Central Information Commission
Mr.Sanku Madhu vs Ministry Of Petroleum And Natural Gas on 17 April, 2013
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2013/000616
Appellant Shri Sanku Madhu
Respondent BPCL.
Date of hearing 17.04.2013
Date of decision 17.04.2013
Facts :-
This matter is called for hearing today dated 17.4.2013. The parties have not appeared before the Commission. Hence, the matter is being decided on the basis of material on record.
2. The appellant had sent his RTI application dated 24.9.2012 to the CPIO of GMR, Hyderabad International Airport, Hyderabad, regarding the missing of his TV set etc. This RTI application, however, reached BPCL which transferred it to the GMR, Hyderabad International Airport, for necessary action but there appears to have been no response from the transferee organisation. The reason is clear. GMR, Hyderabad International Airport, is a private entity; it is not a Public Authority and, therefore, not subject to the RTI Act. The appellant, therefore, is advised to take up this matter with the Director of the GMR Hyderabad International Airport who, being an officer of the Airports Authority of India, is a Public Servant and is bound to respond to the RTI application through his CPIO.
3. The matter, however, is being closed at the Commission's end with these observations.
Sd/-
( M.L. Sharma ) 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 DGM(LPG) & CPIO, BPCL, Bharat Bhawan,
4 & 6 Currimbhoy Road, ballard Estate, PB No. 688, Mumbai-400001.
2. Shri Sanku Madhu, H. No. 1-2-342, Prakasham Road, Koratla, Karimnagar-505326.