Central Information Commission
Sanjay Kumar Patel vs Ministry Of Mines on 27 November, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/MINES/A/2025/604114
Jh lat; dqekj iVsy .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO under RTI,
Under Secretary & CPIO, Ministry
of Mines, Shastri Bhawan, New
Delhi-110001. ....प्रनर्वािीगण /Respondent
lquokbZ dh frfFk : 26.11.2025
fu.kZ; dh frfFk : 26.11.2025
lwpuk vk;qDr : Jh fouksn dqekj frokjh
vihy ls izkdV~; lqlaxr rF;:
vkjVhvkbZ vkosnu nkf[ky djus dh frfFk : 24.07.2024
lhihvkbZvks ds tokc dh frfFk : 22.08.2024
izFke vihy nkf[ky djus dh frfFk : 02.09.2024
IkzFke vihyh; vf/kdkjh ds vkns"k dh frfFk : 01.10.2024
f}rh; vihy@f"kdk;r nkf[ky djus dh frfFk : 23.01.2025
[vk;ksx ds MkVkcsl ds vuqlkj vihydrkZ Jh lat; dqekj iVsy vkSj muds ,d lg;ksxh Jh
"k"kkad nwcs }kjk fofHkUu yksd izkf/kdkfj;ksa ds fo:) vk;ksx esa dqy 32 f}rh; vihysa ¼lat;
dqekj iVsy }kjk 13 vkSj "k"kkad nwcs }kjk 19½ nkf[ky dh x;h gSa vkSj bu nksuksa
vihydrkZvksa }kjk nkf[ky ;s lHkh vihysa BALCO vkSj HZL ds laca/k esa rFkk muds
fofuos"ku vkSj mDr daifu;ksa ds "ks;j ftUgsa csps x, gSa] mu daifu;ksa ls lacaf/kr lwpuk dh
ekax ls lacaf/kr gSaA bueas ls vf/kdka"k ekeys [kku ea=ky; ds fo:) gh lafLFkr fd, x, gSaA
vkt fnukad 26-11-2025 dks Hkh vihydrkZ Jh lat; dqekj iVsy ds rhu ekeys lquokbZ gsrq
fu/kkZfjr dh x;h gSA]
Page 1 of 13
ekaxh x;h lwpuk:
1. vihydrkZ us fnukad 24-07-2024 dks vkWuykbZu nkf[ky vius vkosnu ds ek/;e ls
fuEufyf[kr lwpuk dh ekax dh Fkh:
1. कंपनी अधिननयम 2013 की िारा 230-233 के तहत आयकर अधिननयम 1947
की िारा 2(1B) एवम ् 47 के तहत बालको के रणनीनतक साझेदार वेदांता लललमटे ड
द्वारा बालको बोडड के समक्ष Scheme Of Arrangement के तहत बालको, वेदांता
एल्युलमननयम लललमटे ड (झारसुगुडा), लाइमलाइट इकाई के व्यवसाय को
Merger/Amalgamation के माध्यम से एकीकृत व्यवसाय Vedanta
Aluminium Metal Limited के रूप में स्थापपत करने हे तु बोडड ऑफ़ डायरे क्टसड के
समक्ष प्रस्तुत ककए draft Scheme के साथ संलग्न सम्पूणड दस्तावेजों की
सत्यापपत प्रनत प्रदान करें तथा खान मंत्रालय भारत सरकार के बालको बोडड में
नालमत ननदे शकों द्वारा shareholder agreement के प्राविानों के तहत उक्त
प्रस्ताव पर ललए गए अनुमोदन की सत्यापपत प्रनत प्रदान करें एवम ् उक्त बोडड
मीटटंग के Minutes की certified copy प्रदान करें ।
2. कंपनी अधिननयम 2013 की िारा 230-233 के तहत आयकर अधिननयम 1947
की िारा 2(1B) एवम ् 47, Securities Contract (Regulation) Rules 1957 तथा
अन्य वैिाननक प्राविानों के तहत बालको के रणनीनतक साझेदार Vedanta
Limited द्वारा सधिव सरकार के समक्ष Balco (बालको), Vedanta Aluminium
Limited (झारसुगुडा) एवम ् वेदांता लाइमलाइट इकाई के Scheme Of
