A KANAGARAJ Vs. S RAMAKRISHNAN

JUDGEMENT

(1.) This contempt petition is filed for the alleged disobedience of the order passed by this Court in W.P.(Md)No.609 of 2010 dated 20.01.2010.

(2.) The writ petition came to be filed by the petitioner seeking for a direction to the first respondent (Tamil Nadu State Information Commissioner) to pass orders on Second Appeals in Case Nos.520, 521, 524 and 868 of 2009 on the file of the Commission within the time limit stipulated by this Court.

(3.) The writ petition came to be disposed of even at the admission stage and without notice to the Tamil Nadu State Information Commission. Though, in the order, it was stated that one D.Sasikumar, learned Government Advocate took notice, it is admitted that the Government Advocate only represent Government Offices, who were arrayed as parties as R2 to R5. The Tamil Nadu State Information Commission has no Standing Counsel and no notice was issued to them regarding the pendency of the so called second appeals filed by the petitioner.