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Central Information Commission

Tanmay Talekar vs Indira Gandhi National Open University ... on 28 November, 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/IGNOU/A/2024/657183

Tanmay Talekar                                                   ... अपीलकता/Appellant

                                        VERSUS
                                         बनाम
CPIO: Indira Gandhi National
Open University (IGNOU),                                   ... ितवादीगण/Respondents
Kerala

CPIO: Indira Gandhi National
Open University (IGNOU),
New Delhi


Relevant dates emerging from the appeal:

RTI : 06.11.2024               FA       : 07.12.2024             SA     : 23.12.2024

CPIO : 06.12.2024              FAO : 11.12.2024                  Hearing : 18.11.2025


Date of Decision: 28.11.2025
                                        CORAM:
                                  Hon'ble Commissioner
                                _ANANDI RAMALINGAM
                                       ORDER

1. The Appellant filed an RTI application dated 06.11.2024 seeking information as under:

"This application is submitted under the Right to Information Act, 2005, to request copies of the re-checked answer sheets for the Bachelor of Computer Applications (BCS-
062) papers I appeared for in the Term End Examination (TEE) held in June 2024. My enrollment number is 2107032413.
Page 1 of 4

Details of the Examination:

 Examination: Term End Examination (TEE) - June 2024  Enrollment Number: 2107032413  Subjects: o Bachelor of Computer Applications (BCS-062) Re-evaluation Application No.: 2412472923E I reviewed the results of the aforementioned TEE, and while I acknowledge the revaluation process, I have concerns regarding the possibility of inconsistencies in marking for the BCS-062 paper. In this exam, I scored 14 marks, narrowly missing the passing mark of 18.....
1. Copies of the re-checked answer sheets for the BCS-062 papers of the TEE June 2024 examination."
2. The CPIO replied vide letter dated 06.12.2024 and the same is reproduced as under :-
"The said enrollment number does not fall in the jurisdiction of IGNOU REC Bhopal for the mentioned session."

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 07.12.2024. The FAA vide order dated 11.12.2024 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 23.12.2024.

5. The Appellant remained absent during the hearing and on behalf of the Respondent(s), Jagram Meena, AR & CPIO along with Gyan Prakash Kujur, ASO attended the hearing in person.

Page 2 of 4

6. The Respondent submitted that 'the information with regard to RTI request dated 06.11.2024 forwarded to REC Bhopal on 07.11.2024 and replied by REC, Bhopal on 06.12.2024 & Appeal dated 07.12.2024 had already been furnished to the Appellant vide F.No.IG/RECK/RTI/2024/2024/5003 dated 20.12.2024 after receipt of the relevant record from REC, Kochi vide their letter dated 17.12.2024.'

7. The Commission after adverting to the facts and circumstances of the case, and perusal of records, observes that the Appellant filed the instant second appeal based on a communication sent by the REC, Kochi dated 17.12.2024 to SED, IGNOU stating confidentiality of the answer script and leaving the decision to the SED, IGNOU to decide upon the disclosure of the same to the Appellant. The said letter was endorsed to the Appellant perhaps as an intimation and in the meantime the Appellant filed the instant second appeal on 23.12.2024, while the SED, IGNOU provided the information vide letter dated 20.12.2024. In view of this and in the absence of the Appellant to plead his case, the Commission finds no scope of intervention in the matter.

8. The Appeal is dismissed accordingly.

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

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 28.11.2025 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, Indira Gandhi National Open University (IGNOU), Regional Evaluation Centre Kochi, IGNOU Complex Kaloor PO, Kochi, Ernakulam District, Kerala - 682017
2. The CPIO, Indira Gandhi National Open University, Student Evaluation Division, RTI Cell, Maidan Garhi, New Delhi -

110068 3 Tanmay Talekar Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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