MANOJ KUMAR SHARMA Vs. RAJASTHAN STATE INFORMATION COMMISSION

JUDGEMENT

(1.) The petitioner by way of instant writ petition has challenged the order dtd. 27/1/2021 passed by the Rajasthan State Information Commission, whereby the second appeal filed by the petitioner on 25/1/2021 against the order dtd. 18/9/2020 passed by the First Appellate Court, was returned being time barred.

(2.) Counsel appearing for the petitioner has placed reliance on the order dtd. 23/3/2020 passed by the Hon'ble Apex Cour in Suo Motu Writ Petition (Civil) No(s). 3/2020, by which the Hon'ble Apex Court extended the period of limitation in all Special Laws or the General Laws with effect from 15/3/2020 till further order/s.

(3.) Counsel for the petitioner submits that finally the Hon'ble Apex Court vide its order dtd. 8/3/2021 while considering the suggestions of the learned Attorney General of India regarding future course of action, disposed off the Suo Motu writ petition with certain directions:-