Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Rajiv Bharadwaj vs Insurance Division on 4 June, 2012

                   Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                Delhi­110066
           Telefax:011­26180532 & 011­26107254 website­cic.gov.in

                   Appeal: No. CIC/DS/A/2011/002503  

Appellant /Complainant        :     Shri Rajiv Bhardwaj, Gurgaon 
(Haryana)     
Public Authority              :     The Oriental Insurance Co. Ltd., 
Ambala Cantt 
                              (Ms Jasbir Kaur, CPIO and Ms. Veena 
Dhawan,
                              Divisional Mgr./Hissar - through 
videoconferencing)

Date of Hearing               :     04 June   2012 
Date of Decision              :     04 June  2012
  
Facts:­ 

1. Appellant   submitted  RTI   application   dated   9   March   2011  before   the   CPIO,   Oriental   Insurance   Company   Limited,   Ambala  Cantt seeking the commission details of Agent Sheela Devi  and  communications  with Second  Surveyor  S Soni  with reference  to  Appellant's policy. 

2. Vide CPIO Order dated 8 April 2011, CPIO provided point  wise information.

3. Not   satisfied   by   the   CPIO's   Reply,   the   Appellant  preferred     Appeal   to   the   First   Appellate   Authority   dated   20  April 2011.

4. Vide   FAA   Order   dated   17   May   2011,   the   FAA   upheld   the  CPIO's decision as the requisite information has already been  provided.

5. Being   aggrieved   and   not   being   satisfied   by   the   above  response   of   the   public   authority,   the   appellant   preferred  second appeal before the Commission.

6. Matter was heard today via videoconferencing from Ambala  where  respondent as above  were present  and made submissions.  Appellant did not appear.

   Appeal: No. CIC/DS/A/2011/002503        Decision notice

7. After   hearing   the   submissions   of   the   CPIO   and   after  perusing the facts on record, Commission directs as follows:

Point 3:  CPIO will inform the appellant that information  pertaining   to   the   number   of  visits   is   not   held   by   them  and   that   the   conveyance   allowance   was   paid   on   lump   sum  basis.
Point   4:  CPIO   will   inform   the   appellant   that   all  submissions made by the surveyor are held in the survey  report, a copy of which has already been provided to the  appellant.
Point   5:  CPIO   will   inform   the   appellant   that   all  submissions   made   by   him   are   held   in   the   survey   report  which   has   already   been   provided   to   him   and   no   other  information is held by the public authority.

8. This information is as per averments of the CPIO at the  hearing. 

9. Information as above to be provided within two weeks of  receipt of the order. 

 

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 011­26105027 Copy to:­
1. Shri Rajiv Bhardwaj 396, Sector - 21, Pocket­A Gurgaon­122016 (Haryana)
2. The CPIO Branch Manager The Oriental Insurance Co. Ltd.,  Regional Office, 2nd. Floor Jeevan  Jyoti Bldg., Jagadhari Road     Appeal: No. CIC/DS/A/2011/002503        Ambala Cantt­133001 (Haryana)
3. The Appellate Authority Dy. General Manager The Oriental Insurance Co. Ltd.,  Regional Office, 2nd. Floor Jeevan  Jyoti Bldg., Jagadhari Road  Ambala Cantt­133001 (Haryana)        Appeal: No. CIC/DS/A/2011/002503