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  • provisions of Section 8(1)(j) of the RTI Act;
  • u/s 8(1)(j) of the RTI Act,
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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Acts
  • provisions of Section 8(1)(j) of the RTI Act;
  • u/s 8(1)(j) of the RTI Act,

    Shri Nikunj Singh, Betul v. National Insurance Co. Ltd., Kolkata Public Authority.

    The appellant Shri Nikunj Singh submitted RTI application dated 19.11.2014 to the Central Public Information Officer, National Insurance Co. Ltd. (NICL), Kolkata seeking information relating to recruitment of Asstt. Administrative Officers (Finance) during 2013-14 such as final list selected/non selected candidates and their marks in written examination, interview along with their qualification; first list of candidates where appointment were letters issued but the candidates had not joined; and second list of candidates where appointment letters issued etc. on three points.

    2. The CPIO vide letter dated 15.12.2014, (as received from the holder of information vide letter dated 12.12.2014) denied information on point 1 under the provisions of Section 8(1)(j) of the RTI Act; on point 2 provided the list of candidates who did not report for pre employment medical examination and induction training for finance discipline. On point 3 the appellant was informed that there was no second list drawn from contingency panel for finance discipline. Dissatisfied with the reply of the CPIO, the appellant filed an appeal on 23.12.2014 before the first appellate authority (FAA). The FAA vide order dated 06.01.2015 concurred with the decision of the CPIO. CIC/MP/A/2015/000484 1

    3. Thereafter dissatisfied with the decision of the respondents, the appellant filed the present appeal before the Commission on 01.02.2015.

    4. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him. The respondents reiterated their stand and stated that information on point 1 was denied u/s 8(1)(j) of the RTI Act, on point 2 complete list of candidates provided to the appellant who did not report for pre-employment medical examination and induction training for finance discipline; and on point 3 they stated that no second list was issued by NICL.

    5. The Commission observes that the CPIO had appropriately responded to the appellant and provided disclosable information. The decision of respondents is upheld. The appeal is disposed of. (Manjula Prasher) Information Commissioner Authenticated true copy: (T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 011-26105027 CIC/MP/A/2015/000484 2 Address of the parties: Shri Nikunj Singh, Q. No. 91, Type-III, Shobhapur Colony, P.O. Pathankhera, Dist. Betul-460449 (M.P) The Central Public Information Officer, National Insurance Co. Ltd., RTI Department, Head Office, Kanak Building, 41, J.L. Nehru Road, Kolkata-700071. The DGM/FAA, National Insurance Co. Ltd., 3, Middleton Street, Kolkata-700071. CIC/MP/A/2015/000484 3

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    Shri Nikunj Singh, Betul v. National Insurance Co. Ltd., Kolkata Public Authority.
    (Oct 16, 2015)