Central Information Commission
Mr.B P Singh vs Indian Oil Corporation Limited (Iocl) on 23 March, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/003123
Appellant : Shri B.P. Singh
Public Authority : IOCL, Jaipur.
Date of hearing : 23.03.2012
Date of Decision : 23.03.2012
Facts :-
Heard today dated 23.03.2012. Appellant present along with Shri Jai Bhagwan and Shri Rahul. Nobody has appeared for IOCL despite notice.
2. A fire broke out in the Jaipur IOCL Terminal on 29.10.2009 in which a huge loss was caused to IOCL. The public life was also affected by this fire. In this connection, vide RTI application dated 27.01.2011, the appellant had sought the following information from the Mumbai office of IOCL :-
"1. How many times did the General manager, made a visit to the Jaipur refinery in the month of October before the fire broke out on October 29, 2009 ?
2. How many times did the Director made a visit to the Jaipur refinery and what were the findings recorded there at.
3. When was the inspection report of the Jaipur refinery last submitted before October 29, 2009 ?
4. Who was the concerned officer responsible for submitting the report ?
5. What were the shortcomings in the refinery which were a part of the report last submitted before the fire ?
6. What were the measures taken to overcome the shortcomings ?
7. What were the causes of occurrence of fire given in the report filed with regard to fire ?
8. Was there any enquiry pending before October 29, 2009 with C.B.I. of the Jaipur refinery ?
9. Also state the reasons for the enquiry."
3. The Mumbai office of IOCL had, however, transferred the said RTI application to Shri R.D. Kherdekar, DGM(CS)(CPIO) vide letter dated 9.2.2011. The appellant submits that no information whatsoever has been provided to him by the Jaipur office of IOCL so far.
4. In my opinion, the information requested for by the appellant is disclosable to him under the provisions of RTI Act. Hence, DGM(CS)(PIO), Rajasthan State Office, IOCL, Ashok Chowk, Adarsh Nagar, Jaipur, is hereby directed to provide parawise information to the appellant in 04 weeks time.
5. Besides, a notice may also be issued to said Shri Kherdekar to show cause why penal action should not be initiated against him for non-supply of information within 30 days time. The notice is returnable in 04 weeks.
Sd/-
( M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
( K.L. Das) Deputy Registrar Address of parties :-
1. The Deputy Genl. Manager(CS) & CPIO, IOCL, Rajasthan State office, Ashok Chowk, Near Radha Swami Satsang Bhawan, Adarsh Nagar, Jaipur.
2. Shri B.P. Singh, Secretary General, Human Rights Council of India, 3, Tolstoy Marg, 707-A, Rohit House, Connaught Place, New Delhi-110001.