Smt. Ravinder Kaur vs Life Insurance Corporation Of India on 9 July, 2021

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Central Information Commission

Smt. Ravinder Kaur vs Life Insurance Corporation Of India on 9 July, 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/2019/153865

Mrs. Ravinder Kaur                                       ...अपीलकता/Appellant
                                   VERSUS
                                     बनाम
CPIO                                                     ... ितवादी /Respondent
Life Insurance Corporation of India
Divisional Office, Jeevan Prakash
Building, Sec-17B, Chandigarh-
160017

Relevant dates emerging from the appeal:-

RTI : 24-07-2019            FA     : 28-08-2019          SA       : 08-11-2019

CPIO : Dated Nil            FAO : 21-09-2019             Hearing : 02-07-2021

                                  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, Chandigarh. The appellant seeking information on five points, including, inter-alia:-

(i) Number of policies which were discontinued for any reason or not paid premium till it have been paid for continuing policy/policies by the policy holder for the period 01.04.1990 to 31.03.2019;

(ii) Revenue generated from policies which were either discontinued or not paid premium till it have been paid for continuing policy/policies by the policy holder for the period 01.04.1990 to 31.03.2019, etc.

2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 28.08.2019 requesting that the information should be provided to her. The first appellate authority was ordered on 21.09.2019 and disposed of her first appeal. She filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that information has not been Page 1 of 3 provided to her and requested the Commission to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant attended the hearing through audio-call. The respondent, Ms. Shydeja Bodh, CPIO attended the hearing through audio-call.

4. The respondent submitted their written submissions dated 17.06.2021 and the same has been taken on record.

5. The appellant submitted that complete and correct information has not been provided to her by the respondent on her RTI application dated 24.07.2019. She stated that the information has been wrongly denied to her.

6. The respondent submitted that point-wise reply/information, as per the documents available on record has been provided to the appellant. The respondent submitted that the information sought by the appellant on point nos. 1 to 4 of the RTI application is exempted from disclosure under Section 8(1)(d) of the RTI Act. Further, the information sought by the appellant is for the period 01.04.1990 to 31.03.2019 which is voluminous in nature and is not readily available as per the format desired by the appellant. The respondent further submitted that information sought by the appellant on point no. 5 of the RTI application has been provided to the appellant.

Decision:

7. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that the appellant was aggrieved that complete and correct information has not been provided to her by the respondent on her RTI application dated 24.07.2019. The Commission observed that the information sought by the appellant on point nos. 1 to 4 is exempted from disclosure under Section 8(1)(d) of the RTI Act. Further, the information sought by the appellant on point nos. 1 to 4 is voluminous in nature and it may not be available with the respondent public authority in compiled form. The Commission further observed that the respondent has furnished information to the appellant on point no. 5 of the RTI application. It seems that the appellant has not received complete information on point no. 5 of the RTI application. In view of the above, the Commission directs the respondent to again send information to the appellant on point no. 5 of the RTI application along with annexures, if any. The respondent is further directed to send a copy of their written submissions to the appellant. The above directions of the Commission should be complied within a period of 15 days from the date of receipt of this order.

Page 2 of 3

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

9. 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 : 02-07-2021 Authenticated true copy (अिभ मािणत स 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 Divisional Office, Jeevan Prakash Building, Sec-17B, Chandigarh-160017

2. Mrs. Ravinder Kaur Page 3 of 3

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