Central Information Commission
Kushalsingh Pawar vs National Handloom Development ... on 14 January, 2026
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
ि तीय अपील सं ा /Second Appeal No. CIC/NHDCL/A/2024/121443
Kushalsingh Pawar ...अपीलकता/Appellant
VERSUS
बनाम
CPIO: National Handloom
Development Corporation Limited ... ितवादीगण/Respondents
Madhya Pradesh
Date of Hearing : 13/01/2026
Date of Decision : 13/01/2026
INFORMATION COMMISSIONER : Ashutosh Chaturvedi
Relevant facts emerging from Appeal/Complaint:
RTI application filed on : 05/04/2024
CPIO replied on : 09/05/2024
First appeal filed on : 11/05/2024
FAA's order dated : 03/06/2024
Second Appeal dated : 28/06/2024
Information sought:
The appellant has filed RTI application dated 05/04/2024 seeking the following information: -
"1. एन. एच. डी.सी. ओंकारे र ोजे म आपरे शन िडपाटमे की ठे केदारी म कुल िकतने कमचारी कायरत है।
2. इन कुल आपके यहां कमचारीयों म िकतने कुशल पद पर कायरत है और इनको िकस यो ता पर यह पद िदया गया उसकी स मािणत छाया ित दे वे।
3. आपके इस ोजे म िकतने अकुशल और अधकुशल पद पर कमचारी कायरत है उनकी स मािणत छाया ित दी जावे।
4. एन.एच.डी.सी. ओंकारे र ोजे के तहत आपरे शन िडपाटमे कुल कमचारीयों जो कुशल अकुशल व अधकुशल उनकी क ा 10 की माकशीट एवं आई.टी.आई. की माकशीट की मािणत छाया कॉपी दी जावे।
5. इस आपरे शन ोजे म कुल डू ब भावीत कमचारी िकतने है। मािणत जानकारी दी जावे। "
2. The CPIO furnished a reply to the Appellant on 09/05/2024 stating as under:
"1. एन एच डी सी ओंकारे र पावर े शन म ऑपरे शन िडपाटमट की ठे केदारी म कुल 40 कमचारी कायरत है।
2. ऑपरे शन िडपाटमट की ठे केदारी म कुशल पद पर 31 कमचारी कायरत है । इन कमचा रयों का यह पद अनुभव/यो ता के आधार पर है। मां गी गयी बाकी जानकारी सूचना का अिधकार अिधिनयम- 2005 की धारा 8 अथवा 9 अथवा 11 के अ गत नहीं उपल कराया जा सकता है।
3. ऑपरे शन िडपाटमट की ठे केदारी म अकुशल पद पर 05 एवं अधकुशल पद पर 04 कमचारी कायरत है।
4. म सं ा 4 तथा 05 के ारा मांगी गयी जानकारी सूचना का अिधकार अिधिनयम-2005 की धारा 8 अथवा 9 अथवा 11 के अ गत नहीं उपल कराया जा सकता है । "
3. Being dissatisfied, the appellant filed a First Appeal dated 11/05/2024. The FAA vide its order dated 03/06/2024, held as under: -
"कृपया सूचना का अिधकार अिधिनयम - 2005 के अंतगत आपके आवेदन िदनांक 05.04.2024 के म म दायर अपील िदनां क 11.05.2024 का संदभ हण कर।
इस संबंध म आपको अवगत कराना है िक आपके उ अपील ारा मूल आवेदन िदनांक 05.04.2024 म मां गी गई जानकारी को एनएचडीसी के लोक सूचना अिधकारी के प मां क:
एनएचडीसी/1/आरटीआई/208/24/34 िदनांक 09.05.2024 ारा उपल करा दी गई है।
सूचना का अिधकार अिधिनयम-2005 के अंतगत की गई थम अपील हेतु फीस की आव कता नहीं होती है। तदनुसार आपका रािश पये 50.00 का ई- ा मांक 01012111052024001584 मूलतः इस प के साथ वािपस िकया जा रहा है ।
तदनुसार सूचना का अिधकार अिधिनयम 2005 के अंतगत आपके ारा अधोह ा री के सम ुत की गई थम अपील का िनपटान िकया जाता है।"
Being aggrieved and dissatisfied, appellant approached the Commission by filing instant Second appeal on 28/06/2024. Further a written submission dated 05.01.2026 was provided by the Respondents, stating, "िवषयः ी खु ालिसंह पंवार के आरटीआई आवेदन िदनांक 05.04.2024 बावत के ीय सूचना आयोग म दायर की गई ि तीय अपील के संबंध म माननीय सूचना आयु के सम िदनांक 13.01.2025 को सुनवाई के संबंध म - एनएचडीसी िलिमटे ड का िल खत ित।"
इ ािद.......
