Central Information Commission
Mrd Gopalakrishnan vs Life Insurance Corporation Of India on 25 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/2013/000796/MP
Appellant : Shri D.
Gopalakrishnan, Coimbatore
Public Authority : LIC, Coimbatore
Date of Hearing : 25 March 2014
Date of Decision : 25 March 2014
Facts:
1. The appellant, Shri D. Gopalakrishnan, has submitted the RTI application dated 05 December 2012 before the Central Public Information Officer (CPIO), Life Insurance Corporation of India, Coimbatore; seeking information regarding Assistants/Typists, who had asked for transfer to City Branches, Divisional Office and interDivision transfer, through a total of 9 points.
2. Vide order dated 20 December 2012, the CPIO denied the information on point No. 1 to 4 under Section 9 of the Right to Information Act, 2005 and on point No. 7 & 8 by claiming exemption of section 8(1)(j) of the Act. Not satisfied by the CPIO's reply, the appellant preferred appeal dated 27 December 2012 to the first appellate authority (FAA) vide order dated 24 January 2013, the FAA upheld the CPIO's order.
3 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. Shri T.S.Premchand represented the appellant, Shri D.Gopalkrishnan, who was not present at the hearing. The respondents, Shri A. Chouhan, CPIO and Shri Rajgopal, ACPIO were present at the hearing and made submissions from Coimbatore.
5. The appellant submitted that the complete list of transfers had not been provided by the CPIO. The CPIO submitted that the appellant has not deposited the photocopying charges of Rs. 166/ till date. The appellant insisted that he has remitted the photocopying charges of Rs.166/.
Decision Notice
6. The Commission directs the CPIO to provide an opportunity for inspection of register of transfer relating to Assistants/Typists, to the appellant within 15 days of the receipt of the order of the CIC. The appellant may be allowed to take attested photo copy of relevant papers. The case is closed.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K.Mohapatra) Dy. Secretary & Dy. Registrar Ph: 01126105027 Copy to:
Central Public Information Officer, LIC of India, India Life Building, Trichy Road, Coimbatore641018 First Appellate Authority, LIC of India, India Life Building, Trichy Road, Coimbatore641018 Shri D.Gopalakrishnan, HGA, DTC, V Floor, Divisional Office, India Life Building, Trichy Road, Coimbatore641018