Central Information Commission
Mrom Prakash vs Indian Oil Corporation Limited (Iocl) on 14 September, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/001776
Right to Information Act2005Under Section (19)
Date of hearing : 14th September 2015
Date of decision : 14th September 2015
Name of the Appellant : Shri Om Prakash,
Viklang Electrical Services, Resham
Market, Badon Road, POLodha, Distt
Aligarh,
Up 202140
Name of the Public : Central Public Information Officer,
Authority/Respondent Indian Oil Corporation Ltd.,
Marketing Division: U.P. State OfficeII, E8, Sector1, Noida, UP201301 The Appellant was present at the NIC Studio, Aligarh, but because of a technical problem, was heard through audioconferencing.
On behalf of the Respondents, Shri Pawan Sareen, Chief Manager (LPG) was present in person.
Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2014/001776 This matter, pertaining to an RTI application dated 13.9.2013 filed by the Appellant regarding provision of gas connections by an agency of the Respondents, came up today. It is seen from the RTI application that it was in the nature of a complaint, stating that the agency concerned was insisting on selling gas burners to those seeking gas connections. The Appellant submitted that the above problem continues and complained that the Respondents have not taken any action in the matter. The Respondents stated that their Field Officer conducted an enquiry. He tried to contact the Appellant at the address given by him, but he was not available. However, the Field Officer chose five customers at random. None of them had any complaint regarding overcharging or forced sale by the agency concerned. The Respondents further submitted that they had also provided the Appellant the phone number of their field officer, with whom he could get in touch regarding any complaints.
2. We have considered the records and the submissions made by both the parties and note that instead of seeking any specific information, the Appellant had mentioned a complaint in his RTI application. The Commission is not competent to address such complaints under the RTI Act. The Appellant is at liberty to approach the complaint redressal mechanism of the Respondents with details of the specific cases of wrong doings by the gas agency concerned, that he may have come across.
CIC/SH/A/2014/001776
3. The Appellant prayed for action against the CPIO under Section 20 of the RTI Act. However, we see no ground for such action in this case.
4. With the above 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/2014/001776