Club Building, Opposite Ber Sarai Market, Old JNU Campus, New Delhi - 110067. Tel: +91-11-26161796 Decision No.CIC/SG/A/2009/002907/6198 Appeal No. CIC/SG/A/2009/002907 Appellant : Mr. Sukh Dev Singh, C/o Rana New and Advertisement Agency, Industrial Area, Sansarpur Terrace, Tehsil Jaswan, District Kangra, H.P-176501 Respondent : Mr. Jay Chanda Public Information Officer & Assistant Registrar, University of Delhi Main Campus, Delhi-110007 RTI application filed on : 06/07/2009 PIO replied : 20/08/2009 First Appeal filed on : Not mentioned First Appellate Authority order : 12/10/2009 Second Appeal Received on : 13/11/2009 Notice of Hearing Sent on : 30/11/2009 Hearing Held on : 01/01/2010 Information sought: Appellant sought following information regarding Renu Sharm, D/o Shri Om Prakash Roll no. 21343 and certificate no. 872:
1. Marks obtained by above mentioned roll no. in 1st year and 2nd year.
2. Whether certificate number mentioned above was of Renu Sharma, D/o Shri Om Prakash.
3. Whether above mentioned student was regular or completed MA (Pol.Sc) through correspondence from Delhi University. PIOs Reply: PIO replied that information sought by the Appellant was concerned with other person. There was no public interest. Therefore information could not be provided. Grounds for First Appeal: Information not provided. Order of the First Appellate Authority: FAA mentioned that PIO had rightly denied information as the Appellant could not make a case to show at the appeal stage that what kind of public interest would be served by providing this third party information. Verification of the degree/ mark sheet details of some specific purposes could be done through a proper procedure. Grounds for Second Appeal: Information not provided. Relevant Facts emerging during Hearing: The following were present: Appellant: Ms. Aswathi Muralidharan on behalf of Mr. Sukh Dev Singh; Respondent: Mr. Jay Chanda, PIO & Assistant Registrar; The Appellant ahs asked for that marks of the first and second year of Ms. Renu Sharma D/o Mr. Om Prakash roll. 21343 of 1991 for MA(Political Science). The PIO has refused to give the information non the grounds that this information is exempt under Section 8(1)(j) of the RTI Act. The marks awarded to a person in any examination cannot be held as personal information since the process of examination is a public activity. Also disclosing marks of an individual cannot be considered as an invasion on the privacy of an individual, since the privacy connotes a certain attributes which are usually not displayed and have to do with the home or is information which is normally not shared publicly. Marks certainly do not fall in this category. Decision: The appeal is allowed. The PIO is directed to provide the information before 15 January 2010 to the Appellant. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act. Shailesh Gandhi Information Commissioner
01 January 2010 (In any correspondence on this decision, mention the complete decision number.)Rnj