Central Information Commission
J Saravanan vs Nlc India Ltd. on 15 May, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NLCOR/A/2025/617361,
CIC/NLCOR/A/2025/617360,
CIC/NLCOR/A/2025/617511,
CIC/NLCOR/A/2025/617966 &
CIC/NLCOR/A/2025/618437
J Saravanan .....अपीलकता/Appellant
VERSUS
बनाम
CPIO
NLC India Limited Central
Public Information
Office, Neyveli, Cuddalore
Distt. Tamil Nadu-607801 .... ितवादीगण /Respondent
Date of Hearing : 14.05.2026
Date of Decision : 15.05.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
The above-mentioned Second Appeals are clubbed together as the parties are
common, subject-matter is similar in nature and hence are being disposed of
through a common order.
1. CIC/NLCOR/A/2025/617361
Relevant facts emerging from appeal:
RTI application filed on : 28.11.2024
CPIO replied on : 09.12.2024
First appeal filed on : 08.01.2025
First Appellate Authority's order : 18.01.2025
2nd Appeal dated : 15.04.2025
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511,
CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 1 of 16
Information sought:
1. The Appellant filed an RTI application dated 28.11.2024(online) seeking the following information:
"1. I would like to obtain the following information regarding advertisement number 18/2024 for direct recruitment:
(a) Documents/records used to identify vacancies in 39 categories.
(b) Criteria adopted for determining vacancies.
(c) Approved supporting documents for vacancy calculation.
(d) File notings related to recruitment process.
(e) Minutes of meetings held for recruitment planning.
(f) Communication with Ministry of Coal regarding recruitment.
(g) Copies of relevant Government orders/circulars.
(h) Vacancy calculation methodology.
(i) Category-wise breakup of vacancies.
(j) List of officials involved in recruitment planning."
2. The CPIO furnished a reply to the Appellant on 09.12.2024 stating as under:
"Information provided (a to f):
The above information sought are covering under the list of exempted category of information to be provided, which are published in our website Proactive Disclosure sec-tion4(1)(b) (xvii) under HR policies,. Hence, the information sought could not be provided.
(g). Information Sought:
Copies of relevant Government Orders & Circulars. Information provided:
The information sought is vague and not specific as defined under Section 2(f) of the RTI Act 2005. Hence no information could be provided. Relevant section is reproduced below for reference: Sect. 2 (f) "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be ac- cessed by a public authority under any other law for the time being in force;
(h). Information Sought:
Vacancy Calculation methodology.
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 2 of 16 Information provided:
The above information sought are covering under the list of exempted category of information to be provided, which are published in our website Proactive Disclosure Section4(1)(b) (xvii) under HR policies. Hence, the information sought could not be pro-vided.
(i). Information Sought:
Category- wise breakup of vacancies.
Information provided:
Information seeker is advised to refer to Clause 1.0 of Detailed Advertisement Advt.no.18/2024.
(j). Information Sought:
List of officials involved in recruitment planning. Information provided:
The information sought pertains to an ongoing recruitment process. Disclosure of the names of officials involved may endanger the physical safety of the official involved, hence the same is exempted from furnishing as per Section 8 (i) (g) of the RTI Act, 2005.
Relevant clause is reproduced below:
Section 8(i)(g): Information, the disclosure of which would endanger the life or physical safety of any per-son or identify the source of information or assistance given in confidence for law enforcement or security purposes"
3. Being dissatisfied, the Appellant filed a First Appeal dated 08.01.2025. The FAA vide its order dated 18.01.2025, held as under:
"I, the First Appellate Authority went through your appeal called for the entire back papers and examined the whole gamut of the matter afresh. I find that CPIO/NLCIL disposed your application in the right manner and therefore I do not see any reason for issuing further direction on the matter."
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
2. CIC/NLCOR/A/2025/617360 Relevant facts emerging from appeal:
RTI application filed on : 07.11.2024
CPIO replied on : 07.12.2024
First appeal filed on : 06.01.2025
First Appellate Authority's order : 18.01.2025
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511,
CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 3 of 16
2nd Appeal dated : 15.04.2025
Information sought:
5. The Appellant filed an RTI application dated 07.11.2024(online) seeking the following information:
"1. NLC India, a public sector undertaking under the Ministry of Coal, Government of India.
