Central Information Commission
Sharda Prasad Singh vs Life Insurance Corporation Of India on 25 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
निकायत संख्या/Complaint No. CIC/LICOI/C/2024/656741
....निकायतकताग/Complainant
Sharda Prasad Singh
VERSUS
बनाम
CPIO: LIC ...प्रनतवािीगण/Respondents
Date of Hearing : 25.03.2026
Date of Decision : 25.03.2026
Information Commissioner : Shri Surendra Singh Meena
Relevant Facts emerging from Complaint:
RTI application : 23.10.2024
PIO replied on : 18.11.2024
First Appeal filed on : 04.12.2024
First Appeal Order on : 18.12.2024
Complaint received on : 19.12.2024
CIC/LICOI/C/2024/656741 Page 1 of 9
Information soughtand background of the case:-
The Complainant filed an RTI application dated 23.10.2024 seeking information on the following points:
"जू न 2023 के मेरे IGRS सन्दर्ग संख्या 60000230123715 में थाना फीलखाना पुनलस कनमश्नरे ट कानपुर नगर के उपननरीक्षक नगरजेि कुमार नगरी द्वारा लगाई गयी आख्या में यह उल्लल्लल्लखत है नक "
क्षेत्रीय प्रबंधक र्ारतीय जीवन बीमा ननगम उत्तर मध्य क्षेत्रीय कायाग लय जीवन नवकास 16/275 महात्मा गां धी मागग नसनवल लाइन्स कानपुर उत्तर प्रिे ि से जानकारी प्राप्त नकया गया तो ज्ञात हुआ ..................इस कायाग लय में वतगमान समय में प्रनतपक्षी अवनीि कुमार नसंह के सम्बन्ध में कोइ र्ी िस्तावेजी साक्ष्य नहीं है । प्रनतपक्षी अवनीि कुमार नसंह के सम्बंनधत सम्पूणग िस्तावेज़ वतगमान ननयुल्लि के कायाग लय में ही होना बताया गया है । इस कायाग लय से प्राप्त नलल्लखत प्रमाण पत्र अवलोकन हेतु संलग्न नकया जा रहा है "। उि का सन्दर्ग ग्रहण करें और कृपया सूचना के अनधकार अनधननयम 2005 के अंतगगत ननम्ननलल्लखत सूचना प्रिान करें -
1. क्षेत्रीय प्रबन्धक उत्तर मध्य क्षेत्र र्ारतीय जीवन बीमा ननगम कायाग लय द्वारा थाना फीलखाना के उपननरीक्षक नगरजेि कुमार नगरी को निए गये उि उल्लल्लल्लखत नलल्लखत प्रमाण पत्र की एक प्रमानणत/सत्यानपत प्रनत प्रिान करें |
2. नजस नतनथ को प्रनतपक्षी अवनीि कुमार नसंह के उि उल्लल्लल्लखत िस्तावेजी साक्ष्य उत्तर मध्य क्षेत्रीय कायाग लय से पूवग मध्य क्षेत्रीय कायाग लय को र्ेजे गये थे, वह नतनथ प्रिान करें |" CIC/LICOI/C/2024/656741 Page 2 of 9
The CPIO replied vide letter dated 18.11.2024 and the same is reproduced as under:-
"बिन्दु संख्या 1: मां गी गई जानकारी, तृतीय पक्ष से संबल्लन्धत है एवं वैिवानसक श्रेणी में है , अतः सूचना अनधकार अनधननयम 2005 की धारा 8 (1) (1) एवं 8 (1) (e) के आलोक में क्रमिः उपलब्ध नहीं कराई जा सकती है ।
बिन्दु संख्या 2: श्री अवनीि कुमार नसंह उत्तर मध्य क्षेत्रीय कायाग लय के वाराणसी मण्डल में पिास्थानपत थे , जहां से उनका स्थानां तरण पूवग मध्य क्षेत्रीय कायागलय को हुआ था। अतः ः वां नित सूचना उपलब्ध नहीं है ।"
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 04.12.2024 on following grounds:
