Central Information Commission
Mr.Jay Prakash Gupta vs Life Insurance Corporation Of India on 11 October, 2013
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/2012/002477
Appellant /Complainant : Shri J.P. Gupta, Basti (Not
present)
Represented by Sh. Vinod Kumar & Sh.
Rajesh Singh
Public Authority : LIC of India, Mumbai
(Maharashtra)
(Ms Malika Prasad, Ms Geeta
Prabhakaran, Ms Seema
Sharma - through videoconferencing)
Date of Hearing : 11 October 2013
Date of Decision : 11 October 2013
Facts:
1. Appellant submitted RTI application dated 04 April 2012 before the CPIO, LIC of India, Central Office, Mumbai seeking information related to the setting up and reconstitution of Consumer Affair Committee of the Office through multiple points.
2. Vide CPIO Order dated 08 May 2012 & 28 May 2012, CPIO provided requisite information.
3. Not satisfied by the PIO's reply, the Appellant preferred First Appeal to the First Appellate Authority dated 04 July 2012.
4. Vide FAA Order dated 21 August 2012, the FAA furnished the information sought by the appellant.
Appeal: No. CIC/DS/A/2012/002477
5. Being aggrieved and not satisfied by the above response of the Public Authority, the Appellant preferred Second Appeal before the Commission.
6. Matter was heard today via videoconferencing. Respondent as above were present at Mumbai. Appellant was represented as above at Gorakhpur. In respect of point 2 of the RTI application, respondent stated that the erstwhile Policyholders Protection Committee was replaced by Consumer Affairs Committee as per the IRDA guidelines. Appellant pressed for greater transparency in the constitution of the various committees referred to in the RTI application.
Decision notice
7. After hearing both parties Commission directs as follows:
Point 2: CPIO will provide a copy of the IRDA guidelines for constituting the Consumer Affairs Committee along with the list of members of the newly constituted committee to the appellant. Point 8: CPIO will provide to the appellant with the minutes of the Board Meetings vide which the four committees referred to in the RTI application were constituted.
8. Information as above to be provided within two weeks of receipt of the order.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri J.P. Gupta S/o Sh. Chhote Lal Village - Jamdih Pandey Post Office - Labnapaar Appeal: No. CIC/DS/A/2012/002477 Janpad - Basti272002 (UP)
2. The CPIO Executive Director (RTI/New Projects) LIC of India, RTI Deptt., Central Office 5th Floor, Yogakshema, PB No. 19953 J.B. Marg, Mumbai400021 (Maharashtra)
3. The Appellate Authority Sr. Divisional Manager LIC of India, RTI Deptt., Central Office 5th Floor, Yogakshema, PB No. 19953 J.B. Marg, Mumbai400021 (Maharashtra) Appeal: No. CIC/DS/A/2012/002477