Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrharinarayan Pathak vs Ministry Of Home Affairs on 30 October, 2015

                           CENTRAL INFORMATION COMMISSION
                             CLUB BUILDING (NEAR POST OFFICE)
                             OLD JNU CAMPUS, NEW DELHI­110067


                                                            Decision No. CIC/VS/A/2014/002045/SB 


                                                                                            Dated 30.10.2015


Appellant:                               Shri Harinarayan Pathak,
                                         Padumpukhuri, Uzanbazar
                                         Guwahati­781001
                                         Kamrup (Metropolitan) District Assam 


Respondent:                      Central Public Information Officer,
                                         D.G. Border Security Force
                                          (Personnel Directorate Establish Section),
                                          Block No. 10, 5th Floor, C.G.O. Complex
                                         Lodhi Road, New Delhi­110003



Date of Hearing:                         30.10.2015


                                                  ORDER

1. Shri   Harinarayan   Pathak   filed   an   application   dated   16.12.2013   under   the   Right   to  Information Act, 2005 (RTI Act) with the Central Public Information Officer (CPIO), D.G. Border  Security Force (BSF) seeking information on three points relating to Shri Sunil Chandra Roy,  Subedar,  BSF including (i) photocopies of all certificates (Employment Exchange Registration  Certificate, OBC or SC certificate, Permanent Resident Certificate etc.), (ii)date of joining of the  official in the BSF, and (iii) details of permanent address of the official.  

2. The CPIO vide letter dated 01.04.2014 informed the appellant that Border Security Force is  an exempted organization under Section 24(1) of the RTI Act. Not satisfied by the reply of the  CPIO, the appellant filed first appeal dated 12.04.2014 before the First Appellate Authority (FAA).  The FAA upheld the decision of the CPIO.  Aggrieved by the order of the FAA, the appellant filed  Second Appeal before the Commission on 01.07.2014. 

Hearing:

3. The appellant Shri Harinarayan Pathak, attended the hearing through video conferencing.  The respondent Shri Ajmal Singh, CPIO and DIG, BSF was present in person. 

4. The appellant submitted that no information was provided to him by the respondent in  response   to   his   RTI   application.   The   appellant   submitted   that   Shri   Sunil   Chander   Roy   had  fraudulently obtained a certificate certifying that he belongs to scheduled caste. 

5. The   respondent   submitted   that   Border   Security   Force   (BSF)   has   been   put   at   Second  Schedule to the Right of Information Act, 2005. Hence, as per provisions of Section 24 of RTI Act,  BSF is exempted from the purview of the RTI Act. The respondent however, submitted that  due  verification in the matter was got done to ascertain the genuineness of the caste certificate issued by  D.C., Dhubri, Assam   Decision:

6.  The Commission directs the CPIO to provide a copy of the report of D.C, Dhubri, Assam  regarding the genuineness of the caste certificate issued to Shri Roy to the appellant within a  period of four weeks from the date of receipt of a copy of this order.

7. The appeal is disposed of. 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