Arrangement के तहत Vedanta Aluminium Metal Limited के रूप में नई
स्वतंत्र खनन कंपनी स्थापपत करने में शेयर िारक समझौते के प्राविानों एवम ्
बालको के आटटडकल ऑफ़ एसोलसएशन के प्राविानों के तहत अनुमनत/अनुमोदन
दे ने हे तु खान भारत सरकार के समक्ष दायर ककए गए आवेदन/प्रस्ताव संलग्न
सम्पूणड दस्तावेजों की सत्यापपत प्रनत प्रदान करें तथा तत्संबंि में खान सधिव
भारत सरकार द्वारा कैबबनेट सधिवालय, राष्ट्रपनत भवन, कैबबनेट की आधथडक
सलमनत के समक्ष भेजे गए प्रस्ताव तथा उक्त प्रस्ताव पर ललए गए ननणडयों की
File Notings की Certified Copy प्रदान करें ।
Page 2 of 13
3. िोरोटटंया कोयला खदान का संिालन पूणड रूप से 31 जुलाई 2024 तक बंद करने
हे तु बालको के बोडड ऑफ़ डायरे क्टसड के समक्ष पेश ककए गए प्रस्ताव, उक्त प्रस्ताव
पर खान मंत्रालय भारत सरकार के नालमत ननदे शकों एवम ् रणनीनतक साझेदार
(वेदांता लललमटे ड) के नालमत ननदे शकों द्वारा बोडड मीटटंग में टदए गए
सहमनत/अनुमोदन की सत्यापपत प्रनत के साथ बालको की औद्योधगक पववाद
अधिननयम 1947 की िारा 25(O) के तहत उपयुक्त सरकार को टदए गए Closure
Notice के साथ संलग्न सम्पूणड दस्तावेजों की सत्यापपत प्रनत प्रदान करें ।
4. उक्त कोयला खदान से वर्ड June 2015 - July 2024 तक कोयला मंत्रालय भारत
सरकार को CMPDA समझौते के प्राविानों के तहत कुल उत्पाटदत हुए कोयले की
MT/Annum दर पर वर्डवार भुगतान की गई कुल रालश (Monthly Payment,
Yearly Payment, Royalty, DMF, NMET, Mineral Cess, Water Cess, Dead
Rent, Surface Rent) की जानकारी की सत्यापपत प्रनत प्रदान करें तथा उक्त
कोयला खदान से Mining Activities पूरी तरह से 31 जुलाई 2024 तक बंद करने
हे तु कोयला मंत्रालय भारत सरकार के समक्ष पेश ककए गए आवेदन के साथ
संलग्न सम्पूणड दस्तावेजों की सत्यापपत प्रनत प्रदान करें तथा Escrow Account
में Annual closure cost, Abandonment Cost के तौर पर जमा की गई कुल रालश
की जानकारी की सत्यापपत प्रनत प्रदान करें ।
5. भारत एल्युलमननयम कंपनी लललमटे ड के वतडमान पररिालन 5.1 LTPA एवं 300
MW की स्थापना हे तु उद्योग संविडन एवं आंतररक व्यापार पवभाग के समक्ष
Industrial Entrepreneur Memorandum (IEM) के तौर पर Form IEM Part A
के रूप में दायर ककए आवेदन के साथ संलग्न सम्पूणड दस्तावेजों की सत्यापपत
प्रनत प्रदान करें तथा IEM Acknowledgement के तौर पर बालको (BALCO) को
प्राप्त हुई Receipt एवम ् DPIIT को स्वीकृनत हेतु टदए भुगतान की गई कुल रालश के
Receipt की सत्यापपत प्रनत प्रदान करें ।
6. भारत एल्युलमननयम कंपनी लललमटे ड के वतडमान में संिाललत संयंत्र 3.25 LTPA
एवं 1200 MW की स्थापना हे तु उद्योग संविडन एवं आंतररक व्यापार पवभाग के
समक्ष Industrial Entrepreneur Memorandum (IEM) के तौर पर Form IEM
Part A के रूप में दायर ककए आवेदन के साथ संलग्न सम्पूणड दस्तावेजों की
सत्यापपत प्रनत प्रदान करें एवम ् IEM Acknowledgement के तौर पर बालको
Page 3 of 13