4. Relevant Facts emerged during Hearing:
The following were present: -
Appellant: Absent Respondent: Sandeep Jain, General Manager/CPIO Bhopal, attended the hearing through video conferencing.
The Appellant has not availed the opportunity to appear before the Commission to plead his case. The respondent reiterates the facts of the case and submits that the information sought in regards to point no 4 and 5 and exempted under section 8(1)(j) of the RTI Act.
Decision In the light of the facts of the case, material on record and the submissions made during hearing, the Commission is of the view that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent.
Further in regard to point no 4 and 5 of the RTI application, the Respondent has correctly denied the same under section 8(1)(j) of the RTI Act, the information sought by the appellant is exempted from disclosure under Section 8(1)(j) of the RTI Act, 2005.
Central Public Information Officer, Supreme Court of India Vs. Subhash Chandra Agarwal in Civil Appeal No. 10044 of 2010 with Civil Appeal No. 10045 of 2010 and Civil Appeal No. 2683 of 2010. The relevant portion of the said judgment is as under:
"...59. Reading of the aforesaid judicial precedents, in our opinion, would indicate that personal records, including name, address, physical, mental and psychological status, marks obtained, grades and answer sheets, are all treated as personal information. Similarly, professional records, including qualification, performance, evaluation reports, ACRs, disciplinary proceedings, etc. are all personal information. Medical records, treatment, choice of medicine, list of hospitals and doctors visited, findings recorded, including that of the family members, information relating to assets, liabilities, income tax returns, details of investments, lending and borrowing, etc. are personal information. Such personal information is entitled to protection from unwarranted invasion of privacy and conditional access is available when stipulation of larger public interest is satisfied. This list is indicative and not exhaustive..."
In view of the aforementioned factual and legal position wherein it is noted that the Respondent has sent appropriate response to the Appellant, in consonance with the provisions of the RTI Act.
Further the respondent is directed to send the copy of the written submission dated
05.01.2026 to the appellant, free of cost via speed post/e-mail within 15 days from the date of receipt of this order and accordingly compliance report to this effect be duly sent to the Commission within 7 days thereafter. No further adjudication is warranted in this case, under the RTI Act. The appeal stands disposed of.
Sd/-
Ashutosh Chaturvedi (आशुतोष चतुवदी) Information Commissioner (सूचना आयु ) िदनांक/ Date:13.01.2026 Authenticated true copy (अिभ मािणत स ािपत ित) Ram Singh Meena (राम िसंह मीना) Dy. Registrar (उप पंजीयक) 011- 26715467 Address of the Parties:
1. Central Public Information Officer, National Handloom Development Corporation Limited, Omkareshwar Power Station, Admin. Building, Urja Vihar, Siddhawarkoot, Khandwa - 450554
2. Central Public Information Officer National Handloom Development Corporation Limited, Registered Office NHDC Parisar, Near Hotel lake View Ashoka Shyamla Hills, Bhopal, Madhya Pradesh - 462013
3. Kushalsingh Pawar Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)