Devendra Kumar Jain vs Life Insurance Corporation Of India on 29 October, 2021

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Central Information Commission

Devendra Kumar Jain vs Life Insurance Corporation Of India on 29 October, 2021

Bench: Neeraj Kumar Gupta

                            के   ीय सूचना आयोग
                      Central Information Commission
                          बाबा गंगनाथ माग ,मुिनरका
                       Baba Gangnath Marg, Munirka
                       नई  द ली, New Delhi - 110067

ि तीय अपील सं या/Second Appeal No. CIC/LICOI/A/2020/103460

Mr. Devendra Kumar Jain                                  ... अपीलकता /Appellant
                                   VERSUS
                                    बनाम
CPIO                                                     ... ितवादी/Respondent
Life Insurance Corporation of India,
Central Office, 5th Floor, West
Wing, Yogakshema, Jeevan Bima
Marg, PB No. 19953, Mumbai-
400021

Relevant dates emerging from the appeal:-

RTI : 13-07-2019            FA     : 07-09-2019          SA       : 21-01-2020

CPIO : 08-08-2019           FAO : 14-10-2019             Hearing : 25-10-2021

                                 ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO) Life Insurance Corporation of India, Central Office, Jeevan Bima Marg, Mumbai. The appellant seeking information on two points which are as under:-

2. The CPIO vide letter dated 08-08-2019 had denied the information under section 8(1)(j) and 8(1)(e) of the RTI Act, 2005. Being dissatisfied with the same, the appellant has file first appeal dated 07-09-2019 and requested that the correct and complete information should be provided to him. The FAA vide Page 1 of 2 order dated 14-10-2019 upheld the CPIO's reply and the appeal is accordingly disposed of. Thereafter the appellant has filed a second appeal before the Commission on the ground that information sought has not been provided to him and requested to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant remained absent. The respondent, Ms. Harleen Gauba, Chief RTI/ CPIO attended the hearing through audio-call.

4. The respondent submitted their written submissions dated 17.09.2021 and the same has been taken on record.

5. The Commission was in receipt of communication by the appellant dated 23.10.2021, wherein he informed the Commission that he does not wish to pursue the matter any further as the information sought by him has already been furnished to him by the respondent vide letter dated 17.09.2021.

Decision:

6. In view of the above, the matters is dismissed as "withdrawn".

7. Copy of the decision be provided free of cost to the parties.

नीरज कु मार गु ा) Neeraj Kumar Gupta (नीरज ा सूचना आयु ) Information Commissioner (सू दनांक / Date : 25-10-2021 Authenticated true copy (अिभ मािणतस यािपत ित) S. C. Sharma (एस. सी. शमा ), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:

1. CPIO Life Insurance Corporation of India, Central Office, 5th Floor, West Wing, Yogakshema, Jeevan Bima Marg, PB No. 19953, Mumbai-400021

2. Mr. Devendra Kumar Jain Page 2 of 2

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