Central Information Commission
Suma B. S. vs Defence Research And Development ... on 24 January, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/DRADO/A/2022/147269
Suma B. S. ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Defence R & D
Organisation, Bengaluru ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 21.06.2022 FA : 10.08.2022 SA : 29.09.2022
CPIO : 18.07.2022 FAO : 30.08.2022 Hearing : 23.01.2024
Date of Decision: 23.01.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 21.06.2022 seeking information on the following points:
(i) GPF account with No 01600057 under Unit 07000053, LRDE Bangalore is settled or not?
(ii) If settled, settled to WHOM? (Name of the Person)
(iii) If settled, on what date it has been settled?
(iv) If settled and account details to which it has been settled?Page 1 of 3
2. The CPIO replied vide letter dated 18.07.2022 and the same is reproduced as under :-
"You are hereby informed that DRDO is placed in Second Schedule of RTI Act, 2005 and is exempted from disclosure of information under Section 24(1) except information pertaining to the allegations of corruption and human rights violations.
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 10.08.2022 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 30.08.2022 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 29.09.2022.
5. The appellant remained absent during the hearing despite notice and on behalf of the respondent Mr. Deepak Mishra, Scientist G, and Mr. Mahesh Copp, CPIO, attended the hearing through video conference.
6. The Respondent while reiterating the contents of the RTI Application stated that the appellant had sought information regarding a GPF account number mentioned in the RTI application. He submitted that a response to the RTI application in accordance with the provisions of the RTI Act, 2005, had already been furnished to the appellant vide their letter dated 18.07.2022. He stated that they had informed the appellant that the respondent authority was placed under Second schedule of the RTI Act, 2005 and exempted from the disclosures of information under section 24 (1) except information pertaining to the allegation of corruption and human right violation. Hence, no further information remained to be provided to the appellant, he said.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that a response to the RTI application has been furnished to the appellant on 18.07.2022. The Commission further observes that the Page 2 of 3 information has been sought from the O/o Defence Research and Development Organization (DRDO) 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. Furthermore, in the absence of the appellant or any additional objections thereof, the averments made by the respondent were taken on record. Keeping in view the submissions, no further intervention is called for in this case. Accordingly, the appeal is dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 23.01.2024
Authenticated true copy
Suman Bala (सुमन बाला)
Dy. Registrar (उप पंजीयक)
011-26180514
Addresses of the parties:
1. The CPIO,
M/o Defence, Nodal CPIO
Defence R & D Organization,
Electronics & Radar Development Establishment P.B. No 9324, C V Raman Nagar, Bengaluru - 50093
2. Suma B. S Page 3 of 3