Central Information Commission
Mr.K Palaniswamy vs Insurance Division on 20 February, 2013
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/2012/001538
Appellant /Complainant : Shri K.Palaniswamy, Coimbatore
(TN)
Public Authority : LIC of India, Coimbatore (TN)
(Sh. G.Rajgopal, CPIO & Sh. N.R.
Chauhan, CPIO -
Through videoconferencing)
Date of Hearing : 20 February 2013
Date of Decision : 20 February 2013
Facts:
1. Appellant submitted RTI application dated 30 March 2012 before the CPIO, LIC of India, Divisional Office, Coimbatore to obtain information through 18 points pertaining to departmental guidelines for transfer of Class.III & IV employees in Coimbatore Division.
2. Vide CPIO order dated 28 April 2012, part information was furnished and part denied on the grounds that it did not fall under the ambit and scope of section 2(f) which gives the definition of information.
3. Appellant preferred appeal dated 5 May 2012 before the First Appellate Authority.
4. Matter was disposed of vide FAA order dated 31 May 2012 by providing additional information.
5. Appellant preferred second appeal before the Commission.
6. Matter was heard today. Both parties as above were heard via videoconferencing from Coimbatore.
Decision notice
7. After hearing both the parties Commission remands back to the CPIO, points 5 to 16 of the RTI application with directions to provide specific information as held by them and Appeal: No. CIC/DS/A/2012/001538 not disposed of the entire matter with a sweeping statement that the same is not covered under the definition of information given under the Act.
8. Point 18 CPIO has clarified that the information sought is held in a register which lists the transfer requests in chronological order. He has also stated that in altogether there are 83 requests listed. Commission directs that the complete list be provided to the appellant without providing reasons for the transfer request as that information would be covered under the exemption clause 8(1)
(j) of the Act. In the Commission's view transparency in matter of requests for transfer is in the interest of fairness in administration.
9. Information to be provided within 3 weeks of the receipt of the order.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri K. Palaniswamy Record Clerk - Sr. No. 511711 LIC of India - Peelamedu Branch Avinashi Road, Combatore641018 (TN)
2. The CPIO Manager (CRM) LIC of India, Divisional Office Jeevan Prakash, India Life Bldg., Post Box No. 3810, Trichy Road Combatore641018 (TN)
3. The Appellate Authority Sr,. Divisional Manager LIC of India, Divisional Office Appeal: No. CIC/DS/A/2012/001538 Jeevan Prakash, India Life Bldg., Post Box No. 3810, Trichy Road Combatore641018 (TN) Appeal: No. CIC/DS/A/2012/001538