UNIVERSITY OF DELHI Vs. ABNER INGTY

JUDGEMENT

(1.) The petitioner - University of Delhi (hereafter 'DU') - has filed the present petition impugning an order dated 15.01.2016 passed by the Central Information Commission (CIC). The controversy involved in the present petition is that whether DU is required to provide copies of answer scripts on payment of Rs. 2 per page as provided under the Right to Information Act, 2005 (hereafter 'the Act') or in terms of its Rules which provide for charging Rs. 750/- for such information.

(2.) The respondent, who is a student undergoing the course of Bachelor of Law (LLB), had filed an application under the Act, on 10.03.2015, requesting for certain information regarding marks obtained in the exams undertaken by him. He had requested verification of the marks awarded to him (and as indicated on-line), inasmuch as his name had been incorrectly spelt and he, thus, had some apprehension as to the correctness of his marks.

(3.) The CPIO of the DU referred the respondent's request to the Deputy Controller of Examination (Re-evaluation). The said officer informed that DU had developed a mechanism for providing copies of answer scripts and that any student could obtain the same in the manner as provided. The application for photocopy of the answer sheets could only be made between the 61st to 75th day of uploading of result on DU website and this was duly communicated to the respondent.