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Central Information Commission

Mr.B B Bharathi vs Bharat Sanchar Nigam Limited on 31 May, 2013

                       CENTRAL INFORMATION COMMISSION
                          Club Building (Near Post Office)
                        Old JNU Campus, New Delhi - 110067
                               Tel: +91-11-26101592

                                                          File No. CIC/BS/A/2012/000889/2631
                                                                                31 May 2013

Relevant Facts emerging from the Appeal:

Appellant                              :     Mr. B. Bharathi
                                             57, Kavi Kuil Street,
                                             Ashok Nagar, Lawspet,
                                             Puducherry-605008

Respondent                             :     CPIO & Dy. General Manager
                                             BSNL
                                             O/o the General Manager
                                             Pondicherry-605001

RTI application filed on               :     05/04/2012
PIO replied on                         :     11/05/2012
First appeal filed on                  :     07/05/2012
First Appellate Authority order        :     17/05/2012
Second Appeal received on              :     23/06/2012

Information sought

:

1- Certified copies of stepwise action taken, file notes and orders passed with regard to my complaint/letter to the General Manager, BSNL, Puducherry regarding tapping of my landline (0413-2251150), and cell phone 9443209319 dated 09/12/2011 and 28/12/2011. 2- Certified copies of stepwise action taken, file notes and orders passed with regard to my complaint/letter to the Geenral Manager, BSNL Puducherry regarding tapping of my land line (0413-2251150) hacking of my email ID and unwarranted calls from various numbers 1409860251, 1402510031-39, etc dated 01/02/2012.
3- Certified copies of stepwise action taken, file notes and orders passed with regard to my complaint/letter to the General Manager Puducherry regarding tapping of my landline (0413-2251150) hacking of my email ID and unwarranted calls from various numbers 1409860251, 1402510031-39, etc dated 28/02/2012.
4- Certified copies of file notes and investigation conducted by the Sub-Divisional Engineer (Vigilance) office of the General Manager, BSNL, Puducherry vide reference of the letter no. SDE (VIG)/PY/SUBS-COMP/2011-2012, dated 01/03/2012 of the sub-divisional engineer (vigilance) office of the GM, Puducherry.
5- Provide copies of the name of telemarketing agencies who are owners of the various numbers 1409860251, 1402510031-39 etc. mentioned in my letter dated 28/02/2012. 6- Provide copies of the name of owners of the banned number 9609001529. 7- Name the owner/subscriber of the telephone number of 91226183221 and caller ID 222- 612-2490 vide attachment of my letter to GM, Puducherry dated 28/02/2012. 8- Provide the certified copy of the name of the officer who conducted the investigation and his investigation report.
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Grounds for the Second Appeal:
The PIO has refused to give the information under RTI Act.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. B. Bharathi through VC Respondent: Mr. Muthaiyya CPIO through VC The appellant stated that he wants the following information: -
(i) Copy of the file notings/investigation report carried out by BSNL on his complaints dated 09/12/2011 & 28/12/2011.
(ii) The name of the telemarketing subscribers who frequently call on his mobile phone
(iii) The name of the subscriber of telephone number 91226183221 with caller ID 222-612-

2490 who sent the e-fax to him on 28/02/2012.

The CPIO stated that the information sought under (i) will be provided. As regards information sought under (ii) & (iii) he will provide the name of the subscriber(s), provided they are BSNL customers.

Decision notice:

As stated by the CPIO he should furnish the above information, free of cost, to the appellant within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2