Central Information Commission
Harneet Singh vs Airports Authority Of India on 20 March, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/AAOIN/A/2024/606660
Shri HARNEET SINGH ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Airports Authority of India
Date of Hearing : 18.03.2025
Date of Decision : 18.03.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 06.11.2023
PIO replied on : 20.11.2023
First Appeal filed on : 21.11.2023
First Appellate Order on : 24.01.2024
2 Appeal/complaint received on
nd : 16.02.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 06.11.2023 seeking information on following points:-
"Fic Number, Adc Number And Transponder Squawk Code Issued To The Following Non Scheduled Flights Operating From Dehradun Airport (Iata: Ded, Icao: Vidn) On Date 03 July 2023 (1) Operator Iaf, Callsign Vuavs (Type Of Aircraft E35l) Originating From Dehradun Airport (Icao: Vidn) On Date 03 July 2023. Kindly Inform The Fic Number, Adc Number And Transponder Squawk Code (2) Operator Ntro, Callsign Nt09 (Type Of Aircraft Rpa) Originating From Dehradun Airport (Icao: Vidn) On Date 03 July 2023. Kindly Inform The Fic Number, Adc Number And Transponder Squawk Code (3) Operator Ntro, Callsign Nt08 (Type Of Aircraft Rpa) Landed At Dehradun Airport (Icao: Vidn) On Date 03 July 2023. Kindly Inform The Fic Number, Adc Number And Transponder Squawk Code."
The CPIO, Airports Authority of India vide letter dated 20.11.2023 replied as under:-
Page 1 "Reply :- Call Sign NT09, NT08 belongs to NTRO and Call Sign VUAVS belongs to IAF. FIC/ADC and SSR can be obtain from NTRO and Indian Air Force subject to the provision of RTI Act."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 21.11.2023. The FAA vide order dated 24.01.2024 upheld the reply of CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Present through Video Conference Respondent: Shri Prabhat Mishra, CPIO present through audio conference During the hearing, the appellant submitted that the information sought was denied on the grounds of the respondent's incompetence to disclose it. In response, the respondent stated that the information sought by the appellant is not held by them and that they are not the custodian of the requested information.
Decision:
After reviewing the records and considering the submissions made during the hearing, it is noted that the respondent has appropriately addressed the appellant's query, stating that they are not the custodian of the requested records and are therefore unable to provide the information. The Appellant may approach the appropriate public authorities for the information, as it cannot be provided by the CPIO, Airports Authority of India in this case. No further action is warranted, and the appeal is accordingly disposed of.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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