A Division Bench of Madras High Court, comprising Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy, has directed the State Government to upload all orders, notifications, and notices on Government websites and to stop the operation of the Corona website which was especially designed to furnish all information about COVID.
Chief Justice Sanjib Banerjee asked AG R Shanmugasundaram as to whether all notifications and orders were posted on the websites. The AG replied that almost all the notifications and orders were uploaded.
"Some of them may be left due to a shortage of staff members as Government offices are working with 40% of staff occupancy."
The Court disposed of the matter and while holding that all future government orders and notifications should be similarly published in chronological order so that they are available at the click of a button.
Case Details
Name: B Ramkumar Adityan v. Chief Secretary, Government of Tamil Nadu and Ors.
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