Ms. Nirmala Mascarenhas vs Life Insurance Corporation Of India on 7 December, 2022

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Central Information Commission

Ms. Nirmala Mascarenhas vs Life Insurance Corporation Of India on 7 December, 2022

Bench: Neeraj Kumar Gupta

                            के   ीय सूचना आयोग
                     Central Information Commission
                         बाबा गंगनाथ माग ,मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई  द ली, New Delhi - 110067

ि तीय अपील सं या/Second Appeal No. CIC/LICOI/A/2021/126165

Ms. Nirmala Mascarenhas                            ... अपीलकता /Appellant

                                  VERSUS
                                  बनाम

CPIO                                               ...!ितवादी/Respondent
Life Insurance Corporation of India
AP Karnataka, Telangana, Divisional
Office, Jeevan Krishna, Ajjarkad, Udupi-
576101

Relevant dates emerging from the appeal:-

RTI : 01-03-2021           FA     : 15-03-2021         SA       : 06-07-2021

CPIO : 05-03-2021          FAO : 30-03-2021            Hearing : 24-11-2022

                                 ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, Udupi. The appellant seeking information is as under:-

Page 1 of 3

2. The CPIO vide letter dated 05-02-2021 had denied the information as sought by the appellant 8(1)(j) & 11 of RTI Act, 2005. Being dissatisfied with the same, the appellant has filed first appeal dated 15-03-2021 and requested that the information should be provided to her. The FAO vide order dated 30- 03-2021 upheld CPIOs reply and disposed the appeal. She has filed a second appeal before the Commission on the ground that information sought has not been provided to her and requested to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant was not present despite notice. The respondent, Ms. Shashikala, Manager (CRM) & CPIO attended the hearing through video- conferencing.

4. The written submissions of the respondent are taken on record.

5. The respondent submitted that vide their letter dated 05.03.2021, they have categorically informed the appellant that the information sought by him is exempted from disclosure under Section 8(1)(d) and (j) of the RTI Act.

Decision:

6. The Commission, after hearing the submissions of the respondent and after perusal of records, observes that the appellant has sought information regarding details of the LIC commission given to Mr. Roy Philip year wise throughout his agency period. The Commission observes that the information sought by the appellant is personal information of third party and also held by the public authority in fiduciary capacity. Further, the information sought by the appellant is commercially sensitive information, which is exempted from disclosure under Section 8(1)(d), (e) and (j) of the RTI Act. The Commission is satisfied with the action/steps taken by the respondent in dealing with the RTI application of the appellant. No further intervention of the Commission is required in the matter.

7. With the above observations, the appeal is disposed of.

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8. Copy of the decision be provided free of cost to the parties.




                                                           नीरज कु मार गु ा)
                                       Neeraj Kumar Gupta (नीरज           ा
                                                               सूचना आयु )
                                     Information Commissioner (सू

                                                        दनांक / Date : 29-11-2022
Authenticated true copy
(अिभ मािणत स यािपत ित)


S. C. Sharma (एस. सी. शमा ),
Dy. Registrar (उप-पंजीयक),
(011-26105682)




Addresses of the parties:

1.    CPIO
      Life Insurance Corporation of India

AP Karnataka, Telangana, Divisional Office, Jeevan Krishna, Ajjarkad, Udupi-576101

2. Ms. Nirmala Mascarenhas Page 3 of 3

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