Central Information Commission
Mr.Triveni Prasad Bahuguna vs Life Insurance Corporation Of India on 6 September, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/000906
Appellant /Complainant : Sh. Triveni Prasad Bahuguna,
Lucknow
Public Authority : LIC of India, Lucknow
(Sh. R.K. Agarwal, cPIO, Sh. DPS
Rathor, AA, Sh. A.K.
Tripathi & Sh. M.K. Ravat, APIO -
through video
Conferencing)
Date of Hearing : 06 September 2012
Date of Decision : 06 September 2012
Facts:
1. Appellant submitted his RTI application dated 15 January 2012 before the CPIO, LIC of India, Lucknow seeking details in respect of the revival of his health policy no. 218991849 through 7 points.
2. Vide CPIO Order dated 15 February 2012, CPIO provided point wise information to the Appellant.
3. The Appellant preferred first Appeal to the First Appellate Authority dated 6 March 2012.
4. Vide FAA Order dated 6 March 2012, FAA informed the Appellant that his policy has been foreclosed.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing. Both the Parties were present at Lucknow.
7. Respondents submitted that information as available with them has been provided to the Appellant and they have offered to re verify Appellant's grievance.
Appeal: No. CIC/DS/A/2012/000906
8. Appellant submitted that reasons for the foreclosure of his health policy have not been provided by the Respondents.
Decision Notice
9. After hearing both the parties the Commission is of the view that in the present case, the Appellant seeks the redressal of his grievance regarding the foreclosure of his health policy.
10. The Appellant is informed that Commission redressal of grievance does not fall within the ambit of the RTI Act rather it is up to the Appellant to approach the correct grievance redressal forum of the Public Authority to initiate the matter further.
11. Commission is satisfied that complete information has been provided to the Appellant.
12. With above Observations the present appeal is dismissed, the case is closed.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Triveni Prasad Bahuguna C85, SectorA, Mahanagar Lucknow226006
2. The CPIO Manager (CRM) LIC of India, Divisional Office Jeevan Prakash, 30, Hazratganj, PB No. 111 Lucknow226001 (UP) Appeal: No. CIC/DS/A/2012/000906
3. The Appellate Authority Sr. Divisional Manager LIC of India, Divisional Office Jeevan Prakash, 30, Hazratganj, PB No. 111 Lucknow226001 (UP) Appeal: No. CIC/DS/A/2012/000906