Central Information Commission
Mrpramod Narhari Manjrekar vs Central Industrial Security Force on 17 March, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi110067
Decision No. CIC/VS/A/2014/002732/SB
Dated 17.03.2016
Appellant : Dr. Pramod Narhari Manjrekar,
UTP No. 611, Barack 6/2,
Sabarmati Central Prison
Ahmedabad, Gujarat
Respondent : Central Public Information Officer
O/o the DIG, Central Industrial Security
Force, Chatrapati Shivaji
International Airport Unit
Vimantal, Santacruz,
Mubmai99.
Date of Hearing : 09.02.2016/17.03.2016
Relevant dates emerging from the appeal:
RTI application filed on : 19.09.2013
CPIO's reply : 03.01.2014
First Appeal filed on : 31.01.2014
FAA's order : 25.02.2014
Second Appeal filed on : 22.08.2014
ORDER
1. Dr. Pramod Narhari Manjrekar filed an application dated 19.09.2013 under the Right to Information Act, 2005 before the Central Public Information Officer (CPIO), O/o the DIG, Central Industrial Security Force (CISF), seeking CCTV footage of his entry into the airport on 20.12.2011 to board the Jet Airways flight scheduled from Mumbai to Ahmedabad at 16:15 hours, in order to prove his presence in the airport on that day as he was wrongly implicated in a case. He required the footage from 15:00 hrs to 16:45 hrs.
2. The appellant filed second appeal on 22.08.2014 before the Commission on the ground that the CPIO and the FAA have wrongly denied the information sought by him under Section 24(1) of the RTI Act. The appellant requested the Commission to direct the CPIO to provide the information sought by him.
Hearing on 09.02.2016:
3. The appellant Shri Dr. Pramod Narhari Manjrekar and the respondent were not present despite notice.
Interim Decision:
4. The Commission observes that Smt. Reena Manjrekar W/o the appellant vide an email dated 08.02.2016 has requested the Commission to grant an adjournment as the appellant is in the jail and the required formalities for presenting the appellant before the Commission could not be completed in time.
5. The Commission concedes to the request of Smt. Meena Manjrekar and accordingly adjourns the matter to 17.03.2016 at 10:30 am.
6. Copy of decision be given free of cost to the parties. Hearing on 17.03.2016
7. The appellant Shri Pramod Narhari Manjrekar was not present. The respondent Shri A.K. Mohanka, Sr. Commandant, CISF attended the hearing through video conferencing.
8. The respondent submitted that as per the BCAS circular, CCTV footage is stored only for 30 days. Hence, the information sought is not available with the respondent and, therefore, cannot be provided.
Interim Decision:
9. The Commission observes that Smt. Reena Manjrekar W/o the appellant vide an email dated 16.03.2016 has requested the Commission to grant an adjournment as the appellant is in the jail and the court concerned will hear the matter for interim bail on 18.03.2016. In view of that, the Commission adjourns the matter to 27.04.2016 at 1:00pm.
10. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer