Central Information Commission
Kundan Singh Bhandari vs Indo-Tibetan Border Police on 23 March, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील/ Second Appeal/ No.:- CIC/ITIBP/A/2025/105370
daqnu flag Hk.Mkjh
.... अपीलकता /Appellant
VERSUS
बनाम
dsUnzh; tu lwpuk vf/kdkjh
vkbZVhchih] eq[;ky;] nsgjknwu] mRrjk[kaMA
... ितवादीगण /Respondent
lquokbZ dh frfFk : 23.03.2026
fu.kZ; dh frfFk : 23.03.2026
eq[; lwpuk vk;qDr : jkt dqekj xks;y
vihy ls izkdV~; lqlaxr rF; :
vkjVhvkbZ vkosnu nkf[ky djus dh frfFk 30.01.2025
lhihvkbZvks ds tokc dh frfFk dksbZ tokc ugha
izFke vihy nkf[ky djus dh frfFk 04.02.2025
IkzFke vihyh; vf/kdkjh ds vkns"k dh frfFk dksbZ vkns"k ugha
f}rh; vihy@f"kdk;r nkf[ky djus dh frfFk 03.03.2025
vkns'k
rF; :
1- vihydrkZ us fnukad 30-01-2025 ds izLrqr vkjVhvkbZ vkosnu ds ek/;e ls fuEufyf[kr
lwpuk dh ekax dh Fkh%&
1- आवे दक कुंदन िसंह भंडारी पु ग य ी धन िसंह ाम पंचायत बुंग-बुंग पो ओिफस िसमखोला
िवकासखं ड धारचूला िजला िपथौरागढ़ के ित सीबीआई म दज िकए गए मुकदमे के संदभ म भारत ित त सीमा पुिलस बल ारा गिठत जां च (कोट आफ इन ायरी) म 8000 लीटर केरोसीन के मामले म Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 1 of 8 जो एस.एस.बी. कालापानी पे से ऋण प िलए गए ते ल के संदभ म तैयार की गई रपोट की स ािपत ित उपल कराया जाए।
2- उपरो करण म जां च दल ारा िजन सम अिधकारी/ जवानों के िल खत बयान िलए गए है ,
उनके िल खत बयानों की स ािपत ित उपल कराई जाए।
3- भारत ित त सीमा पु िलस बल गूं जी तथा ग ् ाग के चार चार हजार लीटर केरोसीन ा करने
वाले लाइन कमेटी सद ों/ अिधका रयों के बयानों की िल खत स ािपत ित उपल कराई जाए।
यह संग आवे दक के जीवन और मरण के से जुड़ा आ है , इसिलए आवेदक को सूचना अिधकार
अिधिनयम के अंतगत 24 घंटे के भीतर सूचना उपल कराया जाए। आवेदक से सूचना चाहने के संदभ
म सम प ाचार आवेदक के ईमेल आईडी पर िकया जाना िनतांत आव क है , इसे सुिनि त िकया
जाए।
2- mYys[kuh; gS fd vihydrkZ us izLrqr vkjVhvkbZ vkosnu muds **thou ,oa Lora=rk**
ls lacaf/kr crkrs gq, nkf[ky fd;k FkkA lafpdk esa miyC/k rF;ksa ds vuqlkj fu/kkZfjr 48 ?kaVs dh vof/k esa dksbZ tokc izkIr ugha gksus ij vihydrkZ us izFke vihy lafLFkr dhA ysfdu izFke vihyh; vf/kdkjh dh rjQ ls Hkh vihydrkZ dks dksbZ vkns"k izkIr ugha gqvkA 3- vk;ksx dks izsf'kr vius f}rh; vihy esa vihydrkZ us fdlh Hkh izdkj dh lwpuk izkIr ugha gksus dh f"kdk;r dh gSA cgjgky] vihydrkZ }kjk f}rh; vihy dh izfr izfroknh i{k dks izsf'kr fd, tkus dk lk{; lafpdk esa miyC/k ugha gSA 4- vk;ksx }kjk tkjh uksfVl ds lanHkZ esa lhihvkbZvks] vkbZVhchih] mRrj lhekar eq[;ky; us fnukad 13-03-2026 ds vius fyf[kr izfrosnu esa fuEufyf[kr rF; vk;ksx ds le{k izLrqr fd;k gS%& "That it is respectfully submitted that in compliance to the notice dated 27.02.2026 brief facts of the case and submissions are as under-
1. That on 22.03.2021, a complaint was received against the then Commandant 7th Battalion ITBP by the Northern Frontier Headquarter from one Sri Birendra Singh Nabiyal Dharchula Bachao Abhiyan with the allegation upon 7th Battalion ITBP that they floated tender for freight Office Store with Tricky and conditional parameters and awarded the contract to selected contractors with malafide intention, Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 2 of 8
2. That the Headquarter Northern Frontier vide it's letter dated 07 April 2021. directed the DIG, Bareilly to get the matter investigated thoroughly and submit the report,
3. That in pursuance to the direction issued by the Headquarter Northern Frontier, ITBP, a Board of Officer was detailed by the DIG Bareily to investigate the allegation raised in the complaint and during the investigation, the BDO, came to the conclusion that various instances with referenice to the arbitrary use of discretionary powers by The Commandant 7 Battalion, while awarding contract, misappropriation in haulage of government stores to BOP, tampering in various Chalan, bills, official records, and other financial irregularities etc., thereby causing heavy loss to the State exchequer were noticed in the said investigation report and further it was recommended to hold inquiry at high-level.
