Central Information Commission
Smt. Rita Singh Chouhan vs Indian Oil Corporation Limited on 6 May, 2009
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No.3965/IC(A)/2009
F. Nos.CIC/MA/A/2009/000148
CIC/MA/A/2009/000149
Dated, the 6th May, 2009
Name of the Appellant: Smt. Rita Singh Chouhan
Name of the Public Authority: Indian Oil Corporation Limited
i
Facts:
1. Both the parties were heard on 6/5/2009. The appellant has submitted two separate appeals which are examined together.
2. In the course of hearing, it emerged that the appellant has grievances regarding delivery of LPG cylinders and transfer of LPG connection to another dealer. In this context, the appellant has sought for information in the form of various queries. The CPIO has duly replied, with which the appellant is not satisfied.
3. During the hearing, the issues raised by the appellant were clarified and the CPIO assured that he would do the needful in the matter to redress the grievances of the appellant.
Decision:
4. As agreed, the CPIO would make sincere efforts to redress the grievances of the appellant, as per the accepted guidelines of the respondent, within 15 working days from the date of issue of this decision.
i "If you don't ask, you don't get." - Mahatma Gandhi 1
5. Both the appeals are 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. Smt. Rita Singh Chouhan, 301, Sarvoday Nagar, PO. Doorbhash Nagar, Raibareilly - 229 010 (U.P.)
2. The CPIO, Indian Oil Corporation Ltd., UP State Office-1, TC-39-V, Vibhuti Khand, Gomti Nagar, Lucknow - 226 010
3. Shri. Gautam Dutta, Appellate Authority, IOCL, Indian Oil Bhawan, 9 Ali Yavar Jung Marg, Bandra (E), Mumbai - 400 051.
ii "All men by nature desire to know." - Aristotle 2