Central Information Commission
K Thamilarasannn vs Nlc India Ltd. on 18 March, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गं गनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NLCOR/C/2025/101505
K TAMILARASAN ....िशकायतकता /Complainant
VERSUS
बनाम
CPIO
NLC lndia
Itd Neyveli-607801,Cuddalore,
Tamilnadu - 607802 ..... ितवादीगण /Respondent
Date of Hearing : 12.03.2026
Date of Decision : 16.03.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
Relevant facts emerging from complaint:
RTI application filed on : 23.11.2024
CPIO replied on : 26.11.2024
First appeal filed on : Not on record
First Appellate Authority's order : Not on record
Complaint dated : 13.01.2025
Information sought:
1. The Complainant filed an RTI application dated 23.11.2024 (offline) seeking the following information:
"1) From which year the General Hospital is functioning under NLC at Neyveli along with documents.
2) Request to provide information regarding when and why Medical Board was started in General Hospital under NLC at Neyveli along with documents.CIC/NLCOR/C/2025/101505 Page 1 of 13
3) How many doctors were there in the Medical Board in the General Hospital under NLC in Neyveli in which year and their a) Name & CPF No b) Date of joining NLC Ltd, along with relevant documents.
4) After the year 1999 NLC company through the Medical Board of the General Hospital, Neyveli for age evaluation & determination by the Medical Officer and request to provide copies of the documents regarding when and in which year the circular has been sent to the Medical Board to the NLC Indcoserve workers.
5) The NLC Company is requested to provide copies of the information and documents submitted or given during the interview & Test Medical Examination and Age assessment & Determine - for the permanent employment of NLC Indcoserve workers after the year 1999.
a) Which NLC Indcoserve workers have obtained and submitted Age Certificate from the Government Medical Officer and request to provide the information along with Age Certificate, Name& Memb.no & Unit/ division documents submitted by such workers.
b) Which NLC Indcoserve workers have obtained and submitted Sub Register Birth and DeathCertificate Request to provide information about Sub Register Birth and Death Certificate, Name& Memb.no & Unit/division submitted by such workers.
c) Which NLC Indcoserve workers have submitted Revenue issued Birth Certificate Request to provide information about the Birth Certificate, Name& Memb.no & Unit/division submitted by such workers.
d) Which NLC Indcoserve workers have submitted Qualifications and (T&C) Transfer certificate Request to provide information about the Transfer certificate, Name& Memb.no & Unit/ division documents submitted by those workers.
e) Which NLC Indcoserve workers have obtained and submitted Birth certificate through court and request to provide information about the Birth Certificate, Name& Memb.no & Unit/division documents submitted by such workers.
f) Any NLC Indcoserve workers who have not submitted any certificate regarding date of birth and those workers are requested to provide the same information along with Name& Memb.no & Unit/ division documents.
g) NLC Indcoserve workers submitted a) Age Certificate obtained from the Government Doctor, Sub Register Birth and Death Certificate obtained from the Sub Registrar, Revenue issued Birth Certificate Requesting information as to why the NLC company was not accepted.
h) NLC Indcoserve workers submitted a) Age Certificate obtained from Government Doctor, Sub Register Birth and DeathCertificate obtained from Sub Registrar, Revenue issued Birth Certificate which NLC Indcoserve workers have been informed by circular and when and on what date with the relevant documents.CIC/NLCOR/C/2025/101505 Page 2 of 13
6) NLC Indcoserve workers Age Certificate obtained from Government Doctor, Sub Register Birth and DeathCertificate obtained from Sub Registrar, Revenue issued Birth Certificate, any other Certificate, Interview & test Medical Examination & Age Assessment from NLC company after 1999-determine general date of birth & Notifying that documents submitted regarding age will not be accepted, and requesting to provide the following information in this regard.
a) The NLC Company has informed the NLC Indcoserve workers through circular when and on which date regarding age assessment and determination by the Medical Officer at NLC General Hospital and requesting to provide the same information along with the documents submitted for date of birth and Name, Memb No, Unit/Division submitted by the said workers.
b) NLC Internship Committee & Board Medical Officer in NLC General Hospital regarding age assessment and determination if any circular has been communicated to NLC Indcoserve workers to provide the same information.
