Central Information Commission
Harshit Goyal vs Central Board Of Secondary Education on 20 March, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गं गनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
िशकायत सं ा / Complaint No. CIC/CBSED/C/2024/621216
Harshit Goyal ...िशकायतकता/Complainant
VERSUS
बनाम
CPIO: Central Board of
Secondary Education, ... ितवादीगण /Respondents
Delhi
Relevant dates emerging from the complaint:
RTI : 09.04.2024 FA : 18.05.2024 Complaint : 18.05.2024
CPIO : 03.05.2024 FAO : Not on record Hearing : 10.03.2025
Date of Decision: 20.03.2025
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Complainant filed an RTI application dated 09.04.2024 seeking information on the following points:
The Applicant has Passed Class X Examination in the Batch Year 2011-12 from Central Board of Secondary Education Delhi. The Other Details of the Applicant regarding Class X Examination are as follows:
1. Full Name: Harshit Goyal
2. Father Name: VD Goyal
3. Mother Name: Neelima Goyal Page 1 of 4
4. Date of Birth: 08/01/1997
5. Class Passed: X Examination
6. Board: Central Board of Secondary Education Delhi
7. Batch Year: 2011-12
8. Roll Number: 1168897
9. Type of Admission: Regular
10. Registration Number: A/SE/12/03165/00110
11. School: 03165-Sharda Vidya Mandir Barkheri Kalan Bhopal MP
12. Subjects in Class X Examination: 101 English Comm., 002 Hindi Course-A, 041 Mathematics, 086 Science, 087 Social Science, 165 Foundation of IT
13. Total CGPA: 8.2/10.0 The Applicant seeks for himself the following Information and Documents from Public Information Officer, Central Board of Secondary Education Delhi under Right to Information Act 2005:-
1. Please tell the Total Marks(in numbers upto 2 decimal points) obtained by the Applicant and Maximum Marks(in numbers upto 2 decimal points) allowed by the Board in the Class X Examination in the Batch Year 2011-12.
2. Please tell the Maximum Marks(in numbers upto 2 decimal points) in Each Subject (Theory, Practical, Project, Internal Assessment Wise) allowed by the Board and how much Total Marks(in numbers upto 2 decimal points) obtained by the Applicant in Each Subject(Theory, Practical, Project, Internal Assessment Wise) in the Class X Examination in the Batch Year 2011-12.
3. Please tell the Overall Percentage(in numbers upto 2 decimal points) of the Applicant in the Class X Examination in the Batch Year 2011-12.
4. In CGPA/Grading System type, Please provide the Complete Procedure or Formula for Calculating Total Marks Obtained in Class X Examination and Maximum Marks allowed by the Board in a Class X Examination.Page 2 of 4
5. How many Subjects we have to consider while calculating CGPA of Class X Examination in the Batch Year 2011-12.
Etc.
2. The CPIO replied vide letter dated 03.05.2024 and the same is reproduced as under :-
"Point No. 1 to 4: Please see rule 38 (A) of the Examination Bye Laws with link https://www.cbse.gov.in/cbsenew/bylawspdf/CBSEExamination%20by%20Law%2 0Book 2013.pdf Same is also enclosed.
Point No. 5 & 6: Cumulative Grade Point Average (CGPA) is the average of Grade Points obtained in all the subjects excluding 6th additional subject as per Scheme of Studies"
3. Dissatisfied with the response received from the CPIO, the Complainant filed a First Appeal dated 18.05.2024 alleging that the information provided was incomplete, false and misleading. FAA's order, if any, is not available on record.
4. Aggrieved with the non-receipt of the FAA's order, the Complainant approached the Commission with the instant Complaint dated 18.05.2024.
5. The Complainant remained absent during the hearing despite notice and on behalf of the respondent Mr. Manoj Kumar Pathak, Under Secretary, attended the hearing in- person.
6. The respondent while defending their case inter alia submitted that the appellant had sought his own marks but that time grading system was in practice, therefore, no marks was awarded to candidates, so no information could be provided.
7. The Commission after adverting to the facts and circumstances of the case, hearing the respondent and perusal of records, observes that the respondent has provided point- wise information or reply to the complainant vide letter dated 03.05.2024. The respondent clarified during the hearing that the grading system was in practice, thus, no Page 3 of 4 marks was awarded to candidates. It is not the case that the respondent has not given any reply to the Complainant and no mala fide could be attributed to the decision taken by them. Further, in the absence of the complainant or any additional objections thereof, the averments made by the respondent are taken on record. That being so and the reply having been given to the complainant, there appears to be no merit in the complaint. Accordingly, the complaint is closed.
Copy of the decision be provided free of cost to the parties.
Sd/-
(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 20.03.2025 Authenticated true copy Sharad Kumar (शरद कुमार) Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:
1. The CPIO Co-ordination Unit, Central Board of Secondary Education, Shiksha Kendra, 2, Community Centre, Preet Vihar, Delhi - 110092
2. Harshit Goyal Page 4 of 4 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
Nil Powered by TCPDF (www.tcpdf.org) Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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