February,5,2016: The Supreme Court ruled on Thursday that names of examiners of answer sheets can’t be disclosed to a candidate under the Right to Information Act, saying revealing an examiner’s identity could have serious consequences for him. “In our considered opinion, revealing (an) examiner’s identity will only lead to confusion and public unrest, a bench of Justice MY Eqbal and Justice Arun Mishra said reversing a Kerala High Court decision on this point. The bench, however, said there was nothing wrong in furnishing scanned copies of answer-sheet, tabulation sheet and other information to candidates. “Disclosing the marks and the answer sheets to the candidates will ensure that the candidates have been given marks according to their performance in the exam. This practice will ensure a fair play in this competitive environment, where candidate puts his time in preparing for the competitive exams,” it said agreeing with the HC on the question. Since the implementation of RTI Act in 2005, candidates have been seeking copies of their evaluated answer sheets and other related information from universities and public service commissions.
Read Laws @ LatestLaws.in-
Related News @ LatestLaws.in-
21.10.2015- Maximise the use of Right to Information Act- Team Latest Laws
7.7.2015- Supreme Court poser: Why not use RTI to tame Political Parties Financial fiefdom
19.5.2015- SC moved to make political parties’ funding public
Read Full Text of Judgment here-
Can’t Reveal Names of Exam Paper Checkers Under RTI, Says SC
Picture Source :
