Central Information Commission
Mranant Meghji Nandu vs New India Assurance Co. Ltd. on 21 July, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/DS/A/2013/001539/MP
Appellant : Shri Anant M. Nandu,
Mumbai
Public Authority : New India Assurance Co. Ltd.,
Mumbai
Date of Hearing : 21 July 2014
Date of Decision : 21 July 2014
Present:
Appellant: Shri Anant M. Nandu - through VC.
Respondent: Shri Renjit Gangadharan, DGM/FAA, Shri
S.K. Dass, Manager/CPIO, Shri Kiran
Wanpal, ACPIO and Shri Ranjan, Assistant
Manager through VC
Facts:
1. The appellant, Shri Anant M. Nandu, submitted RTI application dated 28 January 2013 before the Central Public Information Officer (CPIO), New India Assurance Co. Ltd., Mumbai; seeking information regarding remigration of Senior Citizen Mediclaim Policy Holders from earlier product Mediclaim 2007 to erstwhile Mediclaim2006 etc., through a total of 2 points.
2. Vide reply 22 February 2013, CPIO furnished the information to the appellant. Not satisfied with the CPIO's reply, the appellant preferred an appeal dated 12 April 2013 to the first appellate authority (FAA) alleging that he had been provided incomplete and misleading information by the CPIO concerned. Vide order dated 10 May 2013, FAA upheld the CPIO's decision and also explained the same.
3. Not satisfied with the response of the public authority, the appellant preferred second appeal before the Commission.
4. The matter was heard today. The appellant submitted that he had sought information about the remigration of the Senior Citizen Mediclaim Policy (new product) from 2007 to Mediclaim policy of 2006. The information provided by the CPIO is misleading since two orders giving different positions had been provided. One of the replies suggests that the remigration is allowed to the senior citizens while the Head Office instructions indicate that remigration is not allowed.
5. The FAA submitted that the exCPIO (now retired) made an error in providing the information, as he assumed that the information is sought by the appellant about the remigration of his own claims. As per the company's policy, the remigration is allowed only for the applicants who had attained 60 years of age on introduction of the new product. In addition, complete information in this respect had been provided to the appellant with reference to the CIC's previous decision, involving similar RTI issue in the case no CIC/DS/A/2013/000847. Further, no correspondence, in writing has been made in between the Mumbai regional Office V and Head office, over this issue.
Decision Notice
6. The Commission accepts the CPIO's submission that the information as held has been provided to the appellant. However, the CPIO is directed to confirm in writing to the appellant that no correspondence, in writing has been made between the Mumbai Regional Office V and Head office, on the subject of remigration except for the circular issued on remigration from Senior Citizen Mediclaim Policy 2007 ( new product) to the erstwhile Mediclaim Policy 2006. The information as above is to be provided within one week of the receipt of the order of the Commission.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K.Mohapatra) Deputy Secretary & Dy. Registrar Tele. No. 01126105027 Copy to:
Central Public Information Officer The New India Assurance Co. Ltd., Mumbai Regional Office V, Vinhdhya Commercial Complex, 2nd Flor, Sector 11, C.B.D., Bellapur, Navi Mumbai 400614.
First Appellate Authority The New India Assurance Co. Ltd., Regd. & Head Office, New India Assurance Bldg., 87, M.G.Road, Fort, Mumbai 400001.
Shri Anant M. Nandu, Room No.24, 2nd Floor, 20/22, Khemraj Bldg., No.5, Khetwadi, Khambata Lane, Mumbai 4.