Central Information Commission
Jitesh Kumar Rajwade vs Northern Coalfield Ltd. on 17 February, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NCFLT/A/2024/135669
Jitesh Kumar Rajwade .....अपीलकता/Appellant
VERSUS
बनाम
CPIO
Northern Coalfields Ltd, Head
Quarter, RII Cell, Post -
Singrauli Colliery District -
Singrauli, Madhya Pradesh -
486889 .... ितवादीगण /Respondent
Date of Hearing : 17.02.2026
Date of Decision : 17.02.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
Relevant facts emerging from appeal:
RTI application filed on : 03.06.2024
CPIO replied on : Not on record
First appeal filed on : 25.07.2024
First Appellate Authority's order : 12.08.2024
2nd Appeal dated : 05.11.2024
Information sought:
1. The Appellant filed an RTI application dated 03.06.2024(online) seeking the following information:
"(1)Ref-MCL/SING/PD/Direct-Recruitment/2022-2023/1111dt- 7/11/2022 को माइ नंग सरदार पद क भत उ मीदवार का फाइनल रवाइ ड कोर काड िल ट क मािणत द तावेज देने क कृ पया कर।CIC/NCFLT/A/2024/135669 Page 1 of 4
(2) GEN/OBC/SC/ST के उ मीदवार को कतने- कतने अंक तक वाइ नंग क गई है सूचीवार जानकारी उपल ध कराय।"
2. The CPIO reply is not on record.
3. Being dissatisfied, the Appellant filed a First Appeal dated 25.07.2024. The FAA vide its order dated 12.08.2024, held as under:
"उपरो प र े य म डीपीआईओ (भत ), एनसीएल संगरौली को िनदिशत कया जाता है क आवेदक ी िजतेश कु मार राजोड़ के आरटीआई आवेदन पंजीकरण सं या CFLT/R/E/24/00343 के अंतगत मांगी गई सूचना जो सूचना अिधकार अिधिनयम 2005 अंतगत देने यो य हो इस प ाि के 02 स ाह के अंदर के ीय जनसूचना अिधकारी, एनसीएल को उपल ध करावे।
के ीय जनसूचना अिधकारी-एनसीएल, भत िवभाग से वांिछत जानकारी ा होने पर आवेदक को दान करगे।
अतः अपील का िन तारण उपरो ानुसार कया जाता है।"
4. 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 Raju Chaurasia, APIO-cum-Manager (HR), attended the hearing in person.
5. The Appellant did not participate in the hearing.
6. The Respondent submitted that in compliance with the directions passed by the First Appellate Authority, the relevant and permissible information has been given to the Appellant vide letter dated 06.12.2024, stating as under:
"With regard to the trailing e-mail, the point-wise reply in respect of RTI Application No. NCFLT/R/E/24/00343 is provided below:-
Point no.1- The applicant had scored 59 marks in Section-A and 18 marks in Section-B (Total marks-77) with regard to the Computer Based Test (CBT) conducted for filling-up of the posts of Mining Sirdar T&S Gr. C notified vide Employment Notification No. 1111 dated:27.11.2022 as per the Revised Final Answer Keys published vide Notice No.349 dated: 31.05.2023. Remaining CIC/NCFLT/A/2024/135669 Page 2 of 4 information sought by the applicant is personal in nature and disclosure of which is denied under Section-8(1)(j) of The RTI Act' 2005. Point no.2 The category-wise marks scored in the CBT by the last recommended candidate for the post of Mining Sirdar T&S Gr. C notified vide Employment Notification No. 1111 dated:27.11.2022 as per the Revised Final Answer Keys published vide Notice No.349 dated: 31.05.2023 is tabulated as under :-
Category Marks in Section Marks in Total Marks
- 'A' Section-'B'
Unreserved 61 18 79
OBC 63 14 77
SC 54 19 73
ST 50 19 69
EWS 59 16 75
7. A written submission has been received from Shri Sanjay Sinha, CPIO-
cum-GM, vide letter dated 09.12.2025, a copy of which has been sent to the Appellant and the same has been taken on record. The relevant extract of the same is as under:
"Kindly refer to the file no.: CIC/NCFLT/A/2024/135669, dated: 18-11-2025 received in this office on 29.11.2025 in respect of RTI application Registration No. NCFLT/R/E/24/00343 dated 03.06.2024 of Shri Jitesh Kumar Rajwad, written statement in this regard is submitted as under :-
1. Shri Jitesh Kumar Rajwad submitted online RTI application Registration No. - NCFLT/R /E/24/00292 dated 03.06.2024 (Enclosed at page no. -01 & 02)
2. CPIO, NCL forwarded the application through online RTI portal to DPIO, Rectt. Deptt on 16.05.2024 for providing information. (Enclosed at page no.-03)
3. Applicant filed 1 appeal online Registration No. - NCFLT/A/E/24/00180 Dated 25.07.2024. (Enclosed at page no. - 04 & 05)
4. First Appellate Authority, NCL passed a decision vide letter no.
एनसीएल/ संग/अपी० ािध०/E-00180/2024/174, दनांक 12.08.2024 with a copy to the applicant, DPIO Rectt. Deptt, NCL HQ and CPIO-NCL with following direction: -
उपरो प र े य म डीपीआईओ (भत ), एनसीएल संगरौली को िनदिशत कया जाता है क आवेदक ी िजतेश कु मार राजोड़ के आरटीआई आवेदन पंजीकरण सं या NCFLT/R/E/24/00343 के अंतगत मांगी गई सूचना जो सूचना अिधकार अिधिनयम 2005 अंतगत देने यो य हो इस प ाि के 02 स ाह के अंदर के ीय जनसूचना अिधकारी, एनसीएल को उपल ध कराव।CIC/NCFLT/A/2024/135669 Page 3 of 4
के ीय जनसूचना अिधकारी-एनसीएल, भत िवभाग से वांिछत जानकारी ा होने पर आवेदक को दान करगे।
अतः अपील का िन तारण उपरो ानुसार कया जाता है। (Enclosed at page no.
-06)
5. The information received again from the Rectt. Deptt. NCL HQ after the decision of the FAA, NCL was sent to the applicant through the online RTI portal on 06.12.2024. (Enclosed at pages 07 to 08) This is for your kind information please."
Decision:
8. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that a suitable reply has been given to the Appellant vide letter dated 06.12.2024, in compliance with the directions passed by the First Appellate Authority. The Appellant has not participated in the hearing to contest his case. No further action lies in the instant case.
9. However, before parting with the case, the Respondent is cautioned to act strictly within the precincts of the RTI Act by observing the timelines scrupulously and punctually, in future.
The appeal is disposed of accordingly.
Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasishta) Dy. Registrar 011- 26107042 CIC/NCFLT/A/2024/135669 Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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