Central Information Commission
Mr.Ajay Singh vs Insurance Division on 22 August, 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/2011/004201
Appellant /Complainant : Shri Ajay Singh, Gorakhpur (UP)
Public Authority : LIC of India, Kanpur (UP)
(Ms. Anjana Garg, Secy/CPIO, Sh.
Salikm Vishvanath,
Secy./AA, Sh. Puneet Malhotra, FAA,
Sh. B.D. Rawat
Assisting CPIO, Sh. Vivek Mishra,
Assisting CPIO
& Sh. A.K. Awasthi, Assisting CPIO -
through video
Conferencing)
Date of Hearing : 22 August 2012
Date of Decision : 22 August 2012
Facts:
1. RTI application dated 28 May 2011 was preferred by the applicant before the CPIO, LIC of India, Kanpur to seek information through 19 points pertaining to promotion matters of Assistant Administrative Officer (Administration) and Assistant Administrative Officer (Programmer) for the period 2003 up to 2008.
2. Vide CPIO order dated 29 June 2011, information was provided in respect of point 7 and the rest of the information was denied as it did not conform to the definition of information as per section 2 (f) of the Act and also on the grounds that the requested information was not available in soft form.
3. Appellant preferred appeal dated 4 July 2011 before the first appellate authority.
Appeal: No. CIC/DS/A/2011/004201
4. Matter was decided vide FAA order dated 23 August 2011 vide which information as sought under point 6 was provided to the appellant after he deposited Rs. 2194 as additional fees.
5. Appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing from Gorakhpur where appellant was present. CPIO and first appellate authority made submissions from Kanpur.
Decision notice
7. After hearing both parties Commission directs as follows:
Points 6 and 7: respondent to provide information in respect of 2008 to the appellant which is missing in the documents already provided to him (pages 4, 7, 8 and 16).
8. As regards information pertaining to the years 2003 and 2004, the CPIO will do a thorough check to ascertain whether the information sought under these two points is available with them and provide the same to the appellant. In case the requested information is destroyed, the CPIO will then provide to the appellant, a copy of the prescribed schedule for maintenance/ destruction of records as evidence that the requested record has since been destroyed.
Point 17: the CPIO will provide to the appellant, a copy of the rules under which an employee can make an appeal to a superior authority against the assessment/ grade given to him by his reporting officer.
9. The CPIO will also provide to the appellant a copy of the guidelines prescribing the minimum period of service under and Appeal: No. CIC/DS/A/2011/004201 officer for him to be eligible to write the annual confidential report of those working under him.
10. Information as above to be provided within four weeks of receipt of the order.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Ajay Singh Sr. Assitant (Claims) Salary No. 227600 LIC of India, Divisional Office Taramandal Road, Gorakhpur273016 (UP)
2. The CPIO Manager (CRM) LIC of India, North Central Zonal Office Jeevan Prakash, 16/98, M.G. Marg Kanpur208001 (UP)
3. The Appellate Authority Regional Manager LIC of India, North Central Zonal Office Jeevan Prakash, 16/98, M.G. Marg Kanpur208001 (UP) Appeal: No. CIC/DS/A/2011/004201