Central Information Commission
Himanshu Puri vs Indian Oil Corporation Limited (Iocl) on 15 February, 2018
CENTRAL INFORMATION COMMISSION
Baba Gang Nath Marg, 3rd Floor,
Munirka, New Delhi -110067
Tel : +91-11-26186535
Appeal No. CIC/IOCLD/A/2017/105144
Appellant: Mr. Himanshu Puri,
Respondent: Central Public Information Officer,
Indian Oil Corporation Limited,
U.P. State Office-1,
Indian Oil Bhavan,
TC 39-V, Vibhuti Khand,
Gomti Nagar, Lucknow-226010.
Date of Hearing: 13.2.2018
Date of Decision: 13.2.2018
ORDER
Facts:
1. The appellant filed RTI application dated 16.8.2016 seeking information regarding the price of gas refll delivered at home and godown supplied by M/s Laharpur Gas Service, Sitapur; number of consumers of this agency; total no.
of CTC gas connections; no. of gas connections which are neither registered with Aadhar nor they have bank account; no. of BTC connections of this agency; total no. of consumers to whom subsidy was given last year and total amount of subsidy; total number of gas connections given under Ujjawala Scheme by this gas agency and related matters.
2. The CPIO responded on 23.9.2016. The appellant filed first appeal on 20.10.2016 with the First Appellate Authority (FAA). The FAA responded on 2.12.2016. The appellant filed a second appeal on 24.1.2017 before the Commission on the ground that information should be provided to him. Hearing:
3. The appellant as well as respondent Mr. Vikas Sahdev, DGM participated in the hearing through video conferencing.
4. The appellant stated that he is not satisfied with the information provided to him. He said that incomplete information has been provided to him. The appellant stated that respondent has not provided him information on point 6 of the RTI application viz. total no. of consumers to whom subsidy was given last year and total amount of subsidy paid.
5. The respondent stated that vide letter dated 23.9.2016 they had provided to the appellant information on all the points of the RTI application except point no.6. On point no.6 of the RTI application, the respondent stated that information is not maintained in their office. Discussion/observation:
6. The respondent should transfer point no.6 of the RTI application to the CPIO, Ministry of Petroleum within 5 days, who in turn shall give a reply to the appellant within 15 days after receipt of RTI application. Decision:
7. The respondent is directed to take action as per para 6.
The appeal is disposed of. Copy of order be given to both the parties.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar