Central Information Commission
Surender Singh Saini vs Life Insurance Corporation Of India on 2 December, 2020
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 ली, New Delhi - 110067
ि तीय अपील सं या/Second Appeal No. CIC/LICOI/A/2019/636216
Surender Singh Saini ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, Life Insurance Corporation of ... ितवादी/Respondent
India, Rohtak.
Relevant dates emerging from the appeal:
RTI : 29.10.2018 FA : 23.12.2018 SA : 18.03.2019
CPIO : 26.11.2018 FAO : 24.01.2019 Hearing: 19-11-2020
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, Rohtak seeking following information:-
"I have a New Money Back Policy: Plan-93 (No. 171070060) since 01.12.1996 and Mr. Rajinder Saini (Agent Code: 03906177) was the LIC Agent for the same. Please provide the following information under the RTI Act 2005:
1. Date of appointment of Mr. Rajinder Saini as an LIC Agent.
2. Date of termination of Mr. Rajinder Saini as an LIC Agent.
3. Copy of complete file related to the termination of Mr. Rajinder Saini as an LIC Agent.
4. Year-wise details of the commission earned by Mr. Rajinder Saini from his date of appointment to the date of termination as an LIC Agent.
5. Year-wise details of the honorarium granted to Mr. Rajinder Saini from his date of appointment to the date of termination as an LIC Agent.Page 1 of 3
6. Details of his residence address (if changed) during his tenure as an LIC Agent. 7. Reasons related to the termination of Mr. Rajinder Saini as an LIC Agent.
8. Copies of applications/representations or any other document submitted by any LIC Customer for making any kind of financial fraud with them by Mr. Rajinder Saini during his tenure as an LIC Agent.
9. Date of appointment of Mr. Rajinder Saini as an LIC Agent or any other post, if again appointed.
10. Copy of complete file related to his re-appointment as an LIC Agent or to any other post in the LIC.
11. Year-wise details of the commission earned by Mr. Rajinder Saini from his date of re-appointment to till date as an LIC Agent."
2. The CPIO responded on 26.11.2018. The appellant filed the first appeal dated 23.12.2018 which was disposed of by the first appellate authority on 24.01.2019. 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. Surender Singh Saini attended the hearing through audio conferencing. Mr. Hoshiyar Singh, CPIO participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.
4. The appellant stated that Mr. Rajinder Saini was an LIC agent for his insurance plan and therefore, the respondent should be directed to provide him the sought for information.
5. The respondent contended that the appellant is seeking third party personal information about their LIC agent Mr. Rajinder Saini and therefore, they have claimed exemption u/Section 8(1)(j) of the RTI Act, 2005 in respect of point nos. 6 to 8 and 10 to 11.
Decision:
6. This Commission observes that an authorized LIC agent gets in touch with the general public for selling insurance products on behalf of the LIC in the representative capacity and therefore, it is in larger public interest to disclose his date of re-appointment as an LIC agent. In view of this, the CPIO is directed to disclose the date of re-appointment of Mr. Rajinder Saini, as available in their official records, within a period of 15 working days from the date of receipt of this Page 2 of 3 order. However, rest of the information on point nos. 6 to 8 and 10 to 11 is personal in nature and therefore, the CPIO has rightly claimed exemption u/Section 8(1)(j) of the RTI Act, 2005 in view of no any larger public interest in the matter.
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 ा सूचना आयु ) Information Commissioner (सू दनांक / Date:19-11-2020 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. The CPIO Life Insurance Corporation of India Nodal CPIO, RTI Cell, Divisional Office Rohtak SCO-3,4,5, Sector-I, HUDA, Rohtak Haryana- 124001
2. Shri Surender Singh Saini Page 3 of 3