Central Information Commission
Mayank Rajan vs Life Insurance Corporation Of India on 8 May, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No. CIC/LICOI/A/2025/608505
Mayank Rajan ......अपीलकताग/Appellant
VERSUS
बनाम
CPIO: LIC ....प्रनतवािीगण/Respondents
Date of Hearing : 07.05.2026
Date of Decision : 07.05.2026
Information Commissioner : Shri Surendra Singh Meena
Relevant Facts Emerging from Appeal:
RTI application : 22.11.2024
PIO replied on : 05.12.2024
First Appeal filed on : 25.12.2024
First Appeal Order on : 22.01.2025
2nd Appeal received on : NIL
CIC/LICOI/A/2025/608505 Page 1 of 8
Information soughtand background of the case:
The Appellant filed an RTI application dated 22.11.2024 seeking information on the following points:
"This is regarding final results published pertaining to ITSG Phase-4 and DIVE Project selection process. I (Mayank Rajan, SR No.- 456054) had applied for the post of Developer under ITSG Phase-4 and DIVE Project selection process. I had also applied for the post of Business System Analyst under DIVE Project selection process. I am seeking some information in order to evaluate my performance and to improve in the areas where I am lacking. I request for providing following information in this regard:
1. Please provide cut off marks which was required for selection for the post of Developer under ITSG Phase IV selection process.
2. Please provide cut off marks which was required for selection for the post of Developer under DIVE Project selection process.
3. Please provide cut off marks which was required for selection for the post of Business System Analyst under DIVE Project selection process.
4. Please provide marks obtained by me in Written Test, Interview and Work Record for the post of Developer under ITSG Phase IV selection process.
5. Please provide marks obtained by me in Written Test, Interview and Work Record for the post of Developer under DIVE Project selection process.
6. Please provide marks obtained by me in Written Test, Interview and Work Record for the post of Business System Analyst under DIVE Project selection process.
7. Please provide information about reasons recorded for my non- selection for the post of Developer under ITSG Phase-4 and DIVE Project selection process.CIC/LICOI/A/2025/608505 Page 2 of 8
8. Please provide information about reasons recorded for my non- selection for the post of Business System Analyst under DIVE Project selection process."
The CPIO replied vide letter dated 05.12.2024 and the same is reproduced as under:-
"Reply to Query Nos. (1)(2)&(3):
The applicant is informed that the selection of Information Technology Specialist Group is effected in terms of Rule 6 of LIC of India, Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of Allowance) Rules, 2007. As per Rule 6(2) of LIC of India, Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of Allowance) Rules, 2007, the selection of the officials shall be based on their work record, written test and interview to ascertain the aptitude and domain of technical knowledge. Committee constituted for the purpose determines the suitability of the applicant for selection to Specialist Group and suitability on all parameters is not numerically rated. Hence, the information sought cannot be provided.
Reply to Query Nos. (4)(5)&(6):
The applicant is informed that ITSG Phase IV selection process and DIVE Project selection process is yet to be completed. The information sought by the applicant may be provided on his applying afresh on completion of above selection process. Hence, the information sought cannot be provided.
Reply to Query Nos. (7)&(8):
The applicant is informed that he is seeking information about "reasons" recorded for his non-selection for the post of Developer CIC/LICOI/A/2025/608505 Page 3 of 8 under ITSG Phase-4, DIVE Project selection process and Business System Analyst under DIVE Project selection process. The applicant is informed that "reason" does not come under the purview of meaning of "information" under Section 2(f) of RTI Act, 2005. Hence, the information sought cannot be provided.
However, in the spirit of RTI Act, the applicant is informed that the selection of Information Technology Specialist Group is effected in terms of Rule 6 of LIC of India, Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of Allowance) Rules, 2007. As per Rule 6(2) of LIC of India, Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of Allowance) Rules, 2007, the selection of the officials shall be based on their work record, written test and interview to ascertain the aptitude and domain of technical knowledge."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 25.12.2024. The FAA vide order dated 22.01.2025 stated as under:-
"On perusing the RTI application, the CPIO's reply and First Appeal, the appellant is informed that the CPIO had responded to the queries of the appellant based on the response received from the concerned department.
I have once again forwarded the appeal for consideration to the concerned department. On the basis of the information received from the concerned department, the appellant is informed that:
For Query Numbers (1)(2)&(3), the appellant is informed that selection of Information Technology Specialist Group is effected in terms of Rule 6 of LIC of India Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of CIC/LICOI/A/2025/608505 Page 4 of 8 Allowance) Rules, 2007. As per Rule 6(2) of LIC of India, Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of Allowance) Rules, 2007, the selection of the officials shall be based on their work record, written test and interview to ascertain the aptitude and domain of technical knowledge. The appellant is further informed that the committee constituted for the purpose determines the suitability of the applicant for selection to Specialist Group and suitability on all parameters is not numerically rated.
