Central Information Commission
Mromprakash Kashiram vs Department Of Space on 7 April, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/000301
Right to Information Act2005Under Section (19)
Date of hearing : 7th April 2015
Date of decision : 7th April 2015
Name of the Appellant : Sh Om Prakash Kashiram
R/o: 03/16, Amol Apartment,
Waldhuni, Kalyan 421 301
Name of the Public Authority : Central Public Information Officer,
Indian Space Research Organisation
(ISRO)
ISRO Headquarters, Antariksh Bhavan,
New BEL Road, Bangalore 560 094
The Appellant was not present.
On behalf of the Respondents, Shri Krishna Kumar, Senior Administrative Officer
was present at the NIC Studio, Bangaluru.
Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 16.11.2013 filed by the Appellant, seeking information on sixteen points. Not satisfied with the response of the Respondents, he filed second appeal dated 8.1.2014 to the CIC, which was received by the Commission on 24.1.2014.
CIC/SH/A/2014/000301
2. The Appellant was not present in spite of a written notice having been sent to him. The Respondents reiterated the CPIO's reply dated 27.11.2013, in which he had stated that the information sought in the RTI application was hypothetical in nature and did not come under the purview of information under Section 2 (f) of the RTI Act.
3. We have perused the records and reproduce below some queries of the RTI application: "1. ISRO has acquired knowledge through research for computing minds of all citizen of India by high technologies for betterment of India or not may please be intimated as per records.
2. ISRO has acquired knowledge through research for changing figures / numbers of electronic voting machines temper through high technologies for wining one political party for forming governments either central or states.
3. ISRO has acquired knowledge for creating circumstances for increasing problems and solve problems in India or not may please be intimated as per records.
4. ISRO has acquired knowledge through research for creating frequency modulated men which are not visible but are works with high speed forces creating problems like Uttrakhand disasters, heavy rains, storms, lifting any items equivalent weights of mountain or more may please be intimated as per records."(sic) CIC/SH/A/2014/000301 All the other queries of the RTI application are also of a similar nature. Having perused these queries, we uphold the response given by the CPIO and endorsed by the FAA in his order dated 30.12.2013.
4. With the above observations, the appeal is disposed of.
5. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) 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/SH/A/2014/000301