4. That on the basis of the material evidences, facts finding and recommendation of the said investigation report, court of inquiry contemplated under rule 172(1) of ITPP rules 1994 had been constituted by the IG Headquarter Northern Frontier vide its order dated 05.11.2021.
5. That thereafter a detailed Court of inquiry report has been submitted by the presiding officer of court of inquiry to the IG Northern Frontier Headquarter on 14.01.2023.
6. That it is very necessary to point out here that the court of inquiry gone through all the available documents regarding the freight tender and all the documentary evidence with regard to the act of omission and commission have been examine, which includes deliberate manipulation of the terms and condition of the tender document, multiple publication of the Corrigendum, violation of the rules and regulation deliberate tempering of official documents, etc. and on the basis of the finding and recommendation of the court of inquiry proceedings, a final order has been issued by the IG Northem Frontier dated 1 February 2023, by which a loss of 1,76.47.589 has Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 3 of 8 been assessed as lass to the government and further directed to take action against the concerned officials and civil contractors.
7. That the said order dated 14th February 2023 was challenged by the then Commandant 7th Battalion before the Hon'ble Delhi High Court and initially the stay has been granted and the respondent union of India was directed to produce the records of the matter and all the relevant records, including all the bills of freight charges from 2016-17 to 2021.
That, thereafter vide order dated 18.12.2023 the interim order dated 28 August 2023 has been modified by the Hon'ble Court, and the respondents were permitted to proceed further with the hearing of the charges and even take further steps.
9. That on 03.01.2024, the Commandant seventh Battalion requested to the Cal Dehradun to registered FIR for the offences of misuse of official position by the public servant, criminal conspiracy, cheating and misappropriation of government funds against the ITBP officials and civil contractors, including applicant, Shri Kundan Singh Bhandari.
10. That after receiving complaint from ITBP, the Cal approached to the Director General ITBP for seeking previous approval of competent Authority under section 17 (A) of PC Act, 1988, and ibid previous approval of Ministry of Home Affairs, Government of India conveyed to The CBI on 26.12.2024.
11. That thereafter FIR has been logged by the CBI against the petitioner and five officers/official of 7th Battalion ITBP on 23 January 2025
12. That in the meantime complainant approached to PIO 7th Bn, ITBP, ΡΙΟ Directorate General, ITBP vide letters dated 30.01.2025 for obtaining almost same information, Further, complainant approached to 7 an via two letters dated 04.02.2025 for almost same information, Further he approached to HQ Northern Frontier. ITBP for obtaining information vide letter dated 04.02.2025. It is respectfully submitted that after Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 4 of 8 thoroughly examination the issues the complainant was informed vide HQ Northern Frontier letter no. 826 dated 25.02.2025 (Copy Enclosed).
13. It is further submitted that as per second schedule of the Right to Information Act 2005 Indo Tibetan Border Police is a security organization and as per Section 24 of the Right to Information Act 2005 is excluded from providing information under this Act. As per Section 24 of ibid Act the information pertaining to the human rights violations shall not be excluded. However, from the above mentioned facts it is clear that information sought by the complainant are not related to the human rights violation and its related to the financial irregularities which is with the collaboration of the ITBP officials and complainant.
14. That vide letter dated 07.02.2025, the CBI Dehradun sought original document regarding freight charges related to the case and other relevant documents and same has been provided from time to time to the CBI.
