Central Information Commission
Dr.Ramesh Chandra vs Life Insurance Corporation Of India on 28 May, 2009
CENTRAL INFORMATION COMMISSION
.....
F.No.CIC/AT/A/2009/000113
Dated, the 28th May, 2009.
Appellant : Dr.Ramesh Chandra
Respondents : Life Insurance Corporation of India
This matter was heard on 06.05.2009. Pursuant to Commission's notice dated 06.04.2009, appellant was present while the respondents were absent when called.
2. The RTI-application of the appellant dated 10.06.2008 was replied to by the CPIO through his communication dated 29.08.2008 and the first-appeal was decided by the Appellate Authority on 25.10.2008.
3. Appellate Authority's order stated that appellant could inspect the files and the records corresponding to his queries after giving prior intimation to the CPIO about the day on which he wishes to conduct the inspection.
4. Appellant, in his second-appeal dated 26.12.2008, has demanded that respondents provide to him point-wise replies to his queries contained in his RTI-application.
5. It is seen from the RTI-application of the appellant that he had asked 17 items of information to be provided to him by the CPIO, all focused on implementation of the Rajbhasha Act in the Divisional Office and the subordinate offices of the public authority, viz. LIC of India.
6. I'm in agreement with the appellant that the type of information which he had sought could not be disclosed to him through inspection of records. But it is also possible that a number of these items of information would involve avoidable expenditure if they were to be collected and provided to the appellant. The status about the requested information at the public authority could not be ascertained because of the failure of the CPIO and the Appellate Authority to provide to the appellant pointed information to each one of his query and in the process bring up the respondents' position in regard to disclosure of information for each query.
AT-28052009-04.doc Page 1 of 2
7. Accordingly, it is directed that matter be remitted back to the Appellate Authority for him to decide in respect of each of the queries contained in appellant's RTI-petition regarding whether disclosure could be authorized within the meaning of the appropriate Sections of the RTI Act. The decision may be taken by the Appellate Authority after de-novo consideration within four weeks of the receipt of this order.
8. Appeal decided accordingly.
9. Copy of this direction be sent to the parties.
( A.N. TIWARI ) INFORMATION COMMISSIONER AT-28052009-04.doc Page 2 of 2