Central Information Commission
Maddali Aamukth vs Indira Gandhi National Open University ... on 25 October, 2024
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग ,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/IGNOU/A/2023/642354+
CIC/IGNOU/A/2023/647714
Maddali Aamukth & ... अपीलकता /Appellant
Maddali Aahladh
VERSUS
बनाम
CPIO: Indira Gandhi National
Open University, New Delhi ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 08.08.2023 FA : 26.08.2023 SA : Nil
CPIO : 24.08.2023 &
FAO : 28.08.2023 Hearing : 22.10.2024
18.08.2023
Note: The above-mentioned appeals have been clubbed together for decision as
these are based on similar RTI applications.
Date of Decision: 24.10.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 08.08.2023 seeking information on the following points:
(i) My name is Maddali Aamukth. My enrollment number for BCOMG in IGNOU is 2007098340. I registered for the aforesaid course in Dec, 2020, for which I completed all the semesters by June, 2023. However, I came to see that I scored poor marks in some subjects that I believe I performed well. Therefore, I Page 1 of 4 hereby request you to kindly reevaluate my answer papers and also kindly send me a copy of my answer papers of the following subjects:
1.BCOC131 - Financial Accounting
2.BCOC132 - Business Organisation and Management
3.BEGLA135 - English in Daily Life
4.BEVAE181 - Environmental Studies
5.BCOC133 - Business Law
6.BCOC134 - Business Mathematics and Statistics
7.BEGAE182 - English Communication Skills
8.BEGLA136 - English At Work Place
9.BEGLA137 - Language Through Literature
10.BCOS183 - Computer Application in Business
11.BCOC135 - Company Law
12.BCOC136 - Income Tax Law and Practice
13.BCOS-184 - E-Commerce
14.BCOLA138 - Business Communication
15.BCOC137 - Corporate Accounting
16.BCOC138 - Cost Accounting
17.BCOE141 - Principles of Marketing
18.BCOE143 - Fundamentals of Financial Management
19.BCOS-185 - Entrepreneurship
20.BCOG171 - Principles Of Micro Economics
21.BCOE142 - Management Accounting
22.BCOE-144 - Office Management and Secretarial Practice
23.BCOS186 - Personal Selling and Salesmanship
24.BCOG172 - Indian Economics Page 2 of 4 I also added an attachment of my grade. However, as it was not completely updated with the latest results, I have also attached the result announced by IGNOU in the same pdf as well.
2. The CPIO replied vide letters dated 24.08.2023 & & 18.08.2023 and the same is reproduced as under:-
"It is to inform you that University has a provision to re-evaluation and obtaining the photocopy of the Answer Script and, by applying through online paying the requisite fee subject to the condition that student should be eligible to apply under this Scheme within 45 days of declaration of the results. A link for apply online is mentioned below: https://onlinerr.ignou.ac.in/reevaluation/."
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.08.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 28.08.2023 upheld the reply given by the CPIO.
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeals dated Nil.
5. The appellant remained absent and on behalf of the respondent Shri Jagram Meena, CPIO, attended the hearing in-person.
6. The respondent while defending their case inter alia submitted that the appellants had sought answer scripts for the courses/semesters taken up since 2020. However, the retention period for answer scripts was only one year. Moreover, the appellants had requested for re-evaluation of papers in their respective RTI applications, and the request for re-evaluation could not be acted upon, as per the provisions of the RTI Act.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the CPIO has provided an appropriate reply to the RTI Application as per the provisions of the RTI Act. Further, in the absence of the Appellant to plead his case or contest the CPIO's submissions, the Page 3 of 4 Commission finds no scope of intervention in the matter. Accordingly, the appeals are dismissed.
Copy of the decision be provided free of cost to the parties.
Sd/-
आनंदी राम लंगम)
(Anandi Ramalingam) (आनं म
सूचना आयु )
Information Commissioner (सू
दनांक/Date: 24.10.2024
Authenticated true copy
Col S S Chhikara (Retd) कन ल एस एस िछकारा, ( रटायड ) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Indira Gandhi National Open University, CPIO, (RTI Cell), Maidan Garhi, New Delhi-110068
2. Maddali Aamukth Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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