Central Information Commission
Deepak Sethi vs Bureau Of Civil Aviation Security on 23 August, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/BOCAS/A/2018/125548/SD
Deepak Sethi ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Joint Director,
Bureau of Civil Aviation Security,
'A' Wing - I,II,III Jan Path Bhawan,
Janpath, New Delhi - 110001 ... ितवादीगण /Respondent
RTI application filed on : 20/01/2018
CPIO replied on : 24/01/2018
First appeal filed on : 09/02/2018
First Appellate Authority order : No order
Second Appeal dated : 14/04/2018
Date of Hearing : 22/08/2019
Date of Decision : 22/08/2019
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INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
Information sought:
The Appellant sought information through 3 points regarding passenger information system (print or electronic media) through which Air Passengers in India are informed about permitted/prohibited items which they can carry on aircraft as hand baggage.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing: The following were present:-
Appellant: Present through VC.
Respondent: Mathai M.U., Deputy Director & CPIO, Bureau of Civil Aviation Security, Janpath, New Delhi present through VC.
Appellant stated that he is not satisfied with the reply of the CPIO and wanted details of hyperlink of BCAS website for accessing the list of prohibited items in hand baggage while travelling by Air in commercial Airlines.
CPIO submitted that the information sought has been published in BCAS website. He further submitted that he will abide by the order of the Commission.
Decision Commission has gone through the case records and observes that the then CPIO has denied the information sought in the instant RTI Application under Section 8(1)(a) of the RTI Act without application of mind.
In view of the above, CPIO is directed to provide certified copy of the hyperlink that reflects the list of prohibited items that cannot be carried on Aircraft as hand baggage to the Appellant within 15 days from the date of receipt of this order and a compliance report shall be sent by the CPIO to the Commission.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा ) Information Commissioner ( सूचना आयु ) 2 File No : CIC/BOCAS/A/2018/125548/SD Authenticated true copy (अ भ मा णत स या पत त) Haro Prasad Sen Dy. Registrar 011-26106140 / [email protected] हरो साद सेन, उप-पंजीयक दनांक / Date 3