JAGTE RAHO Vs. CHIEF MINISTER OF GUJARAT

JUDGEMENT

(1.) By this Public Interest Litigation, the petitioner's prayer is threefold; first, to initiate proceeding against the respondent- Government for committing contempt of this Court by not implementing this Court's order passed in a previous Public Interest Litigation, which was disposed of by this Court by directing the Staterespondent to comply with the order dated 14th August 2012 within a specified period; secondly, for a direction upon the Government of Gujarat to reply to the RTI application dated 24th February 2014 at the earliest and to produce all the documents relating to the appointment of two Additional Information Commissioners by the government pursuant to the earlier order and thirdly, to declare the appointment of one of the two Additional Information Commissioners appointed pursuant to our earlier order to be illegal, in the event, the allegations made by the Respondent No.3 against such appointed person are found to be correct,.

(2.) After going through the averments made in the application, we are of the view that the entertainment of this application will be a gross abuse of due process of judicial proceeding for the following reason:

(3.) We thus, find that this Public Interest Litigation contains most irresponsible statements without any basis and has been filed with an ulterior motive and at the same time, is not maintainable and the same is accordingly summarily dismissed.