Central Information Commission
Mr.Sunil Kumar Mishra vs Ministry Of Petroleum And Natural Gas on 13 June, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/001124
Appellant : Sunil Kumar Mishra
Respondent : IOCL, Noida
Date of hearing : 13.6.2012
Date of decision : 13.6.2012
FACTS
Heard today dated 13.6.2012. Appellant present. IOCL is represented by Shri Ramesh Kumar, DGM (PIO), Shri R. N. Dutta, Chief Manger and Ms. Namita Kumari, AM (Law).
2. It is noticed that vide RTI application dated 2.9.2011, the appellant had sought information on 06 paras regarding Shyam Gas Service, Khatoli, District Muzafarnagar. The CPIO had responded to it vide letter dated 19.10.2011, stating therein that information sought by the appellant on most of the paras was not available with the CPIO. However, the AA in order dated 5.12.2011, had directed the CPIO to supply requested information to the appellant.
3. During the hearing, Shri Ramesh Kumar submits that in compliance of the AA's order, a CD of the concerned Gas Agency was supplied to the appellant through their letter dated 15.2.2012 but it does not contain the required information. He submits that he will be satisfied if the following information is supplied to him:-
(i) current status of the following consumer numbers, viz, 1808, 1809, 1911, 1930, 2113, 3065 & 3221;
(ii) poof of residential addresses in respect of the above consumer numbers;
(iii) whether connections have been issued to the following 03 persons:-
(a) Smt. Anu
(b) Capt. Vipul Singhal
(c) Shri Narendra Kumar; &
(iv) names of consumers transferred to other gas agencies in the year 2002 as per records.
4. It is ordered that above information may be supplied to the appellant in 04 weeks time.
5. The appellant also submits that he had lodged a complaint dated 19.9.2011 with the IOCL regarding issuance of fake consumer connections and he wishes to know the action taken thereon. Shri Ramesh Kumar, however, submits that the matter is still under investigation. The appellant is not satisfied with this response. It is his contention that the complaint was lodged about 08 months back and investigation should have been completed by now.
6. I find some merit in the submission of the appellant. It is time that investigation is completed and outcome of the investigation indicated to the appellant.
7. This order may be complied with in 03 months time.
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) Dy. Registrar Address of parties
1. The CPIO IOCL, Indian Oil Bhawan, E-8, Sec-1, NOida, Gautambudh Nagar, Uttar Pradesh-201301
2. Shri Sunil Kumar Mishra C/o Shri Madan Mohan Sharma, 31, Kaharan, Abkari Road, Muzaffarnagar, Uttar Pradesh