R VASANTHA Vs. APPELLATE OFFICER PUBLIC INFORMATION

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking issuance of writ of mandamus directing the 1st respondent to dispose of the petitioner's appeal dated 05.10.2009 under the Right To Information Act.

(2.) SINCE the prayer made by the petitioner is a reasonable one, by putting on notice the learned Government Advocate appearing for the 1st respondent, this Court directs the 1st respondent/the Appellate Officer (Public Information), Chennai, to dispose of the petitioner's appeal dated 05.10.2009 in accordance with law within a period of eight weeks from the date of receipt of a copy of this order.