K. PADMANABHAIAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the Public Interest Litigations have been filed seeking issuance of writ of Mandamus or any other appropriate writ declaring the selection and appointment of respondent nos.3 to 6 as State Information Commissioners to the second respondent Commission as arbitrary, illegal, unreasonable, without application of mind, contrary to the provisions of Section 15(3) (5) and (6) of the Right to Information Act, 2005 (hereinafter referred to as 'the said Act') and the Judgment of the Hon'ble Supreme Court in the case of NAMIT SHARMA v. UNION OF INDIA, 2013 1 SCC 745 and violative of Articles 14 and 16 of the Constitution of India, and for setting aside G.O.Ms.No.75, General Administration, (RTIA/GPM&AR) Department, dated 06-02-2013 issued by the first respondent.

(2.) Bereft of unnecessary detail fact, the sum and substance of the allegation of the petitions is as under:

(3.) Apart from the above infirmity and illegality in the decision making process, the petitioners have questioned the competency as to their qualification in the manner as follows: