I. Rajesh vs United India Insurance Co. Ltd. on 3 November, 2022

[Cites 1, Cited by 1]

Central Information Commission

I. Rajesh vs United India Insurance Co. Ltd. on 3 November, 2022

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/UIICL/A/2021/119174

Mr. I. Rajesh                                        ... अपीलकता /Appellant

                                   VERSUS
                                   बनाम
CPIO                                                 ...!ितवादी/Respondent
United India Insurance Company Limited
Head Office 19, Nungambakkam High
Road, Chennai-600034

Relevant dates emerging from the appeal:-

RTI : 23-12-2020            FA     : 30-01-2021          SA       : 12-05-2021

CPIO : 19-01-2021           FAO : 05-02-2021             Hearing : 01-11-2022

                                  ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), United India Insurance Company Limited, Chennai. The appellant seeking information is as under:-

2. The CPIO vide letter dated 19-01-2021 has given point-wise reply to the appellant. Being dissatisfied with the same, the appellant has filed first appeal dated 30-01-2021 and requested that the information should be provided to him.

Page 1 of 3

The FAO vide order dated 05-02-2021 advised the CPIO to re-examine the RTI application in context of your appeal and disposed the appeal. He 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 was not present despite notice. The respondent, Shri V N Sandeep, Chief Manager attended the hearing through video-conferencing.

4. The respondent submitted that vide their letter dated 19.01.2021, point- wise reply/information has been provided to the appellant on his RTI application informing him the factual position in the matter.

Decision:

5. The Commission, after hearing the submissions of the respondent and after perusal of records, observes that the respondent vide its letter dated 19.01.2021 has given the point-wise reply/information to the appellant on his RTI application as per the documents available on record. The Commission is of the view that CPIO is only a communicator of information based on the records held in the office and hence, he cannot expected to do research work to deduce anything from the material therein and then supply it to him. The Commission is satisfied with the action/steps taken by the respondent in dealing with the RTI application of the appellant. Further, the appellant is not present to contest the submissions of the respondent or to substantiate his claims further. Hence, no further intervention of the Commission is required in the matter.

6. With the above observations, the appeal is disposed of.

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 : 02-11-2022
Authenticated true copy
(अिभ मािणत स यािपत ित)

S. C. Sharma (एस. सी. शमा ),

Dy. Registrar (उप-पंजीयक),(011-26105682) Page 2 of 3 Addresses of the parties:

1. CPIO United India Insurance Company Limited Head Office 19, Nungambakkam High Road, Chennai-600034

2. Mr. I Rajesh Page 3 of 3

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