Central Information Commission
Sh. Prakash Jain vs The New India Assurance Co. Ltd, United ... on 23 July, 2008
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Central Information Commission
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Dated: 23.7.2008
Order in Case Nos. CIC/AT/A/2008/00280, 00281 &00282 Appellant Sh. Prakash Jain Vs. Respondents The New India Assurance Co. Ltd., United India Insurance Co. Ltd. & The Oriental Insurance Co. Ltd. Hearing held on 3.7.2008 The order of the Commission is as follows:
Appellant called, absent. CPIOs present.
It is noticed that part of the information requested by appellant through RTI application dated 9.10.2007 has been disclosed. The point which appellant has made is that the disclosed information is false and carries a lot of corrections.
Appellant's other point is that certain information has been declined under Section 8 (1) (d). No reasons have been cited.
Appellant's 3rd point is that excessive cost has been charged to him.
It is felt that all these points need a closer examination by the public authority as facts in each matter need to be sifted.
Appeals are therefore remitted back to the Appellate Authorities with a direction to decide the matter de-novo after hearing the appellant, and the CPIO. Disposal may be given within 4 weeks.
Appeals accordingly disposed of.
Sd/-
(A. N. Tiwari) Information Commissioner Authenticated by (D.C. Singh) Under Secretary & Assistant Registrar