Central Information Commission
Rajendra Saxena vs Life Insurance Corporation Of India on 9 July, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/Second Appeal Nos. CIC/LICOI/A/2019/152259 &
CIC/LICOI/A/2019/655337
Mr. Rajendra Saxena ...अपीलकता/Appellant
VERSUS
बनाम
CPIO ... ितवादी /Respondent
Life Insurance Corporation of India
Delhi Divisional Office-III, Jeevan
Pravah Tower, District Centre,
Janakpuri, New Delhi-110058
Relevant dates emerging from the appeals:-
RTI : 02-06-2019 FA : 07-07-2019 SA : 30-10-2019
CPIO : 28-06-2019 FAO : 01-08-2019 Hearing : 28-06-2021
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, New Delhi. The appellant seeking information on two points, including, inter-alia:-
(i) Latest position regarding issue of fresh cheque in lieu of non-
receipt cheque 0679878 dated 23.01.2002 for Rs. 32425/- against affidavit submitted on 23.08.2011;
(ii) To also provide exact date when he can get the full maturity amount, etc.
2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 07.07.2019 requesting that the information should be provided to him. The first appellate authority was ordered on 01.08.2019 and disposed of his first appeal. He filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that information has not been Page 1 of 3 provided to him and requested the Commission to direct the respondent to provide complete and correct information.
Hearing:
3. The appellant attended the hearing through audio-call. The respondent, Ms. Renu Malhotra, CPIO attended the hearing through audio-call.
4. The respondent submitted their written submissions dated 25.06.2021 and the same has been taken on record.
5. The appellant and the respondent are agreed for adjudication above two cases together, as the subject-matter is similar in nature.
6. The appellant submitted that no information has been provided to him by the respondent on his RTI applications dated 02.06.2019.
7. The respondent submitted that they have categorically informed the appellant that information sought by him is not available in their records.
Decision:
8. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that the respondent has merely stated in its reply that the information sought by him is not available in their records. This cannot be a ground for denial of information. The respondent could have provided the complete file to the appellant relating to his policy. In view of this, the Commission directs the respondent to give copy of complete file to the appellant relating to his policy including the copy of note-sheet, etc., free of cost, within a period of 15 days from the date of receipt of this order.
9. With the above observations, the appeals are disposed of.
10. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date : 28-06-2021
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
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Addresses of the parties:
1. CPIO
Life Insurance Corporation of India
Delhi Divisional Office-III,
Jeevan Pravah Tower, District Centre,
Janakpuri, New Delhi-110058
2. Mr. Rajendra Saxena
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