Central Information Commission
Shashank Dubey vs Ministry Of Mines on 17 April, 2026
के य सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मु नरका
Baba Gangnath Marg, Munirka
नई द ल , New Delhi - 110067
File No: Six Matters.
(1) CIC/MINES/A/2025/652188
(2) CIC/MINES/A/2025/652190
(3) CIC/MINES/A/2025/613120
(4) CIC/MINES/A/2025/604111
(5) CIC/MINES/A/2025/604107
(6) CIC/MINES/A/2025/652209
SHASHANK DUBEY .....अपीलकता/Appellant
VERSUS
बनाम
The CPIO
M/o. MINES, RTI CELL,
SHASTRI BHAWAN, Dr. RAJENDRA PRASAD ROAD,
NEW DELHI-110001 .... तवाद गण /Respondent
Date of Hearing : 16.04.2026
Date of Decision : 16.04.2026
INFORMATION COMMISSIONER : Sudha Rani Relangi
Note- The above-mentioned Second Appeals have been clubbed together for
disposal through common order as the parties are common and the issue
raised by the Appellant in these Appeals are identical in nature.
(1) CIC/MINES/A/2025/652188
Relevant facts emerging from appeal:
RTI application filed on : 29.05.2025
CPIO replied on : 24.06.2025
First appeal filed on : 03.07.2025
First Appellate Authority's order : 29.07.2025
2nd Appeal dated : Nil
Page 1 of 21
Information sought:
1. The Appellant filed an RTI application dated 29.05.2025 seeking the following information:
"Kindly provide the following information under the Right to Information Act, 2005:
Part A: Regarding BALCO Board Representation
1. Certified copy of the appointment letter of Punit Kumar Sehgal as the Government of India representative in the Board of Bharat Aluminium Company Limited (BALCO), issued under the Companies Act, 2013.
2. Certified copy of the authorization letter issued by the Ministry of Mines authorizing Punit Kumar Sehgal to attend BALCOs Board Meetings and cast votes on behalf of the Government of India.
3. Rules, guidelines, or office orders framed by the Ministry of Mines or Government of India for appointing Directors or Representatives on the Board of BALCO.
4. Eligibility criteria for officers of the Ministry of Mines to be appointed as a Director/Representative in the Board of BALCO.
5. Details of all meetings attended by Punit Kumar Sehgal as a GOI Representative on BALCOs Board since the date of his appointment, along with: Date and agenda of each meeting Certified copies of the Board Meeting agenda and minutes for meetings attended by him.
Part B: Service Record and Property Details of Punit Kumar Sehgal
6. Certified copy of the appointment letter of Punit Kumar Sehgal as Section Officer and Assistant Public Information Officer (APIO) in the Ministry of Mines.
7. His educational qualifications, experience, complete service history, and a copy of his service book.
8. Certified copy of property returns (movable and immovable) submitted by him under Rule 18 of the Central Civil Services (Conduct) Rules, 1964.
Part C: Other GOI Appointed Directors in BALCO and HZL
9. Certified copies of appointment letters of all Government of India nominees appointed as Directors on the Boards of BALCO and Hindustan Zinc Limited (HZL) from 2017 till date.
10. In respect of the following officials:
a. Nirupama Kotru b. Mustaq Ahmed c. Farida M. Naik d. Maneesh Kumar Page 2 of 21 Please provide: Certified copy of their appointment letters in the Ministry of Mines Their educational qualifications, experience, and complete service records Copy of their service books Certified copies of their movable and immovable property details submitted under Rule 18 of CCS (Conduct) Rules, 1964 or AIS (Conduct) Rules, 1968 (as applicable).
Part D: General Details on Mines Officials Attending BALCO & HZL Board Meetings
11. Details of all Ministry of Mines officials who have attended BALCO & HZL Board meetings as GOI Representatives or Directors from 2014 till date, along with: Date of each meeting Their names and designation at the time Certified copies of agenda and minutes of such meetings"
2. The CPIO furnished a reply to the Appellant on 24.06.2025 stating as under:
"Part A: Regarding BALCO Board Representation Point no. 1. 2 & 5Shri Punit Kumar Sehgal is not appointed as Government Nominated Director on the Board of BALCO. Point no. 3&4-As per the DPE Guidelines. The same are available at [https://dpe.gov.in] Part B: Service Record and Property Details of Punit Kumar Sehgal Point no. 6 to 8 Under Rule 8,1(d) of RTI Act, Shri Punit Kumar Sehgal has given his consent not to share his personal information under the provisions of RTI Act, 2005.
Part C: Other GOI Appointed Directors in BALCO and HZL Point no. 9-The appointment orders of all the Government Nominated Director on the Board of BALCO and Hindustan Zinc Limited (HZL) are enclosed at Annexure-1 and Annexure-2 respectively. Point no. 10-No such information is available in the section.
Part D: General Details on Mines Officials Attending BALCO & HZL Board Meetings Point no. 11-No such information is available in the section."
3. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 03.07.2025. The FAA vide its order dated 29.07.2025, upheld the reply of the CPIO.
Page 3 of 214. Challenging the FAA's order, Appellant is before the Commission with the instant Second Appeal on the ground of denial of request for information on point No. 6 to 8 of RTI application under Section 8 (1)(d) of the RTI Act, 2005.
