Central Information Commission
Inder Mohan Singh vs The New India Assurance Company Ltd. on 12 January, 2021
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा / Second Appeal No. CIC/NIACL/A/2019/120609
Inder Mohan Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, The New India Assurance ... ितवादी /Respondent
Company Limited, Patiala.
Relevant dates emerging from the appeal:
RTI : 24-09-2018 FA : 29-11-2018 SA : 03-05-2019
CPIO : 12-11-2018 FAO : 20-02-2019 Hearing : 05-01-2021
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), The New India Assurance Company Limited, Patiala seeking following information:-
"1. Please supply me the complete record of enrolment according to GSLI Scheme as the form was filled up by the applicant.
2. Please also inform about the dues of applicant after 16.04.1999, as the applicant was terminated from service.
3. Also supply me the complete details of PF and VPF of the applicant.
4. Please supply me the complete record of 1988-89 when the departmental inquiry was conducted against the applicant, if conducted then what is the result.
5. Please supply me the complete record of leave, casual leave, earned leave and medical leave from the date of joining to the termination of the applicant.
6. Also supply the complete record of P.A. Claim No. 42/514 Policy No. 423180900514 and receipt.
7. And also supply me the complete record of the applicant regarding service, termination and medical record (M/s. Garg Nursing Home Page 1 of 3 now Mission Hospital and Preet Surgical and Maternity Hospital) which is available in your office and also supply the original record of the dismissal."
2. The CPIO responded on 12-11-2018. The appellant filed the first appeal dated 29-11-2018 which was disposed of by the first appellate authority on 20-02-2019. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information. Hearing:
3. The appellant, Mr. Inder Mohan Singh attended the hearing through audio conferencing. Mr. Ravinder Jaiswal, CPIO participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.
4. The appellant limited his submissions on providing the documents pertaining to his leave & salary records from 1994 to 1999.
5. The respondent agreed to provide complete documents pertaining to leave & salary records of the appellant from 1994 to 1999, within a period of 15 working days from the date of receipt of this order. They also agreed to permit an opportunity of inspection to the appellant.
Decision:
6. This Commission directs the CPIO to provide complete documents pertaining to leave & salary records of the appellant from 1994 to 1999 on admissible charges, within a period of 15 working days from the date of receipt of this order. The CPIO is also directed to permit an opportunity of inspection to the appellant on the mutually convenient date and time, within a period of 15 working days from the date of receipt of this order.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा) Neeraj Kumar Gupta (नीरज ा Information Commissioner (सूसूचना आयु ) दनांक / Date 05-01-2021 Authenticated true copy (अिभ मािणत स#ािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Page 2 of 3 Addresses of the parties:
1. CPIO The New India Assurance Company Limited RTI Cell, Divisional Office, Chhoti Baradari The Mall, PO Box No. 42, Patiala, Punjab
2. Inder Mohan Singh Page 3 of 3