Central Information Commission
Ashish Yadav vs Indira Gandhi National Open University ... on 22 August, 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/2023/642143
Ashish Yadav ... अपीलकता /Appellant
VERSUS
बनाम
CPIO:
Indira Gandhi National Open University, ... ितवादीगण/Respondents
New Delhi
Relevant dates emerging from the appeal:
RTI : 17.08.2023 FA : 26.08.2023 SA : Nil
CPIO : 25.08.2023 FAO : 29.08.2023 Hearing : 13.08.2024
Date of Decision: 21.08.2024
CORAM:
Hon'ble Commissioner
_ANANDI RAMALINGAM
ORDER
1. The Appellant filed an RTI application dated 17.08.2023 seeking the scanned/photocopy of Answer book of the IGNOU Examinations.
2. The CPIO replied vide letter dated 25.08.2023 and the same is reproduced as under:-
It's to inform you that University has a provision to re-evaluation and obtaining the photocopy of the Answer Script and, by applying through online paying the requisite fee subject to the condition that student should be eligible to apply under this Scheme within 45 days of declaration of the results. A link for apply online is mentioned below:
http://onlinerr.ignou.ac.in/reevaluation/ Page 1 of 3
3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 26.08.2023 alleging that the information provided was incomplete, false and misleading. The FAA vide order dated 29.08.2023 stated that:
The University already has an existing provision for obtaining the photocopy of the answer script and, by applying through online paying the requisite fee subject to the condition that student should be eligible to apply under this Scheme within 30 days of declaration of the results A link for applying online is mentioned below:
https://onlineservices.ignou.ac.in/reevaluation/
4. Aggrieved with the FAA's order, the Appellant approached the Commission with the instant Second Appeal dated Nil.
5. The appellant remained absent and on behalf of the respondent Shri Jagaram Meena, CPIO, attended the hearing in-person.
6. The respondent while defending their case inter alia submitted that they had informed the appellant about the procedure to obtain the answer script, vide letter dated 29.08.2023. (FAA's order)
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 an appropriate reply to the RTI Application as per the provisions of the RTI Act. Further, the Commission is in receipt of written submissions dated Nil from the appellant stating that the information sought is no longer required by him. 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: 21.08.2024
Page 2 of 3
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, Deputy Secretary & CPIO, (RTI Cell), Administrative Division, Maidan Garhi, New Delhi -110068
2. Ashish Yadav Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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