(2) CIC/MINES/A/2025/652190 Relevant facts emerging from appeal:
RTI application filed on : 29.05.2025 CPIO replied on : 18.06.2025 First appeal filed on : 03.07.2025
First Appellate Authority's order : 28.07.2025 2nd Appeal dated : Nil Information sought:
5. The Appellant filed an RTI application dated 29.05.2025 seeking the following information:
"1. List of all cases filed by the Ministry of Mines against Bharat Aluminium Company Limited (BALCO) in the Delhi High Court from inception till date.
2. For each case, kindly provide:
Case number Case title Date of filing Parties involved Brief description of the subject matter/issues raised in the petition
3. Certified copy of the petition, writ, suit, or complaint filed by the Ministry of Mines in each case.
4. Certified list of annexures/documents filed by the Ministry of Mines in each case before the Delhi High Court, along with:
Index of annexures Titles and brief description of each annexure
5. Current status of each case pending/disposed/withdrawn
6. If disposed, kindly provide:
Copy of the final judgment/order Bench details (names of judges) Date of judgment Page 4 of 21
7. Whether any appeals or review petitions have been filed by the Ministry of Mines or any other party in these cases. If yes, provide:
Appeal/review case number Name of appellate court Current status of proceedings Additional Information Requested:
8. Whether there exists any judgment or court order (Delhi High Court or any other court) which prohibits the disclosure of information related to:
BALCO's disinvestment Operational, financial, or contractual details of BALCO post-disinvestment If yes, kindly provide:
Case number and title Name of the court and bench Certified copy of such judgment or interim/final order Specific paragraph(s) where the court has restricted or prohibited such disclosure Whether the Ministry of Mines is relying on such judgment(s) to deny information under the RTI Act Please provide certified copies of the requested documents wherever applicable. If the information is held by another public authority, kindly transfer the application under Section 6(3) of the RTI Act, 2005.
I am willing to pay the prescribed fees for obtaining the documents. Thank you"
6. The CPIO furnished a reply to the Appellant on 18.06.2025 stating as under:
"Point 1- There is only one case has been filed in the Hon'ble Delhi High Court by Ministry of Mines against BALCO i.e. O.M.P. (COMM) No. 178 of 2020 titled as Union of India vs. Sterlite Industries (India) Limited. Point 2- The details of this case can be seen at website of Hon'ble High Court of Delhi. [https://delhihighcourt.nic.in/app/get-case-type-status] Point 3, 4 & 7- These information/documents cannot be shared as per Section 8(1)(h) of the RTI Act, 2005, at this time as the matter is sub judice in the Hon'ble Delhi High Court.
Point 5- Pending.Page 5 of 21
Point 6- Doesn't arise as the said case is pending. Point 8- There is no such Judgement or Order exists."
7. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 03.07.2025. The FAA vide its order dated 28.07.2025, upheld the reply of the CPIO.
8. Challenging the FAA's order, Appellant is before the Commission with the instant Second Appeal on the ground of denial of request for information at Pt. 3, 4 & 7 u/s. 8 (1)(h) of the RTI Act, 2005 with the plea that this exemption is misapplied because the case (O.M.P. (COMM) No. 178/2020, Union of India vs. Sterlite Industries (India) Ltd.) is not an investigation or prosecution, but a civil matter concerning the BALCO Shareholders Agreement. Section 8(1)(h) cannot be used merely because a matter is pending in court.
(3) CIC/MINES/A/2025/613120 Relevant facts emerging from appeal:
RTI application filed on : 05.10.2024 CPIO replied on : 20.12.2024 First appeal filed on : 15.01.2025
First Appellate Authority's order : 13.02.2025 2nd Appeal dated : 17.03.2025 Information sought:
9. The Appellant filed an RTI application dated 05.10.2024 seeking the following information:
" नवेदन है क म शशांक दब ु े बालको कोरबा छ ीसगढ का नवासी हूं मुझे सूचना का अ धकार अ ध नयम 2005 क धारा 6 (1) 6 (3) के तहत न न ल खत जानका रयां चा हए -
1. मेरे वारा े षत प मांक IN TUC/KRBA/67 दनांक 08.07.2024, प मांक IN TUC/KRBA/68 दनांक 08.07.2024 एवं प मांक IN TUC/KRBA/76 दनांक 29.07.2024 पर आज दनांक तक क गई कायवा हय क जानकार क स या पत त File Notings स हत दान कर 2 उ त शकायत प के साथ संल न द तावेज के आधार पर दोषी अ धका रय पर टाचार नवारण अ ध नयम 1988, The Central Civil Services (Conduct) Rules 1964, The All India Services (Conduct) Rules 1968, CVC Act 2003 तथा DoPT वारा जार कए गए ापन सं या मांक No. 104/76/2024-AVD-1A दनांक Page 6 of 21 09.10.2024 एवं DOPT OM No. 104/76/2022-AVD-1A दनांक 28.09.2022 म जार दशा नदश व ावधान के तहत जांच अ धकार वारा क गई जांच कायवाह , संबं धत दोषी अ धका रय एवं शकायत म उ ले खत कंपनी के नदे शक वारा जांच कायवाह म अपने बचाव हेतु तुत कए गए सा य, द तावेज, बयान क जानकार क स या पत त स पूण File Notings स हत दान कर !
3. उ त जांच कायवा हय तथा तुत सा य के आधार पर जांच अ धकार वारा उ त शकायत के संबध ं म लए गए अं तम नणय क जानकार क स या पत त दान कर !
