INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA Vs. SHAUNAK H SATYA

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant Institute of Chartered Accountants of India (for short ICAI) is a body corporate established under Section 3 of the Chartered Accountants Act, 1949. One of the functions of the Appellant council is to conduct the examination of candidates for enrolment as Chartered Accountants. The first Respondent appeared in the Chartered Accountants final examination conducted by ICAI in November, 2007. The results were declared in January 2008. The first Respondent who was not successful in the examination applied for verification of marks. The Appellant carried out the verification in accordance with the provisions of the Chartered Accountants Regulations, 1988 and found that there was no discrepancy in evaluation of answer scripts. The Appellant informed the first Respondent accordingly.

(3.) On 18.1.2008 the Appellant submitted an application seeking the following information under 13 heads, under the Right to Information Act, 2005 (RTI Act for short):