Central Information Commission
Mr.Sibaji De vs Life Insurance Corporation Of India on 25 April, 2013
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/2012/001915
Appellant /Complainant : Shri Sibaji De, North 24
Paraganas
Represented by Ms Riya Mitra
Public Authority : LIC of India, Kolkata
(Sh. G.V. Malik, CPIO & Mrs. A.
Biswas, FAA - through
Videoconferencing)
Date of Hearing : 25 April 2013
Date of Decision : 25 April 2013
Facts:
1. Applicant submitted RTI application dated 20 March 2012 before the CPIO, LIC of India, Kolkata to obtain information regarding recovery of LTC amount from his salary and the rules governing the same through five points.
2. Vide CPIO order dated 23 April 2012, point wise information was furnished to the appellant which failed to satisfy him.
3. Appellant preferred appeal dated 21 May 2012 before the first appellate authority. 4. Matter was disposed of vide FAA order dated 15 June 2012 vide which the order of the CPIO was upheld.
5. Appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing from Kolkata where respondent as above were present. Appellant was heard from North 24 Parganas. Appellant submits that he has been pursuing the matter with the concerned officials since the last four years and is yet to have clarity regarding the rules that were applied in his case for recovery of LTC amount already paid to him. CPIO submits that the general rules pertaining to LTC were hosted on the official website and there was no specific rule pertaining to the situation described by the appellant in his RTI application.
Appeal: No. CIC/DS/A/2012/001915 Decision notice
7. After hearing both parties Commission directs the CPIO to provide to the appellant, the web route required to be taken to access the information pertaining to LTC rules within one week of receipt of the order. The fact that the appellant has been forced to take recourse to the RTI Act in order to redress his personal grievance arising out of application of LTC rules in his case is a poor reflection on the interpersonal relations between the management and the employees at the Kolkata office. Commission places on record that the CPIO has offered to discuss the matter with the appellant outside the framework of the RTI Act within two weeks as part of his larger effort to establish a better working relationship with employees.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Sibaji De 79/1, Bhattacharjee Para Ambagan (Near Lal Kuthi) P.OI. Barrackpore District - North 24Paraganas700120 (WB)
2. The CPIO Manager (CRM) LIC of India, Kolkata Metropolitan DOI CRM Department : Jeevan Prakash 16, C.R. Avenue, Kolkata700072 (WB)
3. The Appellate Authority Sr. Divisional Manager LIC of India, Kolkata Metropolitan DOI CRM Department : Jeevan Prakash Appeal: No. CIC/DS/A/2012/001915 16, C.R. Avenue, Kolkata700072 (WB) Appeal: No. CIC/DS/A/2012/001915