Central Information Commission
Akhtar Jamal vs Indira Gandhi National Open University ... on 17 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/2023/631912
Akhtar Jamal ... अपीलकता /Appellant
VERSUS
बनाम
CPIO: Indira Gandhi National
Open University, New Delhi ... ितवादीगण/Respondents
Relevant dates emerging from the appeal:
RTI : 15.04.2023 FA : 08.05.2023 SA : 30.06.2023
CPIO : 06.05.2023 FAO : 01.06.2023 Hearing : 08.10.2024
Date of Decision: 17.10.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 15.04.2023 seeking information on the following points:
Sir, referring IGNO's Student Evaluation Division Notification regarding change in time period for "Re-evaluation of Answer Scripts" and "Photocopy of Answer Scripts" published at official website of IGNOU vide F. No. IG/SED/Ex-III/ Re- eval/Photo/2023/232 dated 6th April 2023, I request information under RTI Act 2005, to be replied para-wise as follows:
(i) Is the said notification also eligible for the students of Centre for Online Education (COE) for subjects like MHDOL etc.? If not eligible, elaborate the reasons for the same.Page 1 of 4
(ii) If the students of COE (viz. MHDOL Students) are eligible for "Re-evaluation of Answer Scripts" and "Photocopy of Answer Scripts", then why any link for applying for these options (after paying the prescribed fees like ODL Mode students) is not available for them in public domain at IGNOU website, even after around three years of the launching of the IGNOU's Online Courses. If available at official website, I request for its official link.
(iii) If the software for "Re-evaluation of Answer Scripts" and "Photocopy of Answer Scripts" for the COE students is under maintenance / being updated, it is requested to inform the expected time by which the students of COE can utilise these options of "Re-evaluation of Answer Scripts" and "Photocopy of Answer Scripts", as desired by them like their counterparts (ODL Mode Students).
(iv) What time period will be fixed for the students of COE to apply for their options of "Re-evaluation of Answer Scripts" and "Photocopy of Answer Scripts", as the results of the first time conducted exams of Online Mode students has already elapsed the given time period of 40 and 30 days respectively, as notified vide above said notification dated 6th April 2023. As per this time-frame, COE students like MHDOL students etc. cannot apply for "Re-evaluation of Answer Scripts" and "Photocopy of Answer Scripts", if their results had been declared prior to 40 & 30 days respectively, and this difference must be barred.
2. The CPIO replied vide letter dated 06.05.2023 and the same is reproduced as under :-
"The information sought by you pertains to Centre for Online Education(COE), IGNOU. You may advised to write / contact COE, IGNOU for further information in this regard. Mail id and contact number furnished to you as under:Page 2 of 4
E-mail: [email protected] Contact No: 011-2957-2322"
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 08.05.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 01.06.2023 in addition to the CPIO's reply furnished the following information:
"1 & 2. No, all the decisions on the policy matters are taken by the appropriate Statutory bodies and competent authority of the University and we abide by and execute the same.
3 & 4. Further, giving response to a hypothetical question or generating information which is not available on records does not come under the purview of RTI Act. Moreover, the re-evaluation and photocopy of answer scripts dealt by REC, Delhi, IGNOU for online programmes, students are advised to contact DR, ECD, REC, IGNOU, Maidan Garhi, New Delhi for more information in this regard."
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated 30.06.2023.
5. The appellant remained absent and on behalf of the respondent Shri Jagaram Meena, Assistant Registrar, and Shri Gyan Prakash, attended the hearing in-person.
6. The respondent while defending their case inter alia submitted that the FAA had duly informed the appellant that the queries relating to re-evaluation of answer scripts were looked after by the Centre for Online Education (COE), IGNOU. Moreover, the CPIO uploaded the copy of e-mail dated 07.10.2024 sent by the appellant acknowledging that the issue regarding re-evaluation of his answer script had been resolved.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that appropriate reply was given by the CPIO, as per provisions of the RTI Act. Besides, perusal of the e-mail dated 07.10.2024 Page 3 of 4 reveals that the appellant has acknowledged redressal of his grievance and that he is not willing to pursue the second appeal any further. That being so, the Commission finds no scope of intervention in the matter. Accordingly, the appeal is 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: 17.10.2024
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,
Maidan Garhi, New Delhi - 110068
2. Akhtar Jamal
Page 4 of 4
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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