(BALCO) को प्राप्त हुई Receipt एवम ् DPIIT को स्वीकृनत हे तु टदए भुगतान की
गई कुल रालश के Receipt की सत्यापपत प्रनत प्रदान करें तथा वाणणज्ययक
उत्पादन शुरू के पश्िात ् IEM Part B के तौर पर DPIIT के समक्ष दायर ककए गए
प्रपत्र के साथ संलग्न सम्पूणड दस्तावेजों की सत्यापपत प्रनत प्रदान करें व Receipt
की सत्यापपत प्रनत भी प्रदान करें ।
7. Sterlite Industries India Limited के वर्ड 2013-14 के Annual Report के
अनुसार Balco का िल अिल संपपि को Security Deposit के तौर पर Lenders के
पास जमा करके 333.34 एवम ् 500 करोड रूपये क्रमशः 12.25 %, 8.58%, 8.60%
ब्याज रालश पर NCDs जारी करके लोन के तौर पर लेने हे तु बालको के बोडड ऑफ़
डायरे क्टसड के समक्ष बोडड मीटटंग में रखे गए प्रस्ताव खान मंत्रालय भारत सरकार
के नालमत ननदे शकों और शेयर िारक समझौते के खंड 4.5 एवम ् बालको के
Article Of Association के Article 80(1)(d) के साथ कम्पनी अधिननयम
1956/2013 के प्राविानों के तहत टदए गए अनुमोदन/स्वीकृनत की सत्यापपत
प्रनत के साथ उक्त ऋणदाता बैंक/पविीय संस्थान/Lender/Creditor की
जानकारी प्रदान करने तथा बालको के Financial Statement, Annual Report की
सत्यापपत प्रनत एवम ् उक्त लेन-दे न को दशाडने वाले पववरण की सत्यापपत प्रनत
प्रदान करें ।
8. Sterlite Industries India Limited के Annual Report 2013-14 के अनुसार
Balco के 1200 MW Power Project एवम ् 3.25 LTPA Smelter Project एवम ्
Balco के िल अिल संपपि (including plant & machinery) को Security
Deposit के तौर पर Lenders/Creditors के पास जमा करके External
commercial borrowings के तौर पर Balco द्वारा 1200.22, 100.16, 100.28,
555.64 करोड रूपये लोन के तौर पर लेने हे तु बालको के बोडड ऑफ़ डायरे क्टसड के
समक्ष बोडड मीटटंग में रखे गए प्रस्ताव खान मंत्रालय भारत सरकार के नालमत
ननदे शकों द्वारा शेयर िारक समझौते के खंड 4.5 एवम ् बालको के Article Of
Association के Article 80(1)(d) के साथ कम्पनी अधिननयम 1956/2013 के
प्राविानों के तहत टदए गए अनुमोदन/स्वीकृनत की सत्यापपत प्रनत के साथ उक्त
ऋणदाता बैंक/पविीय संस्थान/Lender/Creditor की जानकारी प्रदान करने तथा
Page 4 of 13
बालको के Financial Statement, Annual Report की सत्यापपत प्रनत एवम ् उक्त
लेन-दे न को दशाडने वाले पववरण की सत्यापपत प्रनत प्रदान करें ।
9. भारत एल्युलमननयम कंपनी लललमटे ड के 270 MW, 540 MW एवम ् 1200 MW
संयंत्र से वर्ड 2005-2024 तक उत्पाटदत हुए कुल पवद्युत की वर्डवार प्रनत
लमललयन यूननट दर की जानकारी के साथ Chief Electrical Inspector छिीसगढ़
एवम ् Central Electricity Authority के समक्ष दायर ककए गए Annual Return
की जानकारी की सत्यापपत प्रनत प्रदान करें तथा Power Purchase Agreement
के प्राविानों के तहत Chhattisgarh State Electricity Board, Kerala State
Electricity Board एवम ् TamilNadu Generation & Distribution Corporation
Limited (TANGEDCO) को 2005-2024 तक वर्डवार आपूनतड ककए गए कुल
