Central Information Commission
Kush vs Central Reserve Police Force on 26 June, 2019
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CRPFO/A/2018/127582
निकायत संख्या / Complaint No. CIC/CRPFO/C/2018/119936
Kush ... अपीलकताग/Appellant/
... निकायतकताग /Complainant
VERSUS
बनाम
CPIO, Central Reserve ...प्रनतवािीगण /Respondents
Police Force, CGO
Complex, Lodhi Road,
New Delhi.
Relevant dates emerging from the appeal/complaint:
RTI : 10.01.2018 FA : Nil Complaint : 10.02.2018
CPIO : No reply FAO : No Order Hearing : 21.06.2019
ORDER
1. Shri Kush filed a second appeal and a complaint vide case Nos. CIC/CRPFO/A/2018/127582 and CIC/CRPFO/C/2018/119936 in respect of an RTI application dated 10.01.2018. Both the appeal and complaint are being clubbed together and disposed of by this common order.
Page 1 of 42. The appellant/complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Central Reserve Police Force (CRPF), CGO Complex, Lodhi Road, New Delhi, seeking information on ten points pertaining to posts allowed for married women/married males, including, inter-alia, (i) whether married women/married male are allowed in all posts of Central Reserve Police Force, and (ii) which are the posts in CRPF for which women cannot apply - details with advertisements.
3. The appellant/complainant filed a second appeal/complaint before the Commission on the grounds that neither the CPIO nor the FAA responded to his RTI application/first appeal. The appellant/complainant stated that the information involves public interest and requested the Commission to direct the CPIO to provide the information sought by him.
Hearing:
4. The appellant/complainant was not present despite notice. The respondent Shri Mithlesh Kumar, SI(M), CRPF, New Delhi was present in person.
5. The respondent submitted that the appellant/complainant was informed vide letter dated 26.04.2018 that CRPF has been declared an exempt organization under Section 24(1) read with the Second Schedule of the RTI Act, 2005. Further, the information sought by the appellant/complainant does not pertain to allegations of corruption and human rights violations. The provisions of the RTI Act are, therefore, not applicable in this matter. In view of this, the information sought cannot be provided to him under the RTI Act. The respondent further submitted Page 2 of 4 that the information sought for is contained in the Recruitment Rules of CRPF and the same are available on the website of the department.
Decision:
6. The Commission, after hearing the submissions of the respondent and perusing the records, observes that in this case information has been sought from 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. Hence, information cannot be provided to the appellant/complainant.
7. With the above observations, both the appeal as well as the complaint is disposed of.
8. Copy of the decision be provided free of cost to the parties.
Sd/-
Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 24.06.2019 Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Page 3 of 4 Addresses of the parties:
The First Appellate Authority (FAA), Dte. General Central Reserve Police Force, CGO Complex, Lodhi Road, New Delhi-110003.
The Central Public Information Officer (CPIO), Dte. General Central Reserve Police Force, CGO Complex, Lodhi Road, New Delhi-110003.
Shri Kush, Page 4 of 4