Central Information Commission
Mr.Ambrin Sultana vs Ministry Of Human Resource Development on 29 January, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi-110067
Tel: +91-11-26105682
File No.CIC/DS/A/2011/003650/RM
Appellant: Ms Ambrin Sultana, Rampur, UP
Public Authority: IGNOU, Delhi
Date of Hearing: 29.01.2013
Date of decision: 29.01.2013
Heard today, dated 29.01.2013.
Appellant is present along with her husband through video conferencing.
The Public Authority is represented by Shri Satish Kumar Rauthan, SO(SED) along
with Shri Sunil Kumar.
FACTS
Vide RTI dt 2.6.11, appellant had sought a photocopy of revaluated answer script.
2. PIO IGNOU vide letter dt 20.7.11, informed appellant that information has already been furnished by the Evaluation Centre, Lucknow.
3. An appeal was filed on 19.7.11.
4. AA vide order dt 10.08.11, observed that PIO/EC Lucknow vide their letter dt 26.6.11, had observed that photocopy of re-evaluated answer script cannot be provided under the RTI.
5. Submissions made by the appellant and public authority were heard.
DECISION
6. The Commission directs the PIO to furnish to the appellant, within three weeks, a copy of the re-evaluated answer script in respect of Course BESE-065. In case the answer script is not available, a proper response regarding the marks be provided.
1The appeal is disposed of.
Sd/-
(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to :
The PIO (SED) (RTI Cell) IGNOU Student Establishment Department Maidan Garhi, Delhi The First Appellate Authority (RTI Cell) IGNOU Student Establishment Department Maidan Garhi, Delhi Shri Ambrin Sultana C/o Mr. A M Khan H.No. 211, Type II (old), CRPF, Rampur(UP)-24901.
(Raghubir Singh) Deputy Registrar .01.2013 2