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[Cites 2, Cited by 1]

Central Information Commission

Mr. Vinod Kharbanda vs Intelligence Bureau on 14 March, 2012

                       Central Information Commission
            Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
                    Bhikaji Cama Place, New Delhi-110066
                     Web: www.cic.gov.in Tel No: 26167931

No.CIC/WB/A/2010/000429/SS                                                       Dated: 14.03.2012 


Appellant                                 :           Shri Vinod Kharbanda  

Respondent                                :           Intelligence Bureau,

Ministry of Home Affairs      ORDER              The   present  second   appeal  emanates   from   the   RTI­application   dated  10.11.2008 filed by the appellant  for the purpose of seeking certain information from  the Respondent Organization under the Right to Information Act, 2005.   

2.        It is to be noted that the Respondent is an exempted organization listed under  Schedule II of the RTI Act and therefore, is not amenable to any provision contained  in the RTI Act by virtue of Section 24 of the RTI Act.    Furthermore, the information  sought   by   the  Appellant  does   not   pertain   to   any   violation   of   human   rights   and  allegation of corruption, and therefore, does not fall under Proviso (I) to Section 24 of  the RTI Act.  

 

3.           It has to be appreciated that 'allegation of corruption' does not mean mere  conjectures and surmises.  Allegations ought to be supported by cogent and sound  evidence which can lead the Commission to frame a prima facie view about corrupt  or malpractices being involved in any given case.  Such element is clearly missing in  this second appeal as no evidence or material has been placed by the Appellant  before   the   Commission   so  as   to   establish   prima   facie   case   of   corruption.     Even  anything to reasonably  support  the violation of human right is also absent in the  appeal preferred by the appellant before the Commission.

4. The Commission is of the view that the information sought by the appellant  cannot   be   provided   under   the   RTI   Act   and   therefore,   the   present   appeal   stands  dismissed. 

 

(Sushma Singh) Information Commissioner Authenticated true copy:

(D.C. Singh) Deputy Registrar Copy to:
1. Shri Vinod Kharbanda, L-114, Lajpat Nagar-2, New Delhi - 110024.
2. The C.P.I.O., Intelligence Bureau, Ministry of Home Affairs, 35, Sardar Patel Marg, New Delhi - 110021.