Central Information Commission
Mr.Rajkumar Gupta vs Indian Oil Corporation Limited (Iocl) on 31 August, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2012/000759
Appellant : Rajkumar Gupta
Respondent : IOCL, Noida
Date of hearing : 31.8.2012
Date of decision : 31.8.2012
FACTS
Heard today dated 31.8.2012. Appellant present. The IOCL is represented by Shri Ramesh Kumar, DGM; Shri Asim Tiwari, Sr. Manager and Ms. Namita Kumari, AM (Law).
2. The matter, in short, is that the appellant was called for interview for allottment of Kisan Seva Kendra at location Ral, District Mathura. He, however, was not interviewed due to alleged deficiencies in the documents produced by him. In this connection, vide RTI application dated 17.9.2011, he had sought information on certain paras which was responded to by the CPIO vide letter dated 25.10.2011. Dissatisfied with this response, the appellant has filed the present appeal.
3. The appellant wishes to have inspection of all records relating to the selection process in question. On the other hand, Shri Tiwari strongly contends against inspection of all documents relating to the selection process in question by the appellant on the ground that it involves third party information. However, he fairly submits that if the appellant wishes to have inspection of the documents filed by himself, this inspection can be given to him.
4. The real question is what are the queries raised by the appellant in the RTI application dated 17.8.2011 and whether these queries have been responded to appropriately by the CPIO. The CPIO's letter dated 25.10.2011 contains 03 queries and his query wise response thereto. In the said letter, the appellant has been clearly informed that he was not called for interview as he was not found to be eligible. In fact, it is the real grievance of the appellant.
5. In the facts and circumstances of the case, the CPIO is hereby directed to intimate the appellant asto why his documents were found to be deficient due to which he was not called for the interview. He may also be permitted to inspect the documents submitted only by him.
6. This order may be complied with in 04 weeks time.
(M.L. Sharma) Central 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) Dy. Registrar Address of parties
1. The DGM (Fin.) & CPIO IOCL, Marketing Division, U P State Office-II, E-8, Sec-1, Noida-201301
2. Shri Rajkumar Gupta C-95, Sriradha Puram Colony, Jain Chourast Mandir, NH-2, Mathura - 281004