4. उ त जांचकता के नाम, पदनाम, नयुि त प , स वस रकाड, स वस बुक क स या पत त दान कर।
5. खान मं ालय भारत सरकार वारा ह दु तान िजंक ल मटे ड म अपनी बची हुई 29.54% ह सेदार म से 1.25% (5,28,16,488) equity shares के व नवेश को दनांक 06.10.2024 को OFS (Open Offer for Sale) के मा यम से Non Retail Investors को बेचने हेतू तथा दनांक 07.10.2024 को 0.51% (2,15,77,052) equity shares के व नवेश को OFS के मा यम से Retail Investors एवं Non Retail Investors को बेचने हेतू खान स चव एवं व नवेश स चव वारा कै बनेट स चव एवं CCEA के सम पेश कए ताव क जानकार क स या पत त दान कर तथा उ त स बंध म CCEA एवं Cabinet Secretary वारा DIPAM Secretary एवं Mines Secretary को त संबध ं म दए गए आ धका रक आदे श/सुझाव/अनुम त प क स या पत त स पूण File Notings के साथ दान करे !
6. ह दु तान िजंक ल मटे ड के खान मं ालय भारत सरकार के प म धा रत 29.54% equity shares के स पूण व नवेश हेतु DIPAM Secretary एवं Mines Secretary वारा Cabinet Secretary एवं CCEA के सम तुत कए गए ताव क जानकार क स या पत त File Notings स हत दान कर तथा उ त स बंध म CCEA एवं Cabinet Secretary वारा लए गए नणय , स पूण 29.54% ह सेदार के OFS/IPO तथा अ य मा यम से रणनी तक ब हेतू DIPAM एवं Mines Ministry को दए गए नदश/अनुमोदन क जानकार क स या पत त स पूण File Notings के साथ दान कर!
7. Balco एवं Hindustan Zinc Limited के 49% एवं 29.54% equity shares के IPO एवं OFS के मा यम से व नवेश को र द करने हेतु Former Government Officers/Trade Union's/Public Shareholders/Public Representatives से ा त हुए ापन/ शकायत/सुझाव प क जानकार दान करे तथा त संबंध म उ चत नणय Page 7 of 21 लेने हेतू Department of Legal Affairs से CCEA एवं Cabinet Secretary को ा त सुझाव /अनुरोध प क जानकार क स या पत त दान कर! सावज नक ा धकरण होने के नाते उ त जानकार के नर ण हेतु आवेदक को आरट आई ए ट क धारा 2 (J) के तहत आवेदक को वभागीय नर ण का अवसर दान करना चा हए, इसके अलावा सूचना का अ धकार अ ध नयम 2005 क धारा 2(F) के तहत सूचना" का अथ कसी भी प म कोई भी साम ी है , िजसम रकॉड, द तावेज, मेमो, ई-मेल, राय, सलाह, स े व ि त, प रप , आदे श, लॉगबुक, अनुबंध, रपोट, कागजात, नमूने, मॉडल, डेटा साम ी शा मल है। कसी भी इले ॉ नक प म और कसी भी नजी नकाय से संबं धत जानकार िजसे कसी सावज नक ा धकरण वारा उस समय लागू कसी अ य कानून के तहत ए सेस कया जा सकता है एवं 2 (J) के तहत लोक ा धकार के पास उपल ध द तावेज , रकॉड, काय का नर ण का अ धकार आवेदक को होता है िजसके अनुसार मेरे वारा मांगी गई जानकार आपके वभाग म उपल ध है अथवा नह ं या कसी अ य उप वभाग से संबं धत है, ये मुझे नर ण करने का अ धकार ा त है ! लोक ा धकार के पास उपल ध सारे जानका रयां द तावेज अनुबंध भारतीय सा य अ ध नयम 1872 क धारा 74 के अंतगत लोक द तावेज ह एवं भारतीय सा य अ ध नयम 1872 क धारा 76 के अंतगत ऐसे द तावेज को लोक अ धकार कसी भी आवेदक को व धक शु क जमा करने पर दान करने से मना नह ं कर सकता है चाह य द वह नजी द तावेज ह यूँ ना हो वह भी य द कसी लोक अ धकार के अ भर ण म है तो वह भी लोक द तावेज क ेणी म ह आते ह िजसे आवेदक को दान करना बा यकार है ! आरट आई ए ट 2005 क धारा 22 इस अ ध नयम के ावधान आ धका रक गोपनीयता अ ध नयम, 1923 और उस समय कसी भी अ य कानून या इस अ ध नयम को लागू करने के अलावा कसी भी कानून के आधार पर भावी होने वाले कसी भी उपकरण म न हत कसी भी असंगत के बावजूद भावी ह गे, लोकसेवक वारा जानबूझकर लोक द तावेज , जानका रय को छुपाना या ामक झूठ जानकार दे ना, धोखाधडी करना या कूटरचना करके द तावेज़ तैयार करके आवेदक/जन त न ध/जनता को गुमराह करना भारतीय दं ड वधान क धारा 119,120B, 420, 467,468, 471 को आक षत करता है , िजसके लए लोक सेवक के व ध टाचार नवारण अ ध नयम 1988 तथा के य स वल सेवा (आचरण) नयमावल 1964 के तहत अ भयोजन एवम दां डक कायवाह हो सकती है।"Page 8 of 21
10. The CPIO furnished a reply to the Appellant on 20.12.2024 stating as under:
"उपरो त वषय पर आपका सुचना का अ धकार अ ध नयम, 2005 के अंतगत दायर आवेदन दनांक 08.11.2024, इस मं ालय के पी० आई० सेल के प सं० PG/PI Cell U.O.No.2/1/2024 (74)-PI दनांक 21.11.2024 के वारा ा त हुआ है। आपके इस आवेदन के स ब ध म यह कहना है क , आपके वारा मांगी गयी जानकार इस अनुभाग (धातु ॥ अनुभाग) म उपल ध नह ं है।"
11. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 15.01.2025. The FAA vide its order dated 13.02.2025, upheld the reply of the CPIO.
