Central Information Commission
Mr.Rakesh Kumar vs Ministry Of Petroleum And Natural Gas on 23 August, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2012/000458
Appellant : Rakesh Kumar
Respondent : Petroleum & Explosives Safety Organisation, Nagpur
Date of hearing : 23.8.2012
Date of decision : 23.8.2012
FACTS
Heard today dated 23.8.2012. Appellant present. The public authority is represented by Shri Wajiuddin, Controller of Explosives, PESO, Nagpur.
2. The matter, in short, is that the Ministry of Commerce & Industry has formulated new Explosives Rules, 2008. It is the grievance of the appellant that if these rules are followed in letter and spirit in metropolitan cities like Delhi, then temporary small fireworks sellers will go out of business. His main grievance is that the minimum space provided for the sale of fireworks is 3 mtrs x 3 mtrs and in a metropolitan city like Delhi, it is not possible to arrange this kind of space. In other words, the appellant is questioning the validity of the Rules formulated by the Central Government for practical reasons.
3. In the premises, it is ordered that Shri Wajiuddin will give a personal hearing to the appellant today itself where-after the appellant will file a typed representation with Shri Wajiuddin for an appropriate action at his end.
Sd/-
(M.L. Sharma) Central 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.
(K L Das) Dy. Registrar Address of parties
1. The CPIO Petroleum and Explosives Safety Organization, A-Block, 5th floor, CGO Complex, Seminary Hills, Nagpur-440006
2. Shri Rakesh Kumar G-27, Budh Vihar, Phase-1, Delhi-110086