GITA RANI KHANRA Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) The State is not represented despite service and despite subsequent reminders. The grievance of the petitioner is that the State Information Commissioner has not dealt with petitioner's appeal under section 19 of the Right to Information Act, 2005 within the period prescribed under the statute.

(2.) In a number of matters the same grievance has been carried to this jurisdiction. The State Information Commission is represented and it is submitted that there are three State Information Commissioners at the moment but the volume of work is beyond the capability of three Commissioners.

(3.) It is necessary that the State Government looks into the desirability of appointing more State Information Commissioners if the present volume of work justifies the same.