RAKESH CHOURASIA Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Aggrieved by the order passed by learned Single Judge in relegating the writ petitioner to file an appeal under Sec. 19 of the Right to Information Act, 2005 the writ petitioner is in appeal. Aggrieved by the order passed by the respondent no. 1, an appeal was filed to the respondent no. 2 namely the Collector, Umariya. Aggrieved by his order second appeal was preferred to the State Information Commission. Aggrieved by the same, the writ petition No.14500 of 2019 was filed.

(2.) Learned Deputy Advocate General submitted that an appeal is maintainable under Sec. 19 of the Right to Information Act and hence recording his submission the petitioner was relegated.

(3.) Learned counsel appearing for the Commission submits that against the order in second appeal by the State Information Commission a writ petition is maintainable and not a further appeal under Sec. 19 of Right to Information Act.