Central Information Commission
Mr.Rajesh Kumar Puri vs Life Insurance Corporation Of India on 23 September, 2013
Central Information Commission
Room No.306, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Tele:01126180512 & 01126717355 Fax : 01126106145 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/002667
Appellant /Complainant : Shri Brij Inder Mohan Puri
Representative of Shri
Rajesh Kumar Puri, Sangrur through
videoconferencing)
Third Party : Smt. Suresh Rani, Chd through
videoconferencing)
Public Authority : Life Insurance Corporation of
India, Chandigarh
(Sh.C.L.MaheyCPIO through
videoconferencing)
Date of Hearing : 23 September 2013
Date of Decision : 23 September 2013
Facts:
Appellant submitted RTI application dated 4 August 2012 before the CPIO, LIC of India, Chandigarh seeking details regarding the appointment, commission amounts received by LIC Agent, Smt. Suresh Rani through multiple points.
2. Vide Order dated 25 August 2012, disclosure of information was denied under section 8 (1) (j) of the RTI Act by the CPIO, as the information sought pertains to the 'third party' and the said party had denied the disclosure of such information u/s 11 of the Act.
3. Not satisfied with the response, appellant preferred first Appeal dated 17 September 2012 to the First Appellate Authority.
4. Vide Order dated 15 October 2012, CPIO's Order was upheld by the FAA. However the date of Appointment of LIC Agent was provided to the Appellant.
Appeal: No. CIC/DS/A/2012/002667
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today. Thirdparty and respondent as above were heard via videoconferencing from Chandigarh. Appellant as represented above was heard from Sangrur. The thirdparty namely Smt Suresh Rani objected to the disclosure of information pertaining to her on the grounds that the requested information was personal information pertaining to her and that the appellant had not established any larger public interest in the disclosure of the same. Appellant stated that the information sought was required to be present before the court in a personal dispute between the two parties.
Decision notice
7. After hearing both the parties and on perusing the facts on record, Commission notes that information pertaining to the date of appointment of Smt Suresh Rani as agent of the Corporation along with the agency code number has already been provided to the appellant. As regards the commission amount paid to the thirdparty, Commission upholds the denial of this information to the appellant as per the provisions of section 8 (1) (d) and section 8 (1) (j) of the Act. It is also placed on record that the agents of the Corporation are not public servants are not governed by a contract between the two parties pertaining to commercial matters. Accordingly, appeal is dismissed.
(Smt. Deepak Sandhu) Chief Information Commissioner Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Rajesh Kumar Puri S/o Shri Barjinder Mohan Puri Appeal: No. CIC/DS/A/2012/002667 House No. 234, Ward No. 16 Aggarwal Street No. 2 Club Road, Sangrur (Punjab)
2. The CPIO Manager (CRM), Life Insurance Corporation of India, Divisional Office, Jeevan Prakash, Sector17B, Chandigarh160017
3. The Appellate Authority Sr. Divisional Manager, Life Insurance Corporation of India, Divisional Office, Jeevan Prakash Sector17B, Chandigarh160017 Appeal: No. CIC/DS/A/2012/002667