I request information regarding the recruitment candidates records process for Junior Trainee (Overman and Surveyor) and Sirdar (Selection Grade-1) positions advertised in Advertisement No. 12/2022 (1) Applications Received.
a) Total number of applications received
b) List of applicants with name, address, and application number
c) Copies of applications received (if possible) (2) Shortlisted Candidates:
a) List of shortlisted candidates with name, address, and application number
b) Criteria used for shortlisting
c) Minutes of the meeting where shortlisting was done (3) Selected Candidates:
a) List of selected candidates with name, address, and application number
b) Selection criteria and process
c) Copies of selection letters/emails (if possible) (4) Joining Formalities and Documentation:
a) List of candidates who joined with name, address, and joining date
b) Copies of joining letters/emails (if possible)
c) Documentation required for joining (e.g., ID proofs, educational certificates) (5) Common:
a) Time Frame:
From initiation of recruitment process to placement.
b) List of officials involved in recruitment process Period: From initiation of recruitment process to placement. (Advertisement No. 12/2022)"
6. The CPIO furnished a reply to the Appellant on 07.12.2024 stating as under:
"1 (a) Information Sought:
Total number of applications received CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 4 of 16 Information provided 1(a):
The information sought is not specific and clear as defined under Section 2(f) of the RTI Act 2005. Hence no information could be provided. Relevant section is reproduced below for reference: Sect. 2 (f) "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force; 1 (b) Information Sought:
List of applicants with name, address, and application number 1 (c) Information Sought:
Copies of applications received (if possible) Information provided for 1 (b) & (c):
The information sought is not related to the information seeker and personal information of other person. Moreover there is no larger public interest involved in furnishing the information. Hence, the information sought could not be furnished as per Section 8(1) (j) of the RTI Act, 2005. The relevant clause is reproduced below for ready reference Section.8(1)(j): Information which relates to personal information the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual unless the Central Public Information Officer or the State Public Information Officer or the appellate authority, as the case may be, is satisfied that the larger public interest justifies the disclosure of such information. 2 (a) Information Sought:
List of shortlisted candidates with name, address, and application number Information provided for 2 (a):
The information sought is not specific as defined under Section 2(f) of the RTI Act 2005 Hence no information could be provided. Moreover, seeking address of an individual is personal information and its disclosure has no relationship to any public activity or interest. Therefore, this information is exempted under Section 8 (1)(1) of RTI Act 2005 2 (b) Information Sought:
Criteria used for short listing Information provided 2 (b):
Information seeker is advised to refer to Clause 8.0 (Method of selection) 2 (c) Information Sought:
Minutes of the meeting where short listing was done CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 5 of 16 Information provided 2 (c):
The information sought by the information seeker is not available in any of the material format in NLCIL. Hence, no information could be furnished. 3 (a) Information Sought:
List of selected candidates with name, address, and application number Information provided for 3 (a):
List of selected Candidates along with their Roll no.: is available in the in Careers Page of NL.C India Ltd. website: www.nicindia in Selected Candidates address is personal information and its disclosure has no relationship to any public activity or interest. Therefore, this information is exempted under 8 (1)(j) of RTI Act 2005.
3 (b) Information Sought:
Selection criteria and process Information provided 2 (b):
Information seeker is advised to refer to Clause 8.0 (Method of selection) of the detailed advertisement no. 12/2022 in Careers Page of NLC India Ltd, website: www.nicindia.in.
3 (c) Information Sought:
Copies of selection letters/emails (if possible) Information provided 3 (c):
The information sought is vague and not specific as defined under section 2(f) of the RTI Act 2005. Hence no information could be provided. 4 (a) Information Sought:
List of candidates who joined with name, address, and joining date Information provided for 4 (a):
The information sought by the applicant is personal information and its disclosure has no relationship to any public activity or interest. Therefore, this information is exempted under 8 (1)(j) of RTI Act, 2005 4 (b) Information Sought:
Copies of joining letters/emails (if possible) Information provided 4 (b):
The information sought is vague and not specific as defined under section 2(f) of the RTI Act 2005. Hence no information could be provided. 4 (c) Information Sought:
Documentation required for joining (eg, ID proofs, educational certificates) Information provided 4 (c):
Information seeker is advised to refer to Clause 14.4 of the notified detailed advertisement no. 12/2022 in Careers Page of NLC India Ltd. website www.nicindia.in.
