Central Information Commission
Shri A.K. Choubey vs The Oriental Insurance Company Limited on 19 June, 2009
CENTRAL INFORMATION COMMISSION
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F.No. CIC/AT/A/2009/000123
Dated, the 19th June, 2009
Appellant : Shri A.K. Choubey
Respondents : The Oriental Insurance Company Limited
This matter was heard on 14.05.2009 pursuant to Commission's notice dated 15.04.2009. Appellant was absent, when called. Respondents were present through CPIOs.
2. CPIO (Shri Sushil Kumar), Patna office of public authority stated during the hearing that the information requested by appellant through his RTI- application dated 25.07.2008 was initially denied to him as it was considered a 3rd-party-inforamtion. However, on receipt of appellant's 1st-appeal dated 16.09.2008, the matter was referred to Head Office of the public authority and on their directive, point-wise information corresponding to appellant's RTI-application dated 25.07.2008 was furnished to him on 29.10.2008. Appellant, simultaneously, was also requested to pay Rs. 2/- per page for supplying certified copies of documents. In response to that, CPIO received a letter dated 17.11.2008 from appellant asking the numbers of pages of documents and amounts to be paid by him. This communication was forwarded to head office for their response as the decision for providing information was theirs'. This letter, apparently, was not acted upon. However, on receiving Commission's notice dated 15.04.209, the certified copies of requested documents had been furnished to appellant on 04.05.2009 without charging any fee.
3. From the above, it can be sensed that the respondents had no intention of withholding the requested information from appellant. However, due to some communication lag, the provision of certified copies was delayed. I see no deliberate attempt by respondents for withholding the requested information from appellant. Therefore, no complaint proceeding need be initiated. Since all information has been furnished to appellant, this appeal is directed to be closed.
4. Copy of this decision be sent to the parties.
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