आरटीआई नबंिु संख्या 2 मेरे आरटीआई आवेिन संख्या LICNC/R/E/24/00391 के नबंिु 2 में वां नित सही सूचना बिनीयत मंिा से प्रिान नहीं की गयी है क्ोंनक यह सूचना पुनलस उप ननरीक्षक थाना फीलखाना कानपुर को निए गए उल्लल्लल्लखत प्रमाण पत्र को झूठा सानबत कर िे गा | आरटीआई नबंि संख्या 1 मेरे आरटीआई आवेिन संख्या LICNC/R/E/24/00391 के नबंिु 1 में वां नित पुनलस उप ननरीक्षक थाना फीलखाना कानपुर को निए गए नलल्लखत प्रमाण पत्र की प्रनत को मुझे बिनीयत मंिा से नहीं निया गया है नजससे र्नवष्य में उसे नष्ट नकया जा सके और मेरे द्वारा उसे कर्ी र्ी न्यायलय में प्रस्तुत न नकया जा सके | | CIC/LICOI/C/2024/656741 Page 3 of 9 मेरे आरटीआई आवेिन संख्या LICNC/R/E/24/00391 के िोनों नबन्िु ओं पर सी.पी.आई.ओ. (का. एवं औ. सं. नवर्ाग) महोिय द्वारा सही व पूरी सू चना प्रिान करने पर फीलखाना पुनलस थाने में एफ.आई.आर. िजग होना अपररहायग हो जाएगा नजससे बचने के नलए ही सही सूचना प्रिान नहीं की गयी है | अंततः आपसे ननवेिन है नक मेरे उि आरटीआई आवेिन में वां नित सूचनाओं को सही और पूणगतया प्रिान करने का कष्ट करें अन्यथा सूचना का अनधकार अनधननयम 2005 की धारा 18 के अंतगगत माननीय केन्द्रीय सूचना आयोग के समक्ष (अथगिंड व अनुिासनात्मक कायगवाही हे तु) निक करने हे तु मैं नववि हो जाउं गा | The FAA vide order dated 18.12.2024 stated as under:-
"अपीलाथी ने के.ज.सू.अ से जवाब न नमलने से असंतुस्ट होकर अपील नतनथ 04.12.2024 के माध्यम से सर्ी नबन्िु ओ पर सूचना प्रिान करने की प्राथग ना की है ।
मैंने आपके सूचना अनधकार आवेिन पत्र निनां नकत 23.10.2024 और आपके अपीलीय प्रनतवेिन निनां नकत 04.12.2024 का अवलोकन नकया और इस कायाग लय के सूचना धारक नवर्ाग से प्राप्त जानकारी के आधार पर आपके अपीलीय प्रनतवेिन निनां नकत 04.12.2024 पर सूचना ननम्नवत प्रेनित है :
बिन्दु संख्या 1: मां गी गई जानकारी, तृतीय पक्ष से संबल्लन्धत है एवं वैिवानसक श्रेणी में है , अतः सूचना अनधकार अनधननयम 2005 की धारा 8 (1) (j) एवं 8 (1) (8) के आलोक में क्रमिः उपलब्ध नहीं कराई जा सकती है ।CIC/LICOI/C/2024/656741 Page 4 of 9
बिन्दु संख्या 2: श्री अवनीि कुमार नसंह उत्तर मध्य क्षेत्रीय कायाग लय के वाराणसी मण्डल में पिास्थानपत थे , जहां से उनका स्थानां तरण पूवग मध्य क्षेत्रीय कायागलय को हुआ था। अतः ः वां नित सूचना उपलब्ध नहीं है ।
इस आिे ि के साथ श्री िारिा प्रसाि नसंह की उि अपील ननस्ताररत की जाती है । "
Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.
Facts Emerging in Course of Hearing:-
The Complainant was present through video conference.
The respondent Mr. R.P Yadav, CPIO and Mr. Sharad Sameer, A.O, were present through video conference.
The Complainant inter alia submitted that he has sought copy of the letter sent to the police upon his complaint and date of on which copies of documents was sent to other office, but the same was not provided by the respondent. He further submitted that he has not received the record even after waiting for over sixteen months.
