Central Information Commission
Mrm G Gunasekaran vs Ministry Of Agriculture on 23 June, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/001209
Right to Information Act2005Under Section (19)
Date of hearing : 23rd June 2015
Date of decision : 23rd June 2015
Name of the Appellant : Shri M. G. Gunasekaran,
17A, Vallabhai Road, Chokkikulam,
Madurai 625 002
Name of the Public : Central Public Information Officer,
Authority/Respondent M/o Agriculture, Department of Agriculture
& Cooperation, Krishi Bhawan, New Delhi110001 The Appellant was not present.
On behalf of the Respondents, Shri H. P. Singh, Law Officer was present in person.
Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application dated 5.3.2014 filed by the Appellant, came up today. The Respondents stated that the Appellant wanted to use and sell IS:
CIC/SH/A/2014/001209 4150 Potassium Chloride Technical Grade for industrial purpose and had enquired whether it was necessary to get license or permission from the Department of Agriculture and Corporation under the Fertilizer Control Order. The CPIO informed him that Potassium Chloride was specified in schedule I part A of FCO as straight potassic fertilizer with certain specifications (which were mentioned in the CPIO's reply). It was further conveyed to the Appellant that as per clause 25 of FCO, no person shall, except with the prior permission of the Central Government and subject to such terms and conditions as may be imposed by such government, sell or use fertilizer for purposes other than fertilization of soils and increasing productivity of crops. The CPIO also stated that the Respondent public authority had no record available in regard to IS 4150 Potassium Chloride Technical Grade. The Appellant was not present, in spite of a written notice having been sent to him, to plead his case.
2. Having considered the records and the submissions made by the Respondents before us, we note that the CPIO conveyed to the Appellant the information available on the records of the public authority and no further action is due on the RTI application dated 5.3.2014.
3. With the above observations, the appeal is disposed of.
CIC/SH/A/2014/001209
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) 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.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2014/001209