Central Information Commission
Mrrajesh Kumar vs Indian Oil Corporation Limited (Iocl) on 5 January, 2016
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/002705
Right to Information Act2005Under Section (19)
Date of hearing : 5th January 2016
Date of decision : 5th January 2016
Name of the Appellant : Shri Rajesh Kumar,
E53, Butler Plaza, Bareilly,
UP 243 001
Name of the Public : Central Public Information Officer,
Authority/Respondent Indian Oil Corporation Ltd.,
U.P. State OfficeII, E8, Sector1, Noida, UP 201301 RTI Application filed on : 06/06/2014 CPIO replied on : 24/07/2014 First Appeal filed on : 07/08/2014 First Appellate Authority order on : 15/09/2014 2nd Appeal received on : 20/10/2014 The Appellant was present at the NIC Studio, Bareilly. On behalf of the Respondents, Shri Asim Tiwari, Chief Manager was present in person.
Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2014/002705 This matter pertains to an RTI application filed by the Appellant to the Ministry of Petroleum and Natural Gas, seeking response to the following queries: "Whether this Ministry is aware that in Uttrakhand PDS SKO allocation is regularly being made on various wholesale locations which has been cancelled by oil company a long time earlier and this fact is known to this Ministry, State Govt. Of Uttrakhand as well as oil company but nothing has been done. What action this Ministry has taken in this regard as allocation sheet is to be sent to this Ministry regularly and guilty should be punished."(sic)
2. The CPIO of the Ministry of Petroleum and Natural Gas gave the following reply on 14.7.2014: "Ministry of Petroleum & Natural Gas, GOI, allocates Superior Kerosene Oil (SKO) for distribution under the Public Distribution System (PDS) to the States / Union Territories (UTs), including Uttrakhand, on a quarterly basis. Further distribution of SKO under the PDS within the State is the responsibility of the concerned State Government Authority. In States / UTs, dealerwise monthly allocation of PDS SKO is either done by Public Sector Oil Marketing Companies (OMCs) or by the State Administration or the both."
He also transferred the RTI application to the three oil marketing companies to provide further information. The CPIO of the Indian Oil Corporation Ltd. responded on 24.7.2014 CIC/SH/A/2014/002705 and stated that the Respondents were supplying kerosene oil to the wholesalers in Uttrakhand on the basis of the information received from the Food and Civil Supply Department and that the oil was being distributed further as per the directions of the authorised officers of the State Government. The CPIO further stated that the Appellant had sought information regarding the action taken at the level of the Ministry of Petroleum and Natural Gas and the same was not available with the Indian Oil Corporation Ltd.
3. We have considered the records and the submissions made by the representative of the Indian Oil Corporation Ltd. We note that the RTI queries were addressed to the Ministry of Petroleum and Natural Gas and the reply dated 14.7.2014 (No. P45011 / 46/2010Dist.) of the CPIO of that Ministry does not answer the specific queries of the RTI application on whether the Ministry was aware of the fact that allocation was being made regularly to various wholesale locations that had been cancelled by oil companies and what action was taken by the Ministry in this regard. Ms. A. Usha Bala, Under Secretary and CPIO of the Ministry of Petroleum and Natural Gas is directed to respond to the specific queries of the RTI application dated 6.6.2014, based on the records of the Ministry, within twenty days of the receipt of this order, under intimation to the Commission. The information should be provided free of charge.
CIC/SH/A/2014/002705
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
Copy to: Ms. A. Usha Bala,
Under Secretary and CPIO,
Ministry of Petroleum and Natural Gas,
Room No. 311 A, Shastri Bhawan,
New Delhi 110001
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/2014/002705