Central Information Commission
Shri. Ashok Kumar Mishra vs Fertilizer Corporation Of India ... on 19 August, 2010
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No.5783/IC(A)/2010
F. No.CIC/MA/A/2010/000386
Dated, the 19th August, 2010
Name of the Appellant: Shri. Ashok Kumar Mishra
Name of the Public Authority: The Fertilizer Corporation of India Ltd.
Facts: i
1. The appeal was heard on 19/8/2010, in absence of the appellant.
2. The CPIO stated that the information, as per available records, have already been furnished. There is no denial of information u/s 8(1) of the Act.
Decision:
3. The information has already been furnished, on the basis of available records.
4. The appellant has not indicated as to which information has been refused to him. As there is no denial of information, the appellant is advised to seek inspection of the relevant documents so as to clearly specify the required information, which would be furnished to him, as per the provisions of the Act.
i "If you don't ask, you don't get." - Mahatma Gandhi 1
5. Both the parties should mutually decide a convenient date and time for inspection of the records within 15 working days from the date of receipt of this decision.
6. With these observations, the appeal is disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissionerii Authenticated true copy:
(M.C. Sharma) Deputy Registrar Name & address of Parties:
1. Shri. Ashok Kumar Mishra, President, Sindri Nagar Youth Congress, Shaharpura Hatia More, Sindri, Dhanbad (Jharkhand)
2. Shri. P. Das, CPIO, The Fertilizer Corporation of India Limited, Central Office, PDIL Bhawan, 5th floor, A-14, Sector-1, NOIDA - 201 301.
3. Smt. TCA Kalyaani, Appellate Authority & Director (Fin.), The Fertilizer Corporation of India Limited, Room No.473 B, Udyog Bhawan, New Delhi.
ii "All men by nature desire to know." - Aristotle 2