Central Information Commission
Shri. Ravindra Nanasaheb Barde vs H.P.C.L. on 24 June, 2009
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No.4078/IC(A)/2009
F. No.CIC/MA/A/2009/000405
Dated, the 24th June, 2009
Name of the Appellant: Shri. Ravindra Nanasaheb Barde
Name of the Public Authority: H.P.C.L.
i
Facts:
1. The appeal was scheduled for hearing on 24/6/2009. The appellant, however, could not avail of this opportunity. The appeal is, therefore, examined on merit.
2. The appellant has grievances regarding allotment of LPG Distributorship. In this context, he has asked for certain information, which have been furnished to him on the basis of available records. Yet, the appellant is not satisfied. Hence, this appeal before the Commission.
Decision:
3. The appellant has not clearly specified as per section 2(f) of the Act as to which information has been refused to him. Since the appellant has not responded to the notice for hearing and that there is no provision under the Act i "If you don't ask, you don't get." - Mahatma Gandhi 1 for redressal of grievances of the applicants for distributorship, this appeal is considered unnecessary and is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioner ii Authenticated true copy:
(M.C. Sharma) Assistant Registrar Name & address of Parties:
1. Shri. Ravindra Nanasaheb Barde, 174, Sadar Bazar Camp, Bhingar, Ahmednagar - 414 002.
2. Shri. V. Ananthanarayanan, DGM & CPIO, HPCL, 8, Shoorji Vallahdas Marg, Mumbai - 400 001.
3. Shri. G.A. Shirwaikar, ED & Appellate Authority, HPCL, 8 Shoorji Vallabhdas Marg, Mumbai - 400 001.
ii "All men by nature desire to know." - Aristotle 2