12. Challenging the FAA's order, Appellant is before the Commission with the instant Second Appeal on the ground of denial of information.
(4) CIC/MINES/A/2025/604111 Relevant facts emerging from appeal:
RTI application filed on : 29.07.2024 CPIO replied on : 25.09.2024 First appeal filed on : 21.10.2024
First Appellate Authority's order : 19.11.2024 2nd Appeal dated : 20.01.2025 Information sought:
13. The Appellant filed an RTI application dated 29.07.2024 seeking the following information:
"1. भारत ए यूमी नयम कंपनी ल मटे ड (BALCO) के वष 1997-2001 के दौरान Authorized Capital, Paid Up Capital, Issued Capital कतना था तथा उसम भारत के रा प त क कतनी ह सेदार थीं, एवम वतमान म क पनी का कतना Authorized Share Capital, Paid Up Capital व Issued Capital है एवम भारत के रा पतक कतनी तशत ह सेदार है इसक जानकार क स या पत त दान कर।
2. व नवेश क मं मंडल य स म त वारा वैि वक सलाहकार के प म मेसस जाडाइन ले मंग स यो रट ज इं डया ल मटे ड के बोल को 9 माच, 1999 को वीकार एवम अनुमो दत कया गया, वैि वक सलाहकार के चयन या के संबध ं म लए गए Page 9 of 21 नणय के Minutes क कॉपी, एवम File Notings क स या पत त के साथ वैि वक सलाहकार के चयन या म M/s Jardine Fleming Securities India Limited वारा दायर कए गए आवेदन के साथ संल न स पूण द तावेज क स या पत त दान कर।
3. 3 माच 2000 को Union Cabinet वारा बालक क शेयर पूज ं ी 488.8 करोड़ पये से घटाकर 244.4 करोड़ पये करने के खान मं ालय के ताव को मंजूर द थी, त स बंध म खान मं ालय भारत सरकार वारा Union Cabinet, Cabinet Committee of Economic Affairs, Core Group of Secretaries के सम जो ताव पेश कया गया था तथा उ त ताव के साथ संल न स पूण द तावेज एवम ताव पर Union Cabinet, Cabinet Committee of Economic Affairs, Core Group of Secretaries वारा लए गए नणय , बैठक के minutes क certified copy व File Notings क Certified Copy एवम Mines Secretary को दए गए आदे श क स या पत त दान कर।
4. 14 जून 2000 को वैि वक सलाहकार जाडाइन ले मंग और भारत सरकार के बीच हुए समझौते क स या पत त दान कर तथा 16 जून 2000 को भारत सरकार क ओर से M/s Jardine Fleming Securities India Limited वारा बालक के 51% share के व नवेश हेतू द इकोनॉ म ट लंदन, द माइ नंग जनल लंदन, द इकोनॉ मक टाइ स इं डया, बजनेस टडड इं डया और द फाइन शयल ए स ेस इं डया जैसे समाचार प म "Expression of Interest" के तौर पर जार कए गए व ापन क स या पत त दान कर।
5. उ त व नवेश या म िजन िजन कंप नय ने 30th June, 2000 तक बालक के 51% शेयर को खर दने हेतू अ भ यि त हेतू आवेदन के साथ लेखापर त वा षक रपोट और अपने यवसाय (Business) एवम संचालन (Operations) का वणन करने वाले ोफ़ाइल स हत यौरा तुत कया था उससे संबि धत द तावेज क स या पत त दान कर तथा The Inter-Ministerial Group (IMG) एवम वैि वक सलाहकार वारा संभा वत बोल दाता के तौर पर चयन हेतू बैठक म लए गए नणय , IMG एवम Global Advisor के बीच हुए बैठक के Minutes क Certified Copy एवम File Notings क स या पत त दान कर।
6. 18 जनवर , 2001 को बालक के प रसंप य के मू यांकन हेतू जार कए गए न वदा, न वदा म मू यांकनकता के तौर पर ी पी.वी. राव वारा ा त आवेदन तथा Page 10 of 21 उनके चयन या के संबध ं म लए गए नणय क स या पत त दान कर तथा 14 फरवर , 2001 को ी पी.वी. राव वारा M/s Jardine Fleming Securities India Limited के सम बालक के चल अचल प रसंप य के मू यांकन रपोट के तौर पर तुत कए गए द तावेज क स या पत त दान कर।
