Central Information Commission
Mrprasant Kumar Pattnaik vs Life Insurance Corporation Of India on 22 December, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/MP/A/2014/000156
Appellant : Shri Prashant Kumar
Patnaik, Angul
Public Authority: LIC of India, Cuttak
Date of Hearing : 15 December 2014
Date of Decision : 22 December 2014
Present :
Appellant :
Present through VC from Angul
Respondent : Shri G
N Behera, Manager (Sales)/CPIO, Shri
S C Padhy, Administrative Officer
(CRM Dept) through VC from Cuttack
ORDER
1. The appellant, Shri Prashant Kumar Patnaik, submitted RTI application dated August 29, 2013 before the Central Public Information Officer (CPIO), LIC of India, Angul; seeking information on whether his letter dated 19.11.2011 received by LIC, Angul was treated as appeal as per Cl. 20 of Agency Regulation, 1972 etc., through a total of 2 points.
2. Vide reply dated October 1, 2013, the CPIO denied the information on point no. 1 on the ground of non availability of the information at Angul Branch and also denied the information on point no. 2 on the ground that information sought for was not 'information' in terms of section 2(f) of the RTI Act, 2005. Not satisfied with the CPIO's reply, the appellant filed an appeal dated 23 October 2013 before the first appellate authority (FAA) alleging that the CPIO did not want to give information communicated with the Branch vide letter dated 26.11.2011 in this regard. Vide order dated 18 November 2013, the FAA upheld the CPIO's decision.
3. Dissatisfied with the response of the public authority, the appellant preferred appeal before the Commission.
4. The matter was heard by the Commission. The appellant submitted that on the respondent branch orally informed him on 2.10.2011 about termination of agency on the ground of Minimum Business Guarantee (MBG). After the termination of his agency CIC/MP/A/2014/000156 the appellant filed an appeal before the Sr. Divisional Manager, Life Insurance Corporation of India, Cuttack to reinstate his Agency on 19.11.2011. The appellant submitted that he filed the RTI application to know what action had been taken on his letter dated 19.11.2011 but the respondents denied that having received any documents for renewal of license. The respondents submitted that the letter dated 19.11.2011 of the appellant was for reinstatement of agency and not for renewal of license. The respondents added that the appellant had to make application before the FAA for reinstatement of agency and if the FAA deemed fit then only reinstatement was given. They further stated that the letter had been received and was available in the Divisional Office. The FAA had sent a point wise reply to the appellant.
5. The CPIO had in his reply mentioned that the appellant's letter dated 19.11.2011 had not been received by him but later they added that it was available in the Divisional Office. The CPIO will explain his position within 10 days. The Commission holds that the respondents had provided clear point wise reply to the RTI application at the first appeal stage. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 01126105027 Copy to : Central Public Information Officer First Appellate Authority (under RTI Act) (under RTI Act) LIC of India LIC of India Sr Divisioanl Manager, Jeevan Prakash,Divisional Office, Divisional Office, Jeevan Prakash, CIC/MP/A/2014/000156 CRM Department,Nuapatna, Nuapatana, Cuttak753001 Cuttak753001 Shri Prasant Kuamr Patnaik S/o Shri Late Joginath Patnaik, Similipara, Angul759122 CIC/MP/A/2014/000156