Kerala High Court
Dr. Abhimanyu Sasi Pavoor vs Central Information Commission on 23 May, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
WP(C) NO. 6804 OF 2024
PETITIONER:
DR.ABHIMANYU SASI PAVOOR
AGED 31 YEARS
S/O DR. PAVOOR SASHEENDARAN, APPUGHAR,
38/1294, EDAKKAD POST, KOZHIKODE, PIN - 673005
BY ADVS.
PAUL P. ABRAHAM
SACHIN.P.K
RESPONDENTS:
1 CENTRAL INFORMATION COMMISSION
REPRESENTED BY CENTRAL INFORMATION COMMISSIONER,
CIC BHAWAN, BABA GANGNATH MARG, MUNIRKA,
NEW DELHI, PIN - 110067
2 FIRST APPELLATE AUTHORITY
APPELLATE AUTHORITY,
LIFE INSURANCE CORPORATION OF INDIA,
SOUTH ZONAL OFFICE, P.B NO. 2450,
LIC BUILDING, 153 ANNA SALAI, CHENNAI - 600002
3 CPIO
LIC SOUTH ZONE, SOUTH ZONAL OFFICE, P.B NO.2450,
LIC BUILDING, 153 ANNA SALAI, CHENNAI - 600002
BY ADV P.RAMAKRISHNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) No.6804 of 2024
2
JUDGMENT
Dated this the 23rd day of May, 2024
The petitioner is before this Court aggrieved by the delay
on the part of the Central Information Commission in finally
disposing of Ext.P9 appeal preferred by petitioner. It is seen
that Ext.P9 appeal has been filed before the Central
Information Commission in the month of November, 2023.
2. The petitioner submits that the petitioner has
received an intimation from the Central information
Commission to the effect that the Commission being the
Second Appellate Authority has already registered the appeal
in the Commission and it will be heard in due course.
3. Taking into consideration the fact that Ext.P9 is a
statutory appeal, the Central Information Commission shall
consider the same within a reasonable time.
In the facts and circumstances of the case, the writ
petition is disposed of directing the 1st respondent-Central
Information Commission to consider Ext.P9 appeal filed by the
petitioner and finally dispose of the same, as expeditiously as
possible and at any rate, within a period of three months.
Sd/-
N.NAGARESH
JUDGE
spk
APPENDIX OF WP(C) 6804/2024
PETITIONER EXHIBITS
Exhibit P-1 THE TRUE COPY OF THE COMMUNICATION
DATED 05.06.2023 ISSUED BY THE LIFE
INSURANCE CORPORATION TO THE
PETITIONER
Exhibit P-2 THE TRUE COPY OF THE ONLINE RTI
REQUEST BEARING RTI REQUEST
REGISTRATION NO.LICSZ/R/E/23/00105
DATED NIL SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT
Exhibit P-3 THE TRUE COPY OF THE REPLY ISSUED BY
THE 3RD RESPONDENT DATED 24.07.2023 TO
THE PETITIONER
Exhibit P-4 THE TRUE COPY OF THE REPLY BEARING REF
NO.LICSZ/A/E/23/00020 DATED 23.08.2023
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER
Exhibit P-5 THE TRUE COPY OF THE RTI REQUEST
BEFORE THE 3RD RESPONDENT BEARING RTI
REQUEST REGISTRATION NO.
LICSZ/R/E/23/00164 DATED NIL
Exhibit P-6 THE TRUE COPY OF THE REPLY DATED
13.10.2023 ISSUED BY THE 3RD
RESPONDENT
Exhibit P-7 THE TRUE COPY OF THE RTI ONLINE FORM
BEARING RTI APPEAL REGISTRATION NO.
LICSZ/A/E/23/00029 DATED NIL SUBMITTED
BEFORE THE 2ND RESPONDENT
Exhibit P-8 THE TRUE COPY OF THE REPLY DATED
13.11.2023 ISSUED BY THE 2ND
RESPONDENT
Exhibit P-9 THE TRUE COPY OF THE MEMORANDUM OF THE
SECOND APPEAL ALONG FILED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT
CENTRAL INFORMATION COMMISSIONER DATED
22.11.2023
