Central Information Commission
Hari Kishan vs Fci on 30 March, 2009
260 Hari Krishan Vs FCI Pb 30 03 4 CENTRAL INFORMATION COMMISSION Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 Complaint No. CIC/PB/C/2008/00260 Hari Kishan Vs FCI dated 30.3.2009 This is in continuation of this Commission's Interim Decision dated 25/02/2009.
2. The matter, in short, is that the FCI, Nihalsinghwala Distt. Moga, had been depositing rice stocks with the Warehousing Corporation of India, Nihalsinghwala, for a number of years. However, a huge discrepancy in the stocks was detected by the Warehousing Corporation of India. An enquiry was conducted by WCI and punitive action taken against certain officials of Warehousing Corporation. It is in this connection that the complainant had sought certain information from FCI, Moga.
3. The matter was heard on 25/02/2009 but could not be decided as the representatives of FCI did not appear before the Commission. Hence, the matter was adjourned to 30/03/2009. As scheduled, the matter was heard on 30/03/2009. The complainant is before the Commission. The FCI is represented by Shri D.K. Yadav, Area Manager, FCI, Moga and Shri T.N. Goyal, Depot Manager, FCI, Moga.
DECISION
4. After hearing both the parties, it is decided that Shri Yadav will collect all the relevant records, wherever they may be, and allow inspection thereof by the Appellant in his office on 17/04/2009 during the working hours. He would also provide copies of the documents to the Appellant as per his request, free of cost.
5. The matter is disposed of accordingly.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Tele: 011 2671 73 53