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Central Information Commission

Renu Arora vs Ministry Of Home Affairs on 12 July, 2019

                                  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/MHOME/A/2018/122076


Renu Arora                                                 ... अपीलकताग/Appellant


                                        VERSUS
                                         बनाम


CPIO, The Bureau of Immigration,                           ...प्रनतवािी /Respondent
New Delhi


Relevant dates emerging from the appeal:

RTI : 01.02.2018             FA      : 24.02.2018          SA      : 10.03.2018

CPIO : 08.03.2018            FAO : 26.06.2018              Hearing : 10.07.2019


                                      ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), The Bureau of Immigration, New Delhi seeking information pertaining to country in/out details of Ms. Reeta Dewan viz. certified copy of the India in/out entry of Ms. Reeta Dewan with effect from August 2008 till date.

2. The appellant filed a second appeal before the Commission on the grounds that the CPIO and the FAA has not provided any information to her till date. The appellant requested the Commission to direct the CPIO/FAA to furnish information to her, recommend training for officials u/s. 19(8a)(v) of the RTI Act, impose penalty under Section 20(1) of the RTI Act and initiate disciplinary action against the respondent.

Hearing:

3. The appellant was not present despite notice. The respondent Shri A.K. Bhuyan, JDD along with Shri Harminder Singh, DCIO, The Bureau of Immigration, New Delhi were present in person.

4. The respondent submitted that the appellant was informed vide letters dated 08.03.2018 and 26.06.2018 that Bureau of Immigration has been declared an exempted organization under Section 24(1) read with the Second Schedule of the RTI Act, 2005. Further, the information sought by the appellant does not pertain to allegations of corruption and human rights violations. The provisions of the RTI Act are, therefore, not applicable in this matter.

Decision:

5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that in this case information has been sought from an organization to which the RTI Act does not apply as per Section 24(1) of the RTI Act. Further, the appellant has to prima facie establish the charges of human rights violation and corruption to claim exception under proviso to section 24 (1) Page 2 of 3 of the RTI, Act, 2005. Hence, information cannot be provided to the appellant. No further intervention of the Commission is, therefore, required in the matter.

6. With the above observations, the appeal is disposed of.

7. Copy of the decision be provided free of cost to the parties.

Sd/-

Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 11.07.2019 Authenticated true copy (अनभप्रमानित सत्यानपत प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Addresses of the parties:

1. The First Appellate Authority The Bureau of Immigration, East Block-VIII, Level-V, Sector-1, R.K. Puram, New Delhi-110066

2. The Central Public Information Officer (CPIO), The Bureau of Immigration, East Block-VIII, Level-V, Sector-1, R.K. Puram, New Delhi-110066

3. Ms. Renu Arora, Page 3 of 3