Central Information Commission
Shri.Seema Singhal vs Ministry Of Petroleum And Natural Gas on 1 January, 2013
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2012/002522
Appellant : Seema Singhal
Respondent : Mangalore Refinery and Petrochemicals Limited (MRPL)
Date of hearing : 1.1.2013
Date of decision : 1.1.2013
FACTS
Heard today dated 1.1.2013. Appellant not present. MRPL is represented by Shri Sandeep Gautam, Manager (HR).
2. From the RTI application dated 3.7.2012, it is noticed that the appellant had requested the CPIO of ONGC to demat the shares held by her and credit them to her demat account. As this was not done, it has led to the present litigation.
3. Shri Gautam submits that the value of the shares is about Rs. 7000/- the dematting could not be done primarily because the shares purported to have been sent by the appellant have not been received by MRPL. He fairly submits that there should be no problem in dematting the shares if she sends the original certificates. However, if the original share certificates have been lost, then she should provide the following documentation:-
(i) Copy of the FIR registered for loss of the shares;
(ii) Indemnity Bond of Rs. 200/- on non-judicial stamp paper;
(iii) affidavit on Rs. 20/- non-judicial stamp paper in the prescribed format;
(iv) indemnity bond and affidavit to be affirmed by the public notary;
(v) proof of the appellant's identity;
(vi) PAN card number;
(vii) driving licence or passport number;
(viii) ration card or latest electricity bill; &
(ix) telephone number etc.
4. In view of the above, Shri Gautam is hereby directed to directly write to the appellant to ask for requisite information as mentioned hereinabove and additional information, if any, and on receipt of such information, to take immediate action as per rules for issue of duplicate shares to the appellant. It may also be added that if the appellant wishes to seek any clarification in this regard, she may correspond with Shri Sandeep Gautam, Manager (HR) (Pers.), 15 Kasturba Gandhi Marg, Mercantile House, New Delhi-110001.
5. The matter is being closed at the Commission's end.
Sd/-
(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 CPIO Mangalore Refinery and Petrochemicals Limited, Kuthethoor P. O., Via Katipalla, Mangalore - 575030
2. Shri Sandeep Gautam Manager (HR) (Pers.), 15 Kasturba Gandhi Marg, Mercantile House, New Delhi-110001.
3. Smt. Seema Singhal E/2/155, Chitrakoot, Gandhipath, Jaipur - 302021