BASAWANAPPA Vs. KARNATAKA STATE INFORMATION COMMISSION

JUDGEMENT

(1.) In this Appeal, the Appellant has questioned the correctness of the order dated 10.11.2010 passed in W.P. No. 80834/2010 by learned Single Judge of this Court, rejecting the Writ Petition on the ground that the Appellant is entitled to file an Appeal under the Right to Information Act (in short, 'the RTI Act') to the Appellate Authority viz., the State Chief Information Commissioner.

(2.) Learned Counsel for the Appellant submits that there is no provision in the RTI Act, for filing an Appeal against the order made by the State Information Commission (in short, 'SIC'), but learned Single Judge erred in rejecting the Writ Petition and holding that under Section 19(1) of the RTI Act, Appeal lies to State Chief Information Commissioner.

(3.) Sri. M. Kumar, learned Addl. Government Advocate appearing for the Respondents, submits that as against the order passed by the State Public Information Officer (in short, 'SPIO'), there is no provision for filing an Appeal before the State Chief Information Commissioner.