1. Applicant submitted RTI application dated 19 March 2010 before the CPIO, LIC of India, Coimbatore to obtain information regarding any letter issued by the CBI issuing prohibitory order along with copies of correspondence with the CBI authorities as indicated in the letter dated 20 June 2011 issued by the public authority.
2. Vide CPIO order dated 27 March 2012, the disclosure of information was denied under the provisions of section 8 (1) (g) and section 8 (1) (h) of the Act.
3. Appellant preferred appeal dated 16 April 2012 before the first appellate authority which was disposed of vide FAA order dated 25 April 2012 by upholding the order of the CPIO.
4. Appellant preferred second appeal before the Commission.
5. Matter was heard today via videoconferencing from Coimbatore where respondent as above were present. Appellant was heard from Madurai. Appellant submitted that the trial in his case has ended on 20 September 2007 and therefore he could not be denied information under the provisions quoted by the CPIO and the first appellate authority. CPIO submits that the matter of disproportionate assets against the appellant is still pending before the CBI special Court. Appellant submits that this matter has also been disposed of and moreover, he is seeking information regarding the status of two insurance policies held in his own name. Appellant pleaded for information pertaining to any correspondence regarding these Appeal: No. CIC/DS/A/2012/001084 two insurance policies between the LIC of India and CBI so that he could then personally take up the matter with the CBI. Decision notice
6. After hearing the parties, Commission rules that the CBI is not covered by the RTI Act and that it is listed in the Second Schedule of the RTI Act which lists all the organizations and which read along with section 24 of the Act amplifies that the Act does not apply to these organizations.
7. Through this order we should send notice to the CPIO, CBI to state their position regarding whether they have any objection to the disclosure of the information by the LIC of India to the appellant in regard to the status of the two LIC policies held in the appellants name by LIC of Indi, Coimbatore. Response of the CBI may be sent to the Commission with copy to LIC of India, Divisional Office Jeevan Prakash, India Life Bldg., Post Box No. 3810, Trichy Road Coimbatore 641018 (TN) within 3 weeks of receipt of the order following which Commission will issue a final order on this issue. (Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy: (T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri K. Thakshinamurthy CP No. 9982, A Cell12 Central Prison, Madurai625016 (TN)
2. The CPIO Manager (CRM) LIC of India, Divisional Office Jeevan Prakash, India Life Bldg., Post Box No. 3810, Trichy Road Coimbatore641018 (TN)
3. The Appellate Authority Appeal: No. CIC/DS/A/2012/001084 Sr. Divisional Manager LIC of India, Divisional Office Jeevan Prakash, India Life Bldg., Post Box No. 3810, Trichy Road Coimbatore641018 (TN) Appeal: No. CIC/DS/A/2012/001084