Central Information Commission
Mr.Abhay Kumar vs Insurance Division on 17 September, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/000365
Appellant /Complainant : Shri Abhay Kumar, Palamu
(Jharkhand)
Public Authority : New India AssuranceCo. Ltd.,
Mumbay/Bhopal
(Dr. R.K. Duggal, CM, Sh C.K. Gola,
DGM, Sh. S.K. Dash
& Sh. D.K. Gupta, CPIO/Bhopal -
through video
Conferencing)
Date of Hearing : 17 September 2012
Date of Decision : 17 September 2012
Facts:
1. Appellant submitted his RTI application dated 24 September 2011 before the CPIO, NIA Co. Ltd, Bhopal seeking details in respect of the Court matters of MACT Surajpur/ High Court, Bilaspur through 5 points.
2. Vide CPIO Reply dated 4 October 2011, CPIO asked the Appellant to deposit RTI Application Fee within the prescribed procedures.
3. The Appellant preferred first Appeal to the First Appellate Authority dated 14 November 2011.
4. Vide FAA Order dated 9 December 2011, FAA upheld the CPIO's decision of dismissing the RTI Application on account of non submissions of requisite fees as per the prescribed rules.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing. Appellant was present at Palamu while Respondents were present in person at the hearing.
Appeal: No. CIC/DS/A/2012/000365
7. Respondents submitted that Appellant is repeatedly submitting the RTI Application annexing Rs. 10/ in the form of Cash along with the RTI Application which is against the prescribed rules.
8. Respondents further added that at every branch of the Public Authority, the provision of submitting the cash along with valid Receipt is available at the Cashier counter for the RTI Applications and the Applicant may avail the same facility.
Decision Notice
9. After hearing both the parties, Commission upholds the CPIO's decision and dismisses the present appeal as no RTI fees as prescribed in the Right to Information (Regulation of Fee and Cost) Rules, 2005 has been paid by the RTI Applicant. Case is closed.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shr Abhay Kumar C/o Shri Jai Naarayan Prasad Chairman Road, Hamidganj Daltonganj, Palamu822101 (Jharkhand)
2. The CPIO Manager New India Assurance Co. Ltd., Regional Office, Block No.3, 2nd. Floor ParyawasBhawan, Arera Hills,Bhopal462011 (MP)
3. The Appellate Authority Appeal: No. CIC/DS/A/2012/000365 Dy. General Manager New India Assurance Co. Ltd., HO : New India Assurance Bldg., 87, M.G. Road, Mumbai400001 (Maharashtra) Appeal: No. CIC/DS/A/2012/000365