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Central Information Commission

Akansha Aggarwal vs Central Board Of Secondary Education on 7 November, 2019

Author: Vanaja N Sarna

Bench: Vanaja N Sarna

                            क य सच  ु ना आयोग
                    CENTRAL INFORMATION COMMISSION
                             बाबा गंगनाथ माग
                            Baba Gangnath Marg
                        मु नरका, नई द ल - 110067
                        Munirka, New Delhi-110067

                              Decision no.: CIC/CBSED/A/2018/131607/02081
                                          File no.: CIC/CBSED/A/2018/131607

In the matter of:
Akansha Aggarwal
                                                              ... Appellant
                                      VS
Central Public Information Officer,
Central Board of Secondary Education
Regional Office Dehradun, 99 Kaulagarh Road
Dehradun - 248 001, Uttrakhand
                                                             ... Respondent

RTI application filed on : 13/02/2018 CPIO replied on : 21/02/2018 First appeal filed on : 20/03/2018 First Appellate Authority order : 26/03/2018 Second Appeal dated : 17/05/2018 Date of Hearing : 06/11/2019 Date of Decision : 06/11/2019 The following were present:

Appellant: Representative over phone, Sunny, Appellant's Brother Respondent: Lily Tirki, Asst Secretary, CBSE, present over VC Information Sought:
The appellant having roll no.-54044 has passed intermediate examination of CBSE from Meerut Public Girls School Shastri Nagar, Meerut, Uttar Pradesh (School code - 5044). Regarding the same she has sought the following information:-
1. Certified copy of the answer sheet of Mathematics, subject code No.041 and Accountancy subject code No.055.
1

Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:

The appellant was contacted on her registered mobile no. which was answered by her representative. He submitted that the order dated 25.09.2019 by the Commission in case no. CIC/CBSED/A/2018/122717 was duly complied with by the respondent. However he submitted that some copies are not legible. The CPIO agreed to comply with the order.
Observations:
Based on a perusal of the record, it is noted that certified copies of the documents should be sent again as the appellant's representative has complained about the documents being illegible. Decision:
The CPIO is directed to provide the legible certified copies of the answer sheets of the appellant within 7 days from the date of receipt of the order.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2