Shivling Namdeorao Patwe vs State Information Commissioner, ...
2022 Latest Caselaw 4825 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                           WRIT PETITION NO. 5419 OF 2021
                               Shivling Namdeorao Patwe
                                          -Vs.-
                    State Information Commissioner, Nagpur and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                           Court's or Judge's Orders.
or directions and Registrar's orders.
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             Mr. U. J. Deshpande, counsel for the petitioner


                                                 CORAM : MANISH PITALE, J.

DATE : 05.05.2022

Heard learned counsel for the petitioner.

2] It is contended on behalf of the petitioner that the direction given in the impugned order dated 10.01.2020 by the respondent No.1-State Information Commissioner to initiate departmental inquiry is wholly without jurisdiction. It is submitted that this Court has issued notice in identical petition and interim relief has been granted by relying upon judgments indicating that such a direction to initiate departmental inquiry is beyond the jurisdiction of the respondent No.1 under the provisions of Right to Information Act, 2005.

3] Issue notice to the respondents, returnable in eight weeks.

21.wp.5419.2021.odt

4] In the meanwhile, there shall ad-interim relief in terms of prayer clause (b).

5] Tag this petition with writ petition No. 3255 of 2020.

JUDGE Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:06.05.2022 11:43