Central Information Commission
Mr.N Hemaraj vs Insurance Division on 27 July, 2010
Central Information Commission
Room No.296, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama
Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal/Complaint: No. CIC/DS/C/2009/000028
Appellant /Complainant : Shri N.Hemraj,
Calicut
Public Authority : Life Insurance Corpn.
Of India, Chennai
Date of Hearing : 27 /07/2010
Date of Decision : 27 /07/2010
Facts:
1. The appellant Shri N. Hemraj preferred RTI application dated 6.6.2008 before the CPIO, LIC of India, Chennai seeking information regarding non receipt of Cheque No. 316057 dated 1.11.2006 with reference to his Policy No. 792338735.
2. Not receiving response from the CPIO, the appellant filed complaint before the Commission in response to which Commission issued notice to respondent dated 16.6.2010. Hearing was scheduled for 27.7.2010. Meanwhile Commission has received letter dated 20.7.2010 from the appellant that the subject matter of his RTI application has been redressed satisfactorily by the respondents and he withdraws his appeal preferred before the Commission. Commission has also received a letter from the respondents dated 21.7.2010 explaining that the application preferred by the appellant was submitted with Rs. 10/ court fees stamp which is not acceptable mode of payment under the RTI Act. However, the Corporation treating the letter as grievance letter has taken suitable action for redressal and has satisfied the appellant.
Decision
3. In view of the above, the penalty proceedings are dropped and the case is closed at the Commission's end.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Under Secretary & Dy. Registrar Copy to:
1. Shri N. Hemraj 27/725/A, Saram P.O. Kuthravatiam Calicut (Kozihkode), Kerala.
2. The CPIO Life Insurance Corpn. Of India, The Southern Zonal Office, CRM Deptt.
5th Floor, LIC Building, 102 Anna Salai, Chennai600002.