Central Information Commission
Mrsusil Kumar Mishra vs Ministry Of Petroleum & Natural Gas on 9 June, 2014
Central Information Commission, New Delhi
File No. CIC/LS/C/2012/001032/SH
Right to Information Act2005Under Section (18)
Date of hearing : 9th June 2014
Date of decision : 9th June 2014
Name of the Complainant : Shri Sunil Kumar Mishra,
31, Kaharan Abkari Road,
Muzaffarnagar, U P
Name of the Public Authority : Central Public Information Officer,
Indian Oil Corporation Ltd.,
(Marketing Division) U P State OfficeII, E8,
Sector I, Noida201301, U P
The Complainant was not present.
On behalf of the Respondents, the following were present:
1. Shri Umesh C. S. Bisht, Sr. Manager.
2. Shri Pawan Sareen, Chief Manager.
3. Shri Abhishek Kumar, Law Officer.
Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated nil filed by the Complainant, seeking information on seven points regarding distribution of Cooking Gas. The CPIO responded on 14.3.2012. Not satisfied with the reply of the CPIO, the Complainant filed an appeal to the First Appellate Authority on 27.3.2012. In his order dated 19.4.2012, the FAA upheld the CPIO's reply. The Complainant lodged a complaint with the Commission on 19.6.2012.
2. The Complainant was not present to substantiate his complaint, in spite of a written notice having been sent to him. The Respondents reiterated the reply given by the CPIO. Having considered the records and the submissions made by the Respondents before us, we note that this RTI application has been responded to in keeping with the provisions of the RTI Act and no further action is pending on it.
3. With the above observations, the complaint is disposed of.
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