पवद्युत की प्रनत Million Units की दर की जानकारी प्रदान करें तथा CERC/SERC
द्वारा बालको के 1200+540 MW, 270 MW संयंत्रों से पवद्युत पवतरण, पवक्र्य
करने हे तु 2005-2024 तक वर्डवार ननिाडररत ककए Tariff Rate की जानकारी की
सत्यापपत प्रनत प्रदान करें ।
10. वर्ड 2005-2024 तक बालको द्वारा 270 MW, 540 MW एवम ् 1200 MW
पवद्युत संयंत्र से उत्पाटदत हुए एवम ् PPA के तहत आपूनतड ककए कुल पवद्युत पर
Electricity Duty, Electricity Surcharge, Wheeling Charges, Energy
Development Cess, Commitment Charges, Water Cess, Clean Energy
Cess, Environment Cess के तौर पर वर्डवार भुगतान ककए कुल रालश की
जानकारी की सत्यापपत प्रनत प्रदान करें ।
11. lhihvkbZvks us fnukad 22-08-2024 ds i= ds ek/;e ls vihydrkZ fuEufyf[kr tokc
izsf'kr fd;k:
"कृपया आप अपने पत्र टदनांक 24.07.2024 का संदभड ग्रहण करें ज्जसमें आपने
आरटीआई आवेदन के माध्यम से खान मंत्रालय के िातु-1 अनुभाग से बालको के
संबंि में जो जानकारी मांगी है , इस संदभड में , यहां यह उल्लेख ककया जाता है कक
रणनीनतक साझेदार (एसपी) अथाडत ् स्टरलाइट इंडस्रीज (इंडडया) लललमटे ड के
पक्ष में भारत सरकार द्वारा िाररत 51% शेयरों के हस्तांतरण द्वारा बालको के
पवननवेश के पररणामस्वरूप, कंपनी का पररिालन और प्रबंिन ननयंत्रण एसपी के
Page 5 of 13
पास है । पवननवेश और कंपनी के प्रबंिन ननयंत्रण के हस्तांतरण के बाद, खान
मंत्रालय की इसके प्रबंिन/प्रशासन के मामलों में कोई भूलमका नहीं है ।
2. बालको से संबंधित मामले टदल्ली उच्ि न्यायालय में लंबबत हैं, इसललए इस स्तर
पर कोई जानकारी प्रदान नहीं की जा सकती है । बालको से संबंधित जानकारी
बालको की वापर्डक प्रनतवेदन में एवं बालको की वेबसाइट
https://www.balcoindia.com पर दे खी जा सकती है ।"
12. vlarq'V gksdj vihydrkZ us fnukad 02-09-2024 dks izFke vihy nkf[ky dhA izFke
vihyh; vf/kdkjh us fnukad 01-10-2024 dks fuEufyf[kr vkns"k ikfjr fd;k:
"आपके आरटीआई आवेदन टदनांक 24.07.2024 और टदनांक 29.07.2024 के
दोनों पत्र मंत्रालय में प्राप्त हुए उसके उिर में खान मंत्रालय के सीपीआईओ ने
आपको को पत्र संख्या 25/1/2023-िातु-I टदनांक 22.08.2024 के माध्यम से
सूिना दे टदया है ।
आपकी अपील पर पविार ककया गया और साविानी पूवक
ड जांि के बाद यह दे खा
गया कक सीपीआईओ का जवाब उधित है और उसमें कोई कमी नहीं है इसललए
प्राप्त टदनांक 02.09.2024 की अपील ननस्ताररत की जाती है ।"
4. O;fFkr vkSj vlarq'V gksdj vihydrkZ us izLrqr f}rh; vihy vk;ksx ds le{k lafLFkr
fd;k gSA
5. vk;ksx }kjk tkjh uksfVl ds lanHkZ esa lhihvkbZvks&lg&voj lfpo] [kku ea=ky; Jh
eqds"k dqekj us fnukad 17-11-2025 ds vius fyf[kr izfrosnu esa fuEufyf[kr rF; vk;ksx dks
izsf'kr fd, gSa%
FACTS OF THE CASE AND CHRONOLOGY:-
1. The applicant submitted an RTI application dated 24.07.2024 seeking information related to Bharat Aluminium Company Limited (BALCO) under the RTI Act 2005.
