Central Information Commission
Ankit Jain vs Mangalore Refinery And Petrochemicals ... on 20 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/MRPLT/A/2025/647464
Ankit Jain .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Mangalore Refinery and ....प्रनर्वािीगण /Respondent
Petrochemicals Limited MRPL,
Kuthethoor, PO via Katipalla,
Mangalore, Karnataka - 575030
Date of Hearing : 19-03-2026
Date of Decision : 19-03-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 11-07-2025
CPIO replied on : 06-08-2025
First appeal filed on : 08-08-2025
First Appellate Authority's order : 08-09-2025
2nd Appeal dated : 09-10-2025
CIC/MRPLT/A/2025/647464 Page 1 of 6
Information sought:
1. The Appellant filed an RTI application dated 11-07-2025 seeking the following information:
"Request you to provide following details: 1. Copy of Comments provided by appellate authority while disposing off my representation (Employee Id 12569) over Annual Performance Report for the FY 2023-24. 2. Copy of MRPL Policy related to disposal of representation over Annual Performance Report for the FY 2023-24. 3. Copy of MRPL Policy related to disposal of representation over Annual Performance Report for the FY 2024-25."
2. The CPIO furnished a reply to the Appellant on 06-08-2025 stating as under:
"Reply to point no. 1 Applicant is employee of MRPL. The documents sought by the applicant was already shown to the employee on his request. The same can be shown again if desired so.
Reply to point no. 2 The circular issued by MRPL with respect to Annual Performance Appraisal Report (APAR) has procedure related to disposal of representation over Annual Performance Report which was already displayed in the intranet. Copy of the circular is once again attached as Annexure-1. Reply to point no. 3 Please refer reply No. 2"
3. Being dissatisfied, the Appellant filed a First Appeal dated 08-08-2025. The FAA vide its order dated 08-09-2025, held as under:
CIC/MRPLT/A/2025/647464 Page 2 of 6"The records from the CPIO were called for in this matter and the same were examined.
In the RTI Appeal, the Appellant has sought for Copy of Comments provided by Appellate Authority while disposing off his representation over Annual Performance Report for the FY 2023-24. The request of the Appellant pertains to specific official correspondence or remarks made by the Appellate Authority, if any. From the reply of CPIO, it is understood that the Appellant was allowed to inspect the same in past. However, when the Appellant has through the application under RTI Act has now sought for a copy of the same and the CPIO has not provided any reasons for not being able to furnish the same to the Appellant. Therefore, the CPIO is directed to provide a copy of the same, if it is available and permissible as per the rules of the organisation within 2 weeks from the receipt of this Order.
Further, the Appellant under query Nos 2 & 3 has sought for a copy of MRPL Policy relating to disposal of representation over Annual Performance Report for FY 2023-24 and FY 2024-25 respectively. The CPIO in his reply has provided a copy of the circular issued by MRPL with respect to Annual Performance Appraisal Report (APAR) which has the procedure related to disposal of representation over Annual Performance Report pertaining to FY 2024-25. However, it is found that the copy of Circular pertaining to FY 2023-24 is not provided. Therefore, CPIO is directed to provide the Circular pertaining to FY 2023-24 within 2 weeks from the date of receipt of this Order. The appeal is accordingly disposed of in the above terms."
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
CIC/MRPLT/A/2025/647464 Page 3 of 6Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Attended the hearing through video conference. Respondent: Mr. Devesh Dubey, GM (HR) & CPIO, attended the hearing through video conference.
5. The Appellant stated that he sought copy of comments provided by appellate authority while disposing off his representation over Annual Performance Report for the year 2023-24. The appellant submitted that the respondent had provided the comments instead of providing copy of the document wherein the said comments were recorded by the appellate authority. The appellant further contended that the respondent had not provided the MRPL Policy related to disposal of representation over Annual Performance Report sought in point no. 2 and 3.
6. The Respondent submitted that they had provided the comments to the appellant as sought by the appellant.
7. The Commission queried the respondent as to whether they had provided copy of the document to the appellant wherein the comments were recorded by the appellate authority. To this, the respondent submitted that they had not provided it. The Commission queried the respondent as to whether the MRPL has any policy related to disposal of representation over Annual Performance Report. To this, the respondent submitted that they don't have any such policy document which governs the disposal of representation over Annual CIC/MRPLT/A/2025/647464 Page 4 of 6 Performance Report, but there is a circular in this regard, copy of which had been provided to the appellant.
8. Written submission dated 11.03.2026 filed by the respondent is taken on record.
Decision:
9. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that, the respondent did not give an appropriate reply to the appellant. In view of the above, the respondent is directed to provide a revised point-wise reply to the appellant, incorporating the sought copy of documents wherein the comments were recorded by the appellate authority for point no.1 after redacting exempted information in accordance with section 10 of the RTI Act, 2005; (such as names of officers etc.) and a categorical explicit statement that the MRPL does not have any policy related to disposal of representation regarding Annual Performance Report for point nos. 2 and 3, as submitted orally 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: 19.03.2026 CIC/MRPLT/A/2025/647464 Page 5 of 6 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Mangalore Refinery and Petrochemicals Limited MRPL, Kuthethoor, PO via Katipalla, Mangalore, Karnataka - 575030
2. The FAA, Mangalore Refinery and Petrochemicals Limited MRPL, Kuthethoor, PO via Katipalla, Mangalore, Karnataka - 575030
3. Ankit Jain CIC/MRPLT/A/2025/647464 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)