15. That it is respectfully submitted here that Writ Petition No. 5064 of 2023 titled Anupreet 1 Borkar versus Union of India & others is pending before the Hon'ble Delhi High Court and the FIR has also been investigated by the Cal Dehradun, and all the relevant record have been submitted to the CBI by the ITBP authorities
16. That it is respectfully submitted that the matter relating to the loss of government funds due to irregularities found in the haulage of government stores in 7th Battalion ITBP, during the period 2016-17 to 2020-21 were remain pending under Various types Investigation/examination.
17. That it is respectfully submitted that the investigation conducted by the CBI has been completed, and several documents and bills pertaining to the enquiry of the 7th Battalion, ITBP, Mirthi, including the bills and documents of the applicant, have been seized.
Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 5 of 8
18. Therefore it is respectfully prayed that in the light of above mentioned facts and submissions, appeal submitted by the complainant is not maintainable and may be quashed by this Hon'ble Commission."
lquokbZ ds nkSjku izkdV~; lqlaxr rF;:
izLrqr okn dh lquokbZ fofM;ks dkWUQzasflax ds ek/;e ls dh x;hA vihydrkZ% vk;ksx }kjk uksfVl tkjh fd, tkus ds ckotwn vihydrkZ lquokbZ ds nkSjku ,uvkbZlh ds fiFkkSjkx<+ LVwfM;ks esa mifLFkr ugha Fks] tcfd VªSfdax fjdkMZ ds vuqlkj vk;ksx dk uksfVl Mkd foHkkx }kjk fnukad 09-03-2026 dks vihydrkZ dks forfjr fd;k tk pqdk gSA izfroknh i{k% Jh vkuan flag] MhvkbZth] vkbZVhCkhih] nsgjknwu ,uvkbZlh ds nsgjknwu LVwfM;ks esa mifLFkr FksA 5- izfroknh i{k dh nyhy Fkh fd vihydrkZ us izLrqr vkosnu ds ek/;e ls visf{kr lwpuk dks vius thou ,oa Lora=rk ls lacaf/kr crkrs gq, 48 ?kaVs ds vanj visf{kr lwpuk iznku djus dk vkxzg fd;k Fkk] ysfdu visf{kr lwpuk ds fo'k;&oLrq ds vuqlkj bls vihydrkZ ds thou ,oa Lora=rk ls lacaf/kr lwpuk ugha ekuk x;k rFkk bls ,d lkekU; vkjVhvkbZ vkosnu ekurs gq, fnukad 25-02-2025 ds i= ds ek/;e ls tokc izsf'kr fd;k x;k] ftlesa vkbZVhchih dks lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 24¼1½ ds izko/kkuksa ds varxZr visf{kr lwpuk iznku djus ls eqDr crk;k x;k FkkA gkykafd] blls iwoZ gh vihydrkZ us izFke vihy Hkh nkf[ky dj nh FkhA vk;ksx }kjk iwNs tkus ij izfroknh i{k us crk;k fd vihydrkZ }kjk visf{kr lwpuk ekuokf/kdkj guu ls lacaf/kr ugha gSA visf{kr lwpuk cy ds ,d dekaMs.V }kjk Bsdsnkj ¼vihydrkZ½ ds lkFk feydj fufonk vkoaVu esa fd, x, foRrh; vfu;ferrk ls lacaf/kr gS] ftlesa cy ds Court of Inquiry }kjk tkap dh x;h FkhA blds fu.kZ; ds fo:) lacaf/kr dekaMsaV us mPp U;k;ky; esa ,d okn Hkh lafLFkr fd;k vkSj ckn esa mPp U;k;ky; ds funsZ"kkuqlkj izLrqr ekeys esa lhchvkbZ us Hkh tkap dh] tks vc iwjh gks pqdh gS rFkk lhchvkbZ] lhchvkbZ U;k;ky; esa pktZ"khV nkf[ky djus dh izfØ;k esa gSA 6- vk;ksx }kjk izfroknh i{k ls ;g iwNs tkus ij fd izLrqr ekeyk bl izdkj Hkz'Vkpkj ds vfHk;ksx ls lacaf/kr gS vkSj rnuqlkj izLrqr ekeys esa lwpuk dk vf/kdkj vf/kfu;e dh /kkjk Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 6 of 8 24¼1½ ds izko/kkuksa ds varxZr lwpuk izdV fd, tkus ds laca/k esa lhihvkbZvks }kjk fd;k x;k NwV dk nkok lgh dSls gS] izfroknh i{k dk dguk Fkk fd iz"uxr ekeys ls lacaf/kr leLr nLrkost vHkh Hkh lhchvkbZ ds fu;a=.k esa gSa vkSj ekeyk tkap ,oa vfHk;kstu dh izfØ;k esa gSA ,sls esa Hkh vihydrkZ dks dksbZ lwpuk iznku fd;k tkuk laHko ugha gSA fu.kZ;
