Central Information Commission
Shri. Suresh Pachauri vs Indian Oil Corporation Limited (Iocl) on 10 September, 2010
Central Information Commission 2nd Floor, August Kranti Bhawan, Bhikaji Cama Place, New Delhi - 110 066 Website: www.cic.gov.in Decision No.5899/IC(A)/2010 F. No.CIC/MA/C/2010/000199 Dated, the 10th September, 2010 Name of the Appellant: Shri. Suresh Pachauri Name of the Public Authority: I.O.C.L. Decision: i
1. The complainant has alleged that the CPIO has not furnished the information asked for. He has, therefore, pleaded for providing the information.
2. The CPIO is directed to furnish the information on the basis of available records within 15 working days from the date of receipt of this decision, failing which penalty proceedings u/s 20(1) of the Act would be initiated. If any information is refused u/s 8(1) of the Act, the grounds for denial of information should be clearly indicated for review, if necessary, by the Commission.
3. The complainant is advised to re-submit a copy of his RTI application, for ready reference, to the concerned CPIO, who may be the custodian of information. He should ensure that the required information is clearly specified as per section 2(f) of the Act, which requires that the information should be available in any material form. He ought not to make attempts to elicit views and ii "If you don't ask, you don't get." - Mahatma Gandhi 1 opinion of the CPIO through various forms of queries, as such queries are not covered under the definition of information.
4. With these observations, the complaint is disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissionerii Authenticated true copy:
(M.C. Sharma) Deputy Registrar Name & address of Parties:
1. Shri. Suresh Pachauri, 13/93, Nai Ki Mandi, Agra (U.P.)
2. The CPIO, Indian Oil Corporation Ltd., Indian Oil Bhawan, 65/2 Sanjay Place, Agra -282 002.(U.P.)
3. The Appellate Authority, Indian Oil Corporation Ltd., Indian Oil Bhawan, E-
8, Sector-1, NOIDA.
i "All men by nature desire to know." - Aristotle ii 2