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Central Information Commission

Sh. D.K. Bhaumik vs Indian Oil Corporation Limited on 27 November, 2008

               Central Information Commission
                            2nd Floor, August Kranti Bhawan,
                        Bhikaji Cama Place, New Delhi - 110 066
                                Website: www.cic.gov.in

                                                          Decision No.3478/IC(A)/2008
                                                            F. No.CIC/MA/A/2008/01433
                                                        Dated, the 27th November, 2008

Name of the Appellant:                  Sh. D.K. Bhaumik

Name of the Public Authority:           Indian Oil Corporation Limited
         i
Facts:

1. The case was heard in absence of the appellant on 24/11/2008.

2. In the course of hearing, it emerged that the appellant has asked for the details of compliance of section 4(1) of the Act. In this context, the appellant has asked for copies of relevant documents.

3. The CPIO stated that a point-wise response has already been furnished by the CPIO and the Appellate Authority as well. All the relevant documents, as asked for by the appellant, has also been furnished to him. The respondent has not invoked section 8 or 9 of the Act, for denial of any information asked for by the appellant.

Decision:

4. The details of information asked for and the replies given by the CPIO and the Appellate Authority have been perused. Evidently, there is no denial of information, since a point-wise response has been furnished and the relevant documents in respect of the compliance of section 4(1) of the Act, have already been furnished to him.

5. As the appellant has not responded to the notice for hearing, it is presumed that he is satisfied with the information furnished to him. For his satisfaction, the appellant is, however, free to seek inspection of the relevant records so as to specify the required information, which should be furnished to him as per the provisions of the Act.

i "If you don't ask, you don't get." - Mahatma Gandhi 1

6. With these observations, the appeal is disposed of.

Sd/-

(Prof. M.M. Ansari) Central Information Commissioner ii Authenticated true copy:

(M.C. Sharma) Assistant Registrar Name & address of Parties:
1. Sh. D.K. Bhaumik, C-9 Vidyasagar Sarani, Kolkata - 700 063.
2. Sh. Satish Kumar, Executive Director (HR) & CPIO, Indian Oil Corporation Limited, Corporate Office, Plot No.3079/3, Sadidq Nagar, J.B. Tito Marg, New Delhi - 110 049.
3. Sh. V.C. Agrawal, Director (HR) & Appellate Authority, Indian Oil Corporation Limited, Corporate Office, Plot No.3079/3 Sadiq Nagar, J.B. Tito Marg, New Delhi - 110 049.

ii "All men by nature desire to know." - Aristotle 2