7. 15 फरवर 2001 को अ त र त स चव (खान) क अ य ता म BALCO क 51% इि वट क ब हेतू ग ठत कए गए मू यांकन स म त वारा बालक के 51% शेयर के व नवेश हेतू आर त मू य तय करने हेतू लए गए नणय , file notings क स या पत त दान कर तथा 16 फरवर 2001 को स चव (खान) और स चव ( व नवेश) के सम सीलबंद लफाफे म ए कोआ, हंडा को और टरलाइट इंड ज ल मटे ड वारा जमा कए गए बो लयो क जानकार क स या पत त दान कर एवम मू यांकन स म त के सम बालक के 51% शेयर के आर त मू य नधा रत करने हेतू ी पीवी राव वारा कए गए प रसंप मू यांकन रपोट के साथ Global Advisor M/s Jardine Fleming वारा तुत कए मू यांकन रपोट क स या पत त दान कर।
8. Sterlite Industries India Limited वारा लगाई गई बोल क IMG वारा कए गए चयन एवम समी ा, बैठक म लए गए नणय के Minutes क copy तथा मू यांकन स म त क रपोट के आधार पर IMG वारा Core Group of Secretaries को नणय एवम वीकृ त दे ने हेतू कए गए सफा रश/अनुरोध/आदे श क स या पत त एवम File Notings क स या पत त दान कर तथा SIIL के सफल बोल दाता के तौर पर चयन या के संबध ं म IMG वारा मू यांकन स म त के रपोट के आधार पर Sterlite Industries India Limited वारा तुत कए गए Financial Bid के तुलना मक अ ययन करके सफल बोल दाता के तौर पर चय नत करने के ववरण दशाने वाले रपोट क स या पत त दान कर।
9. Core Group of Secretaries वारा Sterlite Industries India Limited के प म बालको के 51% इि वट के व नवेश हेतू Union Cabinet को कए गए सफा रश/अनुरोध के साथ, टरलाइट इंड ज इं डया ल मटे ड के बालको के रणनी तक साझेदार के प म चयन हेतू बैठक म लए गए नणय , बैठक के Minutes क copy के साथ बालक के 51% equity के Strategic Disinvestment से भारत सरकार के राज व म होने वाले त काल न लाभ एवम टरलाइट इंड ज इं डया ल मटे ड के प मे ब धन नयं ण को स पने से भारत सरकार को तवष होने वाले Long Term Page 11 of 21 Revenue के ववरण दशाने वाले रपोट Union Cabinet के सम तुत कए थे, उ त द तावेज क स या पत त दान कर।
10. 21 Febuary 2001 को Cabinet Committee on Disinvestment (CCD) वारा Sterlite Industries India Limited के प म बालको के 51% इि वट के व नवेश हेतू Core Group of Secretaries वारा तुत कए ताव पर जो अं तम नणय लया था, उ त ताव के साथ संल न स पूण द तावेज, रपोट क जानकार के साथ CCD वारा लए गए नणय के Minutes क कॉपी, File Notings क स या पत त दान कर तथा त स बंध म Cabinet Secretary वारा भारत सरकार क ओर से बालक के 51% इि वट के व नवेश के साथ बंधन नयं ण के रणनी तक साझेदार के प मे ह तांतरण तथा Sterlite Industries India Limited के साथ Shareholder Agreement, Share Purchase Agreement पर ह ता र करने हेतू दए गए आदे श , File Notings क स या पत त दान कर।"
14. The CPIO furnished a reply to the Appellant on 25.09.2024 stating as under:
"2. इस संदभ म, यहां यह उ लेख कया जाता है क रणनी तक साझेदार (एसपी) अथात ् टरलाइट इंड ज (इं डया) ल मटे ड के प म भारत सरकार वारा धा रत 51% शेयर के ह तांतरण वारा बा को के व नवेश के प रणाम व प, कंपनी का प रचालन और बंधन नयं ण एसपी के पास है। व नवेश और कंपनी के बंधन नयं ण के ह तांतरण के बाद, खान मं ालय क इसके बंधन/ शासन के मामल म कोई भू मका नह ं है ।
3. बा को से संबं धत मामले द ल उ च यायालय म लं बत ह, इस लए इस तर पर कोई जानकार दान नह ं क जा सकती है। बा को से संबं धत जानकार बालको क वा षक तवेदन म एवं बा को क वेबसाइट https://www.balcoindia.com पर दे खी जा सकती है।"
15. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 21.10.2024. The FAA vide its order dated 19.11.2024, upheld the reply of the CPIO.
16. Challenging the FAA's order, Appellant is before the Commission with the instant Second Appeal on the ground of denial of information.
