Central Information Commission
Ankit Rastogi vs United India Insurance Co. Ltd. on 25 July, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/UIICL/C/2023/625190
Ankit Rastogi ....निकायतकताग /Complainant
VERSUS
बनाम
CPIO,
United India Insurance Co.
Ltd, 899/1, Ratna Complex,
Hotel Ratan Palace, 1st Floor,
Kaulagarh Road, Dehradun - 248001 ....प्रनतवािीगण /Respondent
Date of Hearing : 18.07.2024
Date of Decision : 24.07.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from complaint:
RTI application filed on : 08.02.2023
CPIO replied on : 06.03.2023
First appeal filed on : NIL
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 24.05.2023
Information sought:
The Complainant filed an RTI application dated 08.02.2023 seeking the following information:
"1-यह की प्रार्थी द्वारा दिए गए प्रार्थथना पत्र दिनाांक 07.10.2021 पर हुई कायथवाही से अवगत करायेI 2- यह की अभिकताथओां की समस्या के समाधान में आपके द्वारा भिया जाने वािे समय से अवगत करायेI Page 1 of 5 3-यह की अभिकताथ पुरस्कार स्कीम द्वारा प्रार्थी को वर्थ 2012-2013 से अिी तक भमिने वािे प्रतत वर्थ पुरस्कार का िेखा जोखा उपिब्ध करायेI 4- यह की अभिकताथ पुरस्कार योजना के अांतगथत प्रततवर्थ भमिने वािे पुरस्कार के िुगतान में िगने वािे समय से अवगत करायेI 5-यह की प्रार्थी द्वारा दिनाांक 27.10.2020 व 07.10.2021 के सम्बन्ध में प्रार्थी द्वारा दिए गए प्रार्थथना पत्र व इसी सम्बन्ध में िेजे गए ईमेि पर जो कायेवदह अिी तक हुई है उनका अिग अिग पूर्थ कायेवदह वववरर् उपिब्ध करायेI"
The CPIO furnished a reply to the complainant on 06.03.2023 stating as under:
"Pointwise reply of your grievance is 1-No action has been taken 2-No time is fixed 3-It will be shared by your Branch DO under which you are working. 4-No time is fixed 5-No action has been taken Kindly note that with regard to the above document -information. our Moradabad office will share agent reward scheme as amended time to time with you and the details of award-reward as per their records within 15 days.
further, you may contact with us on [email protected]. for any further grievance."
Being dissatisfied, the complainant filed a First Appeal dated NIL. The FAA order is not on record.
Feeling aggrieved and dissatisfied, complainant approached the Commission with the instant Complaint.
Relevant Facts emerged during Hearing:
The following were present:-
Complainant: Absent Respondent: Shri Ishwar Ram Choudhary, CPIO, appeared through video conference Page 2 of 5 The respondent while defending their case inter alia submitted that they had already provided the point-wise reply to the complainant vide letter dated 06.03.2023. They further submitted that on point No. 3 of the RTI application, they informed that concerned Branch has already replied to the complainant.
Further, the respondent has filed written submission 18.07.2024 and for clarity relevant paras are reproduced as under:
1. "Mr Ankit Rastogi qualified as the Star6 category agent for the year 2017-18.
2. He applied on 27/10/2020 for the reimbursement of mobile phone purchased by him under the agency reward scheme for agent 2017-18.
3. He filed the RTI on 08.02.2023 pertaining to the matter of reimbursement of Mobile phone.
4. He referred the matter to Mistry of Finance by lodging the grievance numbered "DEAID/E/2023/0022006" which was forwarded to United India Insurance Co Ltd on 18/08/2023.
5. Matter was thoroughly scrutinized by the concerned department and competent authority repudiated the reimbursement of mobile phone to Mr. Ankit Rastogi. The office note is attached.
6. Final reply was sent to Mr. Ankit Rastogi by the undersigned on 25/08/2023 which is as under:
You have provided Mobile Phone (One Plus 7 T) bill dated 09/01/2020 for reimbursement towards Star Category 6 agency reward PY 2017-18 HOWEVER, AS PER POINT NO.4 OF "AGENCY REWARDS SCHEMES FOR INDIVIDUAL AGENTS 2017-18 dated 30.10.2017: STAR 6 CATEGORY AGENT IS ELIGIBLE FOR THE REIMBURSEMENT LAPTOP/DOMESTIC TRIP/TWO WHEELER/FOREIGN TRIP AND IN LIEU OF DOMESTIC TRIP REIMBURSEMENT OF LAPTOP/I-PAD/TABLET/PC ONLY CAN BE AVAILED TO STAR 6 CATEGORY AGENT.
MOBILE PHONE DOES NOT FALL UNDER THE LIST OF ITEMS MENTIONED IN THE CIRCULAR.
Hence the reimbursement of Mobile Phone Bill has been repudiated by the competent authority."Page 3 of 5
Decision The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, noted that point-wise reply has been given by the respondent within the stipulated time period vide letter dated 06.03.2023. As regard point No. 3 of the RTI application, the respondent submitted that concerned Branch has already replied to the complainant. Besides, detailed written submission filed by the respondent on 18.07.2024 is taken on record. The complainant neither filed any written objection nor presented himself before the Commission to controvert the averments made by the respondent and further agitate the matter.
It is noted that the instant matter is a complaint under the RTI Act where no further direction for disclosure of information can be given and it is only required to be ascertained if the information has been denied with a mala fide intention or due to an unreasonable cause. Upon perusal of the facts on record, the Commission finds that appropriate reply has been given by the respondent. No mala-fide is established on the part of the CPIO in this case. Hence, the Commission finds no further scope of intervention in the instant matter.
The Complaint is dismissed accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानित प्रनत) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 4 of 5 Copy To:
The FAA, United India Insurance Co. Ltd, 899/1, Ratna Complex, Hotel Ratan Palace, 1st Floor, Kaulagarh Road, Dehradun - 248001 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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