Central Information Commission
Parvaiz Ahmad vs Petroleum And Natural Gas Regulatory ... on 10 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/PNGRB/C/2024/648969
Parvaiz Ahmad .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Petroleum and Natural Gas ....प्रनर्वािीगण /Respondent
Regulatory Board, 1st Floor, World
Trade Centre, Babar Road, New Delhi -
110001
Date of Hearing : 10-02-2026
Date of Decision : 10-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 22-07-2024
CPIO replied on : 21-08-2024
First appeal filed on :
First Appellate Authority's order :
2nd Appeal dated : 06-11-2024
Information sought:
1. The Appellant filed an RTI application dated 22-07-2024 seeking the following information:CIC/PNGRB/C/2024/648969 Page 1 of 5
"I want to know the following information under the RTI ACT.
1.That I am a resident of RZB/74, Nihal Vihar, Gali No: 04, Nangloi, New Delhi- 110041
2. That during the IGL gas line connection, my Jal Board pipe line has been damaged by the employee/worker on 25.11.2023. The Jal board connection is in the name of my wife Aarfa.
3. That I have made several calls to Supervisor Mr. Krishnpal Jadon (Mobile No: 8982238949) but nothing has been done.
4. That I have also made several calls to IGL Paschim Vihar Control Room (Mobile No. 8448588528) but all in vein.
5. That as you aware that water is essential necessities to survive the life.
6. That after waiting nearly 10 days, I hired a private plumber and completed the damaged water line and paid Rs. 3100/- (Rs. Three thousand one hundred only)
7. That after making several reminders to [email protected] to pay me the amount of Rs. 3100/- but nothing has been done till date.
8. That I have made complaint to National Consumer Helpline on 01.01.2024 & 27.02.2024 (reminder) vide ID 5317220 & 5521676 respectively but nothing has been done and my case closed.
9. That I have submitted Bill of Rs. 3120/- on 11.03.2024 to Mr. Santosh Kumar as asked by him on 11.03.2024 on his WhatsApp No. 7667857317 but nothing happened.
10. That I have made complaint to Public Grievances Cell on 15.04.2024 vide registration No. MPANG/E/0004176 but closed with the remark that the matter fully resolved.
11. That it is a matter of great regret that It is a matter of great regret that it mentioned that the matter fully resolved. I surprised how the matter resolved. No body contact me and paid amount in this matter and without contacted me how it resolved.
11. That I again made an Appeal vide registration No. MPANG/E/A/0000597 and closed with the remark that the customer wants payment of his damaged CIC/PNGRB/C/2024/648969 Page 2 of 5 pipeline but he is not providing proper bill of material. We are in contact with the customer and contractor & try to resolve this issue within 15 days.
12. That no body contact me till date so far.
12. That I have submitted the required bill on 11.03.2024 as mentioned at point no.-9. No body raised any objection on the genuineness of the bill till 28.05.2024 (the date of matter closed) You are requested to pay me an amount of Rs.3100/- with the proper compensation and take necessary action against the person responsible for this. Please also mention the name & address the First Appellate Authority with the answer."
2. The CPIO furnished a reply to the Appellant on 21-08-2024 stating as under:
"This is with reference to your online application regarding Registration No. PNGRB/R/T/24/00060 dated 22nd July 2024, under the RTI Act, 2005, received from MoPNG on 22nd July 2024. The following is submitted: -
Reply to RTI. The matter has been taken up with Indraprastha Gas Limited. As informed by IGL, their team visited the customer's house, however the customer was not available & contactable. Further, IGL has also informed that the matter will be resolved within 7 days (copy enclosed)."
3. Being dissatisfied, the Appellant filed a First Appeal dated 04-09-2024. The FAA vide its order dated 03-10-2024, upheld the reply given by the CPIO.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
CIC/PNGRB/C/2024/648969 Page 3 of 5Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Mr. Manish Kumar, Assistant Director & CPIO on behalf of PNGRB, attended the hearing in person.
Ms. Apoorva Singhal, AGM (Legal) and Mr. Sumit Anand, DGM, on behalf of IGL, attended the hearing in person.
6. The Respondent submitted that the complainant has sought compensation against the damage caused to his Jal board pipeline during the Indraprastha Gas Limited (IGL) gas connection work. The respondent further submitted that the grievance of the complainant has been resolved and compensation has been paid to the complainant on 03.02.2026.
7. Written submission dated 05.02.2026 filed by the respondent is taken on record.
8. Letter dated 04.02.2026 filed by the complainant is taken on record.
Decision:
9. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the complainant vide letter dated 04.02.2026 has submitted that the dispute has been resolved, and he has received the compensation from the respondent.CIC/PNGRB/C/2024/648969 Page 4 of 5
Therefore, no further intervention of the Commission is required. Accordingly, the complaint is dismissed.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 10.02.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Petroleum and Natural Gas Regulatory Board, 1st Floor, World Trade Centre, Babar Road, New Delhi - 110001
2. The FAA, Petroleum and Natural Gas Regulatory Board, 1st Floor, World Trade Centre, Babar Road, New Delhi - 110001
3. Parvaiz Ahmad CIC/PNGRB/C/2024/648969 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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