Central Information Commission
Mrram Avtar Singla vs Hindustan Petroleum Corporation ... on 8 May, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/000722
Right to Information Act2005Under Section (19)
Date of hearing : 8th May 2015
Date of decision : 8th May 2015
Name of the Appellant : Shri Ram Avatar Singla,
R/o: Nagina, District Mewat,
Nohu, Haryana 122108
Name of the Public : Central Public Information Officer,
Authority/Respondent Hindustan Petroleum Corporation Ltd.,
104, Silverstone Tower, 1st Floor, Golf Course Extension Road, Sector50, Gurgaon 122001 The Appellant was present at the NIC Studio, Mewat. On behalf of the Respondents, Shri Sandeep Masheshwari, Chief Regional Manager was present in person.
Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 24.7.2013 filed by the Appellant, seeking information on nine points. Not satisfied with the response of the Respondents, he filed second appeal dated 3.6.2014 to the CIC, which was received by the Commission the same day.
CIC/SH/A/2014/000722
2. With regard to point No. 1 of the RTI application, the Appellant stated that the amount of security deposit for each pump has not been provided separately and the date from which the security deposit amount is applicable has also not been indicated. The CPIO is directed to provide this information. The Appellant was not satisfied with the reply of the CPIO to points No. 2 and 3 of his RTI application. Having perused the records, we see no ground to interfere with the CPIO's reply in this case. The Appellant was also not satisfied with the CPIO's reply to points No. 4 to 8. The CPIO is directed to respond to the specific query at point No. 4 of the RTI application. As for point No. 5, the CPIO stated that the rate list applicable was made available to the Appellant on 23.12.2014 in response to point No. 5. However, the Appellant submitted that a copy of the policy / rules under which different rates are charged from petrol pumps and whole sale dealers, sought at point No. 6, has not been provided. The CPIO is directed to provide a copy of the rules / policy / regulations under which different rates are charged. At points No. 7 and 8, the Appellant enquired whether the Respondents regard IRC 2009 as binding and, if so, since when and whether they follow IRC 2009 in building and allotment of all petrol pumps. The CPIO stated that the issue of IRC 2009 is examined and applied by the PWD. However, we direct him to inform the Appellant about the policy of the Respondents in respect of IRC 2009, in response to points No. 7 and 8 of the RTI application. The CPIO is further directed to comply with our above directives within fifteen days of the receipt of this order, under intimation to the Commission. The information should be provided free of cost.
3. With the above directions, the appeal is disposed of.
4. Copies of this order be given free of cost to the parties.
CIC/SH/A/2014/000722 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/2014/000722