(5) CIC/MINES/A/2025/604107 Page 12 of 21 Relevant facts emerging from appeal:
RTI application filed on : 08.07.2024 CPIO replied on : 31.07.2024 First appeal filed on : 31.08.2024 First Appellate Authority's order : NA 2nd Appeal dated : 20.01.2025 Information sought:
17. The Appellant filed an RTI application dated 08.07.2024 seeking the following information:
"1. दे श के 5 मुख ए यूमी नयम उ पादक कंप नय के वष 2001-2024 तक के ए यूमी नयम उ पादन मता क जानकार के साथ वषवार उ पा दत हुए कुल ए यूमी नयम उ पाद (Ingot, Wire Rod, Billet, Rolled Products) क त MT दर क जानकार , Finished Goods क Production - Dispatch रपोट क स या पत त दान कर तथा उ त उ पाद के घरे लू एवम अंतरा य बाजार म ब हे तू नधा रत कए गए Average Sale Price (ASP) क वषवार जानकार दान कर।
2. उ त ए यूमी नयम उ पादक कंप नय के वारा 2001-2024 तक घरे लू एवम अंतरा य बाजार म हुए ब , खपत क त MT दर क वषवार जानकार के साथ हुए Total Revenue (सकल आय), EBITDA, PBT (Profit Before Tax), PAT (Profit After Tax) क वषवार जानकार क स या पत त दान कर तथा उ त ए यूमी नयम उ पादक कंप नय के वारा खान मं ालय भारत सरकार को 2001- 2024 तक वषवार भुगतान कए गए कुल लाभांश रा श क जानकार दान कर।
3. उ त ए यूमी नयम उ पादक क प नय को आबं टत Captive Bauxite Mines से वष 2001-2024 तक उ पा दत हुए कुल Bauxite क त MT दर क जानकार के साथ, उ त कंप नय के वारा ए यूमी नयम व नमाण या म खपत कए गए कुल Bauxite/Alumina Powder क त MT दर क वषवार जानकार , Bauxite एवम Alumina Powder क Production, Dispatch, Consumption report क स या पत त दान कर, तथा Bauxite, Alumina Powder हेतू नधा रत कए गए Ex - Mine Price, Average Sale Price (ASP) क वषवार जानकार दान कर।
4. उ त ए यूमी नयम उ पादक कंप नय के वारा वष 2001-2024 तक Royalty, NMET, DMF, Mineral Cess, Surface Rent, Dead Rent के तौर पर वषवार भुगतान Page 13 of 21 कए गए कुल रा श क जानकार दान कर तथा खान मं ालय भारत सरकार को उ त कंप नय के वारा कए गए करो के भुगतान से हुए कुल राज व क वषवार जानकार दान कर।
5. दे श के 3 मुख िजंक- स वर एवम ल ड उ पादक कंप नय के वष 2002-2024 तक के Zinc, Silver, Lead उ पादन मता क जानकार के साथ वषवार उ पा दत हुए कुल िजंक, स वर, ल ड उ पादो (Ingot, Zinc die cast alloys, Zinc sheets, Silver Bars, Silver Powder, Lead ingots) क त MT दर क जानकार , Finished Goods क Production-Dispatch report क स या पत त दान कर तथा उ त उ पाद के घरे लू एवम अंतरा य बाजार म ब हेतू नधा रत कए गए Average Sale Price (ASP) क वषवार जानकार दान कर।
6. उ त िजंक, चांद एवम ल ड उ पादक कंप नय के वारा वष 2002-2024 तक घरे लू एवम अंतरा य बाजार म हुए ब , खपत क त MT दर क वषवार जानकार के साथ हुए Total Revenue (सकल आय), EBITDA, PBT, PAT क वषवार जानकार क स या पत त दान कर तथा उ त िजंक, चांद एवम ल ड उ पादक कंप नय के वारा खान मं ालय भारत सरकार को 2002-2024 तक वषवार भुगतान कए गए कुल लाभांश रा श क जानकार दान कर।
7. उ त िजंक, चांद एवम ल ड उ पादक कंप नय को आबं टत Captive Mines से वष 2002-2024 तक उ पा दत हुए कुल Zinc and Lead Ore, galena (PbS), argentite (Ag2S), sphalerite (zinc blende), zinc sulfide, rock phosphate क त MT दर क जानकार के साथ, उ त कंप नय के वारा िजंक- स वर-ल ड व नमाण या म खपत कए गए कुल Zinc and Lead Ore, Galena, Argentite, ZnS तथा Zinc-Lead Concentrates क त MT दर क वषवार जानकार , उ त Minerals क Production, Dispatch, Consumption report क स या पत त दान कर तथा उ त Minerals हेतू नधा रत कए गए Ex-Mine Price, Average Sale Price (ASP) क वषवार जानकार दान कर।
8. उ त िजंक- स वर-ल ड उ पादक कंप नय के वारा वष 2001-2024 तक Royalty, NMET, DMF, Mineral Cess, Surface Rent, Dead Rent के तौर पर वषवार भुगतान कए गए कुल रा श क जानकार दान कर तथा खान मं ालय भारत सरकार को उ त कंप नय के वारा कए गए करो के भुगतान से हुए कुल राज व क वषवार जानकार दान कर।Page 14 of 21
य द उ त जानकार आपके पास Soft Copy Format/इले ॉ नक सूचना के पम उपल ध है तो कृ या सूचना का अ धकार अ ध नयम 2005 क धारा 2(j) (iv) के तहत आप उ त जानकार को pendrive म दान कर।
इसके अलावा सूचना का अ धकार अ ध नयम 2005 क धारा 2 (F) के तहत सूचना" का अथ कसी भी प म कोई भी साम ी है , िजसम रकॉड, द तावेज, मेमो, ई-मेल, राय, सलाह, स े व ि त, प रप , आदे श, लॉगबुक, अनुबध ं , रपोट, कागजात, नमूने, मॉडल, डेटा साम ी शा मल है। कसी भी इले ॉ नक प म और कसी भी नजी नकाय से संबं धत जानकार िजसे कसी सावज नक ा धकरण वारा उस समय लागू कसी अ य कानून के तहत ए सेस कया जा सकता है एवं 2(J) के तहत लोक ा धकार के पास उपल ध द तावेज , रकॉड, काय का नर ण का अ धकार आवेदक को होता है िजसके अनुसार मेरे वारा मांगी गई जानकार आपके वभाग म उपल ध है अथवा नह ं या कसी अ य उप वभाग से संबं धत है , ये मुझे नर ण करने का अ धकार ा त है ! लोक ा धकार के पास उपल ध सारे जानका रयां द तावेज अनुबंध भारतीय सा य अ ध नयम 1872 क धारा 74 के अंतगत लोक द तावेज ह एवं भारतीय सा य अ ध नयम 1872 क धारा 76 के अंतगत ऐसे द तावेज को लोक अ धकार कसी भी आवेदक को व धक शु क जमा करने पर दान करने से मना नह ं कर सकता है चाह य द वह नजी द तावेज ह यूँ ना हो वह भी य द कसी लोक अ धकार के अ भर ण म है तो वह भी लोक द तावेज क ेणी म ह आते ह िजसे आवेदक को दान करना बा यकार है ! आरट आई ए ट 2005 क धारा 22 इस अ ध नयम के ावधान आ धका रक गोपनीयता अ ध नयम, 1923 और उस समय कसी भी अ य कानून या इस अ ध नयम को लागू करने के अलावा कसी भी कानून के आधार पर भावी होने वाले कसी भी उपकरण म न हत कसी भी असंगत के बावजूद भावी ह गे, म आवेदन शु क के प म अलग से ₹10 फ स जमा कर रहा हूं अतः महोदय से नवेदन है क मेरे वारा मांगी गई सूचना नधा रत समय म दान करने क कृपा कर !"