Page 6 of 132. The applicant was replied by the then CPIO vide letter dated: 22.08.2024 that Consequent to the disinvestment of BALCO by transfer of 51% shares held by the Government of India in favor of the Strategic Partner (SP), Sterlite Industries (India) Limited, the SP has operational and management control of the company. Following the disinvestment and transfer of management control of the company, the Ministry of Mines has no role in its management/administration matters. Further, Cases related to BALCO are pending in the Delhi High Court, hence no information can be provided at this stage. Information related to BALCO can be found in BALCO's annual report and on BALCO's website https://www.balcoindia.com.
3. Thereafter, the applicant preferred an appeal dated: 02.09.2024 before the then appellate authority, Shri Vivek Kumar Sharma, Director, Ministry of Mines. The appeal was considered and the said appeal was disposed of by the appellate authority vide letter dated 01.10.2024 by stating that the appeal has been examined carefully and the reply given by CPIO is correct without any amendment.
BRIEF OF THE INFORMATION SOUGHT The applicant has sought certified copies and inspection of records under Section 6(1) and 6(3) of the Right to Information Act, 2005 regarding matters related to BALCO (Bharat Aluminium Company Ltd.), as summarized below:
1. Merger/Amalgamation Certified copies of the Draft Scheme of Proposal of BALCO, Arrangement, approval of the Board of Vedanta Aluminium Directors, approval granted by Government of Ltd., and Lanjigarh Units India's nominated directors under the Shareholders' Agreement, and certified copy of the relevant Board Minutes.
2. Proposal submitted to Certified copies of the application submitted at Secretary, Ministry of Ministry level, annexed documents, Page 7 of 13 Mines regarding the proposal/files sent to the Cabinet Secretariat, above Merger Scheme and related file notings.
3. Closure of Chotia Coal Certified copies of mine closure proposal (effective 31 July 2024) placed before the BALCO Board, approval by Mine Gol-nominated and strategic partner-
nominated directors and Closure Notice filed under Section 25(0) of the Industrial Disputes Act along with all enclosures
4. Details of Payments Royalty, DMF, NMET, Cess, etc., certified relating to Chotia Mine copies of closure application submitted to the (2015-2024 Ministry of Coal, and details of closure cost deposited in the Escrow Account.
5. IEM Part-A application Certified copies of Form IEM Part A filed FOR BALCO Expansion before DPIIT, all annexed documents, Project (5.1 ) LTPA & acknowledgment receipt and proof of 300 MW) payment.
6. IEM Part-A and Part-B Certified copies of Form IEM Part A and IEM for existing BALCO Plant Part B applications, DPIIT acknowledgment (3.25 LTPA & 1200 MW) receipts and fee payment receipts.
7. Security-backed Loans Certified copies of BALCO Board approvals, (NCDs) referred in approval by Gol-nominated directors, details Sterlite Annual Report of assets Report mortgaged/pledged as 2013-14 security, list of lenders/financial institutions, and relevant financial statements and reports.
8. External Commercial Certified copies of loan approval proposals, Borrowings (ECB Loans) approval granted by Gol-nominated directors, taken by BALCO lender details, financial statements and transaction details.
Page 8 of 139. Electricity generation Annual power generation data, Annual Returns and from BALCO Power submitted to Chief Electrical Inspector/CEA, Plants (270 MW, 540 year-wise supply under PPAs to CSEB, KSEB, MW, 1200 MW) ( 2005- TANGEDCO, and CERC/SERC tariff orders. 2024)
10. Taxes and Charges paid Year-wise details of payments made towards on Power Supply (2005- Electricity Duty, Surcharge, Wheeling Charges, 2024) Clean Energy Cess, etc. SUBMISSIONS ON BEHALF OF THE CPIO Most respectfully and humbly, it is submitted that the applicant sought various information related to BALCO as mentioned above. After carefully examining the application by the then CPIO, the applicant was informed that following the disinvestment and transfer of management control of the BALCO, the Ministry of Mines has no role in its management/administration matters of BALCO. Further, Cases related to BALCO are pending in the Delhi High Court, hence no information can be provided at this stage. Information related to BALCO can be found in BALCO's annual report and on BALCO's website https://www.balcoindia.com.
