Central Information Commission
Sanjay Singh vs Coal India Limited on 20 November, 2025
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग,मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CILTD/A/2024/657679
Sanjay Singh ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO: Coal India Limited,
Kolkata ...प्रनतवािीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 25.09.2024 FA : 02.11.2024 SA : 25.12.2024
CPIO : 28.10.2024 FAO : 10.12.2024 Hearing : 13.11.2025
Date of Decision: 20.11.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 25.09.2024 seeking information on the following points:
1. वर्ष २०२३ में Annexure -1 में उल्लिल्लित,मुख्य प्रबंधक (िनन ), का साक्षात्कार E-7 से E-8 grade के लिए हुआ था, साक्षात्कार के लिए लनधाष ररत प्राप्ां क 30 में से लकतने अंक प्राप् हुए हैं लक सूचना उपिब्ध करायी जाय।
2. वर्ष २०२४ में Annexure -2 में उल्लिल्लित, मुख्य प्रबंधक (िनन ), का साक्षात्कार E-7 से E-8 grade के लिए हुआ था, साक्षात्कार के लिए लनधाष ररत प्राप्ां क 30 में से लकतने अंक प्राप् हुए हैं लक सूचना उपिब्ध करायी जाय।
Page 1 of 4
3. वर्ष २०२३ एवं वर्ष २०२४ में E-7 से E-8 में पदोन्नलत हे तु Annexure -1 एवं Annexure
- 2 में उल्लिल्लित मुख्य प्रबंधक (िनन को वतषमान promotion policy के तहत कुि प्राप्ां क १०० अंक में से क्रमशः लकतने अंक प्राप् हुए हैं लक सूचना उपिब्ध करायी जाय।
4. वर्ष २०२३ एवं वर्ष २०२४ में E-7 से E-8 में पदोन्नलत हे तु Annexure -1 एवं Annexure
- 2 में उल्लिल्लित ,मुख्य प्रबंधक (िनन ), EIS -90199795 को वतष मान promotion policy के अंतर्षत Performance management system(PMS) के लिए लनधाष ररत अलधकतम 56 अंक में से क्रमशः लकतने अंक प्राप् हुए हैं लक सूचना उपिब्ध करायी जाय।
5. वर्ष २०२३ एवं वर्ष २०२४ में E-7 से E-8 में पदोन्नलत हे तु िनन संवर्ष के अलधकाररयों का जो Tabulation Sheet बनाया र्या है लक प्रलत उपिब्ध करायी जाय।
KARNATAKA HIGH COURT के WRIT PETITION No. 23695 OF 2022 के JUDGEMENT के आिोक में उपरोक्त सूचना उपिब्ध करना वां छनीय है ।
Judgement की copy संिग्न लक जा रही है ।
2. The CPIO replied vide letter dated 28.10.2024 and the same is reproduced as under :-
"1, 2, 3 & 4. The marks/information related with other candidates cannot be provided, and also the data are not maintained in the desired format. However, the marks secured by the applicant, Sri Sanjay Singh, in the DPCs held in the year 2023 and 2024 as under :-
Total Marks Marks Secured Year Marks Secured Year 2024 2023 (cut off:30.09.2022) (cut off:30.09.2023) PMS 56 51.32 52.03 Page 2 of 4 LOS 9 5 7 Qual. 5 4 4 Interview 30 12 9 Total 100 72.32 72.03
5. The documents related to other candidates cannot be provided. However, the DPC sheets in respect of the Applicant for the DI'Cs held in the year 2023 and 2024 are attached herewith."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.11.2024 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 10.12.2024 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 25.12.2024.
5. The appellant and on behalf of the respondent G. Mohanesh Chandrappa, Senior Manager (Human Relations) attended the hearing through video/audio conference.
6. The appellant inter alia submitted that the reply given by the respondent is unsatisfactory and he insisted that the marks secured by selected candidates be revealed to him, since he was also a candidate and participated in the selection process.
7. The respondent while defending their case inter alia submitted that the cut-off marks for the years 2022 and 2023 were provided to the appellant along with the break- up of cut-off marks from the year 2023. However, the marks secured by other candidates was not published by them in public domain. Hence, the sought for information being third-party information was not parted with the appellant.
8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that appropriate response has been given by Page 3 of 4 the respondent, as per provisions of the RTI Act. Further, the cut-off marks having been disclosed by the CPIO, there appears to be no infirmity with the CPIO's decision regarding non-disclosure of information related to other candidates/third-parties under Section 8 (1) (j) of the RTI Act. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंिी रामललंगम) Information Commissioner (सूचना आयुक्त) दिनांक/Date: 20.11.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोखररयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1 The CPIO Coal India Limited, Premises No.04, MAR, Plot No. AF -
III, Action Area - 1A, New Town, Rajarhat, Kolkata -
700156 2 Sanjay Singh Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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