R.K. JAIN Vs. P.K. MISRA

JUDGEMENT

(1.) Both counsels state that all the directions of the Division Bench of this Court dated 15th February, 2012 in Writ Petition (C) No.8688/2011, titled as R.K. Jain and Anr. V. Union of India and Anr., which are not the subject matter of Special Leave Petition (C) No.25719/2012 preferred by the respondent impugning the aforesaid decision of the Division Bench of this Court, have been duly implemented by the respondents. The only issue that remains is with regard to the directions given by the Division Bench of this Court for the appointment of the Information Commissioners at the Central Information Commission. In that context, counsel for the respondent states, on instructions, that the decision of the Supreme Court in the aforesaid Special Leave Petition is awaited. He further states that in terms of the orders of the Supreme Court in Review Petition (C) No.2309/2012 in Writ Petition (C) No.210/2012, titled as Union of India v. Namit Sharma, wherein interim orders have been passed on 16th April, 2013, the respondent has initiated the process of appointment of the Information Commissioners at the Central Information Commission. He further states that in case the said Special Leave Petition comes to be dismissed, the decision of the Division Bench of this Court shall be implemented in full, subject, of course, to such further or other orders or judgment that may be passed by the Supreme Court either in the aforesaid Special Leave Petition or in any other matter pertaining to the subject matter of these proceedings.

(2.) The statement of counsel for the respondent is accepted by this Court.

(3.) Counsel for the petitioner states that under the circumstances, he does not wish to press this contempt petition any further.