PRAYER In view of the above, it is respectfully prayed that this Hon'ble Commission may be pleased to:
1. Uphold the decision of the respondent in denying the information sought by the appellant.
2. Dismiss the appeal filed by the appellant.
lquokbZ ds nkSjku izkdV~; lqlaxr rF; :
izLrqr okn dh lquokbZ fofM;ks dkWUQzsfa lax ds ek/;e ls dh x;hA lquokbZ ds nkSjku fuEufyf[kr mifLFkr Fks:-Page 9 of 13
vihydrkZ: Jh lat; dqekj iVsy vius lg;ksxh Jh "k"kkad nwcs ds lkFk lquokbZ ds nkSjku ,uvkbZlh ds dksjck LVwfM;ks esa mifLFkr gq,A izfroknh i{k: Jh eqds"k dqekj] voj lfpo&lg&lhihvkbZvks] [kku ea=ky; lquokbZ ds nkSjku vk;ksx esa mifLFkr gq,A
5. fjdkMZ esa vihydrkZ }kjk dsUnzh; lwpuk vk;ksx esa fnukad 23-01-2025 dks nkf[ky f}rh; vihy@f"kdk;r dh ,d izfr izfroknh i{k dks izsf'kr fd, tkus dk lk{; miyC/k ugha gSA izfroknh i{k bl rF; dh iqf'V dh fd mUgsa vihydrkZ }kjk vk;ksx dks iszsf'kr f}rh;
vihy dh izfr izkIr ugha gqbZ gSA
6. vihydrkZ dk dguk Fkk fd muds izLrqr vkosnu ds ek/;e ls visf{kr dksbZ Hkh lwpuk iznku ugha dh x;h gSA vk;ksx }kjk ;g iwNs tkus ij fd vkf[kj mijksDr lwpuk vihydrkZ dks D;ksa visf{kr gS] vihydrkZ bldk dksbZ tokc ugha ns ik,] dsoy bruk crk;k fd c`gRrj yksdfgr esa mUgsa lwpuk iznku dh tkuh pkfg,A vk;ksx }kjk vihydrkZ ls ;g iwNs tkus ij iz"uxr ekeys ls vihydrkZ dk fgr dSls tqM+k gS] vihydrkZ vius lg;ksxh ds lkFk lquokbZ ds nkSjku vlalnh; O;ogkj djus yxs vkSj fpYykrs gq, lquokbZ chp esa NksM+dj pys x,A
7. izfroknh i{k dh nyhy Fkh fd ckYdks ds 51 izfr"kr "ks;j dk fofuos"k gks pqdk gS vkSj orZeku esa og yksd izkf/kdkjh ugha gS vkSj mlds izca/ku ij Hkh ea=ky; dk fu;a=.k ugha gSA mDr daiuh ds fofuos"ku ds laca/k esa ,d ekeyk fnYyh mPp U;k;ky; esa fopkjk/khu Fkk] ftlesa ,d fu.kZ; ikfjr gqvk gS vkSj blds fo:) ea=ky; vihy esa tkus dh rS;kjh dj jgk gSA izLrqr vkosnu ds ek/;e ls visf{kr lwpuk] tks ckYdksa ds mRiknu] mRiknks]a VSDl Hkqxrku vkfn ls lacaf/kr gS] ckYdks ds okf'kZd izfrosnu] tks ckYdks ds osclkbZV ij miyC/k gS] ls izkIr dh tk ldrh gSA izLrqr lanHkZ esa vihydrkZ dks fnukad 22-08-2024 ds i= ds ek/;e ls tokc Hkh izfs 'kr dj fn;k x;k gSA fu.kZ;:
