Central Information Commission
Dinesh Chandra Pandey vs Petroleum And Explosives Safety ... on 23 July, 2019
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
Decision no.: CIC/PAESO/A/2018/118765/01157
File no.: CIC/PAESO/A/2018/118765
In the matter of:
Dinesh Chandra Pandey
... Appellant
V
CPIO/ Deputy Controller of Explosives, Govt. of India
Petroleum and Explosives Safety Organisation (PESO)
The Controller of Explosives
42/1, Indira Nagar, Near Asian School Dehradun-248006
&
CPIO/ Deputy Controller of Explosives, Govt. of India
Petroleum and Explosives Safety Organisation (PESO)
Formerly Department of Explosives
The Deputy Chief Controller of Explosive
A-Wing, 2nd floor, Kendralaya, 63/4, Sanjay Place, Agra-282002
... Respondents
RTI application filed on : 11/08/2017 CPIO replied on : 28/08/2017 First appeal filed on : 05/10/2017 First Appellate Authority order : 01/11/2017 Second Appeal dated : 22/03/2018 Date of Hearing : 23/07/2019 Date of Decision : 23/07/2019 The following were present:
Appellant: Present over phone Respondent: Shri Deepak Kumar, Deputy Controller of Explosives and CPIO Dehradun; Shri A.K Mehta, Controller of Explosives and CPIO Agra Information Sought:1
The appellant has sought the following information:
a) No. of applications received for grant/amendment of licenses in the o/o Joint Chief Controller of Explosives, Agra in the month of May,2017 under Explosive Rules, Petroleum rules and Gas cylinders rules. Except the application for petroleum tankers, how many are disposed by Sh. P Kumar, Joint Chief Controller of Explosives and how many by the other officers.
b) How many licenses were granted/amended by Shri P. Kumar on the same day or next day of receipt of application. How many applications received prior to these applications on which action was not taken.
Grounds for Second Appeal The CPIO did not provide the desired information.
Submissions made by Appellant and Respondent during Hearing:
The appellant was telephonically contacted and requested the Commission to decide his case on merits.
The CPIO Shri A.K Mehta submitted that the information sought for by the appellant was given as per the records available. He further submitted that complete information can be accessed by any citizen of India from the respondent's website.
Observations:
Based on a perusal of the record, it is noted that information in respect of point no. 2 of the RTI application was not provided. Decision:
In view of the above, the Commission directs the CPIO Shri A.K Mehta to provide a revised reply to the appellant guiding him to the hyperlink of the website where the information is available within 15 days of the receipt of the order.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आयु त) 2 File no.: CIC/PAESO/A/2018/118765 Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 3