Central Information Commission
Mrpio Sic Rajasthan Fd By Rakesh Sharma vs The Oriental Insurance Co. Ltd. on 6 May, 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/2013/000867/MP &
CIC/MP/A/2014/000053
Appellant : Shri Rakesh Sharma,
Ghaziabad
Public Authority : OICL, Jaipur
Date of Hearing : 6 May 2014
Date of Decision : 6 May 2014
Facts:
1. The appellant, Shri Rakesh Sharma, submitted two RTI applications dated 21 January 2013 & 6 February 2013 before the Central Public Information Officer (CPIO), Oriental Insurance Co. Ltd., New Delhi & Jaipur respectively; seeking information regarding the survey report submitted by the surveyor Shri S. P. Goel; his appointment etc. w.r.t to his claim made under fire policy no. 1999/827 & 1999/930, through a total of 11 points.
2. Vide reply dated 11 March 2013, CPIO denied the information sought by the appellant on the ground that legal proceeding were going on in the matter.. Not satisfied with the CPIO's reply, the appellant preferred appeal dated 8 March 2013 to the first appellate authority (FAA), alleging that he had not been provided certified copy of information on point no. 1 and unsatisfactory information on point no. 2 had been provided to him by the CPIO concerned. No order had been passed by the FAA in this case.
3. Not satisfied with the response of the public authority, the appellant preferred second appeal before the Commission.
4. The matter was heard today via videoconferencing. The appellant, Shri Rakesh Sharma, was present at the hearing in person. The respondent, Shri R.K. Rajpal, FAA/Chief Regional Manager made submissions from Jaipur.
6. The appellant submitted that no information has been provided by CPIO till date.
7. The FAA submitted to the Commission that vide letter dated 10 April 2013 written to the Commission, it has been submitted that the report of the surveyors concerned was not provided as the matter was pending before the High Court. However, as on date the said matter has been decided and the information may be provided upon the payment of Rs 908/ as photocopying charges.
8. The appellant agreed to deposit the same at the earliest. Both the parties exchanged their respective email address and phone numbers at the hearing.
Decision Notice
9. The Commission directs the CPIO to provide the information to the appellant, upon payment of the photocopying charges, within one week of the receiving the same from the appellant. The CPIO is also directed to provide copy of the letter dated 10 April 2013 addressed to the Commission allowing the disclosure of information.
(Manjula Prasher) Information Commissioner Authenticated true copy (T.K. Mohapatra) Dy. Secretary & Dy. Registrar Tele.No. 01126105027 Copy to:
Central Public Information Officer The Oriental Insurance Co Ltd 3rd Floor, Anand Bhawan, Sansar Chandra Road, Jaipur302001.
First Appellate Authority The Oriental Insurance Co Ltd 3rd Floor, Anand Bhawan, Sansar Chandra Road, Jaipur302001.
Shri Rakesh Sharma, 19A, Vrindavan Gardan Extension, Sahibabad201005, Ghaziabad, UP .