Central Information Commission
Mrprasanta Kumar Pattnaik vs Life Insurance Corporation Of India on 22 December, 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/MP/A/2014/000467
Appellant : Shri Prashant Kumar
Patnaik, Angul
Public Authority: LIC of India, Cuttak
Date of Hearing : 15 December 2014
Date of Decision : 22 December 2014
Present :
Appellant :
Present through VC from Angul
Respondent : Shri G
N Behra, Manager (Sales)/CPIO, Shri
S C Padhy, Administrative Officer
(CRM Dept) through VC from Cuttack
ORDER
1. The appellant, Shri Prashant Kumar Patnaik, submitted RTI application dated 26 September 2013 before the Central Public Information Officer (CPIO), LIC of India, Cuttak; seeking information regarding steps taken on his request for renewal of his license no. 1407285 which was due to expire on 30.9.2012 etc.
2. Vide reply dated 1 November 2013, the CPIO informed the appellant that they had not received any request for the renewal of his license, therefore no action was taken by them. Not satisfied with the CPIO's reply, the appellant filed an appeal dated 9 November 2013 before the first appellate authority (FAA) alleging that he had been furnished false information as he had communicated with the Branch vide letter dated 3.8.2012 in this regard. Vide order dated 10 December 2013, the FAA upheld the CPIO's decision and also observed that the letter dated 3.8.2012 was not the application for renewal of license but, it was a suggestion/opinion sought for by the appellant about what to be done to renew the license.
3. Dissatisfied with the response of the public authority, the appellant preferred appeal before the Commission.
CIC/MP/A/2014/000467
4. The matter was heard by the Commission. The appellant submitted that he had sent all the documents but then also the respondent had not renewed his license and they denied the receipts of the documents. The respondents submitted that the letter dated 3.8.2012 of the appellant addressed to Chief Manager, Angul Branch was not the application for renewal of license but it was a suggestion/opinion sought about process of renewal of license. The respondents informed that for renewal of license Insurance Regulatory & Development Authority forms were required to be filled.
5. The Commission finds that the CPIO had given incorrect information to the appellant in as much as he stated that the application for renewal was not received in the branch while an application had been received though not in correct form. Therefore, the then CPIO, Shri P.I. Mishra, will submit his kexplanation for careless handling of the RTI matter within 10 days of the receipt of the order of the Commission. The FAA had, however, given a point wise reply to the appellant. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 01126105027 Copy to: Central Public Information Officer First Appellate Authority (under RTI Act) (under RTI Act) LIC of India LIC of India Sr Divisioanl Manager, Divisional Office, Jeevan Prakash,Divisional Office, CRM Jeevan Prakash, Nuapatana, Department,Nuapatna, Cuttak753001 Cuttak753001 CIC/MP/A/2014/000467 Shri Prasant Kuamr Patnaik S/o Sh Late. Joginath Patnaik, Similipara, Angul759122 CIC/MP/A/2014/000467