Central Information Commission
Srinidhi S Hegde vs Life Insurance Corporation Of India on 14 May, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/LICOI/A/2024/102733
CIC/LICOI/A/2024/102722
Srinidhi S Hegde .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
LIC of India, CRM/PS
Department, South Central
Zonal Office, Jeevan Bhagya,
Saifabad, Hyderabad - 500063
PIO,
Life Insurance Corporation of
India, Divisional Office,
Jeevan Prakash, College Road,
Dharwad - 580001 ....प्रनर्वािीगण /Respondents
Date of Hearing : 07.05.2025
Date of Decision : 14.05.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned second appeals are clubbed together as the Appellant
is common and subject-matter is similar in nature and hence are being
disposed of through a common order.
Page 1 of 7
CIC/LICOI/A/2024/102733
Relevant facts emerging from appeal:
RTI application filed on : 04.07.2023
CPIO replied on : 01.08.2023
First appeal filed on : 27.08.2023
First Appellate Authority's order : 15.09.2023
2nd Appeal/Complaint dated : 12.12.2023
Information sought:
1. The Appellant filed an RTI application dated 04.07.2023 (offline) seeking the following information:
"1. LIC of India, SC Zone, Hyderabad employment notice dated 21.01.2023.
2. LIC of India, Dharwad Divn office Ltr No. Interview/ADO Recruitment- 22-23, dt.05.06.2023.
With ref No. 1, I have applied for the advertisement of LIC of India to fill the post of Apprentice Development officer -2023 and selected Dharwad Division of South Central Zone. Accordingly, I have cleared the Prelim's, Mains and appeared for Interview on 12.06.2023 at Dharwad with ref No. 2, on 27.06.2023, final result has been declared and I have not been selected for the post and no regret for that. My roll number is 2041000136 and registration number is 2230060477.
Now, I request your good self, kindly arrange to provide the following information under RTI act 2005, which is essentially required for me to improve my weak areas to appear next competitive examinations. It may also help me to improve my strategy among the other competitors.***
1) Tabulation of marks for final selection. That is the total marks scored by me in Main Examination and Interview separately.
2) Out of 40 interview marks, what is the minimum marks and the maximum marks may be awarded to a candidate, who appeared for interview and circular in this regard if any.
3) What is the procedure to announce the result with marks obtained by candidate after Main Examination and after final selection. Circular in Page 2 of 7 this regard if any as per laid down procedure of LIC on par with UPSC/KPSC and other government recruiting agencies.
4) What is the procedure to announce the Interview marks to a candidate after completion of his Interview, as per laid down procedure of LIC on par with UPSC/ KPSC/ other government recruiting agencies.
5) *** Subject wise marks scored by me in Main Examination. i.e. 1) Reasoning Ability & Numerical Ability. 2) General Knowledge. 3) Insurance and Financial Marketing Awareness.
6) ***Tabulation of marks of all the General merit candidates, who are appeared for the Interview at South central Zonal office jurisdiction for the final selection of Apprentice Development officer -2023."
2. The CPIO furnished a point-wise reply to the Appellant on 01.08.2023 stating as under:
" Reply to Query 1 to 6): The current round of recruitment of LIC ADO 2022-23 is under. process. The information shall be available after the entire selection process is over subject to fresh application."
3. Being dissatisfied, the appellant filed a First Appeal dated 27.08.2023. The FAA vide its order dated 15.09.2023, upheld the reply of CPIO.
4. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
CIC/LICOI/A/2024/102722 Relevant facts emerging from appeal:
RTI application filed on : 04.07.2023 CPIO replied on : 24.07.2023 First appeal filed on : 22.08.2023
First Appellate Authority's order : 01.09.2023 2nd Appeal/Complaint dated : 27.11.2023 Information sought:
5. The Appellant filed an RTI application dated 04.07.2023 (offline) seeking the following information:
Page 3 of 7"1. LIC of India, SC Zone, Hyderabad employment notice dated 21.01.2023.
2. LIC of India, Dharwad Divn office Ltr No. Interview/ADO Recruitment- 22-23, dt.05.06.2023.
With ref No. 1, I have applied for the advertisement of LIC of India to fill the post of Apprentice Development officer -2023 and selected Dharwad Division of South-Central Zone. Accordingly, I have cleared the Prelim's, Mains and appeared for Interview on 12.06.2023 at Dharwad with ref No. 2,on 27.06.2023, final result has been declared and I have not been selected for the post andno regret for that. My roll number is 2041000136 and registration number is 2230060477.
Now, I request your good self, kindly arrange to provide the following information under RTI act, 2005, which is essentially required for me to improve my weak areas to appear next competitive examinations. It may also help me to improve my strategy among the other competitors. ***
1) Tabulation of marks for final selection. That is the total marks scored by me in Main Examination and Interview separately.
2) Out of 40 interview marks, what is the minimum marks and the maximum marks may be awarded to a candidate, who appeared for interview and circular in this regard if any.
3) What is the procedure to announce the result with marks obtained by candidate after Main Examination and after final selection.Circular in this regard if anyas per laid down procedure of LIC on par with UPSC/ KPSC and other government recruiting agencies.
4) What is the procedure to announce the Interview marks to a candidate after completion of his Interview, as per laid down procedure of LIC on par with UPSC/ KPSC/ other government recruiting agencies.
5) ***Tabulation of marks of all the General merit candidates, who are appeared for the Interview at Dharwad Divisional office for the final selection of Apprentice Development officer-2023.
6) Dharwad Divisions final selection result copy of ADOS-2023. (All candidates list)."Page 4 of 7
6. The CPIO furnished a reply to the Appellant on 24.07.2023 stating as under:
"With reference to all the queries from Sl. No. 1 to Sl. No.6, we wish to inform you that the current round of recruitment of LIC ADO-2022023 is under process, The sought information is available after the entire process is over subject to fresh application."
7. Being dissatisfied, the appellant filed a First Appeal dated 22.08.2023. The FAA vide its order dated 01.09.2023, upheld the reply of CPIO.
8. Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Not Present.
Respondents: Shri R Saravanan, Regional Manager and CPIO and Ms. Shobha, Manager (CRM) & CPIO present through Video-Conference.
9. Written submissions of the Respondents are taken on record.
10. The Respondents submitted that now at the stage of second appeal, they have provided complete information to the Appellant including her own marks and marks obtained by the selected candidates with their names and category. The latest reply was sent to the Appellant through speed post on 02.05.2025.
Decision:
11. The Commission after adverting to the facts and circumstances of the case, hearing the Respondents and perusal of the records, observes that the Appellant is aggrieved in her second appeals that complete information has not been provided to her by the Respondents within stipulated period as per the provisions of the RTI Act.
12. On the other hand, the Respondents contended that now at the stage of second appeal, they have provided complete information to the Appellant which was sent to her by speed post on 02.05.2025. The Respondents further Page 5 of 7 submitted that at the time of giving reply to the Appellant, the selection process was not over.
13. The Commission observes that at the stage of second appeal the Respondents has provided requisite information to the Appellant. The said written submissions of the Respondents are being treated as an updated reply to the instant RTI applications, which the Respondent has already shared with the Appellant.
14. No further intervention of the Commission is required in the matter.
The above-mentioned second appeals are disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, LIC of India, CRM/PS Department, South Central Zonal Office, Jeevan Bhagya, Saifabad, Hyderabad - 500063 The FAA, Life Insurance Corporation of India, Divisional Office, Jeevan Prakash, College Road, Dharwad - 580001 Page 6 of 7 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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