Central Information Commission
Joby John vs National Insurance Company Limited on 21 January, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No. CIC/NINCL/A/2024/632624
Joby John ......अपीलकताग /Appellant
VERSUS
बनाम
CPIO: NICL ....प्रनतवािीगण/Respondents
Date of Hearing : 19.01.2026
Date of Decision : 19.01.2026
Information Commissioner : Shri Surendra Singh Meena
Relevant Facts emerging from appeal:
RTI application : 21.03.2024
PIO replied on : 15.04.2024
First Appeal filed on : 16.05.2024
First Appeal Order on : 30.05.2024
2nd Appeal received on : 12.07.2024
CIC/NINCL/A/2024/632624 Page 1 of 7
Information soughtand background of the case:
The Appellant filed an RTI application dated 21.03.2024 seeking information on the following points:
"1.Information on whether the provision of graduation increment to graduate(Civil graduate) ex-servicemen vide para(iv and v-last two paragraph) of DFS letter no.4/3/2012-Welfare dated 17.02.2014 is applicable to ex-servicemen joining the general insurance public sector companies like National Insurance Company Limited and other similar organisations.
2. If the provision is applicable to National Insurance Company Limited, information on whether the said provision further require any mandatory amendment or approval by wage amendment scheme by GIPSA and if amendment is required, the status of amendment if any approved BY GIPSA(General Insurance Public Sector Association).
3. Information on amendment carried out, provision granted by GIPSA for graduation increment to graduate ex-servicemen, if any Information on any restrictions on date of passing of civil graduation for said provisions if any.
4. Information on any application from ex-servicemen for graduation increment on said DFS letter above was rejected by Public sector Insurance Companies with reasons for rejection if any.
5.Information on said graduation increment to ex-servicemen is uniformity applicable to all autonomous organizations without any other requirements like approval of wage amendment or provisioning by respective authorities like IBA, GIPSA, LIC etc.
5. Information on whether the restriction on date of passing as applicable to general category employees (Maximum date of passing of graduation restricted to 31.07.2007) is also applicable to ex-servicemen employees in National Insurance Company Limited.
6. Any other relevant information like reference, authority quoted by IBA, copy of file notes etc. in respect of said allowance vide para (iv and v) of DFS letter."CIC/NINCL/A/2024/632624 Page 2 of 7
The CPIO replied vide letter dated 15.04.2024 and the same is reproduced as under:-
"1. Please find enclosed the relevant page of the Gazette Notification dated 14th October, 2022. Para V of the said notification may be referred to for granting Graduation Increment.
2. Please refer to the reply under para 1 above.
3. Please refer to the reply under Para 1 above.
4. The query is not specific as we do not maintain any such record.
5. We are not the custodian of the information.
6. Please refer to the reply under Para 1 above.
7. We are not the custodian of the information."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 16.05.2024 alleging that the information provided was not provided. The FAA vide order dated 30.05.2024 stated as under:-
"On receipt of the first appeal the custodian department asked to review of their earlier reply and provide revised information, if any. The custodian department DPIO confirmed that there is no separate provision for Graduation Allowance for Ex-servicemen. Therefore the reply of the custodian department is found appropriate and no further intervention is required in this regard."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
The appellant (Ahmedabad) was remained absent.
The respondent Ms. Sanchali, CPIO, (Kolkata) was present through audio conference.CIC/NINCL/A/2024/632624 Page 3 of 7
The respondent while defending their case inter alia submitted that the appellant has sought clarification regarding applicability of the provision of graduation increment to graduate ex-servicemen and copy of the relevant Gazette Notification dated 14.10.2022 has been provided by the respondent vide letter dated 15.04.2024.
A written submission dated 08.01.2026 of the respondent is reproduced as under:-
"1.Information on whether the the provision of graduation increment to graduate (Civil graduate) ex-servicemen vide para(iv and v-last two paragraph) of DFS letter no.4/3/2012-Welfare dated 17.02.2014 is applicable to ex-servicemen joining the general insurance public sector companies like National Insurance Company Limited and other similar organisations.
Our Submission:
Our organization grants the graduation increment according to Para V of the Gazette Notification dated October 14, 2022 and the relevant pages were duly provided to the applicant (as attached).
In First Appeal the applicant submitted that the initial reply covered general category employees, but their specific query relates to Ex-servicemen within the organization.
In response, we have re-confirmed that there is no separate provision for Graduation Allowance for Ex-servicemen. Therefore, no additional information is available on this matter beyond the existing notification.
2. If the provision is applicable to National Insurance Company Limited, information on whether the said provision further require any mandatory amendment or approval by wage amendment scheme by GIPSA and if amendment is required, the status of amendement if any approved BY GIPSA(General Insurance Public Sector Association).CIC/NINCL/A/2024/632624 Page 4 of 7
Our Submission:
In our organisation the granting graduation increment is given as per Gazette Notification dated 14th October, 2022 as per Para V (relevant paged provided to the applicant along with the reply).
3.Information on amendment carried out, provision granted by GIPSA for graduation increment to graduate ex-servicemen, if any. Information on any restrictions on date of passing of civil graduation for said provisions, if any.
Our Submission:
In our organisation the granting graduation increment is given as per Gazette Notification dated 14th October, 2022 as per Para V(relevant paged provided to the applicant along with the reply).
4.Information on any application from ex-servicemen for graduation increment on said DFS letter above was rejected by public sector Insurance Companies with reasons for rejection if any Our Submission:
As this query was not specific in nature, and as a result, no corresponding record was maintained.
However, as conveyed previously, the granting of the graduation increment within our organization is governed by the Gazette Notification dated October 14, 2022, specifically as outlined in Para V (relevant paged provided to the applicant along with the reply).
5.Information on said graduation increment to ex-servicemen is uniformity applicable to all autonomous organizations without any other requirements like approval of wage amendment or provisioning by respective authorities like IBA,GIPSA, LIC etc. CIC/NINCL/A/2024/632624 Page 5 of 7 Our Submission:
Query was related to other organisations and we are not custodian of the sought information.
6.Information on whether the restriction on date of passing as applicable to general category employees (Maximum date of passing of graduation restricted to 31.07.2007) is also applicable to ex-servicemen employees in National Insurance Company Limited.
Our Submission:
In our organisation the granting graduation increment is given as per Gazette Notification dated 14th October, 2022 as per Para V.
7. Any other relevant informations like reference, authority quoted by IBA, copy of file notes etc in respect of said allowance vide para (iv and v) of DFS letter.
Our Submission:
Query was related to other organisations and we are not custodian of the sought information."
Decision:
In the light of the above and perusal of the available of record, the Commission observed that the respondent has provided an appropriate reply to the appellant vide letter dated 15.04.2024. The Commission finds that no further intervention is required in the matter, hence the appeal is dismissed.
Sd/ (Surendra Singh Meena) (सुरेंद्र ससिंह मीना) Information Commissioner (सूचना आयुक्त) निनां क/Date: 19.01.2026 CIC/NINCL/A/2024/632624 Page 6 of 7 Authenticated true copy Ramesh Babu Krishnan (रमेश बाबू कृष्णन) Dy. Registrar (उप पंजीयक) 011-26105027 Addresses of the parties:
1. Joby John 169, Neelkanth Villa Bunglows, Near DPS School, Bopal, Ahmedabad-380058 Gujarat, Ahmedabad, 380058
2. The CPIO National Insurance Co.
Ltd, Head Office, Premises No.18-0374, Plot No. CBD-81, New Town, Kolkata - 700156 CIC/NINCL/A/2024/632624 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)