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 6 of 16 5 (a) Information Sought:
From initiation of recruitment process to placement. Information provided 5 (a):
The information sought is vague and not specific as defined under section 2(f) of the RTI Act 2005. Hence no information could be provided 5 (b) Information Sought:
List of officials involved in recruitment process. Period: From initiation of recruitment process to placement. (Advertisement No. 12/2022) Information provided 5 (b):
The information sought is exempted from furnishing as per section 8 (1) (g) of RTI Act 2005, information, the disclosure of which would endanger the life or physical safety of any person. Hence the information could not be furnished The relevant clause is reproduced below for ready reference Section.8(1) (g): Information, the disclosure of which would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes."
7. Being dissatisfied, the Appellant filed a First Appeal dated 06.01.2025. The FAA vide its order dated 18.01.2025, held as under:
"I, the First Appellate Authority went through your appeal called for the entire back papers and examined the whole gamut of the matter afresh. I find that CPIO/NLCIL disposed your application in the right manner and therefore I do not see any reason for issuing further direction on the matter."
8. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
3. CIC/NLCOR/A/2025/617511 Relevant facts emerging from appeal:
RTI application filed on : 14.11.2024 CPIO replied on : 09.12.2024 First appeal filed on : 08.01.2025
First Appellate Authority's order : 18.01.2025 2nd Appeal dated : 16.04.2025 Information sought:
9. The Appellant filed an RTI application dated 14.11.2024(online) seeking the following information:
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 7 of 16 "NLC India is a Public Sector Undertaking under the Ministry of Coal Government of India.
Please furnish duly authenticated and signed copies of the following information regarding the requirements of Group A Officers/Executives in NLC India Limited for the year 2023-24 information Sought
1. Discipline wise breakdown of Group A officers/Executives
1) Mining
2) Mechanical
3) Electrical
4) Civil
5) Finance,
6) Human Resources (HR)
7) Administration
8) Computer
9) Safety
10) Research and Development (R&D), 11) Geology,
12) Chemical Engineering
13) Instrumentation,
14) Corporate Communications,
15) Legal
16) Corporate Social Responsibility (CSR)
17) Materials Management,
18) Environment and
19) Other disciplines for 2023-24"
10. The CPIO furnished a reply to the Appellant on 09.12.2024 stating as under:
"Information Sought:
Please furnish duly authenticated and signed copies of the following information regarding the requirements of Group A Officers / Executives in NLC India Limited for the year 2023-24.
1. Discipline-wise breakdown of Group A officers/Executives
1) Mining,
2) Mechanical,
3) Electrical,
4) Civil,
5) Finance, CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 8 of 16
6) Human Resources (HR),
7) Administration,
8) Computer
9) Safety,
10) Research and Development (R&D), 11) Geology,
12) Chemical Engineering,
13) Instrumentation,
14) Corporate Communications,
15) Legal,
16) Corporate Social Responsibility (CSR),
17) Materials Management,
18) Environment and
19) Other disciplines for 2023-24.
Information furnished:
The information sought by the information seeker is not available in any of the material format in NLCIL. Hence, no information could be furnished."
11. Being dissatisfied, the Appellant filed a First Appeal dated 08.01.2025. The FAA vide its order dated 18.01.2025, held as under:
"I, the First Appellate Authority went through your appeal called for the entire back papers and examined the whole gamut of the matter afresh. I find that CPIO/NLCIL disposed your application in the right manner and therefore I do not see any reason for issuing further direction on the matter."
12. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
4. CIC/NLCOR/A/2025/617966 Relevant facts emerging from appeal:
RTI application filed on : 07.11.2024 CPIO replied on : 04.12.2024 First appeal filed on : 03.01.2025 First Appellate Authority's order : 09.01.2025 2nd Appeal dated : 08.04.2025 Information sought:
13. The Appellant filed an RTI application dated 07.11.2024(online) seeking the following information:
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 9 of 16 "1. NLC India, a public sector undertaking under the Ministry of Coal, Government of India, has issued an advertisement (No. 12/2022) to fill 213 vacancies for Junior Trainee (Overman and Surveyor) and Sirdar (Selection Grade-I) positions. I request information regarding the recruitment candidates Identify Vacancy creation required from the initiation of this recruitment process to joining.
(1) Documents/records used to identify 213 vacancies in 3 categories. (2) Criteria adopted for determining vacancies. (3) Vacancy creation and notification.
