Rajendra Singh Bhati vs Indian Oil Corporation Limited (Iocl) on 12 January, 2021

[Cites 3, Cited by 1]

Central Information Commission

Rajendra Singh Bhati vs Indian Oil Corporation Limited (Iocl) on 12 January, 2021

Bench: Neeraj Kumar Gupta

                              के ीय सूचना आयोग
                     Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई िद ी, New Delhi - 110067

ि तीय अपील सं     ा / Second Appeal No. CIC/IOCLD/A/2019/120607

Rajendra Singh Bhati                                           ... अपीलकता/Appellant
                                       VERSUS
                                        बनाम
CPIO                                                            ... ितवादी /Respondent
Indian Oil Corporation Limited
Jaipur, Rajasthan

Relevant dates emerging from the appeal:

 RTI : 26-11-2018            FA     : 14-02-2019          SA       : 03-05-2019

 CPIO : 04-01-2019           FAO : Not on Record          Hearing : 05-01-2021

                                    ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Indian Oil Corporation Limited, Jaipur seeking following information:-

1. "Rules based on which 'A' category dealers have been barred from multi-dealership.

2. List of proposed petrol pumps in Churu & details of expected sales, feasibility report, tracking area report & investment details. Etc."

2. The CPIO responded on 04-01-2019. The appellant filed the first appeal dated 14-02-2019 which was not disposed of by the first appellate authority. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information. Hearing:

3. The appellant, Mr. Rajendra Singh Bhati did not attend the hearing but has intimated the Commission to decide the matter on merit of the case. Mr. J K Rana, Page 1 of 2 CPIO participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.

4. The respondent informed the Commission that they have already furnished the sought for information with reference to the RTI application as available in their records to the appellant vide their letter dated 04-01-2019. The given reply was also read out by the respondent.

Decision:

5. This Commission observes that due information, as available in records, has been provided to the appellant vide letter dated 04-01-2019 and hence, no further intervention of the Commission is required in the matter.

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

7. Copy of the decision be provided free of cost to the parties.


                                                                 नीरज कु मार गु ा)
                                           Neeraj Kumar Gupta (नीरज             ा

Information Commissioner (सूसूचना आयु ) दनांक / Date 05-01-2021 Authenticated true copy (अिभ मािणत स#ािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:

1. CPIO Indian Oil Corporation Limited RTI Cell, Marketing Division Rajasthan State Office, Ashok Chowk Adarsh Nagar, Jaipur, Rajasthan-302004

2. Rajendra Singh Bhati Page 2 of 2

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