Central Information Commission
Mr.Mehendra Kumar vs Insurance Division on 14 May, 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/2011/001666
Appellant /Complainant : Shri Mahendra Kumar, Patna
Public Authority : The Oriental Insurance Co. Ltd., New Delhi
(Sh. Ved Prakash, DGM/CPIO, Sh. V.V.Mohlla,Mgr.
Sh. Bipin Chander Bhatt & Sh. Hemant Kapur)
Date of Hearing : 14 May 2012
Date of Decision : 14 May 2012
Facts:
1. Applicant submitted RTI application dated 20 September 2010 before the CPIO, The Oriental Insurance Company Limited, New Delhi to obtain information in terms of the question paper of objective section along with correct answers of objective questions in promotional examination held on 6 June 2010 from scale IV to V etc.
2. Vide CPIO order of 15 October 2010, part information was furnished and appellant was informed that the Director, NIA, Pune had been asked to furnish information held by them.
3. Appellant preferred appeal dated 14 December 2010 before the first appellate authority.
4. Matter was decided vide FAA order dated 5 January 2011 vide which appellant was informed that The National Insurance Academy, Pune who is the holder of information has not provided the requested information to the Personnel Department of the Company in spite of repeated requests.
5. Appellant preferred second appeal before the Commission. Matter was heard today. Appellant made submissions via videoconferencing from Patna. Respondent as above appeared in person. Appellant stated that the senior administrative officer, NIA, Pune had, vide his letter dated 23 December 2009 addressed to the chief executive, Appeal: No. CIC/DS/A/2011/001666 GIPSA stated with reference to the ownership of question and answer sheets, the same could be taken from the NIA and kept in their own custody at the earliest.
Decision notice
6. In view of the averments of the appellant who has also provided a photocopy of the abovementioned letter of NIA to the Commission, the CPIO is directed to personally make efforts to obtain the requested information from NIA, Pune and provide the same to the appellant within three weeks of receipt of the order. The CPIO is reminded that the honourable Supreme Court of India has, already ruled in this matter and directed disclosure in their decision in the matter of Aditya Bandhopadhyaya vs CBSE and others, Civil Appeal No. 6454 of 2011 dated 9 August 2011. Noncompliance of this order will not only attract penalty under the RTI Act but will also amount to contempt of the orders of the Supreme Court.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Mahendra Kumar Shankar Mansion, above Canara Bank Nawal Kishore Road, Kadam Kuan Patna800003 (Bihar)
2. The CPIO Dy. General Manager The Oriental Insurance Co.; Ltd., Oriental House, PB No. 7037, Appeal: No. CIC/DS/A/2011/001666 A25/27, Asaf Ali Road, New Delhi110002
3. The Appellate Authority General Manager The Oriental Insurance Co.; Ltd., Oriental House, PB No. 7037, A25/27, Asaf Ali Road, New Delhi110002 Appeal: No. CIC/DS/A/2011/001666