R K JAIN Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) CM No. 9392/2015 (for directions by petitioner) This is an application filed in a disposed of writ petition. The petition was disposed of on 22.08.2014 based on the statement made on behalf of the respondent, i.e., the Central Information Commission (in short the CIC), that the petitioner's complaint will be considered and preferably disposed of within a period of six months.

(2.) LEARNED counsel for the petitioner says that even though six months have passed, no decision has been taken in the matter. It is the contention of the learned counsel for the petitioner that this situation obtains as there is no Chief Information Commissioner in place. For this purpose, he has drawn my attention to letter dated 13.05.2015 issued to the petitioner by registrar of CIC.

(3.) DR . Singhi, who appears on advance notice on behalf of the respondent, says that order dated 10.04.2015 was passed in the circumstances obtaining in that particular case. It is his contention that each Information Commissioner, presently in position, carries a heavy case load and, therefore, no general direction can be issued.