Central Information Commission
Smt. Padmavathi vs Bharat Petroleum Corporation Limited ... on 13 June, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/BPCLD/A/2024/121934
Smt. Padmavathi ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Bharat Petroleum Corporation Limited (BPCL)
Date of Hearing : 11.06.2025
Date of Decision : 11.06.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 05.02.2024
PIO replied on : 13.03.2024
First Appeal filed on : 22.04.2024
First Appellate Order on : 26.04.2024
2ndAppeal/complaint received on : 09.07.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 05.02.2024 seeking information on following points:-
"Request to request you to issue me the certified copy of letter of Intent (LOI) issued to selected candidate with respect to LPG distribution ship to Solur Location, Magadi Taluk, Ramanagar District."
The CPIO vide letter dated 13.03.2024 replied as under:-
"It may be noted that the information sought by you is an internal, private and confidential document hence denied under u/s 8(i)(d) as well as u/s 8(i)j of RTI ACT."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 22.04.2024. The FAA vide order dated 26.04.2024 upheld the reply of CPIO.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Written submission dated 10.06.2025 has been received from the CPIO and same has been taken on record for perusal.
Page 1 Facts emerging in Course of Hearing:
Appellant: Mr. Lakshmana D- Authorised Representative of the Appellant.
Respondent: Mr. Javed H. Desai, CPIO- participated in the hearing through video-conferencing.
The Authorised representative of the Appellant stated that the relevant information has not been furnished to the Appellant till date. He stated that the information sought is not confidential and same is not personal information and same should be furnished to the Appellant.
The Respondent stated that the Kamdhenu Mahila Strishakti was selected and their application was cancelled since the land of the Appellant was not as per the prescribed norms/guidelines. He stated the re-draw process proceedings with respect to grant of LPG distribution ship to Solur Location, Magadi Taluk, Ramanagar District was initiated. He stated that the process of selection has not been completed, and the details of the selected candidate will be placed in the public domain once it is commissioned.
Decision:
Commission, after perusal of case records and submissions made during hearing observes that the Appellant has sought information related to re- draw proceedings with respect to grant of LPG distribution ship to Solur Location, Magadi Taluk, Ramanagar District. It is further noted that as submitted by the PIO the process of selection for grant of LPG distribution ship has not been completed yet. In the given circumstances, the Commission directs the concerned PIO to ensure that once the LPG distribution ship to Solur Location, Magadi Taluk, Ramanagar District is commissioned the general information with respect to grant of LPG distribution ship to Solur Location, Magadi Taluk, Ramanagar District, as permissible for disclosure under the RTI Act, 2005 after taking into consideration the exemptions listed under section 8 (1) of the Act is suo motu disclosed on their website in the interest of public at large. A copy of the information uploaded should be made available to the Appellant for her perusal and necessary action within 30 days from the date the LPG distribution ship is commissioned under intimation to the Commission. The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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