Central Information Commission
Mr.Akhilesh Kumar Singh vs Ministry Of Communications And ... on 8 August, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/000015/3202
08 August 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Akhilesh Kumar Singh
Q.No.73, Bhagat Singh Marg,
C-zone, Durgapur,
Burdhman- 713205
West Bengal
Respondent : CPIO & Director (Term)
Department of Telecommunication
O/o the Dy. Director General Telecom
Enforcement, Resources & Monitoring Cell,
Kolkata Telecom License Area, QA-Bhawan,
Block-EP&GP, Sector-V, Salt Lake,
Kolkata- 700091
The CPIO
Department of Telecommunication
TERM CELL
82, Ballygunge Place,
Kolkata- 700091
RTI application filed on : 02/12/2011
PIO replied on : 09/12/2011 & 06/02/2012
First appeal filed on : 02/02/2012
First Appellate Authority order : Not mentioned.
Second Appeal received on : 03/04/2012
Information sought:
Ref:- Airtel has claimed that mobile no. 9932001718 was disconnected on SIM lost report and new SIM was issued for the said mobile no. and now the mobile no. is in active mode. In this regard kindly furnish following details:-
1- Complete details in all respect of all the facts and material based on which genuineness of the SIM lost report was ascertained. This must contain following details other than the other required details: (a) time, date and place of SIM lost report received (b) phone no. used for reporting (c) IMEI no of the phone (d) location of the phone used (e) name of the service provider to whom the phone belonged (f) copy of the police FIR or general diary against loss of SIM (g) phone conversation recording of the SIM lost report (h) customer account detail used to authenticate genuineness of SIM lost report. 2- Complete detail in all respect of all the facts and material based on which decision to issue duplicate SIM was taken. This must contain following details other than the other required details: (a) copy of photograph on the required form filled (b) copy of the required form as submitted after filling the same (c) copy of all the required documents submitted to obtain Page 1 of 3 the new SIM (d) copy of the signature made wherever required documents submitted to obtain SIM (e) Location of Airtel outlet from where SIM issued (f) Copy of video footage of the SIM receiver's visit to Airtel outlet if any done by Airtel (g) Number of new SIM issued. 3- Complete detail in all respect of all the facts and material based on which decision to activate duplicate SIM was taken. This must contain following detail other than the other required details: (a) Authenticity of the information provided in the required form filled (b) Authenticity of the documents submitted (c) SIM number which was activated. 4- Time, date and place of activation of new SIM.
5- Complete history of locations of the new activated SIM till date. 6- IMEI no. of all sets in which new SIM was used after being issued. 7- Complete details of all incoming and outgoing SMS and phone calls from mobile no.
09932001718 for 19/08/2011, 20/08/2011 and 21/08/2011 which must contain following (a) Phone number with IMEI number from where call/SMS came (b) location where call/SMS came (c) name of service provide from where call/SMS came (d) content of SMS incoming or outgoing (e) phone number with IMEI number to which call made/SMS sent (f) location to which calls made/SMS sent (g) name of the service provider to whom calls made/SMS sent.
8- SIM number which is active Since 31/08/2011 as per Airtel's claim.
Grounds for the Second Appeal:
The PIO has not provided the information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Akhilesh Kumar Singh, Mob: 09434791718 Respondent: Smt. Savita Soy, CPIO, Mob: 09433400142 The appellant stated that his SIM card was wrongly disconnected by Airtel the service provider and subsequently allotted the SIM to some other person who managed to commit a fraud in his bank account and hence he is seeking the information. The CPIO pointed out that the service provider has intimated that they are not within the purview of the RTI Act, nevertheless, they had enquired into the matter and have been informed by Airtel that the appellant's SIM card has been correctly disconnected based on proper documents and the SIM has been re-allotted after following the due process and obtaining the relevant documents. The appellant pleaded that copies of the relevant documents regarding disconnection and reconnection should be provided to him. The CPIO agreed.
Decision notice:
As agreed by the CPIO she should forward the information as above to the appellant within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(A.K.Jha) Deputy Secretary and Deputy Registrar Page 2 of 3 Page 3 of 3