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[Cites 3, Cited by 0]

Central Information Commission

Mr.Abhay Kumar vs Insurance Division on 25 September, 2012

              CENTRAL INFORMATION COMMISSION
              Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                    Bhikaji Cama Place, New Delhi-110066.
                         Telefax:011-26180532 & 011-26107254
                                    website:cic.gov.in

                                                              Date : September 25, 2012.

                       Appeal No. : CIC/DS/A/2012/001147

Appellant          :      Shri Abhay Kumar, Haridwar (Uttarakhand).
Public Authority   :      L. I. C. of India, Dehradun (Uttarakhand).


                                        ORDER

The Commission has received an Appeal petition, dated 11/04/2012 (Diary No:137301/2012) from Shri Abhay Kumar, Haridwar (Uttarakhand) in respect of his/her RTI-application on 25/06/2009 filed with the CPIO, Manager (CRM), L. I. C. of India, Near Bindal Pool, Dehradun (Uttarakhand).

2. On Perusal of the papers submitted by the Appellant, it is observed that Appellant's RTI-request was replied to by the CPIO, letter No.:CPIO/RIA/131, dated 22/07/2009.

3. The Appellant preferred his/her first-appeal on 31/07/2009 before the First Appellate Authority, which has not been decided by FAA (Copy of First Appeal is enclosed).

4. In order to avoid multiple proceedings under section 19 and 18 of the RTI Act, viz.

appeals and Appeals, the matter is remanded back to the First Appellate Authority, with the following directions:

i. In case, the first appeal dated 31/07/2009 has not been disposed of by FAA, he should dispose of the first appeal by passing a speaking order in the matter, within 2 weeks of receipt of this order.
ii. In case, FAA has already disposed of the first-appeal, he should furnish a copy of his order to the Appellant within one (1) week of receipt of this order.
iii. A copy of First Appellate Authority order will be endorsed to the Commission clearly indicating the case number and reason for delay, if any, in providing information.

5. In case, the Appellant still feels aggrieved by the decision of FAA, he/she shall be free to approach the Commission in second appeal under section 19(3), along with Appeal under section18, if any, within the prescribed time limit.

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tele. No. 011-26105027 Copy to:-
Shri Abhay Kumar First Appellate Authority under RTI House No.-511, Senior Divisional Manager, Mohalla - Kadachchh, L. I. C. of India, Near Bada Raidas Mandir, Jwalapur, Divisional Office : Jeevan Prakash, Janpad - Haridwar (Uttarakhand). Hardwar Road, P.B.No.-7, Dehradun-248001 (Uttarakhand).
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