Central Information Commission
Miss. Renduchintala Rajlaxmi Sharma vs Cbi on 5 January, 2011
Central Information Commission, New Delhi
File No.CIC/WB/A/2009/000954
Right to Information Act2005Under Section (19)
Date of hearing : 5 January 2011
Date of decision : 5 January 2011
Name of the Appellant : Smt. Renduchintala Rajlaxmi Sharma
Plot No. 1, Bakshi Layout,
Deonagar, Khamla Road,
Nagpur, Maharashtra.
Name of the Public Authority : CPIO, Central Bureau of Investigation,
Anti Corruption Branch,
4th Floor, Tanna House, 11A Nathalal
Parekh Marg, Colaba, Mumbai - 400 039.
The Appellant was present in person.
On behalf of the Respondent, Shri Manish Surti, CPIO was present.
Chief Information Commissioner : Shri Satyananda Mishra Decision Notice Appeal disallowed
2. We heard this case through video conferencing. Both the parties were present in the Nagpur studio of the NIC. We heard their submissions.
3. The Appellant had sought a number of information from the CBI arising CIC/WB/A/2009/000954 out of her suspicion that the British espionage agencies had been bugging her electronically for quite some time. The CPIO treated this application as a complaint and observed that no cognizable case was being made out on the basis of the facts stated by her. During the hearing, the Appellant submitted that a secret bugging device seemed to have been planted inside her by the British espionage agencies and that she was being constantly followed. We cannot make out how the CBI should be having any information in this regard or what is the exact information she wanted from the CBI. Her problem seems to be more medical than any lack of information. Unfortunately, the Right to Information (RTI) Act does not have any remedy for a medical problem. Since there is no information to be provided by the CBI, there is no merit in the case and deserves to be disallowed. Thus, we disallow the appeal.
4. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar CIC/WB/A/2009/000954