Central Information Commission
Mrgirish H Parmar vs Airport Authority Of India on 28 April, 2016
CENTRAL INFORMATION COMMISSION
Room No.6, Club Building ,Old JNU Campus,
New Delhi110067, Tel No.01126182597,26182598
Appeal No.:CIC/YA/A/2014/001685/BJ
Appellant: Mr. Girish H Parmar
Pratixa, Shiv Ganga Society,
B/HShiv Hostel, Nana Mava Road,
Rajkot, Gujarat 360004
Respondent: CPIO
Airport Authority of India,
Rajiv Gandhi Bhawan,
Safdarjung Airport,
New Delhi 110003
Date of Hearing: 28/04/2016
Date of Decision: 28/04/2016
Date of filing of RTI application 11.03.2014
CPIO's response 28.04.2014
Date of filing the First appeal 15.04.2014
First Appellate Authority's response 07.05.2014
Date of filing second appeal before the 17.07.2014
Commission
O R D E R
FACTS:
The appellant sought information on several points pertaining to the entry of any Joint General Manager's level officer in the aircraft or in the cockpit of any aircraft without any security check, boarding pass etc.; if yes then the names of all such persons who have done so in India; and if "no" then how one Mr. Radha Raman Gupta, Airport Director of Rajkot was allowed to enter the aircraft by Mr. Y.K. Sharma, Sr. Manager Air Traffic Management; a copy of the permission or boarding pass of Mr. Radha Raman Gupta; action taken against him, if any; action taken against the security agencies Page 1 of 3 deployed at Rajkot Airport who allowed Mr. Radha Raman Gupta to enter the aircraft without any boarding pass or security check and also the issues taken up by the committee consisting of Mr. R.N. Shinde and Smt. Sanyal who had been sent to Rajkot Airport for investigating on various issues at Rajkot Airport and a copy of the report of the Committee, if any such report has been submitted.
The information sought was not available with a single office so it was transferred to several offices under section6(3). In a reply by CPIO, it was stated that the information sought in the first 5 points pertains to GM(ATC) and with respect to the report of the investigation committee, it was stated that it is exempted under section8(1)(h).
The FAA concurred with the reply of the CPIO.
In a written submission by the respondents dated 22.04.2016, they reiterated the points stated in their previous replies to the RTI application and the first appeal and a copy of the inquiry report was also annexed.
HEARING:
The following were present:
Appellant: Absent ;
Respondent: Mr. Cpt. R. K. Malik, General Manager (Security) & CPIO CHQ (M:9810263911) along with Mr. Rajiv Charles Kerketa,Supervisor(HR) The appellant remained absent during the hearing. The CPIO stated that dealing with this particular petition involved coordination with multiple regulatory authorities like DGCA, BCAS, Regional Directorate etc. The Corporate (HQ) of the Airports Authority has been consistently engaged in coordinating this matter with various concerned agencies. It also involved the conducting an inquiry by a team of officials which has since been completed. The relevant information has also been furnished to the appellant. In the intervening period the concerned officials have been keeping the appellant informed from time to time. A copy of the findings of the Committee's report has also been shared with the appellant.
DECISION:
Keeping in view the facts of the case and the absence of the appellant to state any additional information it is seen that all the requisite information desired by the appellant has already been provided to him. No further intervention of the Commission is required in the matter.
The appeal stands disposed accordingly.
(Bimal Julka) Information Commissioner Page 2 of 3 Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 3 of 3