Central Information Commission
Raju Kore vs Sashastra Seema Bal, on 3 March, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मार्ग, मुनिरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
द्वितीय अपील संख्या / Second Appeal No. CIC/SSBAL/A/2024/603528.
Shri. RAJU KORE. ... अपीलकर्ता/Appellant
VERSUS/बनाम
PIO, ...प्रतिवादीगण /Respondent
Sashastra Seema Bal.
Date of Hearing : 27.02.2025
Date of Decision : 27.02.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 05.10.2023
PIO replied on : 08.11.2023
First Appeal filed on : 07.12.2023
First Appellate Order on : 29.12.2023
2 Appeal/complaint received on
nd
: 25.01.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 05.10.2023 seeking information on following points:-
"(a) Provide me a true certified copy of reply received from MHA regarding relaxation for my re-musteration in civil post.
(b) When FA(G) post of SSB was abolished or eliminated? Please provide a certified copy of the letter vide which it was abolished/eliminated."
The CPIO, Deputy Inspector General (Pers.), SSB vide letter dated 08.11.2023 replied as under:-
"2. In this connection, it is informed that under Section 24 (1) of the RTI Act 2005, SSB is exempted from the provisions of the said Act except in the cases pertaining to corruption and human rights violation. In the instant case, the information sought by you does not pertain to corruption and human rights violation on the part of SSB. Therefore, SSB being exempted from the purview of RTI Act, 2005, information is not being provided to you and your above application is hereby disposed off."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 07.12.2023. The FAA, Inspector General (Pers.), SSB vide order dated 29.12.2023 stated as under :-
Page 1 "2. In this connection, it is informed that under Section-24 (1) of Right to Information Act-2005, SSB is exempted from the provisions of said Act, except in the cases pertaining to corruption and human rights violation.
In the instant case, the information sought by you dose not pertain to corruption and human rights violation on the part of SSB. The reply sent by the CPIO vide office letter No. VI/41/RTI/SSB/Pers-II/2023/26917- 18 dated 08.11.2023 is in order and the appeal is accordingly disposed off."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Present with Advocate Bikrama Sah Respondent: Shri V.K.Talwar ,Comdt., Shri Ransir Singh ,Dy Comdt The CPIO submitted that under Section 24 (1) of the RTI Act 2005, SSB is exempted from the provisions of the said Act except in the cases pertaining to corruption and human rights violation. In the instant case, the information sought does not pertain to corruption and human rights violation on the part of SSB. Therefore, SSB being exempted from the purview of RTI Act, 2005.
Decision:
Upon the perusal of the case records & submissions, the Commission observes that an appropriate reply has been provided by the CPIO. No further action lies.
The Appeal stands disposed off.
Heeralal Samariya (ही रा ला ल सा मरि या ) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अभिप्रमाणित सत्यापित प्रति) S. K. Chitkara (एस. के . चिटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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