Central Information Commission
Mr. Ajit Singh Dahiya vs Hindustan Petroleum Corporation ... on 3 May, 2010
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No.5386/IC(A)/2010
F. No.CIC/MA/A/2010/000098
Dated, the 3rd May, 2010
Name of the Appellant: Shri. Ajit Singh Dahiya
Name of the Public Authority: H.P.C.L.
Facts: i
1. The appellant was heard on 3/5/2010.
2. The appellant has grievances regarding award of LPG Dealership. In the course of hearing, the details of information asked for and the CPIO's responses were discussed. It is noted that the CPIO has replied, with which the appellant is not satisfied. There is, however, no denial of information u/s 8(1) of the Act.
Decision:
3. As there is no denial of information u/s 8(1) of the Act, and that there are no provisions under the Act for redressal of grievances of the aspirants of LPG Dealership, this appeal is considered unnecessary. The appellant is therefore advised to seek legal remedy in the matter.
4. The appeal is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissionerii Authenticated true copy:
(M.C. Sharma) Deputy Registrar i "If you don't ask, you don't get." - Mahatma Gandhi ii "All men by nature desire to know." - Aristotle 1 Name & address of Parties:
1. Sh. Ajit Singh Dahiya, Flat No.27, Hope Apartment, Sec-15, Part-II, Gurgaon.
2. Sh. Anil Mittal, CPIO, Hindustan Petroleum Corporation Limited, E-22, Industrial Area, Court Road, Panipat - 132 103.
3. The Appellate Authority, Hindustan Petroleum Corporation Limited, E-22, Industrial Area, Court Road, Panipat - 132 103.2