Central Information Commission
Mrm C Gupta vs Ministry Of Petroleum & Natural Gas on 10 December, 2014
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/000303
Right to Information Act2005Under Section (19)
Date of hearing : 10th December 2014
Date of decision : 10th December 2014
Name of the Appellant : Shri M.C. Gupta,
301302, Shiv Nagar Colony, Near Jogi Wala
Shiv Mandir, Bhiwani 127 021 Haryana
Name of the Public : Central Public Information Officer,
Authority/Respondent Bharat Petroleum Corporation Ltd.,
Bharat Bhawan, 4 & 6, Currimbhoy Road, Ballard Estate, P B No. 688, Mumbai 400 001 The Appellant was present at the NIC Studio, Bhiwani.
On behalf of the Respondents, Shri R. H. Furtado, CPIO was present at the NIC Studio, Mumbai.
Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 29.8.2013 filed by the Appellant, seeking date/year from which the multiple dealership norms came into existence. Not satisfied with the response of the Respondents, the Appellant filed second appeal dated 13.1.2014 to the CIC, which was received by the Commission on 25.1.2014.
2. The Respondents submitted that the information was provided by the CPIO vide his letter dated 25.10.2013. The Appellant stated that he did not receive this letter. We direct the CPIO to send a copy of his letter dated 25.10.2013 by registered post to the Appellant, within seven days of the receipt of this order, under intimation to the Commission.
3. With the above direction, the appeal is disposed of.
4. Copies of this order be given free of cost to the parties.
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