Central Information Commission
Mrajit Kumar Singh vs Central Bureau Of Investigation on 18 May, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi110066
Decision No. CIC/RM/A/2014/002000/SB
Dated 18.05.2016
Appellant : Shri Ajit Kumar Singh,
2nd Fllor, Ibha Mansion,
37, Shart Chander Path, Ghantaghar Chowk, Bhagalpur,
Bihar812 001.
Respondent : The Central Public Information Officer,
Central Bureau of Investigation, EOW, Kali Babu Street, Ranchi, Jharkhand834 001..
Date of Hearing : 18.05.2016
Relevant dates emerging from the appeal:
RTI application filed on : 15.11.2013
CPIO's reply : 27.01.2014
First Appeal : 07.02.2014
FAA's order : 10.03.2014
Second Appeal filed on : 29.03.2014
Order
1. Shri Ajit Kumar Singh filed an application dated 15.11.2013 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Central Bureau of CIC/RM/A/2014/002000/SB Page 1 Investigation (CBI) seeking information regarding item wise and date wise expenditure incurred on the case 'fodder scam' pending in CBI Court for the last 17 years of Shri Lalu Prasad Yadav, Member of Parliament.
2. The appellant filed a second appeal dated 29.03.2014 before the Commission on the ground that the CPIO should provide him information free of cost and penalty be imposed on the respondent under the provisions of RTI Act.
Hearing:
3. Shri Vikas Kumar representative of the appellant and the respondent Shri Shri S.K. Khare, ACP, CBI attended the hearing through video conferencing.
4. The appellant submitted that no information has been provided to him on the ground that CBI is exempted from the purview of the RTI Act.
5. The respondent submitted that the appellant was informed vide letter dated 27.01.2014 that as per Section 24(1) of the RTI Act, CBI is exempted from the purview of the RTI Act, except when the information pertains to allegations of corruption and human rights violations. Therefore, information has been denied to the appellant.
Decision:
6. The Commission observes that in this case information has been sought from CBI, an organization to which the RTI Act does not apply as per Section 24(1) of the RTI Act. Further, the information sought does not pertain to allegations of corruption and human rights violations in CBI. Hence, information cannot be provided to the appellant.
CIC/RM/A/2014/002000/SB Page 2
7. The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer CIC/RM/A/2014/002000/SB Page 3