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Central Information Commission

Mrsunil Kumar P S vs Life Insurance Corporation Of India on 29 May, 2015

                       Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                Delhi­110066
                             website­cic.gov.in

                      Appeal: No. CIC/MP/A/2014/001667
  
Appellant                         : Shri Sunil Kumar P.S., 
Trivandrum.
Public Authority:         Life Insurance Corporation of India, 
                          Trivendrum.

Date of Hearing                  :      22nd May, 2015
Date of Decision                 :      29th May, 2015

Present          :
Appellant                                   :          Present 
                          through VC.
  
Respondent                               :          Shri M. 
Chandrasekaran, Manager (CRM)/CPIO and Shri
  
Suresh, Manager (CRM) through VC.
 

                                      ORDER

1. The appellant Shri Sunil Kumar P.S, submitted RTI application dated 07.01.2014 before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, Trivandrum seeking information whether his name was included in supernumerary cadre in roster or not; if not the reason for omission of his name from supernumerary cadre in roster; names of persons who availed the benefits of promotion to HGA(A) and posting under supernumerary cadre in their Division and Zone by giving their details ( S.R. No., name, place of posting while applying promotion and place of posting after promotion ) w.e.f. 01.01.2000; and copy of official circulars defining supernumerary cadre (over and above cadre strength) through four points.

2. The CPIO vide letter dated 25.02.2014 sent a point-wise reply to the appellant. Dissatisfied with the reply of the CPIO, the appellant filed an appeal on 07.02.2014 before the first appellate authority (FAA). The FAA vide order dated 06.03.2014 concurred with the reply of the CPIO.

3. Thereafter the appellant filed the present appeal before the Commission.

4. The matter was heard by the Commission. The appellant stated that he joined LIC of India as ex-serviceman from Indian Airforce. He represented LIC's All India sports and as such he is supposed to be included for supernumerary cadre. The respondents had provided wrong information that the information was not available with them. The respondents stated that the appellant had been informed in response to point 4 that no circulars had been issued defining supernumerary cadre; and information on point 3 was not available with them. They further added that employees who have been recruited under sports quota only will be considered as supernumerary and the appellant was not a sports recruit and the same had already been intimated to the appellant vide P&IR letter dated 27.8.2014.

5. The Commission holds that the appellant had been adequately replied to by the respondents. The appellant may like to approach the appropriate forum for redressal of his grievance. The appeal is disposed of.

(Manjula Prasher) Information Commissioner Authenticated true copy:

(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 011-26105027 Address of the parties:

Shri Sunil Kumar P.S., Life Insurance Corporation of India, CBO-IV, Opp. S.M.V. High School, Trivandrum.

The Central Public Information Officer, Life Insurance Corporation of India, Divisional Office, Jeevan Prakash, P.B. No. 1001, Pattom P.O., Thiruvanthapuram-695004.

The First Appellate Authority, Life Insurance Corporation of India, Divisional Office, Jeevan Prakash, P.B. No. 1001, Pattom P.O., CIC/MP/A/2014/001667 2 Thiruvanthapuram-695004.

CIC/MP/A/2014/001667       3