MOHAN CHANDRA P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition challenges the concurrent orders passed by the learned Single Judge as well as the Division Bench of the High Court of Karnataka, vide which the learned Single Judge dismissed the writ petition filed by the petitioner and the Division Bench has dismissed the appeal.

(2.) The petitioner, in effect, challenges the selection of the Chief Information Commissioner and the Information Commissioners by the State of Karnataka.

(3.) While assailing those orders before this Court, in the memo of special leave petition, the petitioner has made the following averments:-