UNION OF INDIA Vs. VANSH SHARAD GUPTA

JUDGEMENT

(1.) Even at the pass -over stage, a second pass over is sought. Since, that is not the practice of this Court, this Court has no other option but to proceed ahead with the matter.

(2.) It is pertinent to mention that the present writ petition has been filed challenging the order dated 04th November, 2015 whereby the Central Information Commission (for short 'CIC') has directed the petitioner to upload all the latest amended bare Acts and to examine the functionality of its e -mail ID and develop an appropriate RTI filing mechanism. The CIC has also directed the petitioner to pay Rs.10,000/ - under Section 19(8)(b) of the RTI Act to the library of National Law School of India University, Bangaluru. The relevant portion of the impugned order is reproduced hereinbelow: -

(3.) In the present writ petition, it has been averred that the respondent never filed an RTI application in the prescribed form and the requisite fee. It is also stated that the respondent did not file the first appeal and hence the second appeal could not have been entertained by the CIC.