Central Information Commission
Kumar S vs Indian Oil Corporation Limited (Iocl) on 10 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/IOCLD/A/2024/646258
S Kumar .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Indian Oil Corporation Limited, ....प्रनर्वािीगण /Respondent
Marketing Division, Southern Region,
Indian Oil Bhavan, No. 139,
Nungambakkam High Road,
Nungambakkam, Chennai - 600034.
Date of Hearing : 10-02-2026
Date of Decision : 10-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 12-08-2024
CPIO replied on : 05-09-2024
First appeal filed on : 23-09-2024
First Appellate Authority's order : 18-10-2024
2nd Appeal dated : 18-10-2024
Information sought:
CIC/IOCLD/A/2024/646258 Page 1 of 81. The Appellant filed an RTI application dated 12-08-2024 seeking the following information:
"1. WHETHER ANY RELAXATION FOR THE PROMOTION TO SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION, UNDER THE PRESIDENTIAL/GOVT DIRECTIVES, EXISTS/EXECUTED WITH COMPLETE DETAILS.
2. WHETHER ANY RELAXATION FOR THE APPRAISAL MARKS TO SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION. UNDER THE PRESIDENTIAL / GOVT DIRECTIVES, EXISTS/EXECUTED WITH COMPLETE DETAILS.
3. KINDLY PROVIDE HOW MANY MARKS NEEDS TO BE SCORED FOR THE PROMOTION TO THE SC/SC EMPLOYEES (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION, UNDER THE PRESIDENTIAL/GOVT DIRECTIVES, EXISTS/EXECUTED WITH COMPLETE DETAILS.
4. PLEASE PROVIDE MY APPRAISAL MARKS YEAR WISE A) 2021, B) 2022, C) 2023, D) 2024
5. PLEASE PROVIDE MY APPRAISAL RATINGS SINCE AS YEAR A) 2021, B) 2022, C) 2023, D) 2024
6. KINDLY PROVIDE THE DETAILS HOW MANY (BCW & WCW) IN SOUTHERN REGION OF MARKETING DIVISION WAS PROMOTED IN THE DPC YEAR OF 2024 UNDER THE PRESIDENTIAL/GOVT DIRECTIVES EXISTS/EXECUTED WITH COMPLETE DETAILS.
7. KINDLY PROVIDE THE DETAILS HOW MANY AVERAGE MARKS FOR LAST 3 YEARS ARE ALLOCATED TO ME TOWARDS WPA (WORKMEN PERFORMANCE APPRAISAL).
8. KINDLY PROVIDE THE REASON FOR NOT CONSIDERING MY NAME IN THE MERIT CHANNEL PROMOTION IN THE DPC YEAR 2024
9. KINDLY PROVIDE WHAT WAS REASON MY NAME WAS NOT CONSIDER FOR THE PROMOTION IN THE DPC YEAR 2024 UNDER THE SC/ST CATEGORY AS PER THE PRESIDENTIAL DIRECTIVE.CIC/IOCLD/A/2024/646258 Page 2 of 8
10. KINDLY PROVIDE THE DETAILS HOW MANY PERCENTAGE OF SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION, NEEDS TO CONSIDER FOR THE PROMOTION AS PER THE PRESIDENTIAL/GOVT DIRECTIVES.
11. KINDLY PROVIDE THE DETAILS OF EXACT RANGE OF MARKS/RATINGS CONSIDERED FOR PROMOTION OF SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION THOSE WHO WERE PROMOTED UNDER THE SC/ST WORKMAN (BCW & WCW) UNDER THE PRESIDENTIAL/GOVT DIRECTIVES.
12. KINDLY PROVIDE THE DETAILS OF QUALIFYING FOR PROMOTION THE PERIOD OF SERVICE IN THE GRADE FOR ME IN THE DPC YEAR 2024.
