Central Information Commission
Mr.Jairam Atmaram Parsekar vs Indira Gandhi National Open University ... on 8 April, 2011
CENTRAL INFORMATION COMMISSION
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Decision No. CIC/SG/A/2010/001171/11918
Appeal No. CIC/SG/A/2010/001171
Relevant Facts emerging from the Appeal:
Appellant : Mr. Jairam Atmaram Parsekar
H. No. 1054, Mdhlamaj, Marthwaddo
Mandrem, Pernem-North,
Goa - 403527
Respondent : Dr. D. C. Sharma
Public Information Officer & Dy. Registrar Indira Gandhi National Open University (IGNOU) Student Evaluation Division Maidan Garhi, New Delhi RTI application filed on : 28/04/2009 PIO replied : 25/05/2009 First appeal filed on : 16/07/2009 First Appellate Authority order : Not mentioned.
Second Appeal received on : 28/04/2010
Notice of hearing sent on : 09/03/2011
Hearing held on : 08/04/2011
Sl. Information Sought Reply of the PIO
1 Did your good office receive my mailed answer CMA The student is required to send the photo
booklet of the course codes EPS-Ol and ESO-02, mailed copies of the CMAs for re-evaluation
letter, sent e-mail and fax? If received, what is the present incorporation of the secured marks. E-mail status of my mailed answered CMA booklet, letter, sent e- and fax of CMAs are not admissible. mail and fax? Therefore, you may send your responses either by post or by courier, as you deem cit.
2 Are the mailed answered CMA booklet mailed letter, sent As already clarified, the CMAs received e- mail and fax disposed off? If not why they are not yet through e-mail or fax are not considered for disposed off? If yes, kindly furnish me the copies of the evaluation. same?
3 Are the mailed answered CMA booklet mailed letter, sent There is nothing pending at this end, as far as e-mail and fax pending? If pending, why they are still your matter is concerned. pending?
4 lf any action has been taken on my mailed answered CMA The responses already furnished against Sr. booklet mailed letter, sent e-mail and fax. What is that? No. I and 2. Kindly furnish me the copy of the same?
5 Why the CMA marks of the course codes EPS-Ol and Because CMAs of EPS-Ol and ESO-02 do ESO-02 are not yet entered in the final original Mark not appear to have been received at this end. sheet?
6 What action has been taken to dispatch me the fresh set of The University has dispensed with the old CMA assignments of the course codes EPS-Ol and submission of CMAs since 2007 as a policy. ESO-02. Hence, fresh sets of old CMAs are not available. 1-lowever. you can re-submit the CMAs available with you or obtained the same from the Study Centre.
7 Are there any rules/regulations/circulars issued by the There are the rules and ordinances to keep the University to keep in abeyance the obtained marks of the results of the students in abeyance! Student ? What are those rules! regulations/circulars? cancellation for various regions including use Kindly furnish me the copies of the same? of unfair means in University examination.
Students may be asked for payment of charges for providing copies.
8 Are there any rules/regulations/circulars issued by the The response already given against Sr. 6 & 7.
University to keep in abeyance dispatching fresh old CMA'S and Syllabus of the course codes EPS-Ol and ESO-02 to the students? What are those rules/regulations/circulars? Kindly furnish me the copies of the same?
9 Why University has not yet dispatched me fresh old The response is covered against Points Nos.
CMA'S of the course codes EPS-Ol and ESO-02 despite 6, 7, 8 and 10. of my request through mailing letter, sending fax & e- mail?
First Appeal:
Help me to provide complete information and in solving my grievance. Order of the FAA:
Not mentioned.
Ground of the Second Appeal:
"Consider my second appeal and direct IGNOU to mail me fresh old sent of computer marked assignment booklet i.e. Assignment-3 along with the syllabus of the course codes EPS-01 & ESO-02 for reevaluation and incorporation of secured marks."
Relevant Facts emerging during Hearing:
The following were present:
Appellant : Mr. Jairam Atmaram Parsekar on telephone through mobile no. 09923484929; Respondent : Dr. D. C. Sharma, Public Information Officer & Dy. Registrar;
The CMA sought by the Appellant has not been located. It is not possible for the Respondent to confirm whether the CMA was received or not. However, the PIO has clarified that if the Appellant can send a copy of the original CMA again it would be possible to reevaluate it and enter the scores.
Decision:
The Appeal is disposed.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 08 April 2011 (In any correspondence on this decision, mention the complete decision number.) (SM)