7) Name & CPF No, Date of joining NLC Ltd of Medical Officers & Factory Medical Officers Name & CPF No, Date of joining NLC Ltd Request to provide copies of relevant documents as information who were the Medical Officers who have been age assessed & determined by the Internal Medicine Committee & Board of NLC Company NL.C General Hospital.
8) After 1999, NLC Institute to ask Medical Officers in Internal Medicine Group & Ward in NLC General Hospital to provide information along with Name, Memb No, Date of Birth & Age documents of every NLC Indcoserve workers before age assessment & determination,
9) After 1999, NLC Company to provide information of Narme, Memb No, Date of Birth & Age of each NLC Indcoserve workers before age assessment & determination by Medical Officers in Internal Medicine Committee & Board at NLC General Hospital.
10) Any NLC Indcoserve workers who have voluntarily appeared before the Internal Medicine Committee & Board of NLC General Hospital after 1999 and agreed to be assessed & determined by the Medical Officer Name Memb no of the workers along with the written documents.
11) After the year 1999, NLC General Hospital through the Internal Medicine Committee & Board of the Factory Medical Officer and the NLC Indcoserve workers have been given medical examination, general medical test & scientific test and age assessment & determination to provide copies of the Televant documents as information.
12) After the year 1999, the NLC Company through the Internal Medicine Committee & Board of the NLC General Hospital by the Factory Medical Officer and the NLC Indcoserve workers Medical Examination general Medical test & CIC/NLCOR/C/2025/101505 Page 3 of 13 Scientific test and within how many days have been evaluated & determined and requested to provide copies of the relevant documents as information.
13) After the year 1999, NIC Company through NLC General Hospital Internal Medicine Board & Board, Medical Examination for NLC Indcoserve workers with Medical Examination General Medical test & Scientific test and age assessment & determination to be given by Factory Medical Officer directly to NLC Indcoserve workers as information when and on what date. request.
a) Medical Examination by Industrial Medical Officer at NLC General Hospital by General Medical Test & Scientific Test at the time of age assessment & determination or any NLC Indcoserve workers objected after age assessment & determination Name, Memb no, Unit/division, age assessment of workers Request to provide copies of the documents as information when and on what date
b) When the age assessment & determination is done by the factory medical officer or the workers who have objected after the age assessment & determination is re-age assessment & age determination, request to provide the relevant information along with the details of the workers' Name, Memb no, Unit/ division, along with the documents.
14) After the year 1999, NLC company conducted medical examination and scientific test for NLC Indcoserve workers through Inpatient Committee & Board at NLC General Hospital and Age Proof Certificate was issued to each NLC Indcoserve workers by the Factory Medical Officer.
Request to provide copies of documents as information.
15) After the year 1999, NLC has done age assessment & age determination by Factory Medical Officer and how many NLC Indcoserve workers have been issued Date of Birth & Age Certificate by Factory Medical Officer and Medical Committee & Medical Board. NLC Indcoserve worker Name, Memb no, Unit / division, details with documents requested to provide relevant information.
a) NLC Company after 1999 by Factory Medical Officer and Medical Committee & Medical Board of NLC Indcoserve workers age assessment & age certificate issued Age Proof Certificate Conclusive Proof along with relevant documents."
2. The CPIO furnished a reply to the Complainant on 26.11.2024 stating as under:
1. Information Sought:
From which year the General Hospital is functioning under NLC at Neyveli along with documents.
Information Furnished:
1962 onwards. However, the documents are not available.
2. Information Sought:CIC/NLCOR/C/2025/101505 Page 4 of 13
Request to provide information regarding when and why Medical Board was started in General Hospital under NLC at Neyveli along with documents. Information Furnished:
The information sought is Reasons and clarification which does not come under the definition of "information" as per Sect.2(f) of the RTI Act, 2005. Hence, no information could be furnished.
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:
How many doctors were there in the Medical Board in the General Hospital under NLC in Neyveli in which year and their
a) Name & CPF No
b) Date of Joining NLC Ltd, along with relevant documents.
