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Central Information Commission

Shri Y. Ravi Kiran vs Indian Oil Corporation Ltd. on 19 November, 2008

                       Central Information Commission
                           2nd Floor, August Kranti Bhawan,
                        Bhikaji Cama Place, New Delhi-110066
                                Website: www.cic.gov.in

                                                            Decision No. 3439/IC(A)/2008

                                                              F. No. CIC/MA/A/2008/01354

                                                         Dated, the 19th November, 2008

Name of the Appellant                :       Shri Y. Ravi Kiran

Name of the Public Authority         :       Indian Oil Corporation Ltd.

         1
Facts:

1. The appellant was heard through he representative on 17.11.2008.

2. The appellant has asked for certain information relating to his estranged wife who is an employee of the respondent. The details of information asked for and the reply given by the respondent were discussed. The appellant has asked for details of appointment, posting, designation, salary, etc, of his estranged wife, with whom he has family dispute relating to fixation of maintenance expenditure.

3. The CPIO has duly replied and furnished a point-wise response. During the hearing, the appellant stated that the information relating to the respondent's policy for medical benefits and other compensation have not been furnished to him. It was noted from the examination of original RTI application that the appellant has not asked for a copy of the policy governing medical benefits of the employees of the respondent. Hence, it could not be furnished.

Decision:

4. The CPIO has correctly replied and furnished a point-wise response and thus provided the information. Since the appellant did not ask for copy of the policy, documents regarding medical benefits and other service benefits, these have not been supplied to him therefore. The appellant is advised to approach the concerned CPIO for the additional information required by him. The CPIO is however free to examine the RTI application as per the provisions of the Act.

5. As there is no denial of information, this appeal was unnecessary.

If you don't ask, you don't get - Mahatma Gandhi 1

5. With these observations, this appeal is disposed of.

Sd/-

(Prof. M.M. Ansari) Central Information Commissioner Authenticated true copy:

(M.C. Sharma) Assistant Registrar Name and address of parties: 2
1. Shri Y. Ravi Kiran, C/o K.M. Nalini Shree, No. 7, Law Chambers, High Court Buildings, Chennai-600104.
2. Shri D.S.L. Prasad, General Manager (RS) & CPIO, Indian Oil Corporation Ltd., Marketing Division, 139, Mahatma Gandhi Road, Chennai-600034.

All men by nature desire to know - Aristotle 2