Central Information Commission
Kartik Jaggi vs Bharat Petroleum Corporation Limited ... on 31 October, 2023
Author: Uday Mahurkar
Bench: Uday Mahurkar
के ीयसूचनाआयोग
Central Information Commission
बाबागंगनाथमाग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीयअपीलसं या / Second Appeal No.:- CIC/BPCLD/A/2023/625979-UM
Mr.KartikJaggi
....अपीलकता/Appellant
VERSUS
बनाम
CPIO
Bharat Petroleum Corporation Limited,
Nodal Cpio&Rti Cell, (Retail),
Office Complex, Block-A, Gautam Nagar,
Govindpura, Bhopal, M. P.-462 023
ितवादीगण /Respondent
Date of Hearing : 30.10.2023
Date of Decision : 31.10.2023
Date of RTI application 12.03.2023
CPIO's response 27.03.2023
Date of the First Appeal 01.04.2023
First Appellate Authority's response Not on record
Date of diarized receipt of Appeal by the Commission Nil
ORDER
FACTS The Appellant vide his RTI application sought information, as under:-
That, Bharat Petroleum Company Limited owns and operates two vehicle refuelling stations located on National Highway no. 30. The GPS coordinates of said refuelling stations have been reproduced herein for your convenience.
1. 23.454135121767248, 80.09333064128218 (NH 30, Near SihoraDistt. Jabalpur)
2. 23.685331875723648, 80.29570504456878 (NH 30, Tewari, Near Katni) Page 1 of 3 The applicant has been a witness to the fact that the aforesaid refuelling stations have plans to erect Electric Vehicle Charging Stations in the premises of said refuelling stations. As a matter of fact, the platform has already been erected for the same some time ago, and said refuelling stations have also received the charging unit (Charger) itself. However, for more than two months said charges have not been installed and made functional. The applicant most humbly seeks information as regards the reason for such inordinate delay in providing public charging station services despite the charging unit being already available on site at the aforesaid refuelling stations.
The CPIO, Bharat Petroleum Corporation Limited, vide letter dated 27.03.2023 furnished a point- wise reply to the Appellant.Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal, adjudicated by the First Appellate Authority.Thereafter, the Appellant filed a Second Appeal before the Commission.
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Present through AC Respondent: Mr Atul DGM Marketing, Present through AC The Appellant while reiterating the contents of the RTI Application submitted that Bharat Petroleum Company Limited owns and operates two vehicle refuelling stations located on National Highway no. 30 He gave the GPS coordinates of said 2 refuelling stations and said that the aforesaid refuelling stations had plans to erect Electric Vehicle Charging Stations in the premises of said refuelling stations and the platform has already been erected for the same some time ago. He further said refuelling stations have also received the charging unit (Charger) also. However, he said for more than two months the said charges have not been installed and made functional. The respondent stated that the charging station mentioned in point no 1 is still active and the work in charging station mentioned in point no 2 is still in progress.
The Appellant claimed that the information furnished by the respondent authority is wrong, as the charger mentioned in point no 1 of the RTI Application was non functional at the time of filing the RTI Application. He claimed that the charger in question was indeed functional for a handful of days around the 13th of April 2023 but has been non-functional since the 2nd of May 2023. He said to prove the same he had attached Screenshots showing the charger status as 'offline'.Page 2 of 3
DECISION:
Keeping in view the facts of the case and the submissions made by both the parties, the commission directs the CPIO to re-examine the matter and furnish a correct, complete and detailed information to the Appellant, along with the enclosures, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.
The Appeal stands disposed accordingly.
(Uday Mahurkar) (उदय मा रकर) (Information Commissioner) (सूचना आयु ) Authenticated true copy (अिभ मािणत एवं स यािपत ित) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] दनांक / Date: 31.10.2023 Page 3 of 3