NILIMA RAMESHRAO TAKEY Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard learned counsel Shri N.R Saboo for the petitioner. Inspite of service of notice, the respondents chose not to contest the petition.

(3.) The petition challenges the order dtd. 13/11/2017 passed by respondent no.1 State Information Commissioner, Amravati (SIC) in Appeal No.AM-643/2015 recommending to initiate disciplinary proceedings against the petitioner under Sec. 20(2) of the Right to Information Act, 2005 (for short "RTI Act") for not deciding the appeal within the time stipulated under Sec. 19(6) of the RTI Act.