Rajan Datta vs National Insurance Company Limited on 18 November, 2022

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Central Information Commission

Rajan Datta vs National Insurance Company Limited on 18 November, 2022

Bench: Neeraj Kumar Gupta

                           के    ीय सूचना आयोग
                     Central Information Commission
                        बाबा गंगनाथ माग,मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई द ली, New Delhi - 110067

ि तीय अपील सं या/Second Appeal No. CIC/NINCL/A/2021/122053

Shri Rajan Datta                                  ... अपीलकता/Appellant

                                   VERSUS
                                   बनाम
CPIO                                              ... ितवादी/Respondent
National Insurance Company Limited
Delhi Regional Office-2, Scope Minar
Core-3, 2nd Floor, Laxmi Nagar, Delhi-
110092

Relevant dates emerging from the appeal:-

RTI : 23-12-2020            FA     : 10-02-2021       SA      : 11-06-2021

CPIO : Not on Record        FAO : 11-03-2021          Hearing : 14-11-2022

                                  ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO) National Insurance Company Limited, Laxmi Nagar, Delhi. The appellant seeking information on fifty two points including inter-alia is as under:-

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2. No reply of CPIO is placed on record. Being dissatisfied with the same, the appellant has filed first appeal dated 10-02-2021 and requested that the information should be provided to him. The FAA vide order dated 11-03-2021 upheld CPIOs reply and disposed the appeal. He has filed a second appeal before the Commission on the ground that information sought has not been provided to him and requested to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant did not attend the hearing despite being served the hearing notice. The respondent, Shri A K Bareja, Regional Manager, appeared late and attended the hearing in person.

4. The respondent sought time to check his records and confirm as to whether any reply had been given to the instant RTI application or not.

Interim Decision:

5. The Commission, after hearing the submissions of the respondent and after perusal of records, observes that prima facie FAA in its order has mentioned that an appropriate reply had already been furnished by the CPIO. But neither any reply is placed before the Commission nor the appellant has appeared before the Commission to confirm the same. Therefore, it is difficult to dispose the instant RTI application in the absence of relevant replies/ documents sent to the appellant. Hence the matter is adjourned in the interest of justice. The Commission further observes that if any reply was given to the instant RTI application by post, tracking records proving that their reply has been delivered to the appellant be filed before the Commission. Otherwise, an appropriate reply as per the provisions of the RTI Act be sent to the appellant by registered post within 15 days from the date of receipt of this order.

6. In view of the above, the Registry of this Bench is directed to issue a fresh Notice for Hearing to both the parties concerned.

7. With the above observations, the appeal is hereby adjourned.

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8. Copy of the decision be provided free of cost to the parties.

Neeraj Kumar Gupta (नीरज कु मार गु ा) Information Commissioner (सूचना आयु ) दनांक / Date : 14-11-2022 Authenticated true copy (अिभ मािणत स यािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:

1. CPIO National Insurance Company Limited Delhi Regional Office-2, Scope Minar Core-3, 2nd Floor, Laxmi Nagar, Delhi-110092

2. Mr. Rajan Datta Page 3 of 3

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