Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mrom Prakash Kapri vs Border Security Force on 14 June, 2016

                          CENTRAL INFORMATION COMMISSION
                                      2nd Floor, August Kranti Bhawan,
                                 Bhikaji Cama Place, New Delhi­110066


                                                                         Decision No. CIC/VS/A/2015/001191/SB


                                                                                         Dated 14.06.2016


Appellant                                  :         Shri Om Prakash Kapdi,
                                                      Bhawani Store, Malli Bazar, Dharchula,
                                                      Pithoragarh, Uttarakhand.


Respondent                                 :         The Central Public Information Officer,
                                                      O/o DIG, Sashastra Seema Bal,
                                                      FHQ Ranikhet, Janpad Almora, Uttarakhand­
                                                      263645.


Date of Hearing                            :         14.06.2016


Relevant dates emerging from the appeal:


RTI application filed on                   :         06.02.2015


CPIO's reply                               :         04.03.2015


First Appeal filed on             :        25.03.2015


FAA's order                                :         08.04.2015


Second Appeal filed on                     :         27.04.2015


                                                     ORDER

1. Shri   Om   Prakash   Kapdi   filed   an   application   dated   06.02.2015   under   the   Right   to  Information   Act,   2005   (RTI   Act)   before   the   Central   Public   Information   Officer   (CPIO),  Sashastra Seema Bal (SSB) seeking information on five points pertaining to the tendering  process in SSB, FHQ, Ranikhet.

1

2. The   appellant   filed   a   second   appeal   before   the   Commission   on   27.04.2015   on   the  grounds that he is not satisfied with the information provided to him by the CPIO and the First  Appellate Authority (FAA) has upheld the reply of the CPIO.   Hearing:

3. The appellant  Shri Om Prakash Kapdi and the respondent Shri Shyam Singh, Area  Organizer (AO), SSB attended the hearing through video conferencing. 

4. The appellant submitted that he is not satisfied with the information provided by SSB,  He further submitted that the matter relates to corruption by the Officers of SSB and therefore,  he may be given time to submit written submissions to substantiate his averment.   Interim Decision:

5. The Commission considers the request of the appellant and adjourned the matter to  18.08.2016   at   1:00   pm.   The   Commission   also   directs   the   appellant   to   send   copy(ies)   of  document(s), which can lead the Commission to form a prima­facie view about corruption and  malpractices by the officers of the SSB, so as to reach the Commission before 11.08.2016. A  copy of the same shall also be provided to the respondent. 

6. Copy of decision be given free of cost to the parties. 

                                                                        (Sudhir Bhargava) Information Commissioner Authenticated true copy 2 (V.K. Sharma) Designated Officer 3