DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for the issuance of a writ in the nature of mandamus directing respondent No.2 to decide the second appeal dtd. 16/3/2023 (Annexure P-2) pending with it since 17/3/2023.

(2.) Learned counsel for the petitioner has submitted that the second statutory appeal was filed by the petitioner before the State Information Commission on 16/3/2023 and till date, the same has not been decided. It is further submitted that the petitioner would be satisfied at this stage, in case, respondent No.1 is directed to decide the said appeal in a time bound manner.

(3.) Learned State Counsel has submitted that at present, there is one Chief Information Commissioner, Punjab and it is the said authority who has to decide the appeal and the same would be done, as expeditiously as possible, preferably within a period of six months from the date of receipt of certified copy of the present order.