13. KINDLY PROVIDE THE DETAILS SENIORITY MARKS ALLOTTED TO ME FOR QUALIFYING FOR PROMOTION IN THE DPC YEAR 2024.
14. KINDLY PROVIDE THE DETAILS QUALIFICATION MARKS ALLOTTED TO ME FOR QUALIFYING FOR PROMOTION IN THE DPC YEAR 2024."
2. The CPIO furnished a reply to the Appellant on 05-09-2024 stating as under:
"We give below our reply for your queries:
Q.1. WHETHER ANY RELAXATION FOR THE PROMOTION TO SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION. UNDER THE PRESIDENTIAL/GOVT DIRECTIVES, EXISTS/EXECUTED WITH COMPLETE DETAILS.
A.2. Yes, there is Provision for Relaxation in Promotion to SC/ST workman (BCW & WCW) in Southern region of Marketing division. Q.2. WHETHER ANY RELAXATION FOR THE APPRAISAL MARKS TO SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION, UNDER THE PRESIDENTIAL/GOVT DIRECTIVES, EXISTS/EXECUTED WITH COMPLETE DETAILS A.2. There is no relaxation in the appraisal marks to SC/ST workman (BCW & WCW) in Southern region of Marketing division.CIC/IOCLD/A/2024/646258 Page 3 of 8
Q.3. KINDLY PROVIDE HOW MANY MARKS NEEDS TO BE SCORED FOR THE PROMOTION TO THE SC/ST EMPLOYEES (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION. UNDER THE PRESIDENTIAL/GOVT DIRECTIVES, EXISTS/EXECUTED WITH COMPLETE DETAILS.
A.3. Minimum qualifying marks for Promotion in DPC is 55 for candidates belonging to SC, ST and PwBD under relaxed standards, subject to the number of shortfall available against reservation.
Q.4. PLEASE PROVIDE MY APPRAISAL MARKS YEAR WISE A) 2021, B) 2022, C) 2023, D) 2024 A.4.Appraisal marks awarded is as under:
2021 - 20 2022 - Not eligible for promotion
2023- Not eligible for promotion
2024- 15
Q.5. PLEASE PROVIDE MY APPRAISAL RATINGS SINCE AS YEAR A) 2021, B) 2022, C) 2023, D) 2024 A.5. Appraisal Ratings sought is furnished below:
2021- Outstanding
2022- Outstanding
2023- Outstanding
Q.6. KINDLY PROVIDE THE DETAILS HOW MANY (BCW & WCW) IN SOUTHERN REGION OF MARKETING DIVISION WAS PROMOTED IN THE DPC YEAR OF 2024 UNDER THE PRESIDENTIAL / GOVT DIRECTIVES EXISTS/EXECUTED WITH COMPLETE DETAILS.
A.6. Total 153 Workmen got promoted in DPC 2024. Q.7. KINDLY PROVIDE THE DETAILS HOW MANY AVERAGE MARKS FOR LAST 3 YEARS ARE ALLOCATED TO ME TOWARDS EWPA (WORKMEN PERFORMANCE APPRAISAL).
A.7. Year Av WPA marks
2022 Not eligible for promotion
CIC/IOCLD/A/2024/646258 Page 4 of 8
2023 Not eligible for promotion
2024 15
Q.8. KINDLY PROVIDE THE REASON FOR NOT CONSIDERING MY NAME IN THE MERIT CHANNEL PROMOTION IN THE DPC YEAR 2024. Α.8. Promotion was not granted as your total DPC marks didn't qualify for Promotion for the available shortfall in SC/ST against reservation. Q.9. KINDLY PROVIDE WHAT WAS REASON MY NAME WAS NOT CONSIDER FOR THE PROMOTION IN THE DPC YEAR 2024 UNDER THE SC/ST CATEGORY AS PER THE PRESIDENTIAL DIRECTIVE.
A.9. Please refer answer to Q No.8.
Q.10. KINDLY PROVIDE THE DETAILS HOW MANY PERCENTAGE OF SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION. NEEDS TO CONSIDER FOR THE PROMOTION AS PER THE PRESIDENTIAL/GOVT DIRECTIVES.