Information Furnished:
The information sought is vague and not specific and clear. Hence information sought could not be furnished.
4. Information Sought:
After the year 1999-NLC company through the Medical Board of the General Hospital Neyveli for age evaluation & determination by the Medical Officer and request to provide copies of the documents regarding when and in which year the circular has been sent to the Medical Board to the NLC Indcoserve Workers. Information Furnished:
The information sought is vague and not specific and clear. Hence information sought could not be furnished.
5. Information Sought:
The NLC company is requested to provide copies of the information and documents submitted or given during interview & Test -Medical Examination and Age assessment & Determine -for the permanent employment of NLC Indcoserve workers after the year 1999.
a. Which NLC indocserve workers have obtained and submitted Age Certificate form Govt. Medical officer and request to provide the information along with Age certificate Name & Memb.No. &Unit//Division documents submitted by such workers.
b. Which NLC indocserve workers have obtained and submitted Sub register Birth and Death Certificate request to provide the information about Sub register Birth CIC/NLCOR/C/2025/101505 Page 5 of 13 and Death Certificate Name & Memb.No. &Unit//Division documents submitted by such workers c. Which NLC Indcoserve workers have submitted Revenue issued Birth Certificate Request to Furnished information about the Birth Certificate Name & Memb. No. &Unit//Division submitted by such workers d. Which NLC Indcoserve workers have submitted Qualifications and (T&C) Transfer Certificate Request to Furnished information about the Transfer Certificate, Name Memb.No.&Unit//Division documents submitted by those workers & e. Which NLC Indcoserve workers have obtained and submitted Birth Certificate through court and Request to Furnished information about the birth Certificate, Name & Memb.No.&Unit//Division documents submitted by such workers f. Any NLC Indocserve workers who have not submitted nay certificate regarding date of birth and those workers are requested to Furnished same information along with Name & Memb.No.&Unit//Division documents. g. NLC Indcoseve workers submitted a) Age Certificate obtained from the Government Doctor, Sub Register Birth and Death Certificate obtained from Sub Registrar, Revenue issued birth certificate Requesting information as to why the NLC company was not accepted.
h. NLC Indcoserve workers submitted a) Age Certificate obtained from the Government Doctor, Sub Register Birth and Death Certificate obtained from Sub Registrar, Revenue issued birth certificate which NLC Indcoserve workers have been informed by circular and when and on what date with relevant document. Information Furnished:
The information sought is related to INDCOSERVE workmen and not directly related to NLCIL. Moreover, the information relating to Age certificate/ Birth certificate is personal information which are exempted from furnishing as per Section 8 (1) (j) of RTI Act, 2005. Hence information sought could not be Furnished 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.
6. Information Sought:
NLC Indcoserve workers Age Certificate obtained from Government Doctor, Sub Register Birth and Death Certificate obtained from Sub Register, Revenue issued Birth Certificate, any other Certificate, Interview & test Medical Examination & Age Assessment from NLC Company after 1999-determine general date of birth & CIC/NLCOR/C/2025/101505 Page 6 of 13 Notifying that documents submitted regarding age will not be accepted and requesting to provide the following information in the regard a. The NLC Company has informed the NLC Indcoserve worker through circular when and on which date regarding age assessment and determination by the Medical Officer at NLC General Hospital and Requesting to provide the same information along with the documents submitted for Date of Birth and Name, Memb No, Unit/Division submitted by the said workers. b. NLC Internship Committee & Board Medical Officer in NLC General Hospital regarding age assessment and determination if any circular has been communicated to NLC Indcoserve workers to provide the same information.
7. Information Sought:
Name & CPF No, Date of Joining NLC Ltd of Medical Officers & Factory Medical Officers Name & CPF No, Date of Joining NLC Ltd Request to provide copies of relevant documents as information who were the Medical Officer who have been age assessed & determine by the Internal Medicine Committee & Board of NLC Company NLC General Hospital.
Information Furnished for Sl. Nos. 6 & 7:
The information sought relating to age certificate, Birth certificate, interview & test medical examination, NLC Internship Committee and Board Medical officer etc are falling under the category of personal information which are exempted from furnishing as per Section 8 (1) (j) Hence information sought could not be Furnished.
