Central Information Commission
Mrali Ahmad Saifi vs Hindustan Petroleum Corporation ... on 19 November, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/002321
Right to Information Act2005Under Section (19)
Date of hearing : 19th November 2015
Date of decision : 19th November 2015
Name of the Appellant : Shri Ali Ahmad Saifi,
S/o. Shri Hazi Kallam, M/s. Kala Shaheed,
Pooth Road Hasanpur, Tehsil & POKhas,
DisttAmroha, UP 244241
Name of the Public : Central Public Information Officer,
Authority/Respondent Hindustan Petroleum Corporation Ltd.,
Hindustan Bhawan, 8, Shoorji Vallabhdas Marg, Ballard Estate, Mumbai 400 001 RTI Application filed on : 26/03/2014 CPIO replied on : 07/04/2014 First Appeal filed on : 02/05/2014 First Appellate Authority order on : ___ Second Appeal received on : 12/09/2014 The Appellant was present at the NIC Studio, Amroha. On behalf of the Respondents, Shri P. U. Rao, Senior Manager was present at the NIC Studio, Mumbai.
Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2014/002321 This matter, pertaining to an RTI application filed by the Appellant, seeking information on thirteen points regarding supply of gas by the Indane Gas Agency, Hasanpur, District Amroha, came up today. The Appellant stated that he had sought the information because of the difficulties faced by him and others regarding booking and supply of gas. He further submitted that even though the situation concerning booking has improved, the supply situation remains unsatisfactory. In this context, he mentioned in particular nondelivery of gas by the agency to the residences of their customers. The Appellant prayed for direction to the Respondents to provide the information sought by him.
2. The Respondents stated that the RTI application was received at their Loni Office on 1.4.2014. On 7.4.2014, the CPIO informed the Appellant that the matter did not concern HPCL, but IOCL, because the information sought was regarding an Indane Gas Agency.
3. We have considered the records and the submissions made by both the parties and note that the Respondents should have transferred the RTI application, under Section 6 (3) of the RTI Act, to IOCL. The CPIO is directed to do so now and forward a copy each of the application and this order to the concerned CPIO of IOCL, within five days of the receipt of this order, under intimation to the Appellant and the Commission. The CPIO of IOCL should respond to all the points of the RTI application dated 26.3.2014, within thirty days of receiving it from HPCL, under intimation to the Commission. Such information, as is provided, should be provided free of charge.
CIC/SH/A/2014/002321
4. With the above directions and observations, the appeal is disposed of.
5. 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/2014/002321