Central Information Commission
Deepak Sharma vs Bureau Of Civil Aviation Security on 25 April, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
निकायत संख्या / Complaint No. CIC/BOCAS/C/2024/648137
Shri Deepak Sharma निकायतकताग /Complainant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Bureau of Civil Aviation Security
Date of Hearing : 21.04.2025
Date of Decision : 21.04.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from complaint:
RTI application filed on : 18.08.2024
PIO replied on : 10.10.2024
First Appeal filed on : 30.09.2024
First Appellate Order on : - -
2ndAppeal/complaint received on : 01.11.2024
Information soughtand background of the case:
The Complainant filed an RTI application dated 18.08.2024 seeking information on following points:-
"BCAS ISSUES Airport entry pass (AEP) or Aerodrome entry pass to various employees working in airlines and also at different sections of airport and aviation. So
1. Kindly provide the colour of AEP pass issued for the Finnair international airlines cabin crews for entry at Delhi international airport
2. Kindly provide the minimum and maximum duration of time in years and months for which AEP pass is issued for the cabin crews of Finnair international airlines to enter in Delhi airport to efficiently do their duty
3. Kindly provide the certified true copy & attested copy of the information and its relevant documents asked in above mentioned points
4. Kindly send the reply & certified true copy & attested copy of the information asked above in physical form to applicant by speed post."
Having not received any response from the CPIO, the Complainant filed a First Appeal dated 30.09.2024 which was not adjudicated by the FAA as per available records.
Page 1 The CPIO, Bureau of Civil Aviation Security, New Delhi vide letter dated 10.10.2024 replied as under:-
"At the outset, without prejudice, following relevant information are being furnished herewith by the Bureau of Civil Aviation Security through the office of Regional Director, BCAS New Delhi (hereinafter referred as 'BCAS') subject to the conditions that the information provided by this office must not be disseminated or shared with any person which likely to cause adverse impact on civil aviation security.
Parawise response to the requested information are as under:
Para 1. As per the AEP Guidelines there is no colour code or scheme for AEP pass. Hence the requested information cannot be provided. Para 2-4 The requested information are vague as no specific information is requested by the Applicant. The time frame required for the requested information is not mentioned either. Moreover, the requested information pertains to the privileged information with respect to the employees of the company who perform their official functions at the security hold area which does not attract the larger public interest or not the subject matter of public domain."
Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.
Facts emerging in Course of Hearing:
Complainant: Present through video conference Respondent: Shri Rahul Bhardwaj, Deputy Director, Bureau of Civil Aviation Security appeared in person The written submission of the CPIO dated 11.04.2025 has been received and duly placed on record. However, the complainant, vide letter dated 17.04.2025, has expressed his intention not to proceed with the present complaint and has accordingly requested its withdrawal.
Order:
In the light of above request made by the Complainant, the present complaint stands dismissed as withdrawn.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अभिप्रमाभित सत्याभित प्रभत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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