Central Information Commission
Mrpankaj Goyal vs Life Insurance Corporation Of India on 10 March, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/DS/A/2013/000330/MP
Appellant : Shri Pankaj Goyal,
Sriganganagar
Public Authority : LIC, Bikaner
Date of Hearing : 10 March 2014
Date of Decision : 10 March 2014
Facts:
1. The appellant, Shri Pankaj Goyal, has submitted RTI application dated Nil before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, Bikaner; seeking information in relation to the Policy No.500361623 through total of 15 points.
2. Vide order dated 07 September 2012, CPIO furnished point wise information to the appellant. Not satisfied by the CPIO's reply on point nos.02, 05 to 08 & 10 to 15, the appellant preferred appeal dated 02 October 2012 to the first appellate authority (FAA). Vide order dated 01 November 2012, the FAA upheld the CPIO's decision.
3. Being aggrieved and not satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
4. The matter was heard today via videoconferencing. The appellant, Shri Pankaj Goyal made submissions from Sriganganagar. The respondent, Shri S.R. Purohit, CPIO made submissions from Bikaner.
5. The appellant submitted that in point no. 1 of the RTI application, the date on which the loan was passed was not provided, in point no.2, date on which the payment was maintained, in point no.3, names of the officers who have issued the policy bond to the appellant, points no. 6 and 7, wrong information has been provided, point no 8, rules and regulations for the return of the policy bonds after payment has not been provided, in point no 10 and 11, Inquiry report and names of officers found guilty have not been disclosed. In point no 12, current status of the policy (status report) has not been provided, point no. 13, information regarding the bima policy has not been provided, point no 14 and 15, incomplete information has been provided. The appellant aggressively insisted that the information provided by the CPIO is wrong and has forged signatures of the appellant.
6. The CPIO denied the same and submitted that the information as held has been provided and since the information sought is more than eight years old and the Record retention schedule allows preserving the dispatch registers for three years only, it is very difficult to provide old information. The applicant may approach suitable forum for the redressal of his complaint/grievance.
Decision Notice
7. The Commission directs the CPIO to provide an affidavit to the Commission with a copy to the appellant that information as available has been provided to the appellant. The CPIO is further directed to provide a copy of the record retention schedule of the LIC to the appellant. Information as above is to be provided within 14 days.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K.Mohapatra) Dy. Secretary & Dy Registrar Ph No.01126105027 Copy to:
Central Public Information Officer LIC of India, Divisional Office, Jeevan Prakash, Sagar Road, Bikaner334003 First Appellate Authority LIC of India, Divisional Office, Jeevan Prakash, Sagar Road, Bikaner334003.
Mr. Pankaj Goyal, 23, KBlock, Sriganganagar