Central Information Commission
Mrd N Penuli Fwd Sic Up vs Indian Oil Corporation Limited (Iocl) on 6 June, 2016
Central Information Commission, New Delhi
File No. CIC/SH/A/2015/000699
Right to Information Act2005Under Section (19)
Date of hearing : 6th June 2016
Date of decision : 6th June 2016
Name of the Appellant : Shri D. N. Panuily,
Himalayan Education Centre, 14 Bigha
Chauraha, Near Purani Chungi, Laxman
Jhula Road, Rishikesh, Dehradun,
Uttrakhand
Name of the Public : Central Public Information Officer,
Authority/Respondent Indian Oil Corporation Ltd.,
U.P. State OfficeII, E8, Sector1,
Noida, UP 201301
RTI Application filed on : 11/09/2014
CPIO replied on : 22/09/2014
First Appeal filed on : 28/09/2014
First Appellate Authority order on : 30/10/2014
2nd Appeal received on : 13/02/2015
The Appellant was not present.
On behalf of the Respondents, Shri Pawan Sareen, Chief Manager was present in
person.
Information Commissioner : Shri Sharat Sabharwal
CIC/SH/A/2015/000699
Information sought
This matter concerns an RTI application filed by the Appellant, seeking clarification on three points regarding action against persons who get contracts by providing false information.
The CPIO reply The CPIO denied the information on points No. 1 and 3 on the ground that the queries did not qualify as information under the RTI Act. Grounds of the First Appeal Not satisfied with the CPIO's reply.
Order of the First Appellate Authority The FAA upheld the CPIO's reply.
Grounds of the Second Appeal Aggrieved with the CPIO's reply and the FAA's order. Relevant facts emerging during the hearing, Discussion and Decision.
CIC/SH/A/2015/000699 The Appellant was not present in spite of a written notice having been sent to him. The Respondents reiterated the reply of the CPIO. Having perused the records, we direct the CPIO to provide to the Appellant certified copies of the rules and regulations related to his queries at points No. 1 and 3 of his RTI application. The CPIO should provide this information, free of charge, within ten days of the receipt of this order, under intimation to the Commission.
2. With the above directions and observations, the appeal is disposed of.
3. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) 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.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2015/000699