PRITAM SINGH SAINI Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, the petitioner has called in question two show cause notices issued by respondent No. 3 on 17/9/2015 and 22/9/2015 on the ground that there is no provision under the Right to Information Act, which debars an applicant from filing numerous applications seeking information on different subjects by making applications under Right to Information Act.

(2.) From a perusal of impugned show cause notices dtd. 17/9/2015 and 22/9/2015, it clearly transpires that the petitioner has only been put on show cause notice to explain the allegations against him contained in the notices and no action, adverse to the interest of petitioner, has so far been taken.

(3.) In that view of the matter, the writ petition calling in question the show cause notice simplictor, is not maintainable. The petitioner has already submitted a detailed reply to the show cause notice dtd. 17/9/2015 which is appended with the petition as Annexure-C. If that be the position, the interest of the petitioner can be well protected by disposing of the writ petition in the following manner:-