Central Information Commission
B. Subbarayudu vs Spmcil Security Printing Press ... on 16 October, 2019
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
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/SPPRE/A/2018/110230
B Subbarayudu ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, India Security Press, ... ितवादी/Respondent
Nashik.
Relevant dates emerging from the appeal:
RTI : 20-06-2016 FA : 08-09-2016 SA: 15-02-2018
CPIO : 30-11-2016 FAO : 01-12-2016 Hearing: 14-10-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), India Security Press, Nashik seeking information as follows:-
1. "Design of the stamp under circulation in the year 1965.
2. Whether ½ Rupee worth stamp was in & 'Paise' or in 'Naya Paise'.
3. Whether stamp contains "Satyameva Jayathe" in the year 1965 just under emblem."
2. The CPIO responded on 30-11-2016. The appellant filed the first appeal dated 08-09-2016 which was disposed of by the first appellate authority on 01-12- 2016. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. B Subbarayudu attended the hearing through video conferencing. Mr. R. S. Singh, AM(Tech-Control) participated in the hearing Page 1 of 3 representing the respondent through video conferencing. The written submissions are taken on record.
4. The appellant stated that the respondent should be directed to provide him the sought for information.
5. The respondent submitted that the information sought by the appellant pertains to the security features of the design of the stamp and therefore, they have denied this information to the appellant relying on the exemptions available u/Section 8(1)(a) r/w Section 8(1)(e) of the RTI Act, 2005. However, the India Security Press, Nashik can provide this information only to the govt. investigating agencies and court of law where document/stamp is under dispute. Information to these govt. agencies is given only after scientific examination of original document/stamp which is received from these agencies and court of law. In this regard, they have already furnished their replies to the appellant thereby indicating factual position in the matter vide their letters dated 01-12-2016 and 05-10-2019. The given reply(s) was also read out by the respondent. Decision:
6. This Commission observed that the information sought by the appellant has the potential of being misused which may impinge on the security aspect of the design of the stamp and hence, due to security reasons, it cannot be provided to the appellant. In view of this, no further intervention of the Commission is required in the matter.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 14-10-2019
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 2 of 3
Addresses of the parties:
1 The CPIO
India Security Press, CPIO,
Nashik Road, Distt Nashik,
Maharashtra - 422101
2 Mr. B Subbarayudu
Page 3 of 3