INDIAN INSTITUTE OF TECHNOLOGY Vs. NAVIN TALWAR

JUDGEMENT

(1.) The Petitioner Indian Institute of Technology ("IIT"), Delhi is aggrieved by orders dated 23rd November 2010 and 23rd December 2010 passed by the Central Information Commission ("CIC") in the complaints of Mr. Navin Talwar (the Respondent in Writ Petition (Civil) No. 747 of 2011) and Mr. Sushil Kohli (the Respondent in Writ Petition (Civil) No. 751 of 2011), respectively.

(2.) The issue involved in both these petitions is more or less similar. Mr. Navin Talwar sat for the Joint Entrance Examination 2010 ("JEE 2010"). Mr. Sushil Kohli's daughter, Ms. Sakshi Kohli, sat for the Graduate Aptitude Test in Engineering 2010 ("GATE 2010"). The scheme of the examination is that the candidates are given two question papers, containing multiple choices for the correct answers, the correct answers are to be darkened by a pencil in the Optical Response Sheet ("ORS") which is supplied to the candidates. The candidate has to darken the bubbles corresponding to the correct answer in an ORS against the relevant question number.

(3.) The JEE 2010 was conducted on 11th April 2010 in 1026 centres across India and 4.72 lakh candidates appeared. The answer key was placed on the internet website of the IIT on 3rd June 2010 while the individual marks of the candidates were posted on 5th June 2010. Counseling of the successful candidates took place from 9th to 12th June 2010. The GATE 2010 was conducted on 14th February 2010 and the results were announced on 15th March 2010.