SHRISTIDHAR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal, under clause 10 of the Letters Patent, is directed against judgment/order dtd. 15/6/2023 passed by learned Single Judge in W.P. (S) No. 7335 of 2016, whereby and whereunder the writ petition has been dismissed declining to interfere with impugned order dtd. 24/8/2016 by which the representation submitted by the petitioner, in pursuance to order passed in W.P. (S) No. 5307 of 2014, has been rejected.

(2.) Brief facts of the case, as per the pleading made in the writ petition, read as under:

(3.) The petitioner was appointed as State Information Commissioner vide letter no. 3899 dtd. 26/7/2006 along with five others. Accordingly, the petitioner joined as State Information Commissioner on 30/7/2006 and started to discharge his duties and after expiry of tenure of five years demitted his office on 31/7/2011.