(4) Approved supporting documents for vacancy calculation. (5) Vacancy calculation methodology.
(6) Category-wise breakup of vacancies.
(7) List of officials involved in recruitment planning/process to joining. Period:
From initiation of recruitment process to placement. (Advertisement No. 12/2022)"
14. The CPIO furnished a reply to the Appellant on 04.12.2024 stating as under:
"1. Information Sought:
Documents/records used to identify 213 vacancies in 3 categories.
2. Information Sought:
Criteria adopted for determining vacancies.
3. Information Sought:
Vacancy creation and notification.
4. Information Sought:
Approved supporting documents for vacancy calculation.
5. Information Sought:
Vacancy calculation methodology.
6. Information Sought:
Category-wise breakup of vacancies.
Information Furnished for Sl.Nos.1 to 6:
Recruitment of Mining Statutory positions (Group C posts) for Lignite / Coal Mines vide Advt. No. 12/2022 is under process. Hence information sought could not be provided at this juncture.
7. Information Sought:
List of officials involved in recruitment planning/ process to joining. Information Furnished:
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 10 of 16 Under section 8 (1) (j) of RTI Act 2005, information sought which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual is exempt from disclosure. Hence information sought could not be provided. The relevant clause is reproduced below for ready reference Section.8(1)(j): Information which relates to personal information the disclosure of which has no relation-ship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual unless the Central Public Information Officer or the State Public Information Officer or the appellate authority, as the case may be, is satisfied that the larger public interest justifies the disclosure of such in-formation."
15. Being dissatisfied, the Appellant filed a First Appeal dated 03.01.2025. The FAA vide its order dated 09.01.2025, held as under:
"I, the First Appellate Authority went through your appeal called for the entire back papers and examined the whole gamut of the matter afresh. I find that CPIO/NLCIL disposed your application in the right manner and therefore I do not see any reason for issuing further direction on the matter."
16. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
5. CIC/NLCOR/A/2025/618437 Relevant facts emerging from appeal:
RTI application filed on : 25.10.2024 CPIO replied on : 19.12.2024 First appeal filed on : 13.01.2025 First Appellate Authority's order : 28.01.2025 2nd Appeal dated : 22.04.2025 Information sought:
17. The Appellant filed an RTI application dated 25.10.2024(online) seeking the following information:
"1. I would like to obtain the following information regarding advertisement number 18/2024 for direct recruitment:
a) Government Level:
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 11 of 16 (1) Copies of correspondence between Ministry of Coal and NLC India regarding recruitment.
(2) Minutes of meetings held at Ministry level regarding recruitment. (3) Approval letters/orders from Ministry of Coal.
b) Ministry Level:
(1) File notings related to recruitment process. (2) Copies of proposals sent to NLC India.
(3) Minutes of meetings held with NLC India officials.
c) NLC India Level:
(1) Records of Recruitment Cell meetings. (2) Copies of internal correspondence regarding recruitment. (3) Approval letters/orders from NLC India management.
d) Common:
(1) Timeline of recruitment process (initiation to notification publication). (2) Copies of advertisements and notifications. (3) List of officials involved in recruitment process."
18. The CPIO furnished a reply to the Appellant on 19.12.2024 stating as under:
"Information Sought:
I would like to obtain the following information regarding advertisement number 18/2024 for direct recruitment:
(a) Government Level:
(1).Copies of correspondence between Ministry of coal and NLC India regarding recruitment.
(2) Minutes of meetings held at Government level regarding recruitment. (3) Approved letters/orders from Government level regarding recruitment. Information Sought:
(b) Ministry Level:
(1) Files noting's related to recruitment process. (2) Copies of proposals sent to NLC India.
(3) Minutes of meetings held with NLC India officials. Information Sought:
(c) NLC India Level:
(1) Records of recruitment cell meetings. (2)Copies of internal correspondence regarding recruitment. (3) Approval letters/orders from NLC India management.