8. lafpdk esa miyC/k rF;ksa rFkk lquokbZ ds nkSjku mHk; i{kksa }kjk izLrqr dh x;h nyhy ds vkyksd esa ;g Li'V gS fd vihydrkZ ds izLrqr vkjVhvkbZ vkosnu ds lanHkZ esa lhihvkbZvks Page 10 of 13 us fnukad 22-08-2024 ds i= ds ek/;e ls vihydrkZ dks tokc izsf'kr fd;k gS] ftlesa ;g voxr djk;k x;k gS fd j.kuhfrd lk>snkj] vFkkZr LVkjykbZV baMLVªht] bafM;k fy0 ds i{k esa Hkkjr ljdkj }kjk /kkfjr 51 izfr"kr "ks;jksa ds gLrkarj.k }kjk ckYdks ds fofuos"k ds ifj.kkeLo:Ik daiuh dk ifjpkyu vkSj izca/ku fu;a=.k j.kuhfrd lk>snkj ds ikl gSA fofuos"k vkSj daiuh ds izca/ku fu;a=.k ds gLrkarj.k ds ckn] [kku ea=ky; dh blds izca/ku@iz"kklu esa ds ekeyksa esa dksbZ Hkwfedk ugha gSA tokc esa rnuUrj ;g crk;k x;k gS fd ckYdks ls lacaf/kr ekeys fnYyh mPp U;k;ky; esa yafcr gSa] blfy, bl Lrj ij dksbZ tkudkjh Hkh iznku ugha dh tk ldrh gS vkSj tgka rd ckYdks ls lacaf/kr tkudkjh dk iz"u gS] ;g ckYdks ds osclkbZV ij ns[kh tk ldrh gSA lquokbZ ds nkSjku izfroknh i{k dh nyhy gS fd fnYyh mPp U;k;ky; esa fopkjk/khu mDr ekeys esa ,d fu.kZ; vk;k gS] ftlds fo:) ea=ky; vihy esa tk jgk gSA
9. lwpuk dk vf/kdkj vf/kfu;e dh /kkjk 2¼p½ ds izko/kkuksa ds vuqlkj ,d tu lwpuk vf/kdkjh lacaf/kr izkf/kdj.k ds fjdkMZ esa ,d lkexzh ds :Ik esa miyC/k lwpuk gh iznku dj ldrk gSA ,d tu lwpuk vf/kdkjh ls ;g vis{kk ugha dh tk ldrh gS fd og ml lwpuk dk fuekZ.k djs] tks fjdkMZ dk fgLlk ugha gSA lkFk gh ,slh lwpuk tks igys gh osclkbZV ds ek/;e ls lkoZtfud dh tk pqdh gS] dks lwpuk dk vf/kdkj vf/kfu;e ds rgr iznku ds fy, lhihvkbZvks dks funsZ"k tkjh ugha fd;k tk ldrk gSA fnYyh mPp U;k;ky; }kjk fjV ;kfpdk la[;k 11271@2009 ¼jftLVªkj vkWQ daiuht cuke /kesZUnz dqekj xxZ½ esa fnukad 01- 06-2012 dks fn;s vius fu.kZ; esa ;g vf/kdfFkr fd;k gS fd ,d ckj lwpuk tc yksd iz{ks= vkSj osclkbZV ij miyC/k djk nh tkrh gS] og lwpuk ml yksd izkf/kdkjh }kjk /kkfjr vFkok mlds fu;a=.kk/khu ugha gksxh vkSj bl izdkj *lwpuk dk vf/kdkj vf/kfu;e] 2005* ds varxZr lqyHk ugha gksxhA mijksDr rF;ksa ds vkyksd esa vk;ksx lhihvkbZvks }kjk izsf'kr tokc ls lgefr izdV djrk gSA
