UNION OF INDIA Vs. L.KRISHNAMURTHY

JUDGEMENT

(1.) This appeal under Sec. 4 of the Karnataka High Court Act, 1961, is by respondent Nos.1 to 4 assailing the order of learned Single Judge in Writ Petition No.21507 of 2021, dtd. 21/6/2023.

(2.) Heard learned advocate Mr.Kumar M.N., for the appellants, learned advocate Ms. Anitha for learned advocate Mr. Prasanna Kumar for respondent No.1 and learned Additional Government Advocate Smt. Niloufer Akbar for respondent No.2 in Writ Appeal No.1556 of 2023; and learned advocate Ms. Anitha for learned advocate Mr. P. Prasanna Kumar for the complainant and learned Deputy Solicitor General of India Mr. H. Shanthi Bhushan for accused Nos.1 to 4 in CCC No.1154 of 2023.

(3.) Respondent No.1-original writ petitioner was appointed as State Information Commissioner under the provisions of the Right to Information Act, 2005, under Notification dtd. 14/10/2014. Respondent No.1 retired from service on 25/10/2019.