NATIONAL INSURANCE CO. LTD. Vs. MSH BEIG

JUDGEMENT

(1.) The petitioners are insurance companies and impugn an order dated 16.08.2011 passed by the Central Information Commission (hereafter 'CIC') directing the Life Insurance Company as well as all four general insurance companies to disclose information in response to RTI applications as per the principles settled by the Supreme Court in CBSE v. Aditya Bandopadhyay, 2011 8 SCC 497.

(2.) The principal grievance of the petitioners is that the impugned order directs disclosure of certain information which is not covered by the decision of the Supreme Court in Aditya Bandopadhyay . The controversy involved in these petitions relate to disclosure of information with respect to promotional exams conducted by National Insurance Academy (hereafter 'NIA') at Pune.

(3.) Briefly stated, the facts necessary to address the controversy are as under:-