10. rnuUrj] vk;ksx ds MkVkcsl esa vuqlkj vihydrkZ Jh lat; dqekj iVsy vkSj muds ,d lg;ksxh Jh "k"kkad nwcs }kjk fofHkUu yksd izkf/kdkfj;ksa ds fo:) vk;ksx esa dqy 32 f}rh; vihysa ¼lat; dqekj iVsy }kjk 13 vkSj "k"kkad nwcs }kjk 19½ nkf[ky dh x;h gSa vkSj bu nksuksa vihydrkZvksa }kjk nkf[ky ;s lHkh vihysa BALCO vkSj HZL ds laca/k esa rFkk muds fofuos"ku vkSj mDr daifu;ksa ds "ks;j ftUgsa csps x, gSa] mu daifu;ksa ls lacaf/kr lwpuk dh ekax ls lacaf/kr gSaA izLrqr okn dh lquokbZ ds nkSjku vk;ksx }kjk mDr visf{kr lwpuk ls vihydrkZ dk fgr iwNs tkus ij vihydrkZ HkM+d x, vkSj vlalnh; O;ogkj djrs gq, Page 11 of 13 lquokbZ NksMd + j vius lg;ksxh ds lkFk ckgj pys x,A vk;ksx dh jk; esa vihydrkZ }kjk mDr visf{kr lwpuk BALCO vkSj muds fofuos"ku ls lacaf/kr okf.kfT;d xksiuh;rk ls lacaf/kr gS vkSj vU; visf{kr lkekU; izdkj dh lwpuk ckYdks ds osclkbZV ij Hkh miyC/k gSA bl rF; ds ckotwn vihydrkZ ckj&ckj ,d gh izdkj dh lwpuk dks cny&cny dj ckj&ckj vkjVhvkbZ vkosnu nkf[ky dj ekax jgs gSa] tks lwpuk ds vf/kdkj dk nq:Ik;ksx gS vkSj yksd izkf/kdkjh ij vUkko";d Hkkj Hkh gSA vk;ksx dh jk; esa vihydrkZ dk mn~n"s ; lwpuk izkIr djuk ugha] cfYd ,d gh izdkj dh lwpuk dh ckj&ckj ekax dj yksd izkf/kdkfj;ksa dks ijs"kku djuk T;knk gSA izLrqr lanHkZ esa ;g mYys[k izklafxd gksxk fd vihydrkZ }kjk ckjEckj vkjVhvkbZ vkosnu nkf[ky djuk enzkl mPp U;k;ky; }kjk fjV ;kfpdk la[;k 26781@2013 ds lanHkZ esa fnukad 17-09-2014 ¼tu lwpuk vf/kdkjh] jftLVªkj&Ikz'kklu] enzkl mPp U;k;ky; cuke ch0 Hkkjrh½ dks ikfjr fu.kZ; dks Hkh vkd`"V djrk gS] ftlesa U;k;ky; us ;g vf/kdfFkr fd;k gS fd ,d gh fo'k; ij ckjEckj vkjVhvkbZ vkosnu nkf[ky djuk lkoZtfud fgr ds fo:) gS fd ,d vkosnd lwpuk ekaxrs le; fdlh yksd izkf/kdkjh ij vR;f/kd vuko";d ncko Mkys vFkok mls izkf/kdj.k ds lalk/kuksa dk vlaxr mi;ksx djus gsrq ck/; djsA mPpre U;k;ky; us Hkh vius ,d vkns"k] ¼lhch,lbZ cuke vkfnR; ca/kksik/;k; ,oa vU; flfoy vihy la[;k 6454@2011½ esa ;g vf/kdfFkr fd;k gS fd jk'Vª ,slk ifjn`'; ugha pkgrk] ftlesa yksd izkf/kdkj.k ds 75 izfr'kr vf/kdkjh@deZpkjh viuk 75 izfr'kr le; vkjVhvkbZ vkosnuksa ds fuLrkj.k esa u"V djsAa vk;ksx dh jk; esa ;g lwpuk ds vf/kdkj dk nq:Ik;ksx gS vkSj izLrqr lanHkZ esa vk;ksx ds gLr{ksi dh vko";drk ugha gSA
11. mijksDrkuqlkj izLrqr vihy fuLrkfjr dh tkrh gSA Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Page 12 of 13 Copy To:
The FAA, Ministry of Mines, Shastri Bhawan, New Delhi-110001.Page 13 of 13
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)