Central Information Commission
Tarun vs Petroleum And Natural Gas Regulatory ... on 12 May, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/PNGRB/A/2025/608719
Tarun .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Director (CGD & CP), Petroleum ....प्रनर्वािीगण /Respondent
and Natural Gas Regulatory Board,
1st Floor, World Trade Centre, Babar
Road, New Delhi - 110001
Date of Hearing : 12-05-2026
Date of Decision : 12-05-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 13-11-2024
CPIO replied on : 09-12-2024
First appeal filed on : 12-12-2024
First Appellate Authority's order : 07-01-2025
2nd Appeal dated : 20-02-2025
CIC/PNGRB/A/2025/608719 Page 1 of 5
Information sought:
1. The Appellant filed an RTI application dated 13-11-2024 seeking the following information:
"1. A copy of the orders in which the site visit was proposed and finalized by the competent authority.
2. The name, designation, and office address of the competent authority who approved and authenticated the site visit.
3. A complete report of the site visit, including the number of other connections found in the same condition.
4. A copy of the guidelines in which customers are bound to contact IGL for such scenarios.
5. The names and designations of the concerned officers and officials responsible for the connection not being in IGL's database.
6. The date, time, and complete list of names of the concerned officers and officials involved in the site visit.
7. The mobile numbers of the officers and officials involved in the site visit.
8. The attendance records of the officers and officials for the specific day of the site visit, along with relevant order copies of site visit permission or orders.
9. Their status, whether they are permanent or non-permanent employees.
10. The number of connections found in 2023 and 2024 against which a consolidated bill has been issued due to non-contact by customers or IGL system failure.
11. Any action taken orders or reports against the concerned officers and officials for not updating customer records.
12. Copies of records showing IGL contacting the customer, as IGL claims the customer never contacted them for the bill.
13. The BP numbers of similar incidents where IGL did not contact the customer and issued a consolidated bill.
14. Complete details of the practices and procedures followed after the installation of an IGL connection.
15. Details of the concerned officers and officials who handled the customer's request for a new connection, along with a clear picture of the meter (attached email).
16. Details of the documents IGL provides after connecting a gas stove upon receiving a request from the customer."CIC/PNGRB/A/2025/608719 Page 2 of 5
2. The CPIO furnished a reply to the Appellant on 09-12-2024 stating as under:
"This is with reference to your online application regarding Registration No. PNGRB/R/T/24/00089 dated 13th November 2024, under the RTI Act, 2005, received from MoP&NG on 13th November 2024. The following is submitted: -
Reply to RTI. Inputs were sought from Indraprastha Gas Limited on your RTI Query. The response received is attached for your information."
3. Being dissatisfied, the Appellant filed a First Appeal dated 12-12-2024. The FAA vide its order dated 07-01-2025, held as under:
"3. The matter has been examined and it is observed that CPIO, Monitoring Division has provided the response on 09th December, 2024 based on the information received from Indraprastha Gas Limited (IGL), which was not point wise. Therefore, CPIO, Monitoring Division is directed to provide the point wise information to the applicant within 21 days.
4. Accordingly, the Appeal under reference stands disposed off. "
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Mr. Manush Kumar, Assistant Director; Ms. Apoorva Singhal, DGM-Legal and Mr. Puneet Arora, SM-PNG-Marketing, attended the hearing in person.
5. The Respondent on behalf of PNGRB submitted, that the appellant sought information regarding his IGL connection. The respondent further submitted that they are not the custodian of the sought information. Hence, they had CIC/PNGRB/A/2025/608719 Page 3 of 5 obtained information from IGL and provided to the appellant vide letter dated 10.02.2025.
6. The respondent on behalf of IGL submitted, that the appellant had two IGL gas connections and there was an issue of meter reading. The respondent also submitted, that the appellant had denied making payment for the second gas connection. The respondent further submitted, that they had provided factual reply to the PNGRB vide e-mail dated 28.01.2025. The appellant's RTI application is in the nature of a grievance with respect to payment towards gas connection.
Decision:
7. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the respondent IGL, during the hearing, undertook to resolve the grievance of the appellant, as per their grievance redressal mechanism. The issue, as to whether, the IGL is a public authority or not, would be reconsidered by the Commission, as per the directions of the Hon'ble Delhi High Court in Judgement dated 20.03.2026, in WP (C) No. 6759/2007, after affording an opportunity of hearing to all concerned. Hence, no further relief can be granted at this stage. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 12.05.2026 CIC/PNGRB/A/2025/608719 Page 4 of 5 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Director (CGD & CP), Petroleum and Natural Gas Regulatory Board, 1st Floor, World Trade Centre, Babar Road, New Delhi - 110001
2. The FAA, Director (CGD & CP), Petroleum and Natural Gas Regulatory Board, 1st Floor, World Trade Centre, Babar Road, New Delhi - 110001
3. Tarun CIC/PNGRB/A/2025/608719 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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