Pennada Ratna Kishore vs Bharat Petroleum Corporation Limited ... on 12 March, 2025

[Cites 2, Cited by 0]

Central Information Commission

Pennada Ratna Kishore vs Bharat Petroleum Corporation Limited ... on 12 March, 2025

Bench: Heeralal Samariya

                               न्द्रीय सच
                                        ू ना आयोग
                      Central Information Commission
                           बाबा गंगनाथ मागग, मुननरका
                      Baba Gangnath Marg, Munirka
                       नई दिल्ली, New Delhi - 110067

द्वितीय अपील संख्या / Second Appeal No. CIC/BPCLD/A/2025/100344

Shri PENNADA RATNA KISHORE                                   ... अपीलकताा/Appellant
                                  VERSUS/बनाम

PIO,                                                     ...प्रततिादीगण /Respondent
Bharat Petroleum Corporation Limited (BPCL)

Date of Hearing                        :   06.03.2025
Date of Decision                       :   06.03.2025
Chief Information Commissioner         :   Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :        17.10.2024
PIO replied on                    :        12.11.2024
First Appeal filed on             :        18.11.2024
First Appellate Order on          :        09.12.2024
2 Appeal/complaint received on
 nd                               :        22.12.2024

Information sought

and background of the case:

The Appellant filed an RTI application dated 17.10.2024 seeking information on following points:-

1. Please furnish list of various types of locking systems those have been adopted by your company from time to time, with mention of month & year of respective locking system been adopted, to the tank trucks while engaged for the specific purpose of bulk transportation of petroleum products from respective terminals to your dealers at Yanam by terminal wise during the period from 01-01-2015 to till date.

2. Please furnish exact month & year that fixation of Vehicle Tracking System (VTS) equipment to your tank trucks was commenced especially those trucks engaged to transport petroleum products to your dealers at Yanam by terminal wise during the period from 01-01-2015 to till date.

3. Please furnish copies of either soft or paper reports of VTS of each tank truck those have been engaged to transport petroleum products to your dealers of Yanam by respective dealer wise with respective terminal wise during the period from 01-01-2015 to till date.

4. With reference to above query # 3, please furnish copies of all notices those have been issued to either respective company transporter/ Yanam dealer (dealer owned tank trucks) pertaining to those tank trucks got involved either unauthorized prolonged stoppage on the way while in transit or deviation from the approved route or both i.e. prolonged stoppage cum deviation during the period from 01-01-2015 to till date.

Page 1

5. With reference to above query # 4, against your notices, please furnish copies of all those in turn explanations were submitted to you by respective company transporter/Yanam dealer during the period from 01-01-2015 to till date.

6. Please furnish copies of Transport Agreements of both company transporter and dealer transporters of those were in force from time to time during the period from 01-01-2015 to till date.

7. Please furnish copies of all 'Industry Transport Discipline Guidelines' those prevailed from time to time during the period from 01-01-2015 to till date.

8. Please furnish copy of 'Industry Transport Discipline Guidelines, 2016, Version--4

9. Please furnish quantities of Petrol (Motor Spirit) & HSD (High Speed Diesel)in KL per month those have supplied by your company to all of your dealers of Yanam by dealer wise with mention of respective dealer and by month wise during the period from 01-01-2023 to till date.

The Dy. General Manager-Marketing (Retail) & CPIO, Bharat Petroleum Corporation Limited (BPCL), Andhra Pradesh & Telangana vide letter dated 12.11.2024 replied as under:-

Point No. 1

It differs from Depot to Depot. Approximate adoption date is as per the details given below:

• Randam sealing before 2015.

• Mechanical Locks from 01.01.2015 to till 30.06.2020. • Electro-Mechanical (EM) Locking System from 01.07.2020 to till date.

Point No. 2

It was adopted from 01.01.2015.

Point Nos. 3, 4, 5, 6 & 9

The information requested by you is confidential in nature and does not satisfy the larger public interest, hence denied under Section 8(1)(d) of the RTI Act 2005 and also perishable in nature.

Point Nos. 7 & 8

Enclosed Industry Transport Discipline Guidelines (ITDG) during the period from 01.01.2015 to 31.10.2024 (ITDG revised effective 01.11.2024). • Version 3.0 effective 01.06.2014 to 22.03.2016 • Version 4.0 effective 23.03.2016 to 31.10.2024."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 18.11.2024. The FAA vide order dated 09.12.2024 upheld the reply of CPIO.

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

Appellant: Shri KKN Prasad AR Respondent: Shri Unna Rao ,DGM (Mkt) Page 2 The Submissions of both the parties were heard. Further, the written submission dated 27.2.2025 were considered.

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 stand disposed off.

Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अभिप्रमाणणत सत्यावपत प्रतत) S. K. Chitkara (एस. के. चिटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)

Unlock Advanced Research with PRISMAI

Central Information Commission