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Central Information Commission

Simran vs Central Board Of Secondary Education on 19 August, 2025

                                      के ीय सूचना आयोग
                              Central Information Commission
                                   बाबा गं गनाथ माग,मुिनरका
                               Baba Gangnath Marg, Munirka
                                 नई िद    ी, New Delhi - 110067
ि तीय अपील सं        ा / Second Appeal No. CIC/CBSED/A/2024/641988

Simran                                                            ... अपीलकता/Appellant

                                         VERSUS
                                          बनाम
CPIO: Central Board of
Secondary Education,                                        ... ितवादीगण/Respondents
Patparganj, Delhi

Relevant dates emerging from the appeal:

RTI : 03.08.2024                FA       : 28.08.2024             SA     : Nil.

CPIO : 27.08.2024               FAO : 19.09.2024                  Hearing : 11.08.2025


Date of Decision: 19.08.2025
                                         CORAM:
                                   Hon'ble Commissioner
                                 _ANANDI RAMALINGAM
                                        ORDER

1. The Appellant filed an RTI application dated 03.08.2024 seeking information on the following points:

 My self SIMRAN having roll no - 144002627 and I had appeared for Central Teacher Eligibility Test (CTET) July 2024. I have some errors in my result which are given below:-
1. Result of CTET July 2024 had published on dated 31-07-2024 in which my SCIENCE marks have error.
2. According to official answer key of CTET July 2024, Key Exam - 07/07/2024, Set - K, Paper-2(Main Math): my science marks are 13 but in result it is 12.
Page 1 of 4
3. Error of 1 mark is in my science result.
4. My science marks should be 13 but in result it is 12.
5. For reference I have attached my CTET Result, Official Answer key and my OMR copy of responses. In Official answer key, Science is from Question no. - 61 to 90. In my OMR copy also science is from Question no.- 61 to 90.

2. The CPIO replied vide letter dated 27.08.2024 and the same is reproduced as under :-

"िदनांक 24/07/2024 को जारी जन सूचना के अनुसार क ीय िश क पा ता परी ा से संबंिधत प ों की उ र कुंिजयां 24/07/2024 से 27/07/2024 (upto 11.59 PM) वेबसाइट पर दिशत की गयी थीं, उ र कुंजी से संतु न होने वाले परी ाथ इस अविध के दौरान उ र कुंिजयों के सापे अपनी चुनौती ऑनलाइन मा म से पोटल पर ुत कर सकते थे। परी ािथयों ारा ुत उ र कुंिजयों की चुनौितयों की िवषय िवशेष ों ारा जांच की गयी तथा अंितम उ र कुंजी तैयार की गयी िजसके आधार पर परी ा प रणाम घोिषत िकया गया है। अंितम कुंजी के अंतगत िकसी आवेदक के मा बढ़ भी सकते ह और घट भी सकते ह।
उपरो के अित र जानकारी हे तु सूिचत िकया जाता ह िक इस संबंध म फाइनल उ र कुंजी दे ख, जो की सीटीईटी वेबसाइट https://ctet.nic.in/ पर उपल है। परी ाथ फाइनल ोर (Final Score) अपने OMR म िच त िवक ों को फाइनल उ र कुंजी से िमलान कर दे ख सकते है।
उपरो के अित र सी.टी.ई.टी. कैलकुलेशन शीट/ओएमआर शीट की ित ा करने से संबंिधत सावजिनक सूचना 14.08.2024 का अवलोकन कर जो सीटीईटी की आिधका रक वेबसाइट https://ctet.nic.in पर उपल है ।"

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 28.08.2024 alleging that the information provided was incomplete, false Page 2 of 4 and misleading. The FAA vide order dated 19.09.2024 upheld the reply given by the CPIO.

4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.

5. The appellant attended the hearing through video conference and on behalf of the respondent Md. Fida Hussain, Under Secretary attended the hearing in-person.

6. The appellant inter alia submitted that she had sought clarification regarding receiving one less mark in science exam in final result.

7. The respondent while defending their case inter alia submitted that they had informed the appellant to check her answer with the final answer key instead of provisional answer key.

8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that a due reply has been given by the respondent vide letter dated 27.08.2024. The Commission notes that the appellant has grievance with regard to receiving one less mark in the final result which could be raised before an appropriate forum. This forum may not be treated as grievance redressal forum. That being so and the reply having been given, there appears to be no public interest in further prolonging the matter. Accordingly, the appeal is dismissed.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 19.08.2025 Authenticated true copy O. P. Pokhriyal (ओ. पी. पोख रयाल) Dy. Registrar (उप पंजीयक) 011-26180514 Page 3 of 4 Addresses of the parties:

1 The CPIO Central Board Of Secondary Education, CPIO, RTI Branch, Regional Office, Ps, 1-2, Institutional Area, I. P. Extension, Patparganj, Delhi - 110092 2 Simran Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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