Central Information Commission
Mr.Siddhartha Sar vs Life Insurance Corporation Of India on 20 January, 2014
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/2013/000147/MP
Appellant /Complainant : Shri Sidhartha Sar, Kolkata
Public Authority : Life Insurance Corporation of
India, Kolkata
Date of Hearing : 20 January 2014
Date of Decision : 20 January 2014
Facts:
1. The Appellant Shri Sidhartha Sar has submitted RTI application dated 20 October 2012 before the Central Public Information Officer (CPIO), LIC of India, Kolkata seeking details regarding Mediclaim amount paid along with the period of medical leave of four employees of the LIC of India.
2. Vide order dated 3 November 2012, CPIO asked the appellant to deposit the requisite RTI fee along with the RTI application.
3. The appellant preferred first appeal dated 10 December 2012 to the First Appellate Authority(FAA).
4. Vide FAA order dated 28 December 2012, CPIOs order was upheld.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. The matter was heard today. The appellant Shri Siddhartha Sar attended the hearing through Videoconferencing. The respondents, the LIC was represented by Shri A.K. Saha, Manager (CRM), LIC, Howrah Division and Shri Vasudev Patro, representative of the First Appellate Authority. The appellant had asked for information on mediclaim amount paid by the LIC for mediclaim and period of medical leave in relation to their treatment in private hospital / nursing home in case of certain employees. He also stated that the CIC in appeal no.
CIC/DS/A/2012/000534 had said that the information sought for by the appellant is not held by NIC and that the appellant "may obtain the information about money paid by the public authority (LIC of India) for the respective mediclaim and the period of their medical leave by the individual employees by filing a separate RTI application to the LIC of India."
The appellant it appears has taken it as a direction to the LIC whereas it was a suggestion given to the appellant by the CIC.
7. In the present case RTI application was returned by the CPIO for want of correct mode of payment of RTI fee and subsequently the FAA had upheld this observation made by the CPIO. However, CPIO had furnished the requisite information by letter dated 10.01.2014 to the appellant by keeping in mind the objective of RTI Act.
Decision Notice
8. As the respondents have provided information to the appellant, the appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Siddhartha Sar 41/1, Feeder Road, Atiadaha, Dohpa Pata, Near Mousumi Club North 24, Parganas, Kolkata700057
2. The CPIO LIC of India, CRM Department Howrah Divisional Office 16, Hare Street, Kolkata700001
3. The Appellate Authority LIC of India, CRM Department Howrah Divisional Office 16, Hare Street, Kolkata700001