RAVI Vs. COMMISSIONER TAMIL NADU INFORMATION COMMISSION

JUDGEMENT

(1.) HEARD Mr. N. Ravishankar , learned counsel appearing for the petitioner and Mr. R. Janakiramulu , learned Special government Pleader, who took notice on behalf of the respondents.

(2.) ANIMADVERTING upon the inaction on the part of the first respondent, the commissioner of Tamil Nadu Information Commission, in considering the second appeal dated 18. 03. 2008, this writ petition has been filed.

(3.) IN these circumstances, I am of the considered opinion, the following directions could be given: The first respondent is directed to dispose of the petitioner's second appeal/representation dated 18. 03. 2008 within a period 30 days from the date of receipt of a copy of this order.