Central Information Commission
Mr.R J Koul vs United India Insurance Co. Ltd. on 8 January, 2014
Central Information Commission
Room No.306, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Tele:01126180512 & 01126717355 Fax : 01126106145 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/002773/MP
Appellant : Shri R. J. Kaul,
Srinagar, Kashmir
Public Authority : United India Insurance Co. Ltd.,
Chandigarh
Date of Hearing : 08 January 2014
Date of Decision : 08 January 2014
Facts:
1. The appellant Shri R.J. Kaul has submitted RTI application dated 20 July 2012 before the Central Public Information Officer (CPIO), United India Insurance Company Limited, Chennai seeking information relating to action taken on his earlier representation dated 15.03.2011 and subsequent reminders dated 25.04.2011 and 11.08.2011 regarding arbitrary decision on deducting food allowance from the employees belonging to other than Kashmir Valley for the period during which they remain out of valley, which is in total contravention of Hon'ble Court Order dated 09.06.1998. This was later on transferred to the Regional Office, Chandigarh.
2. The appellant preferred First Appeal to the First Appellate Authority (FAA) dated 09 October 2012, when didn't receive any information from the concerned CPIO.
4. Vide FAA Order dated 09 November 2012, the FAA directed the concerned CPIO to provide the information sought by the appellant within one week. No information was provided in compliance of FAA's Order.
5. Being aggrieved and not satisfied by the above response of the Public Authority, the appellant preferred Second Appeal before the Commission.
7. The matter was heard today via videoconferencing. Shri Vinod Kumar, Assistant Manager and representative of the FAA and Shri H.V. Tiwari, CPIO were present at Chandigarh. The appellant Shri R.J. Kaul was not present at the hearing from Srinagar.
8. Respondents submitted that vide CIC Order No.CIC/DS/A/2012/002758 dated 23rd. September 2013, they were directed to provide attested photo copy of the observations recorded by the Auditors regarding non payment of food allowance to those employees who travel outside the Valley on tour, leave travel subsidy and leave on holiday. This information has been already provided to the appellant. The representation dated 15.3.2011 has also been decided.
Decision Notice
9. The Commission is satisfied that pursuant to its earlier order dated 23rd. September, 2013, information has already been provided to RTI applicant by the CPIO. Hence, present appeal is dismissed and case is closed.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri R.J. Kaul United India Insurance Co. Ltd., Divisional Office, Regal Chowk, Srinagar, Kashmir, J&K Pin: 190001
2. The CPIO United India Insurance Co. Ltd., Regional Office, SCO 123124, Sector 17B, Chandigarh160001
3. The Appellate Authority United India Insurance Co. Ltd., Regional Office, SCO 123124, Sector 17B, Chandigarh160001