Chitaranjan Meena S/O Shri Daalu ... vs State Of Public Information ...
2022 Latest Caselaw 7791 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 D.B. Special Appeal Writ No. 1187/2022

Chitaranjan Meena S/o Shri Daalu Ram Meena, Aged About 47
Years, R/o Sector-3, House No. 8, Malviya Nagar, Jaipur, Raj.
                                                                        ----Appellant
                                       Versus
State      Of     Public      Information           Officer,        Personnel   (Ka-
3/investigation) Department, Govt. Secretariat, Jaipur.
                                                                     ----Respondent

For Appellant(s) : Mr. Krishan Kumar Yadav

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA

Order

13/12/2022

1. The appeal is reported to be beyond time by 106 days.

2. It has been contended that delay occurred as the appellant,

on legal advise, had filed the review application, which was

subsequently rejected.

3. In view of the above fact, the delay in filing the appeal is

condoned, subject to objections by the other side on appearance.

4. The delay condonation application No.330/2022 is

accordingly allowed.

5. The appellant has preferred this appeal against the judgment

and order dated 06.05.2022 passed by learned Single Judge

dismissing his writ petition.

6. The petitioner in the writ petition wanted inspection and

certain documents concerning the disciplinary enquriy initiated

against his father.

(2 of 2) [SAW-1187/2022]

7. The learned Single Judge in dismissing the writ petition held

that the enquiry was initiated in the year 1972 and admittedly, the

record of the disciplinary enquiry has been weeded out and,

therefore, it is not possible either to allow inspection or copy of

any document.

8. In the above facts and circumstances, since it is not possible

to allow inspection and copy of the document at this stage, we are

of the opinion that the learned Single Judge has not committed

any error of law in dismissing the writ petition.

9. The appeal lacks merit and is dismissed.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/RAJAT/35

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