Central Information Commission
Mr.V Rajagopal vs United India Insurance Co. Ltd. on 11 March, 2013
CENTRAL INFORMATION COMMISSION
II Floor, B Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066.
Website : cic.gov.in
No. : CIC/DS/C/2013/000029
Date : March 11, 2013.
Complainant : Shri V. Rajagopal, Namakkal
Public Authority : United India Insurance Co. Ltd.
ORDER
The Commission has received a petition, dated 30.01.2013 from Shri V. Rajagopal, Namakkal in respect of his/her RTI-application of dated 18.07.2012 filed with CPIO, United India Insurance Co. Ltd., Namakkal. On perusal of the documents submitted by the complaint it is observed that the RTI application has been replied by the concerned CPIO, United India Insurance Co. Ltd., regional office, Coimbatore vide letter dated 06.08.2012.
2 It is also observed that the Complainant did not have an opportunity to go to the Appellate Authority and has directly approached the Commission with his complaint. In exercise of powers vested under Section 18(1) of the Right to Information (RTI) Act, the Commission directs the Appellate Authority to enquire into the allegations made by the Complainant and after giving him an opportunity of hearing, to pass an appropriate order with a view to ensuring that the desired information is provided to the Complainant, at the earliest.
3. In case the Complainant is not satisfied with the orders of the Appellate Authority, he is free to approach this Commission in second appeal.
5. The Complaint is disposed of with the above directions.
1(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Copy to :-
1. Shri V. Rajagopal, 1/120, Keelsathampur,, Via: Paramathi, Namakkal(TN)
2. The First Appellate Authority under RTI United India Insurance Co. Ltd., Regional Office, 178 Dr. Nanjappa Road, Coimbatore-641018 2