7- lafpdk esa miyC/k rF;ksa rFkk lquokbZ ds nkSjku izfroknh i{k }kjk izLrqr dh x;h nyhy ds vkyksd esa ;g Li'V gS fd vihydrkZ ds izLrqr vkjVhvkbZ fnukad 30-01-2025 ds vkjVhvkbZ vkosnu ds lanHkZ esa lhihvkbZvks us fnukad 25-02-2025 ds i= ds ek/;e ls vihydrkZ dks tokc izsf'kr fd;k gS] ftlesa vihydrkZ }kjk visf{kr lwpuk dks muds thou ,oa Lora=rk ls lacaf/kr lwpuk ugha ekurs gq, vihydrkZ dks ;g voxr djk;k x;k gS fd vkbZVhchih dks lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 24¼1½ ds izko/kkuksa ds varxZr visf{kr lwpuk iznku djus ls eqfDr izkIr gSA 8- izLrqr lanHkZ esa ;g mYys[k izklafxd gksxk fd vkbZVhchih] lwpuk dk vf/kdkj vf/kfu;e dh f}rh; vuqlwph esa Øe la[;k 11 ij lwphc) ,d laxBu gS vkSj lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 24¼1½ ds izko/kkuksa ds varxZr cy dks ekuokf/kdkj guu ,oa Hkz'Vkpkj ds vfHk;ksxksa dks NksM+dj vU; fdlh Hkh izdkj dh lwpuk iznku djus ls eqDr fd;k x;k gSA lquokbZ ds nkSjku izfroknh i{k }kjk izLrqr dh x;h nyhy ls ;g Li'V gS fd izLrqr ekeyk cy ds ,d dekaMs.V }kjk Bsdsnkjksa ls feydj fufonk vkoaVu esa dh x;h foRrh; vfu;ferrk ls lacaf/kr gS vkSj bl izdkj ;g ekeyk Hkz'Vkpkj ls lacaf/kr gSA vr% vk;ksx visf{kr lwpuk ds izdVu ds lanHkZ esa lhihvkbZvks }kjk lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 24¼1½ ds izko/kkuksa ds varxZr fd, x, NwV ds nkos ¼Claim of Exemption½ ls vlgefr izdV djrk gSA cgjgky] tSlk fd lquokbZ ds nkSjku izfroknh i{k us vk;ksx ds le{k ;g nyhy izLrqr fd;k gS fd iz"uxr ekeys ls lacaf/kr leLr nLrkost vHkh Hkh lhchvkbZ ds fu;a=.k esa gSa vkSj ekeyk tkap ,oa vfHk;kstu dh izfØ;k esa gSA ,sls esa Hkh vihydrkZ dks dksbZ lwpuk iznku fd;k tkuk laHko ugha gS] vk;ksx lhihvkbZvks dks ;g funsZ"k nsrk gS fd izLrqr vkns"k dh izkfIr ls 15 fnuksa ds vanj vihydrkZ }kjk visf{kr lwpuk ds lanHkZ esa vkjVhvkbZ vf/kfu;e dh /kkjk 8¼1½ ds laxr izfrca/kkRed izko/kkuksa ds varxZr vihydrkZ dks ,d leqfpr iqujhf{kr tokc izsf'kr djsaA Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 7 of 8 9- tgka rd vihydrkZ }kjk visf{kr lwpuk muds thou ,oa Lora=rk ls lacaf/kr gksus dk iz"u gS] vk;ksx lhihvkbZvks dh nyhy ls ;g lgefr izdV djrk gS fd visf{kr lwpuk thou ,oa Lora=rk ls lacaf/kr izko/kkuksa ds varxZr ugha vkrh gSA 10- mijksDrkuqlkj izLrqr vihy fuLrkfjr dh tkrh gSA Sd/-
Raj Kumar Goyal (राज कुमार गोयल) Chief Information Commissioner (मु सूचना आयु ) Authenticated true copy (अिभ मािणत स यािपत ित) Bijendra Kumar (िबज कु मार) Dy. Registrar (उप-पंजीयक) 011-26186535 Second Appeal/ No.:- CIC/ITIBP/A/2025/105370 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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