road, New Delhi 110003
Respondent : (1) CPIO & RDCOS/BCAS
M/o Civil Aviation
Bureau of Civil Aviation Security
O/o the Regional Deputy Commissioner of
Security, Chennai Airport, Chennai - 27
(2) CPIO & Regnl. Dy. Commr. Of Security Civil
Aviation
M/o Civil Aviation
Bureau of Civil Aviation Security
O/o the Regional Deputy Commissioner of
Security, Chennai Airport, Chennai - 27
Date of Hearing : 18/05/2016
Date of Decision : 18/05/2016
Date of filing of RTI application 12/07/2012, 24/05/2013
CPIO's response 07/06/2013, 16/09/2013
Date of filing the First appeal Not filed.
First Appellate Authority's response Not on record
Date of filing complaint before the Commission 10/03/2014
O R D E R
Page 1 of 3
FACTS:
The complainant through his RTI application dated 12/07/2012 and 24/05/2013 had sought following information:
RTI Dated: 12/07/2012:
"As per the information provided by your department to CBI, Chennai vide letter no. AAM/OPS/APT/2011/261 dated 20/04/2011 from Shri P.K. Srivastava, DGM(APT), it was mentioned that entry pass was issued in the name of Mr. Salam on various dates including 14.11.2009. In this regard copies of the following documents may be provided to the undersigned.
02. Copy of the pass issued.
03. Copy of the application for issued of pass.
04. Copy of document submitted for identity of the person."
RTI Dated 24/05/2013:
"1 From which period CCTV is installed in Chennai International Airport. 2 Whether CCTV was functioning during 2011 in Customs Arrival Hall covering all areas including visitors hall, conveyor belt, green channel, exit gate etc. 3 Which are all the agencies monitoring CCTV in Chennai International Airport. 4 Which are the areas a visitor can move on the strength of a pass issued by BCAS/AAI for :AIT Arrival of International Airport", Chennai."
The CPIO vide his letter dated 07/06/2013 replied that as regards Srl. No. 1, 2, 3 does not pertain to their office. Srl. No. 4: It is BCAS that issues facilitation Passes which are valid for upto the Arrival Hall visitor's area only. The above information was conveyed on to the appellant vide their office letter of even no. dated 2.06.2011.
Aggrieved with the reply of the CPIO the complainant again vide letter/reminder dated 05/09/2013 requested the authorities to provide the details sought by him in his RTI application dated 24/05/2013. The CPIO/Regional Dy. Commissioner of Civil Aviation (Security) vide Page 2 of 3 letter dated 16/09/2013 informed the complainant that the information requested by him is a classified security information, which is essentially meant for official use only and it should not be communicated to anyone except for official purposes. Hence, it is exempted under Section 8(1)(a) of the RTI Act 2005. However, in reply dated 07/06/2013, the CPIO had provided the information.
HEARING:
Facts emerging during the hearing:
The following were present:
Complainant: Absent;
Respondent: Absent;
Both the parties remained absent during the hearing. The Commission is in the receipt of a letter no. C/DCS/CC/2016/3390 dated 06/05/2016 wherein the respondents have stated that the subject matter under consideration has been referred by them to HQBCAS, New Delhi for follow up action being a policy decision and therefore sought more time in the matter.
DECISION:
Considering the facts of the case and that the complainant himself remained absent to substantiate the details of the complaint, it appears that he is no longer interested in the matter.
The complaint stands dismissed.
(Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 3 of 3