Central Information Commission
Mrman Singh vs Cbi on 22 September, 2015
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110067
Decision No.CIC/CC/C/2014/000328/SB/
Dated: 22.09.2015
Complainant: Maj. Man Singh
C/o Stn. HQ Cell, HQ, J & B Sub Area
Danapur Cantt.
Pin900441 C/o 56 A.P.O.
Respondent: Central Public Information Officer,
Central Bureau of Investigation
Head Office plot No. 5B
CGO Complex, Lodhi Road
New Delhi110003
Date of Hearing: 22.09.2015
ORDER
1. Maj. Man Singh filed an application dated 13.10.2013 under the Right to Information Act, 2005 (RTI Act) seeking information regarding (i) the details of official who had uploaded a press release and (ii) details of official who had prepared the press release, IP address of the computer, etc.
2. CPIO vide letter dated 17.10.2014 transferred the RTI application to Chief Press Information Officer, CBI. Copy of CPIO reply, first appeal and FAA's order are not enclosed. Aggrieved by the inaction of the respondent, complainant filed a complaint with the Commission on 21.11.2014 on the ground that desired information has not been provided. Hearing:
3. Shri Abhishek Singh representing the complainant attended the hearing through video conferencing. The respondent Shri Pankaj Singh, CPIO and S.P, CBI were present in person.
4. The complainant submitted that no information has been provided to him in response to his RTI application dated 13.10.2013.
5. The respondent submitted that Central Bureau of Investigation has been put at SI. No. 23 of Second Schedule to the Right of Information Act, 2005 and as such RTI Act is not applicable to this organization. Hence, as per provision of Section 24 of RTI Act, CBI is exempted from the purview of the RTI Act. Thus, the information sought by the complainant cannot be provided. Accordingly, the complainant was informed vide letter dated 13.11.2014.
Decision:
6. The Commission observes that under Section 24(1) r/w Second Schedule of the RTI Act, 2005, Central Bureau of Investigation has been declared an exempt organization vide SI No. 23. Hence, the provisions of the RTI Act are not applicable to the CBI except when the information pertains to allegations of corruption and human rights violations. Hence, no further action is required in the matter.
7. The complaint is disposed of. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy.
(V.K. Sharma) Designated Officer