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Central Information Commission

Shailendra Regar vs University Of Delhi on 19 March, 2026

                              के ीय सूचना आयोग
                       Central Information Commission
                           बाबा गंगनाथ माग, मुिनरका
                        Baba Gangnath Marg, Munirka
                        नई द ली, New Delhi - 110067


File No: CIC/UODEL/C/2025/606348

Shailendra Regar                                 ....िशकायतकता/Complainant

                                        VERSUS
                                         बनाम

The CPIO
UNIVERSITY OF DELHI,
RTI CELL, DELHI -110007                               .... ितवादीगण /Respondent

Date of Hearing                     :    18.03.2026
Date of Decision                    :    18.03.2026

INFORMATION COMMISSIONER :               Sudha Rani Relangi

Relevant facts emerging from complaint:

RTI application filed on            :    12.01.2025
CPIO replied on                     :    NA
First appeal filed on               :    NA
First Appellate Authority's order   :    NA
Complaint dated                     :    Nil

Information sought

:

1. The Complainant filed an RTI application dated 12.01.2025 seeking the following information:

"...A. Request for Specific Documents:

1. A certified copy of the letter with Ref. No. CS/18/602, dated March 22, 2018, issued by the Department of Computer Science, University of Delhi, addressing the equivalence of B.Sc. (G) Computer Science, B.Sc. (G) Applied Physical Sciences, and B.Sc. Physical Science degrees. Note: A copy of this letter is enclosed for your reference (Annexure 1).

2. Certified copies of all minutes of meetings referenced in the above- mentioned letter, which were used to approve the changes in nomenclature and equivalence of the courses listed.

3. Details of any official policy, directive, or notification issued by the University of Delhi regarding the nomenclature of B.Sc. degrees, specifically concerning whether specialization subjects such as "Computer Science," "Chemistry," or "Electronics" should be included or excluded from the degree titles.

B. Additional Questions for Clarification:

4. Why does the degree and marksheet for the B.Sc. Physical Science with Computer Science program mention only "B.Sc. Physical Science" without specifying the "Computer Science" specialization?

5. Given that "Computer Science" is explicitly mentioned during the admission process (e.g., fee slip, course selection, and cutoff lists), why is it omitted from the degree and marksheet?

6. What degree titles are issued to students pursuing B.Sc. Physical Science with Chemistry and B.Sc. Physical Science with Electronics? Do these degrees also carry the title "B.Sc. Physical Science" without specifying the specialization?

7. If the degree titles for these courses are indeed identical, how does the University of Delhi differentiate between these programs in terms of academic curriculum, eligibility for employment, or prospects for further academic study?

8. How does the University of Delhi justify the equivalence between "B.Sc. Physical Science" (without any specialization) and "B.Sc. Physical Science with Computer Science", given the differences in curriculum and specialized content?

9. Are there any policies or guidelines issued by the University Grants Commission (UGC) or the University of Delhi that substantiate the use of such identical degree titles across different specializations?

10. Has the University of Delhi received complaints or formal queries from students concerning the omission of specialization names from the Page 2 of 4 degree and marksheet? If so, kindly provide details of any actions or decisions taken in response.

11. Is it possible for students to request an amendment or clarification in their degree and marksheet to include the name of their specialization (e.g., "Computer Science")? If so, please outline the procedure and any associated costs.

12. I request a copy of any official policy or document that governs the nomenclature of degrees issued by the University of Delhi."

2. Having not received any response from the CPIO, Complainant is before the Commission with the instant Complaint.

Relevant Facts emerged during Hearing:

The following were present:-

Complainant: Shri Shailendra Regar, present through video conference. Respondent: Shri Ashwani Kumar, AR/CPIO along with Shri Rakesh Hasija, AR (Academic) present in person.

3. Written statement of the CPIO is taken on record.

4. CPIO stated that despite the queries and issue raised by the Complainant are clarificatory in nature yet information has been provided to the Complainant.

5. Complainant stated that during pendency of this Complaint, he has received the desired information and is satisfied with the same, therefore, this matter may be closed.

Decision:

6. Heard the parties.

7. Considering the fact that the purpose of Complainant filing this RTI application and also the instant Complaint was already resolved after receiving the information sought, the Commission finds no scope for intervention in the matter.

The Complaint is disposed of accordingly.

Sd/-

Sudha Rani Relangi(सुधा रानी रे लग ं ी) Information Commissioner (सूचनाआयु ) Authenticated true copy (अिभ मािणतस यािपत ित) (Anil Kumar Mehta) Dy. Registrar 011-26767500 Date Shri Shailendra Regar Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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