For Query Numbers (4)(5)&(6), the appellant is informed that ITSG Phase IV selection process and DIVE Project selection process is yet to be completed. We once again reiterate that the information sought by the appellant may be provided on his applying afresh on completion of above selection process.
For Query Numbers (7)&(8), the appellant is informed that as per Rule 6(2) of LIC of India, Information Technology Specialist Group (Selection, Terms and Conditions of service and Payment of Allowance) Rules, 2007, the selection of the officials shall be based on their work record, written test and interview to ascertain the aptitude and domain of technical knowledge. There is no such system of "reason recorded" for non-selection for the post of Developer under ITSG Phase-4 and DIVE Project Selection Process, Business System Analyst. Hence, the information sought cannot be provided.
The reply dated 05/12/2024 given by the CPIO is upheld. With this order, 1 dispose of the appeal received on 25/12/2024 of Shri Mayank Rajan."
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
CIC/LICOI/A/2025/608505 Page 5 of 8 Facts emerging in Course of Hearing:
The appellant was present through video conference.
The respondent Ms. Madhavi Tari, CPIO, was present through video conference.
The appellant inter alia submitted that he has sought cut off marks required for selection with respect to the different posts he had applied and mentioned in the RTI application and total marks obtained by him, but the same was not provided by the respondent. He further submitted that the information sought was denied by the respondent stating that the selection process was not completed at the time of RTI application.
The appellant further stated that on point no. 7 and 8, he had sought reasons recorded for for his non-selection for the posts of Developer (under ITSG Phase IV), Developer (under DIVE Project) and Business System Analyst (under DIVE Project). The appellant also stated that the CPIO has also denied this information saying "Reason does not come under the purview of meaning of information". CPIO should understand that he had not requested for "Reason". He had requested for "Reason recorded" for his non-selection. By "Reason recorded", it is meant that a candidate may have been not selected either due to numerically rated parameter (lower overall numerical rating/score obtained by applicant as compared to minimum cut- off numerical rating/score required for selection) or due to any other parameter which is not numerically rated. These are the only possible factors behind non-selection of an applicant. And, this documented information is important aspect of selection process which is duly recorded. Hence, CPIO should not have denied this available information.
He also stated that CPIO should know that The Central Government vide Notification dated 25-04-2007, had issued the Life Insurance Corporation CIC/LICOI/A/2025/608505 Page 6 of 8 of India Information Technology Specialist Group (Selection, terms and conditions of service and payment of Allowance) Rules,2007 (Annexure). ITSG Phase 4 & DIVE Selection Process is carried out as per this Central Government Notification. The appellant also stressed that a day before hearing i.e 06.05.2026, he received the cut of marks and total marks obtained by him through email from the respondent.
The respondent while defending their case inter alia submitted that the reply to the RTI application has been provided to the appellant vide letter dated 05.12.2024. The respondent further submitted that since the whole selection process was not completed, hence information sought could not be provided to the appellant. The respondent further submitted that on point nos. 1 to 3, they had informed selection procedure to the appellant.
The respondent submitted that on point no. 7 and 8, no such recorded reason is available for non-selection by the concerned committee. Since the recorded 'reasons' are not available, she had denied the information and informed that he is seeking about 'reasons' that does not come under the purview of the meaning of the information, the information sought could not be provided. But during hearing when appellant has reiterated that he had requested for reason recorded for his non selection, she understood that the appellant is not asking question but seeking recorded reasons as information. She further submitted that she will revisit the RTI application and provide the factual information available to the appellant, in the revised reply.
Decision:
In the light of the above and perusal of records, the respondent is directed to provide revised reply to the appellant, within three weeks after CIC/LICOI/A/2025/608505 Page 7 of 8 receipt of this order. With this direction, the appeal is disposed.
Sd/-
(Surendra Singh Meena) (सुरेंद्र ससिंह मीना) Information Commissioner (सूचना आयुक्त) निनां क/Date: 07.05.2026 Authenticated true copy Ramesh Babu Krishnan (रमेश बाबू कृष्णन) Dy. Registrar (उप पंजीयक) 011-26105027 Addresses of the parties:
1. Mayank Rajan
2. The CPIO LIC Of India, RTI Department, Central Office, 5th Floor, West Wing. Yogakshema, Jeevan Bima Marg. P.O. Box No. 19953, Mumbai - 400021 CIC/LICOI/A/2025/608505 Page 8 of 8 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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