8. Information Sought:
After 1999, NLC Institute to ask Medical Officer in Internal Medicine Group & Ward in NLC General Hospital to provide information along with Name, Memb No, Date of Birth & Age documents of every NLC Indcoserve worker before age assessment & determination.
9. Information Sought:
After 1999, NLC Company to provide information of Name, Memb No, Date of Birth& Age of each NLC Indcoserve workers before age assessment & determination by Medical Officers in Internal Medicine Committee & Board at NLC General Hospital.
10. Information Sought:
Any NLC Indocserve workers who have voluntarily appeared before the Internal Medicine Committee & Board of NLC General Hospital after 1999 and agrees to be assessed & determined by the Medical officer name Memb. No. of the workers along with the writer documents.
11. Information Sought:
After the Year 1999, NLC General Hospital through the Internal Medicine Committee & Board of the Factory Medical Officer and the NLC Indcoserve CIC/NLCOR/C/2025/101505 Page 7 of 13 workers have been given medical examination, general medical test & scientific test and age assessment & determination to provide copies of the relevant documents as information.
12. Information Sought:
After the year 1999, the NLC Company through the Internal Medicine Committee & Board of the NLC General Hospital by the Factory Medical Officer and the NLC Indcoserve workers Medical Examination General Medical test & Scientific test and within how many days have been evaluated & determined and requested to provide copies of the relevant documents as information.
13. Information Sought:
After the year 1999, NLC Company through NLC General Hospital Internal Medicine Board & Board, Medical Examination for NLC Indcoserve worker with Medical Examination General Medical test & Scientific test and age assessment & determination to be given by Factory Medical Officer directly to NLC Indcoserve workers as information when and on what date request. a. Medical Examination by Industrial Medical Officer at NLC General Hospital by General Medical test & Scientific test at the time of age assessment & determination or any NLC Indcoserve workers objected after age assessment & determination Name Memb No. Unit / Division. Age assessment of workers request to provide copies of the documents as information when and on what date.
b. When the age assessment & determination is done by the factory medical officer or the workers who have objected after the age assessment & determination is re-age assessment & age determination, request to provide the relevant information along with the details of the workers Name, Memb No, Unit/Division along with the documents.
14. Information Sought:
After the year 1999, NLC Company conducted medical examination and scientific test for NLC Indcoserve workers through inpatient Committee & Board at NLC General Hospital and Age Proof Certificate was issued to each NLC Indcoserve workers by the Factory Medical Officer. Request to provide copies of documents as information.
15. Information Sought:
After the year 1999, NLC has done age assessment & age determination by Factory Medical Officer and how many NLC Indcoserve workers have been issued Date of Birth & Age Certificate by Factory Medical Officer and Medical Committee & Medical Board. NLC Indcoserve worker Name, Memb No, Unit / Division, Details with documents requested to provide relevant information.CIC/NLCOR/C/2025/101505 Page 8 of 13
a) NLC Company after 1999 by Factory Medical Officer and Medical Committee & Medical Board of NLC Indcoserve workers age assessment & age certificate issued age Proof Certificate Conclusive Proof along with relevant documents.
Information Furnished for SI. Nos. 8 to 15:
The information sought is vague & not specific and clear. Moreover the other information sought are personal information which are exempted from furnishing as per Section 8 (1) (j). Hence information sought could not be Furnished."
3. Feeling aggrieved and dissatisfied, Complainant approached the Commission with the instant Complaint.
Relevant Facts emerged during Hearing:
The following were present:-
Complainant: Present through audio conference.
(Hearing through VC could not be connected due to some technical problem with the NIC) Respondent: S. Senguttuvan, CPIO, attended the hearing through audio conference.
4. The Complainant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application.
5. The Respondent submitted that a suitable and pointwise reply qua the instant RTI Application ahs been given to the Complainant vide letter dated 26.11.2024. He added that the Complainant has also preferred a First Appeal on 08.01.2025 and the same has been adjudicated by the First Appellate Authority vide order dated 18.01.2025, stating as under:
"1.0 This is with reference to your appeal under Section 19 of RTI Act, 2005 as in reference cited.
