Central Information Commission
Rehan Mohammad Shah vs Life Insurance Corporation Of India on 19 November, 2020
Author: Neeraj Kumar Gupta
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/2019/109890
Rehan Mohammad Shah ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, Life Insurance Corporation ... ितवादी/Respondent
Of India, Jaipur.
Relevant dates emerging from the appeal:
RTI : 31-10-2018 FA : 28-11-2018 SA : 07-03-2019
CPIO : 16-11-2018 FAO : 12-12-2018 Hearing: 12-11-2020
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, Jaipur seeking following information:-
1. "Name of the agent to whom agent code no. 00531-15AS was allotted including date of allotment.
2. Personal details such as agent's name, father's name, address etc. mentioned by the agent in his application form.
3. Copies of the application form and supporting documents submitted by the agent.
4. Whether the allottee of the agent code no. 00531-15AS is still working as LIC agent.
5. If the allottee of the agent code no. 00531-15AS is not working as LIC agent, what was his last LIC policy?
6. If his LIC agency has been terminated, kindly provide date of termination including reasons thereof."
2. The CPIO responded on 16-11-2018. The appellant filed the first appeal dated 28-11-2018 which was disposed of by the first appellate authority on 12-12- 2018. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before Page 1 of 3 the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. Rehan Mohammad Shah attended the hearing through audio conferencing. Ms. Sonali Sarin, CPIO participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.
4. The appellant contended that the sought for information pertains to the official records of LIC about its agent and therefore, the exemption claimed by the CPIO is not appropriate.
5. The respondent contended that the appellant is seeking personal details of their LIC agent and therefore, they have claimed exemption u/Section 8(1)(j) of the RTI Act, 2005.
Decision:
6. This Commission observes that the CPIO has not factored the point-wise queries raised by the appellant and instead has claimed exemption for the whole set of information. In this regard, this Commission takes note of the fact that the information sought by the appellant on point nos. 1, 4, 5 and 6 is official in nature about an LIC agent who acts as an interface between the LIC and the general public for the purpose of selling insurance products and therefore, the CPIO is directed to provide the information on these points to the appellant, within a period of 15 working days from the date of receipt of this order. However, the exemption claimed by the CPIO on rest of the points is being upheld due to being personal in nature.
7. With the above observations, the appeal is disposed of.
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:12-11-2020
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),(011-26105682) Page 2 of 3 Addresses of the parties:
1. The CPIO Life Insurance Corporation Of India, Nodal CPIO, RTI Cell, Divisional Office-1, Jeevan Prakash, Bhawani Singh Road, Post Box No- 65, Jaipur-302005.
2. Rehan Mohammad Shah Page 3 of 3