18. The CPIO furnished a reply to the Appellant on 31.07.2024 stating as under:
"कृपया आप अपने प दनांक 08.07.2024 का संदभ हण करे िजसमे आपने आरट आई आवेदन के मा यम से खान मं ालय के धातु-1 अनुभाग से बालको के संबध ं Page 15 of 21 म जो जानकार मांगी है। इस संदभ म, यह उ लेख कया जाता है क रणनी तक साझेदार (एसपी) अथात ् टरलाइट टरलाइट इंड ज (इं डया) ल मटे ड के प म भारत सरकार वारा धा रत 51% शेयर के ह तांतरण वारा बा को के व नवेश के प रणाम व प, कंपनी का प रचालन और बंधन नयं ण (एसपी) के पास है। व नवेश और कंपनी के बंधन नयं ण के ह तांतरण के बाद, खान मं ालय क इसके बंधन/ शासन के मामल म कोई भू मका नह ं है। बा को से संबं धत जानकार बा को क वेबसाइट https:/www.balcoindia.com पर दे खी जा सकती है।"
19. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 31.08.2024. The FAA order is not on record.
20. Challenging the FAA's order, Appellant is before the Commission with the instant Second Appeal on the ground of denial of information.
(6) CIC/MINES/A/2025/652209 Relevant facts emerging from appeal:
RTI application filed on : 03.06.2025 CPIO replied on : 18.06.2025 First appeal filed on : 02.07.2025
First Appellate Authority's order : 29.07.2025 2nd Appeal dated : Nil Information sought:
21. The Appellant filed an RTI application dated 03.06.2025 seeking the following information:
"1. Please provide the list of mineral blocks allotted to the following companies through auctions held in 2024-2025:
Hindustan Zinc Ltd (HZL) Coal India Ltd (CIL)
2. For each allotted block, kindly provide the following details:
★ Name and location of the mineral block (state and district) ★ Type of mineral (e.g., Zinc, Graphite, Vanadium, etc.) ★ Whether it is classified as a Critical or Strategic Mineral Block ★Date of auction and allotment ★ Reserve Price and Final Bid Amount (if available) ★ Auction Notification Number and Ministry File Reference Number Page 16 of 21 ★ Name of the winning entity and its shareholding pattern, including public-private composition
3. Whether the Graphite and Vanadium blocks in Chhattisgarh mentioned in the media have been allotted to Coal India Limited. If yes, provide:
★ Certified copy of the allotment letter/order ★ Block location details (district, coordinates, etc.) ★ Intended use (commercial, strategic reserve, etc.) ★ Proposed timeline of exploration and development
4. Whether any Strategic/Critical Mineral Blocks have been allotted to Hindustan Zinc Limited (HZL) or its subsidiaries after disinvestment of the Government stake. If yes, kindly provide:
★ Basis of eligibility or qualification criteria considered ★ Copy of the Government Order/Approval permitting such allotment
5. Whether the Ministry of Mines has framed or approved any internal guidelines, rules, or clarifications regarding the eligibility of disinvested or private companies (like HZL) to participate in auctions for critical mineral blocks. If yes, please provide:
★Certified copies of such rules/guidelines/circulars/office memorandums
6. Please also provide:
★ Copy of the auction outcome report ★ Correspondence with concerned State Governments ★ Bank Guarantee/Security Details submitted by HZL, CIL for the above blocks:
★ Amount, date, validity, issuing bank, and copy of instrument (if possible) ★ Copies of letters, representations, or requests sent by these companies' officials to the Mines Minister or Secretary of Mines ★ Certified file notings and internal recommendations related to the above allotments"
22. The CPIO furnished a reply to the Appellant on 18.06.2025 stating as under:
"Reply of point 1 and 2- The details are attached at Annexure I Page 17 of 21 Reply of point 3- The details are attached at Annexure I a. On 20.07.2024, declaration of Preferred Bidder uploaded on MSTC auction portal. Same may be downloaded from https://www.mstcecommerce.com/auctionhome/download_docs.jsp?FIL E_ID=16122_Gol%20MoM%20%20Tranche%201%20%20PB%20Declarati on%20Notice.pdf&path=dynamiclinks&portal-mlcl&mdTvp=-
b. Block details provided in the attached MBS. Same may also be downloaded from https://www.mstcecommerce.com/auctionhome/download docs.jsp?FI LE_ID=14099_MBS%20Khattali%20Chhoti%20Graphite%20Block.pdf&pa th=dynamiclinks&portal=mlcl&mdTvp=-
c & d. No such information is available in the O/o of the undersigned CPIO.