Information furnished for (a) to (c):
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 12 of 16 The above information sought are covering under the list of exempted category of information to be provided, which are published in our website Proactive Disclosure Section4(1)(b) (xvii) under Board and Sub-Committee Agenda & Minutes. Hence, the information sought could not be provided. Information Sought:
(d) Common:
(1) Information Sought:
Timeline of recruitment process (initiation to notification publication). Information Furnished:
Information sought is relating to future course of action and it does not fall within the imbit of definition of information under Section 2(f) of RTI Act 2005. Hence the information sought could not be provided. (2) Information Sought:
Copies of advertisements and notifications. Information Furnished:
The information sought is vague and not specific as defined under Section 2(f) of the RTI Act 2005. Hence no information could be provided. Relevant section is reproduced below for reference: Sect. 2 (f) "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force; (3) Information Sought:
List of officials involved in recruitment process to joining Information Furnished:
The information sought pertains to an ongoing recruitment process. Disclosure of the names of officials involved may endanger the physical safety of the official involved, hence the same is exempted from furnishing as per Section 8 (i) (g) of the RTI Act, 2005.
The relevant clause is reproduced below for ready reference Section.8(1) (g): Information, the disclosure of which would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes;"
19. Being dissatisfied, the Appellant filed a First Appeal dated 13.01.2025. The FAA vide its order dated 28.01.2025, held as under:
CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 13 of 16 "I, the First Appellate Authority went through your appeal called for the entire back papers and examined the whole gamut of the matter afresh. I find that CPIO/NLCIL disposed your application in the right manner and therefore I do not see any reason for issuing further direction on the matter."
20. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Shri S. Senguttuvan, CPIO-cum-Chief Manager, attended the hearing through VC.
21. The Appellant did not participate in the hearing.
22. The Respondent submitted that suitable and pointwise replies with respect to the instant RTI Applications under question have been given to the Appellant within stipulated timeframe as per the provisions of the RTI Act. He added that the Appellant in the instant RTI Application had sought information about list of applicants, short listed candidate details with name, address, application number for which CPIO invoked the Section 8 (1) (j) of the RTI Act. He further submitted that the information pertaining to the List of officials involved in recruitment process cannot be given to the Appellant under Section 8 (1) (g) of the RTI Act.
23. He apprised the Bench of the fact that the Appellant is a habitual RTI Applicant since 2011 onwards and resident of Neyveli. It is to be mentioned that he is well versed in the procedure of RTI application and the address of CPIO/ NLCIL. However, he used to forward his RTI Applications through Ministry of Coal, thereby creating extra work to another department. He added that the Appellant sought creation of vacancies for the Recruitment of Executives in various grades and disciplines vide Advt. No.18/2024 i.e. Documents/ records used to identify vacancies, Critieria adopted for determining vacancies and its supporting documents, file notings, Minutes of Meetings & Communication with MoC for the said Recruitment and vacancy calculation Methodology. It is pertinent to inform that the creation of vacancies which was sought by the information seeker about the Recruitment of Executives in various CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 14 of 16 grades and disciplines vide Advt. No. 18/2024 is still under process not recached finality. Disclosure of the same would result in avoidable litigation, unnecessary speculation claims & Administrative complications which ultimately affect the sanctity of Selection Process. Further he has not established any public interest or his locus with the recruitment process. Therefore, the CPIO, furnished the information as per the provisions of RTI Act and there is no unjustified denial of information. He submitted that the Appellant in his RTI Application dated 14.11.2024 had sought information regarding the requirements of Group A Officers/Executives in NLC India Limited for the year 2023-24, however, it is to inform that there is no category as Group A officer in NLC.
24. A written submission has been received from Shri S. Senguttuvan, CPIO-
cum-Chief Manager, vide letter dated 21.02.2026 and 25.02.2026, a copy of which has been sent to the Appellant and the same has been taken on record.
25. A written submission has been received from the Appellant vide letter dated 07.05.2026 and the same has been taken on record.
Decision:
26. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that suitable and pointwise replies with respect to the instant RTI Applications under question have been given to the Appellant within stipulated timeframe as per the provisions of the RTI Act by the CPIO. Hence, no intervention of the Commission is required in the instant cases.
The appeals are disposed of accordingly.
Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सू चना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasistha) Dy. Registrar 011- 26107042 CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 15 of 16 Copy To:
The FAA, NLC India Limited, Central Public Information Office, Neyveli, Cuddalore Distt. TamiI Nadu-607801 CIC/NLCOR/A/2025/617361, CIC/NLCOR/A/2025/617360, CIC/NLCOR/A/2025/617511, CIC/NLCOR/A/2025/617966 & CIC/NLCOR/A/2025/618437 Page 16 of 16 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)