Central Information Commission
Mr.Mukesh Kumar Jain vs Ministry Of Petroleum And Natural Gas on 22 July, 2013
Central Information Commission
Room No. 308, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No:CIC/LS/A/2013/001222
Appellant : Shri Mukesh Kumar Jain
Public Authority : IOCL, Delhi
Date of hearing : 22.07.2013
Date of Decision : 22.07.2013
FACTS :
Heard today dated 22.07.2013. Appellant present. The public authority is represented by Shri P.K. Bhatnagar, Chief Manager.
2. The matter, in short, is that the appellant was a candidate for allotment of Kissan Sewa Kendra at Village Alipur Tigra, Distt Mewat, (Haryana). He and Ms Kavita Bansal were interviewed on 31.01.2013 but both of them were found to be ineligible. The appellant had filed a complaint dated 04.02.2013 with the GM, IOCL in this connection. As he did not receive any response from him, he had filed the RTI application dated 16.02.2013. The queries raised by the appellant and the response of the CPIO provided vide letter dated 26.03.2013, are extracted below :-
"Q1 What is status of my complaint dated 04.02.2013, that my complaint has been selected for investigation or not?
Ans Copy of complaint attached with above RTI application is dated 01.02.2013. However, date of complaint mentioned in above question is 04.02.2013. Hence unable to response to the query.
Q2 Certified copy of site inspection committee report visit on 22.02.2013 in which marks has been allotted under various parameter (like sales potential, frontage, etc.) of Mukesh Kumar Jain & Kavita Bansal.
Q3 Certified copy of Land Evaluation committee report in which marks has been allotted on the basis of firm offer or owned land of Mukesh Kumar Jain & Kavita Bansal. Q4 Certified copy of the result dated 31.01.2013 for KSK at village Alipur Tigra (Mewat) Haryana.
Ans 2,3&4 Selection process subsequent to conduct of interview for selection of dealer yet to be completed. Disclosure of any information pertaining to candidate(s) at this stage may hamper the selection process."
3. It is noteworthy that the RTI application was filed on 16.02.2013. The CPIO responded to it on 26.03.2013 i.e. with a delay of about 10 days. Hence, notice may be issued to the CPIO to explain the delay in response to the RTI application. Besides, he is also directed to give full and complete information on points 2, 3 and 4 of the RTI application to the appellant in three weeks time.
Sd ( M.L. Sharma ) Information Commissioner Authenticated. Additional copies of the order shall be supplied on application and payment of fees, as per RTI Act, to the CPIO of the Commission.
(K.L.Das) Dy Registrar Address of the Parties :- (l)The CPIO, (2) Shri Mukesh Kumar Jain, Ward No.6 IOCL, Marketing Division, Sarafa Bazar, Fireozpur, Jhirka, State office Delhi and Haryana, Mewat, Haryana - World Trade Centre, Babar Road, New Delhi 110001