Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mohd Faisal vs Indira Gandhi National Open University ... on 28 April, 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/2024/110314

Mohd Faisal                                                   ... अपीलकता/Appellant

                                     VERSUS
                                      बनाम

CPIO: Indira Gandhi National
Open University (IGNOU),                                ... ितवादीगण/Respondents
New Delhi

CPIO: Indira Gandhi National
Open University (IGNOU),
Lucknow


Relevant dates emerging from the appeal:

RTI : 26.10.2023            FA       : 11.12.2023             SA     : 04.04.2024

CPIO : 17.11.2023           FAO : Not on record               Hearing : 23.04.2025


Date of Decision: 28.04.2025

                                       CORAM:
                                 Hon'ble Commissioner
                               _ANANDI RAMALINGAM
                                      ORDER

1. The Appellant filed an RTI application dated 26.10.2023 seeking information on the following points:

 I have completed all the courses of old MCA degree programme except MCS033 course and my enroll no. is 157452894. Now the validity of admission is over and Page 1 of 5 I will not get the degree because I got 4 marks less than required in a single subject which is MCS033 course. I have attempted MCS033 exam thrice and also applied for revaluation each time. I have doubts on evaluation and revaluation of result so I am filing this RTI to seek information regarding evaluation system.

1. Names and educational qualification of evaluators assigned for evaluation of answer copies of 'MCS 033 course of old MCA for TEE june 2023' at REC lucknow.

Who have checked the answer copies of study centre 'haldwani', code: 2711 for above exam, Photocopies of any official record maintained regarding this. Timeline of all the steps or process regarding evaluation of above exam since completion of exam at study centre 'haldwani' code:2711 dated 26/06/2023 till the updation of marks at official website.

2. Does SED (student evaluation division) makes any scrutiny or took any further step after REC Lucknow evaluate answer copies of 'MCS 033 course of old MCA for TEE june 2023.

'Timeline of all the steps by SED after evaluation by REC Lucknow for above exam.

Photocopies of any official record maintained for scrutiny at SED for above exam.

3. Does revaluation of MCS033 answer copy for enrolment no. 157452894 done by same evaluator who evaluate for main exam result for TEE June 2023 at REC Lucknow.

Photocopy of official record of evaluators assigned for revaluation of above exam.

4. How database of given marks are scrutinized before updation on official website.

Any photocopy of marks record if maintained before updation on website for revaluation result of MCS 033 course of old MCA for TEE June 2023.

5. Detailed process of recruitment of evaluators for evaluation of term end exams.

2. The CPIO replied vide letter dated 17.11.2023 and the same is reproduced as under :-

"Point No-01: The answer scripts of term end examination are evaluated by empanelled evaluators approved by the competent authority of IGNOU. The names of the evaluators cannot be disclosed under section 8 (1) of sub section (g) of RTI Act 2005.

Point No-02: Your application has been forwarded to PIO (SED) vide Letter No. IG/REC/LKO/RTI/7128 dated 16-11-2023 as your query pertains to SED.

Point No-03: The answer script of MCS-033 course of examinee bearing enrollment no 157452894 pertaining to TEE June-2023 got re-evaluated from the evaluator apart from the evaluator who have evaluated main answer script. The official records of the evaluators cannot be disclosed under section 8 (1) of sub section (g) of the RTI Act 2005.

Point No-04: The results are transmitted to SED for updation, only after comparing the marks/grades awarded by the evaluator on the award sheets with the marks/grades awarded on the answer script of the examinees.

Point No-05: Your application has been forwarded to PIO (SED) vide Letter No. IG/REC/LKO/RTI/7128 dated 10-11-2023 as your query pertains to SED."

3. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 11.12.2023 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 Appellant approached the Commission with the instant Second Appeal dated 04.04.2024.

5. The appellant and on behalf of the respondent Dr. Ashwini Kumar, Additional Director, attended the hearing through video conference; Jagram Meena, Assistant Registrar, New Delhi, attended the hearing-in-person.

6. The appellant inter alia submitted that he had applied for re-evaluation of examination MCS-033 course and had sought information regarding the re-evaluation process through his RTI application. However, the respondent had not provided complete information, so far.

7. The respondent while defending their case inter alia submitted that the timeline for the process was 40 days, as mentioned in relevant guidelines laid down for effectively conducting the evaluation and re-evaluation processes. Further, they had addressed all the points in the RTI application and provided adequate information to the appellant.

8. The Commission after adverting to the facts and circumstances of the case, hearing both parties and perusal of records, observes that respondent replied to the appellant on 17.11.2023. It is noted that the information about the timeline pointed out during the hearing was not informed to the appellant through reply dated 17.11.2023. In view of the above, the respondent is directed to provide revised information on point no. 2 of the RTI application to the appellant within 15 days from the date of receipt of this order, under intimation to the Commission. Besides, the remaining queries raised in the RTI application are interrogative in nature and no interference is warranted to that extent. Accordingly, the appeal is disposed of.

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

Sd/-

(Anandi Ramalingam) (आनंदी रामिलंगम) Information Commissioner (सूचना आयु ) िदनांक/Date: 28.04.2025 Authenticated true copy O.P. Pokhriyal (ओ.पी. पोख रयाल) Page 4 of 5 Dy. Registrar (उप पंजीयक) 011-26180514 Addresses of the parties:

1 The CPIO IGNOU, Regional Evaluation Centre, 2nd Floor, 5 C/INS - 1, Sector - 5, Vrindavan Yojana, Telibagh, Lucknow - 226029

2. The CPIO IGNOU, RTI Cell, Student Evaluation Division, Maidan Garhi, New Delhi - 110068 3 Mohd Faisal Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

Nil Powered by TCPDF (www.tcpdf.org)