SHAIL SAHNI Vs. SANJEEV KUMAR

JUDGEMENT

(1.) PRESENT writ petition has been filed seeking expeditious disposal of petitioners appeal under Right to Information Act, 2005 (for short ,,RTI Act) as well as a direction to respondents to pay amount of Rs. 3,01,000/ - as compensation. Petitioner has also prayed for a direction to take disciplinary action against respondent No. 1.

(2.) IN support of the aforesaid prayers, the petitioner who appears in person only relies upon the time frame prescribed under Section 19(6) of the RTI Act, which reads as under: -

(3.) THE petitioner states that he is a financier who gives advances to various contractors working with Director General, Defence Estates.