Central Information Commission (CIC): A Single-member Bench comprising of Bimal Julka, Information Commissioner, disposed of an appeal directing the appellant to approach the appropriate forum for her grievance redressal while holding that jurisdiction of the Commission was restricted to the function of ruling on the matters pertaining to right to information.

The appellant who was not present before the Commission, vide RTI application, sought information regarding the action taken by the respondent- Life Insurance Corporation, on the representation made by her claiming insurance under policy number as mentioned in the RTI application. The CPIO (LIC) forwarded appellant’s application to the Manager, Health Insurance, for necessary action. Dissatisfied, the appellant approached the first Appellate Authority (FAA). The FAA provided a point wise response to appellant’s query. Aggrieved by the action taken by the respondent Corporation, the appellant preferred the instant appeal.

The Commission perused the record and held that FAA had provided a proper response to the query raised by the appellant in her RTI application. As for the redressal of appellant’s grievance that the action taken by the Corporation was not satisfactory, the Commission observed that the framework of the Right to Information Act 2005, restricts the jurisdiction of the Commission to provide a ruling on the issues pertaining to access to/ right to information. The Act does not allow the Commission to venture into the merits of the grievance. The Commission referred to a plethora of precedents to hold that proceedings under the RTI Act cannot be converted into proceedings for adjudication of disputes as to the correctness of the information furnished. Further, the Commission does not decide the dispute between two parties concerning their legal rights other than their right to get information in possession of a public authority. Since the appellant was not present, the Commission went on to hold that in view of the facts of the case and submission made by the respondent, no further intervention of the Commission was required. For redressal of her grievance, the appellant was directed to approach the appropriate forum. The appeal was accordingly disposed of. [M. Meenatchi v. CPIO (LIC) ,2018 SCC OnLine CIC 750, dated 11-06-2018]

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