A.10. Please note that only the Candidates qualifying the minimum DPC marks subject to the number of shortfall available will be promoted. Q.11. KINDLY PROVIDE THE DETAILS OF EXACT RANGE OF MARKS/RATINGS CONSIDERED FOR PROMOTION OF SC/ST WORKMAN (BCW & WCW) WORKING IN SOUTHERN REGION OF MARKETING DIVISION THOSE WHO WERE PROMOTED UNDER THE SC/ST WORKMAN (BCW & WCW) UNDER THE PRESIDENTIAL / GOVT DIRECTIVES.
A.11. Information sought is of personal in nature. Hence exempted under section 8(1)(j) the RTI Act.
Q.12. KINDLY PROVIDE THE DETAILS OF QUALIFYING FOR PROMOTION THE PERIOD OF SERVICE IN THE GRADE FOR ME IN THE DPC YEAR 2024. A.12. Minimum qualifying period for Intra Cluster Merit Channel from Grade III to IV is completion of 3 years in Grade as per Seniority. Q.13. KINDLY PROVIDE THE DETAILS SENIORITY MARKS ALLOTTED TO ME FOR QUALIFYING FOR PROMOTION IN THE DPC YEAR 2024. A.13. 24 marks Q.14. KINDLY PROVIDE THE DETAILS QUALIFICATION MARKS ALLOTTED TO ME FOR QUALIFYING FOR PROMOTION IN THE DPC YEAR 2024.
CIC/IOCLD/A/2024/646258 Page 5 of 8A.14. 17 marks"
3. Being dissatisfied, the Appellant filed a First Appeal dated 23-09-2024 .The FAA vide its order dated 18-10-2024, upheld the reply given by the CPIO.
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: Mr. Manishankar, Chief General Manager (HR), attended the hearing through video conference.
5. The Respondent submitted that the appellant sought information about appraisal marks awarded to him during the years 2021-2024 etc., and they provided point-wise reply vide letter dated 05.09.2024.
6. The appellant vide the instant second appeal insisted on the sought appraisal marks of 2022 and 2023. Also, the appellant insisted for not providing the marks obtained by him in comparison to others.
7. The Commission queried the respondent regarding not providing the sought appraisal marks for the years 2022, 2023 in point no.4. To this, the respondent submitted that the appellant was not eligible for promotion that year, however, though the appraisal marks had been awarded to the appellant. The Commission opined that considering the appellant for promotion is a separate issue, and the appraisal marks awarded to the appellant must be provided while at the same time, communicating to him that he was not eligible for promotion during these two years (2022 & 2023). Also, the Commission queried the respondent for not providing the sought range of marks in point CIC/IOCLD/A/2024/646258 Page 6 of 8 on.11. To this, the respondent submitted that the sought information is personal in nature. However, the Commission opined that the respondent ought to have provided the sought range of marks i.e., numerical figures only, without disclosure of the names of the candidates and other details that are exempted the RTI Act, 2005.
Decision:
8. The Commission, after adverting to the facts and circumstances of the case, hearing the respondent and perusal of the records, observes that the respondent did not give an appropriate reply to the appellant for points no.4, 8, 9, 11. Hence, the respondent is directed to give a revised reply to the appellant incorporating the sought information, by explicitly stating the scores obtained by the appellant for points no.4, 8, 9 and the sought range of marks (only numerical figures) in point on.11. Also, during the hearing, the respondent was directed to provide copy of the promotion policy governing the promotions for SC/ST candidates to the appellant, as agreed during the hearing. The respondent shall provide the aforesaid revised reply to the appellant, within 15 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper- compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 10.02.2026 CIC/IOCLD/A/2024/646258 Page 7 of 8 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Indian Oil Corporation Limited, Marketing Division, Southern Region, Indian Oil Bhavan, No. 139, Nungambakkam High Road, Nungambakkam, Chennai - 600034.
2. The FAA, Indian Oil Corporation Limited, Marketing Division, Southern Region, Indian Oil Bhavan, No. 139, Nungambakkam High Road, Nungambakkam, Chennai - 600034.
3. S Kumar CIC/IOCLD/A/2024/646258 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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