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Central Information Commission

Mr.Mohan Gajanan Bapat vs Insurance Division on 4 July, 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/2012/000972  

Appellant /Complainant        :     Shri Mohan Gajanan Bapat, Mumbai 
Public Authority              :     National Insurance Co. Ltd., New 
Delhi  
                              (Shri Kushi Ram Verma, CPIO, Sh. 
N.C.Aggarwal,
                              CPIO & Sh. D.D.Dash, FAA)

Date of Hearing               :     04 July  2012 

Date of Decision              :     04 July  2012
  
Facts:­ 

1. Appellant   submitted   RTI   application   dated   24   December  2010   before   the   CPIO,   NI   Co.   Ltd.,   Mumbai   seeking   the  clarification   on   whether   the   claim   for   Ayurvedic   and  Acupuncture   Medical   Treatment   are   included   under   the   tailor  made   Medi­claim   policy   no.   360100/46/07/85000000009   covering  the staff of Oriental Insurance Company Limited.  

2. Vide   CPIO   order   dated   19   January   2011,   CPIO   provided  point wise information to the Appellant.

3. Not     satisfied   by   the   CPIO's   reply,   the   Appellant  preferred first Appeal to the First Appellate Authority dated  31 January 2011. 

4. Vide   FAA   Order   dated   4   March   2011,   the   FAA   upheld   the  CPIO's Order. 

5. Later,   CPIO,   vide   his   letter   dated   17   March   2011   has  provided a clarification to the Appellant that such treatment  are not excluded in tailor made policy issued to the staff of  Oriental Insurance Company Limited.

Appeal: No. CIC/DS/A/2012/000972      

6. Being   aggrieved   and   not   being   satisfied   by   the   above  response   of   the   public   authority,   the   appellant   preferred  second appeal before the Commission. 

7. Matter   was   heard   today.   Respondents   were   present   in  person while Appellant was not present at the hearing despite  having the facility of videoconferencing.

Decision notice

8. As   per   the   submission   made   by   the   respondents,   the  Commission is satisfied that full and complete information as  held   by  them   has   been   provided   to   the   Appellant  vide   CPIO's  letter   dated   17   March   2011.     Hence,   the   present   Appeal   is  dismissed.  Case is closed.

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 011­26105027 Copy to:­
1. Shri Mohan Gajanan Bapat  Manager (Ins.) C/o Dalmia Insurance Brokers Pvt. Ltd.,  17, Khetan  Bhawan, 2nd. Floor  198, J. Tata Road, Church Gate Mumbai­400020 (Maharashtra)
2. The CPIO Manager, National Insurance Co. Ltd.,  Delhi Regional Office­II, 2 E/9, Jhandewalan Extension, New Delhi­110055 
3. The Appellate Authority Regional Manager Appeal: No. CIC/DS/A/2012/000972       National Insurance Co. Ltd.,  Delhi Regional Office­II, 2 E/9, Jhandewalan Extension, New Delhi­110055         Appeal: No. CIC/DS/A/2012/000972