Central Information Commission
Smt. Kulwant Kaur vs H.P.C.L. on 18 February, 2010
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No.5165/IC(A)/2010
F. No.CIC/MA/C/2009/000356
Dated, the 18th February, 2010
Name of the Appellant: Smt. Kulwant Kaur
Name of the Public Authority: H.P.C.L.
i
Facts:
1. The complainant was heard on 18/2/2010, through a representative.
2. The complainant has sought for action taken report on a complaint submitted against M/s Paradise Gas Service, Patiala. She has stated that neither the CPIO nor the Appellate Authority have replied to her RTI application. Hence, this complaint before the Commission.
Decision:
3. The complainant has grievances regarding re-constitution of Dealership. The CPIO is directed to furnish the information asked for, on the basis of available records. The complainant is advised to re-submit her RTI application as per section 2(f) of the Act, to the concerned CPIO, at the earliest, for a ready reference. The information should be furnished within 15 days from the date of receipt of fresh application from the complainant.
4. The complaint is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioner ii 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. Smt. Kulwant Kaur, 17 Guru Nanak Nagar, Patiala.
2. The CPIO, HPCL, 17, Jamshedji Tata Road, P.O. Box No.11041, Mumbai
- 400 020.
3. Appellate Authority, HPCL, 17, Jamshedji Tata Road, P.O. Box No.11041, Mumbai - 400 020.2