GOURI KUMARI SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid mode.

(2.) Vakalatnama filed on behalf of Odisha Information Commission in Court by Mr. Bijaya Kumar Dash, learned counsel and associates is taken on record.

(3.) Petitioner is aggrieved by order dtd. 12/5/2023 (Annexure-1) passed by the Odisha Information Commission in Second Appeal No.3228 of 2021, whereby the Information Commission while disposing of the Second Appeal, directed the Ex-PIO to submit proof of disposal of the online complaint case referred to by the Petitioner within one week under intimation to the Petitioner/Appellant and granting liberty to the Petitioner to file complaint petition under Sec. 18 of the Right to Information Act, 2005 for non-supply of the information sought for.