Reply of point 4- No such data is available in the O/o undersigned CPIO.
Reply of point 5- No such data is available in the O/o undersigned CPIO.
Reply of point 6- Copy of auction outcome report is attached at Annexure 1 b to e. The information can not be provided as per clause 8(1) (d) of RTI Act,2005"
23. Aggrieved by the decision of the CPIO, the Appellant filed a First Appeal dated 02.07.2025. The FAA vide its order dated 29.07.2025, stating as under-
"THEREFORE, after due consideration of the RTI application, examination of the reply furnished by the CPIO, the appeal submitted by the applicant, and the comments provided by the CPIO on the appeal, the undersigned concludes that:
i. The information was rightfully denied under Section 8(1)(d) in the context of incomplete LOI issuance and possible harm to third party competitive positions.Page 18 of 21
ii. No mala fide or arbitrary denial has been established in the CPIO's reply."
24. Challenging the FAA's order, Appellant is before the Commission with the instant Second Appeal on the ground of denial of request for information on point No. 6 (b) to 6 (e) of the RTI application under Section 8(1)(d) of the RTI Act, 2005.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Not present.
Respondent: Shri Sanjay Kumar Gaur, US/CPIO present in person.
8. Written statements of the CPIO are taken on record.
9. Appellant remained absent in the hearing despite service. Therefore, with the assistance of the Registry, the Bench tried to contact the Appellant on phone call, however, there was no response from the Appellant's side. Since, a long time has already passed in listing of these Second Appeals, the Commission instead of adjourning the matters deemed fit to decide this matters on merits.
10. CPIO relied on his written statements and apprised the Bench, at the outset, that 51 percent shares of BALCO have been disinvested and at present, it is not a public authority as per the RTI Act, 2005 and the Ministry also does not have control over its management. A case regarding the disinvestment of the said company was pending in the Hon'ble Delhi High Court, in which a decision has been passed, and the Ministry of Mines is preparing to file an appeal against it. The information sought by the Appellant through the instant RTI applications regarding appointment and functioning of Government representatives in BALCO's and HZL's, court cases filed by Ministry of Mines against BALCO, court's orders prohibiting disclosure of disinvestment and operational details, etc. CPIO stated that concerned record holder of such information is BALCO and majority of its information which can be obtained from BALCO's annual report, which is available on BALCO's website. However, remaining information are not available in the records of Ministry of Mines and this factual position has been informed to the Appellant in the initial stage.Page 19 of 21
Decision:
11. Heard the party, appeared.
12. The Commission observes from a perusal of the facts on record that the information sought by the Appellant through the instant RTI Applications under reference appears to cumbersome and voluminous which requires compilation and also going against the spirit of RTI Act, by taking away the valuable time and resources of the Public Authorities. The Commission also relies on a judgment of Hon'ble Supreme Court of India in the case titled Central Board of Secondary Education & Anr. v. Aditya Bandopadhyay & Ors. (Civil Appeal No. 6454 of 2011) wherein it was held:
"37.... Indiscriminate and impractical demands or directions under RTI Act for disclosure of all and sundry information (unrelated to transparency and accountability in the functioning of public authorities and eradication of corruption) would be counter-productive as it will adversely affect the efficiency of the administration and result in the executive getting bogged down with the non- productive work of collecting and furnishing information. The Act should not be allowed to be misused or abused, to become a tool to obstruct the national development and integration, or to destroy the peace, tranquility and harmony among its citizens. Nor should it be converted into a tool of oppression or intimidation of honest officials striving to do their duty.
The nation does not want a scenario where 75% of the staff of public authorities spends 75% of their time in collecting and furnishing information to applicants instead of discharging their regular duties. The threat of penalties under the RTI Act and the pressure of the authorities under the RTI Act should not lead to employees of a public authorities prioritising 'information furnishing', at the cost of their normal and regular duties." (Emphasis added)
13. However, ignoring the above said aspect, the Respondent has made a sincere effort to provide categorical reply by informing factual position in the matter that 51 % of BALCO have been disinvested and it is not a public authority as per the RTI Act, 2005, as on date. Moreover, the Ministry also does not have control over the management of BALCO. A case regarding the disinvestment of the said company was pending at the relevant time before the Hon'ble Delhi High Court, in which a decision has been passed, and the Ministry of Mines is preparing to file an appeal against it. The information Page 20 of 21 required through instant RTI application relates BALCO's corporate decisions, Mine closures, financial transactions, agreements and board approvals, etc., which can be obtained from BALCO's annual report, which is available on BALCO's website.
14. Now as far as relief of information is concerned, the Commission after adverting to the facts and circumstances of the case, hearing the CPIO and perusal of the records finds no infirmity in the replies furnished by the CPIO earlier and now, as the same is in accordance with the provisions of the RTI Act, 2005.
15. Moreover, the Appellant had neither turned up for hearing to plead his case nor filed any written statement to controvert the submissions of the CPIO.
16. In the light of above, intervention of the Commission is not warranted in the matters, at this juncture.
The Appeals are disposed of accordingly.
Sd/-
Sudha Rani Relangi(सुधा रानी रे लंगी) Information Commissioner (सूचनाआयु त) Authenticated true copy (अ भ मा णतस या पत त) (Anil Kumar Mehta) Dy. Registrar 011- 26767500 Date Shri SHASHANK DUBEY Page 21 of 21 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org)