Central Information Commission
Mr.Mahendra J Tardeja vs Life Insurance Corporation Of India on 15 January, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 Websitecic.gov.in
Appeal: No. CIC/DS/A/2013/000125/MP
Appellant /Complainant : Shri Mahendra J Tardeja, Distt:
Akola
Public Authority : Life Insurance Corporation of
India, Amaravati
Date of Hearing : 15 January 2014
Date of Decision : 15 January 2014
Facts:
1 The appellant Shri Mahendra J Tardeja has submitted RTI application dated 7 August 2012 before the Central Public Information Officer (CPIO), LIC of India, Amaravati seeking details regarding the LIC policy in the name of Shri Ravindraprasad Tardeja (Since 2011).
2. The CPIO vide order dated 29 August 2012, informed the appellant that the information sought pertains to the personal information of third party and hence may not be disclosed. The above reply was provided within 30 days.
3. The appellant preferred first appeal dated 17 September 2012 to the First Appellate Authority (FAA).
4 The FAA vide order dated 9 October 2012, informed the appellant that information may be disclosed provided photocopying charges are deposited by the appellant.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. The matter was heard today via videoconferencing.
7. The respondents Shri Vivek R. Deshmukh and Sh. Rajender Kamle were present at the hearing and made submissions from Amaravati. The appellant Shri M.J. Tardeja was present at Akola.
8. The respondents submitted that opportunity for file inspection was provided to the appellant regarding the claim filed upon receiving the NOC certificate. And subsequently complete documents as held at the time of filing of first appeal amounting to 158 pages (including the correspondence with the Medical officers) were provided to the appellant severing the names, designation, signature of the officials as the matter was under Investigation at the time of first appeal.
9. It was further submitted that appellant was informed in writing that the information was provided severing the names, designation, Signature of the officials, under Section 10 of the RTI Act as the matter was under Investigation at the time of first appeal.
Decision Notice
10. The Commission has heard the submissions made by both parties.
11. The CPIO is directed to provide an affidavit to the Commission with a copy to the appellant clearly specifying that information as available regarding the claim file in the present case was provided to the appellant as available at the time of filing of first appeal to the FAA by the RTI Applicant. A copy of the same is to be provided to the appellant.
12. Information as above is to be provided within 10 days.
13. With above directions, case is closed at the Commission's end.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Mahendra J Tardeja Moh. & PO: Akot, Nr. Nagarpalika District - Akola (Maharashtra)
2. The CPIO LIC of India, Amaravati Division Divisional Office, Jeevan Prakash Shrikrishna Peth Nr Dafrin Hospital, Amaravati444601 Maharashtra
3. The Appellate Authority LIC of India, Amaravati Division Divisional Office, Jeevan Prakash Shrikrishna Peth Nr Dafrin Hospital, Amaravati444601