2.0 You have sought to furnish the information for certain queries by submitting RTI application vide reference 1st cited under the provisions of the RTI Act, 2005. 3.0 In this regard, it is informed that your application was duly processed by the CPIO/NLCIL, Neyveli and you were provided with the information sought for by you vide reference 2nd cited.
4.0 On receiving reply, you have preferred an appeal before the First Appellate Authority stating that CPIO has refused to provide information and documents in the reference 3rd cited which lies before me.CIC/NLCOR/C/2025/101505 Page 9 of 13
5.0 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. 6.0 If you are aggrieved against the decision of the First Appellate Authority, you may prefer 2nd appeal within 90 days to the Central Information Commission, Baba Gang Nath Marg, Munirka, New Delhi - 110 067."
6. A written submission has been received from Shri S. Senguttuvan, CPIO, vide letter dated 04.02.2026, a copy of which has been sent to the Complainant and the same has been taken on record. The relevant extract of the same is as under:
"1. At the outset, it is humbly submitted that the Central Public Information Officer Under Right to Information Act 2005, in NLC India Limited (herein after called "CPIO") has not refused information to the Complainant which he is legally entitled to under the provisions and sprit of Right to Information Act, 2005. The facts and circumstances involved in this case are submitted below for better appreciation and dismiss the complaint by this Hon'ble Commission.
II. The Respondent humbly submits herein is the Central Public Information Officer under Right to Information Act, 2005, duly nominated by NLC India Limited, a Government of India Enterprises.
Details of the Case: Shri. Shri K.Tamilarasan, S/o Kaliaperumal, Kolliruppu, Melakuppam Post, VirudhachalamTk, Cuddalore District- 607 802 has sought information relating to functioning of General Hospital under NLCIL and related documents and other information with 27 point of (including sub section queries) queries. He had submitted his RTI application dated 23.11.2024 was received by CPIO on 25.11.2024 and the file was numbered as 553/2024 which was communicated to applicant by CPIO. Copy of the application is placed at Annexure-l IV. In response to the information sought by the applicant, CPIO had furnished the information with an appeal provision and the address of the First Appellate Authority vide Letter No. NLCIL/RTI / CPIO/553/2024-4, Dated 11.12.2024 as per the provisions of RTI Act, 2005. The information furnished by the CPIO is well within the time limit (i.e within 30days from the receipt of Application) for furnishing information. Copy of the reply is placed at Annexure-II.
V. Aggrieved against the information furnished by CPIO, the information seeker preferred his First appeal with First Appellate Authority under RTI Act, 2005, vide CIC/NLCOR/C/2025/101505 Page 10 of 13 his appeal dated 08.01.2025 received on 09.01.2025. Copy of his First Appeal is placed at Annexure-III VI. The First Appellate Authority while disposing the appeal mentioned that "I, First Appellate Authority went through your appeal and called for the entire back papers and examined the whole gamut of 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", vide Appeal disposal order Letter. No. NLCIL/RTI/Appeal-100/CPIO-553/2025, Dt. 18.01.2025. Copy of Appeal disposal is enclosed at Annexure-IV.
VIL The Complainant approached the Hon'ble Commission In his complaint to the Hon'ble InformationCommissioner complainant has mentioned the following:
a. Point No.1 of his complaint, he has stated that The CPIO has not taken steps to provide the information within the time limit as per Sec. 7(1) & Point No. 2, no action was taken by CPIO to provide complete information, it is false allegation and the fact is that his RTI application dated 23.11.2024 received on 25.11.2024 and CPIO had replied on 11.12.2024 for all queries well within time limit as per RTI Act, 2005.