A written submission (1) of the appellant is stated as under:-
"a. The denied information directly relates to documentary evidence relied upon in police investigation.
b. Disclosure may expose inconsistencies. The written certificate sought under Point No. 1 of my RTI application constitutes documentary evidence indicating the commission of a cognizable and punishable criminal offence by the concerned officials of Life Insurance Corporation of India, who issued the said certificate. The CIC/LICOI/C/2024/656741 Page 5 of 9 issuance of such a certificate appears to attract penal liability under Section 256 of the Bharatiya Nyaya Sanhita, 2023. Further, the information sought under Point No. 2 of the RTI application would conclusively establish that the written certificate referred to in Point No. 1 is factually incorrect, misleading, and false. The combined disclosure of the information sought under both points would have necessarily led to the registration of an FIR by the competent police authorities. It is therefore evident that the requested information has been deliberately suppressed with the intent to shield the concerned officials from criminal liability and to prevent the initiation of lawful proceedings.
The respondent while defending their case inter alia submitted that the reply to the RTI application has been provided to the complainant vide letter dated 18.11.20324. The respondent further submitted that the information sought on point no. 1, was related to the third party i.e Mr. Avinash Kumar Singh, hence denied u/s 8 (1) (e) and (j) of the RTI Act. When asked by the Commission regarding availability of the date of documents sent to other office, the respondent submitted that date of documents sent to other office is not available with them, as Mr. Avinash was never posted in their office, rather posted in Varanasi Office.etc.."
A written submission (2) of the appellant is stated as under:-
"...3. Whereas, in my RTI application bearing No. LICEC/R/E/24/00284, when I sought information from the new office, i.e., LIC East Central Zone, Patna, regarding the date on which the documents mentioned in the police report dated 07.07.2023 were received by them from LIC North Central Zone, Kanpur (L.c., the current office), they replied on 15.11.2024 that the said documents have not been received by them to date. The RTI CIC/LICOI/C/2024/656741 Page 6 of 9 reply dated 15.11.2024 received from the new office, i.e., LIC East Central Zone, Patna, is herewith attached as Annexure A1, and the police report dated 07.07.2023 is herewith attached as Annexure A2.
4. In light of the above facts, it is categorically submitted that if the new office, i.e., LIC E.C.Z., Patna, does not possess the said records, it implies that the transfer of records never occurred. Therefore, the statement made by the LIC North Central Zone, Kanpur office is factually false and misleading, and amounts to suppression of truth.
5. Further, since the transfer of records never occurred, this establishes that the written certificate (as sought by me in Point 1 of the RTI) issued by LIC NCZ, Kanpur to the Police is false and constitutes a criminal offence under Section 256 of the Bharatiya Nyaya Sanhita... etc."
The respondent while defending their case inter alia submitted that the reply to the RTI application has been provided to the complainant vide letter dated 18.11.20324. The respondent further submitted that the information sought on point no. 1, was related to the third party i.e Mr. Avinash Kumar Singh, hence denied u/s 8 (1) (e) and (j) of the RTI Act. When asked by the Commission regarding availability of the date of documents sent to other office, the respondent submitted that date of documents sent to other office is not available with them, as Mr. Avinash was never posted in their office, rather posted in Varanasi Office.
The Commission observed that the reply provided to the appellant on point no. 2 is not appropriate as date of sending documents has not been provided. The respondent during hearing submitted that he will provide the information sought to the complainant, in their revised reply within three weeks.
CIC/LICOI/C/2024/656741 Page 7 of 9 Decision:
In view of the above, the CPIO is show caused as to why action u/s 20 of the RTI Act, shall not be initiated against him for providing incorrect information to the complainant.
The CPIO shall submit written explanation to the show cause within four weeks of the receipt of this order. With this direction, the complaint is disposed.
Sd/-
(Surendra Singh Meena) (सुरेंद्र बसंह मीना) Information Commissioner (सूचना आयुक्त) निनां क/Date: 25.03.2026 Authenticated true copy Ramesh Babu Krishnan (रमेि बाबू कृष्णन) Dy. Registrar (उप पंजीयक) 011-26105027 Addresses of the parties:
1. Sharda Prasad Singh
2. The CPIO LIC of India, CRM Department, North Central Zonal Office, Jeevan Vikas, 16/275, MG Marg, Kanpur -208001 CIC/LICOI/C/2024/656741 Page 8 of 9 CIC/LICOI/C/2024/656741 Page 9 of 9 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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