Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrshaym Bihari Prajapati vs Life Insurance Corporation Of India on 18 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/2015/000405
  
Appellant                                        : Shri Shyam Bihari 
Prajapati, Gwalior
Public Authority:                   Life Insurance Corporation of India, 
                                    Gwalior.

Date of Hearing                     :     11th May, 2015
Date of Decision                    :     18th May, 2015

Present          :
Appellant                                   :          Present 
                          through VC.
  
Respondent                               :          Shri M.S. 
Bhandari, Manager (CRM)/CPIO through VC.

                                         ORDER

1. The appellant Shri Shyam Bihari Prajapati, submitted RTI application dated 04.10.2014 before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, Gwalior seeking information - certified copies of decisions taken by Publicity Committee of LIC of India, Gwalior Division; the list of vendors selected for various of publicity; certified copy of budget register approved for publicity; photocopy of note sheets where more than Rs. 50,000 had been paid along with vouchers etc; copies of tenders for maintenance of publicity cine boards, glow cine; copy of tender notice published and copies of tenders received through seven points.

2. The CPIO vide letter dated 07.11.2014 provided information on points 2 to 5 and denied information under the provisions of Section 8(1)(d) & (e) on points 1 and

6. Dissatisfied with the reply of the CPIO, the appellant filed an appeal on 18.11.2014 before the first appellate authority (FAA). The FAA vide order dated 22.12.2014 concurred with the reply of the CPIO. The FAA further held that due to exigency of work, the first appeal was disposed within 45 days as per Section 19(6) of the RTI Act.

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

4. The matter was heard by the Commission. The appellant stated that information on points 1 and 6 was denied by the respondents u/s 8(1) (d) of the RTI Act. The respondents stated that information at point 1 was related to their strategy for media publicity plan to improve LIC of India's plans offered to public. They face competition from private sector insurance companies, hence information was denied u/s 8(1)(d) & (e) of the RTI Act. In response to point 6 copies of newspapers advertisement calling for tenders were provided to the appellant and denied details of tenders received because the tender process was not complete at the time of reply to the appellant. Now the tender process is completed.

5. Having considered the submissions of the parties, the Commission directs the CPIO to provide comparative statement of the tenders received in response to point 6 to the appellant within fifteen days of receipt of this order. On point 1 the decision of the respondents is upheld. The appeal is disposed of.

(Manjula Prasher) Information Commissioner Authenticated true copy:

(Dhirendra Kumar) Dy. Secretary & Dy. Registrar Ph. No. 011-26105027 Address of the parties:

Shri Shyam Bihari Prajapati, EM-79B, D.D. Nagar, Gwalior-474020 (M.P) The Central Public Information Officer, Life Insurance Corporation of India, Divisional Office, Jeevan Prakash, City Centre, Gwalior-474011.

The First Appellate Authority, Life Insurance Corporation of India, Divisional Office, Jeevan Prakash, CIC/MP/A/2015/000405 2 City Centre, Gwalior-474011.

CIC/MP/A/2015/000405 3