b. Point No.3. He had stated that the CPIO has not received the petition and not provided race wise information: In this regard it is to be stated that, the Complainant is making a false complaint against CPIO. I CPIO, after receipt of his RTI Application on 25.11.2024, confirmed the receipt of his application and sent him a communication on 26.11.2024 stating the receipt of the same informing the file number 553-2024 and informed that the information would be furnished as per the provision of the RTI Act, 2005. Copy of the same is enclosed as Annexure V c. Point No. 4 missing. PointNo.5 to 7: the CPIO has not taken to provide complete information as per Section 2(f) &Sec 4(1)(b) and provided incorrect and incomplete information and refused information under section 8 (1) (j) of RTI Act, 2005.It is also a false statement and the fact is that CPIO provided information to the information for all queries as per provision of RTI Act., 2005. I, CPIO Humbly submits herein, most of the information sought by the Complainant was vague, not clear & specific and information sought by the Complainant was related to personal information of third party such as age assessment certificate of other INDCO WORKMEN, documents of education & transfer certificate of all INDCO WORKMEN etc., and same is exempted from disclosure under Section 8(1)(j) of the RTI Act.
VIII. I, CPIO had had acted in the true spirit of RTI Act, 2005 and not delayed to furnish the information which are legally entitled, not intentionally gave false, misleading or incomplete information or denied his application as stated by the Complainant in his complaint. I therefore more respectfully pray to the Hon'ble CIC/NLCOR/C/2025/101505 Page 11 of 13 Information Commissioner to kind enough not to impose any compensation, any penalty or initiate any disciplinary action.
IX. It is pertinent to mention that the Complainant had also given second Appeal as Appeal for the same RTI Application vide CIC/NLCOR/A/2025/110775, for which hearing Notice is yet to be received.
X. The copy of this written submission will be sending to the Complainant as per point 2 of Section Officer/Coordination Section Letter. ET888086354IN XI. Since, all the relevant information was furnished to the information seeker as per the provisions of RTI Act, 2005, 1, the Respondent, more respectfully pray the Hon'ble Information Commissioner to consider the above said facts and to dismiss the complaint before the Central Information Commission and thus render justice."
Decision
7. At the very outset, the Commission observes that the Complainant has sought information on 27 points in the instant RTI Application and the same is extremely cumbersome and does not even conform to the word limit of 500 as prescribed in Rule 3 of RTI Rules, 2012 and it would be unjust for the public authorities to provide information of such magnitude.
Despite the fact, the Commission observes that a point-wise reply has been furnished by the Respondent and the Commission upholds the same.
8. The Commission would like to point out that the present complaint was filed under Section 18 of the RTI Act, 2005 where the Commission was only required to ascertain if the information has been denied with a mala fide intent or due to an unreasonable cause or under any other clause of Section 18 of RTI Act. In this regard, the Commission relies on one judgment of Hon'ble Supreme Court in "Chief Information Commissioner & Anr. Vs. State of Manipur & Anr." bearing CIVIL APPEAL NOs.10787- 10788 OF 2011 decided on 12.12.2011 has held as under:-
"Therefore, the procedure contemplated under Section 18 and Section 19 of the said Act is substantially different. The nature of the power under Section 18 is supervisory in character whereas the procedure under Section 19 is an appellate procedure and a person who is aggrieved by refusal in receiving the information which he has sought for can only seek redress in the manner provided in the statute, namely, by following the procedure under Section 19. This Court is, therefore, of the opinion that Section 7 read with Section 19 provides a complete statutory mechanism to a person who is aggrieved by refusal to receive information. Such person has to get the information by following the aforesaid statutory provisions. The contention of the Complainant that information can be CIC/NLCOR/C/2025/101505 Page 12 of 13 accessed through Section 18 is contrary to the express provision of Section 19 of the Act. It is well known when a procedure is laid down statutorily and there is no challenge to the said statutory procedure the Court should not, in the name of interpretation, lay down a procedure which is contrary to the express statutory provision. It is a time honoured principle as early as from the decision in Taylor v. Taylor [(1876) 1 Ch. D. 426] that where statute provides for something to be done in a particular manner it can be done in that manner alone and all other modes of performance are necessarily forbidden."
9. The above ratio is applicable to this case as well. Since records of the case do not indicate any such deliberate denial or concealment of information on the part of the PIO, the Commission concluded that there was no cause of action which would necessitate action under the provisions of the Section 20 of the RTI Act, 2005 in the instant complaint.
The Complaint is dismissed 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/NLCOR/C/2025/101505 Page 13 of 13 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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