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/2024/629254
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 : 18.02.2024
PIO replied on : 22.03.2024
First Appeal filed on : 26.03.2024
First Appeal Order on : 16.04.2024
2nd Appeal received on : 22.06.2024
CIC/NINCL/A/2024/629254 Page 1 of 5
Information soughtand background of the case:
The Appellant filed an RTI application dated 18.02.2024 seeking information on the following points:
"1.Certified copies of approved pay fixation notes along with related, attached documents of the following employees from ex-servicemen category on appointment to the company.(1) employee no.733333 Mr. Sanjay.M(2) employee no.73311 JS kondaiah(3)employee no.73255 Mr. Vemula Mallesharn (4) employee no.72973 Mr.Sashi Pada Mandal.
2. Information, copies of guidelines followed in above cases.
3. Copies of information regarding the Basic pay revised, readjustment after wage amendment 2016. Kindly provide copies of arrear sheet (extract containing Basic Pay readjusted relevant to Basic pay fixed vide para 1 and 2 above.
4. Information regarding guidelines followed in above cases. Information on whether para 5 of administrative instructions applied or relevant provision of personal manual in respect of future recruits of ex-servicemen applied/applicable.Kindly provide copies of guidelines applicable. Certified further applicant is also an employee of National Insurance Company Limited (employee no.74902) and the information sought under good faith for natural justice and fairness to rectify manifest errors in applicant pay fixation. Redact any personal information, if deemed fit and appropriate."
The CPIO replied vide letter dated 22.03.2024 and the same is reproduced as under:-
"1. This information cannot be provided as it is an exemption under Section 8(1)(e) and (j) of the RTI Act, 2005 being fiduciary and third-party in nature.
2. HO Circular dated 04.08.2016 is attached.
3. This information cannot be provided as it is an exemption under Section 8(1)(e) and (j) of the RTI Act, 2005 being fiduciary and third-party in nature.CIC/NINCL/A/2024/629254 Page 2 of 5
4. The query is not only not specific but also speculative in nature. Furthermore, the applicant is seeking a clarification which does not come under the purview of the RTI Act."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.03.2024 alleging that the information provided was not provided. The FAA vide order dated 16.04.2024 stated as under:-
"Para 1 of information was denied by quoting section 8(1)e &j, the same may not applicable in the present application which was also clarified by central information commission also in various past judgements. Any information pertaining to personal in nature may be masked and rest all information may kindly be provided. The reason for the seeking the information also provided in the main application.
Para 2- May be false information provided as the circular provided in prospective in nature and only can be ascertained after Para 1,3 is provided.
Para 3-Information is pertaining to financial in nature, substantially provided by government. CPIO was wrongly denied the genuine information sought for rectification of manifest errors in applicant pay fixation.
Para 4- The information was specific and not speculative or for any clarifications. The information was readily available also.
Hence, it is requested that kindly reconcile and provide correct information as available with CPIO as early as possible please."
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/2024/629254 Page 3 of 5
The respondent while defending their case inter alia submitted that the information sought on point no. 1 and 3 pertained to third-parties, hence, the same was denied under section 8 (1) (e) & (j) of the RTI Act. She further submitted that relevant copy of the Head office circular w.r.t pay fixation has been provided to the appellant on 22.03.2024.
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 22.03.2024. 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 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 CIC/NINCL/A/2024/629254 Page 4 of 5
2. The CPIO National Insurance Co.
Ltd, Head Office, Premises No.18-0374, Plot No. CBD-81, New Town, Kolkata - 700156 CIC/NINCL/A/2024/629254 Page 5 of 5 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) 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) 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) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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