Kerala High Court
K.T.John vs Union Of India on 16 January, 2020
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 16TH DAY OF JANUARY 2020 / 26TH POUSHA, 1941
WP(C).No.1188 OF 2020
PETITIONER:
K.T.JOHN
AGED 87 YEARS
KANNANPARA HOUSE, OPP. B.H.H.S. SCHOOL, MAVELIKKARA-690 101
ALAPPUZHA DISTRICT, KERALA STATE.
BY ADVS.
SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
SRI.A.R.DILEEP
SRI.P.J.JOE PAUL
SRI.RAJAN G. GEORGE
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY IN THE DEPARTMENT OF DEFENCE,
SOUTH BLOCK, NEW DELHI-110 011.
2 APPELLATE AUTHORITY UNDER THE RIGHT TO INFORMATION ACT AND
OUTSTANDING SCIENTIST
RTI CELL, ROOM NO.314A, DRDO BHAWAN, RAJAJI MARG, NEW DELHI-
110 011.
3 PUBLIC INFORMATION OFFICER
ELECTRONICS AND RADAR DEVELOPMENT ESTABLISHMENT (LRDE),
C.V.RAMAN NAGAR, BANGALORE, KARNATAKA-560 093.
BY ADV.SRI.P.VIJAYAKUMAR, ASG
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.01.2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.1188 OF 2020 2
JUDGMENT
Against Ext.P5 order passed under the Right to Information Act, the petitioner has preferred Ext.P6 appeal before the 2 nd respondent. The limited prayer is for a direction to the 2 nd respondent to consider and pass orders on Ext.P6 appeal expeditiously, after hearing him.
2. I have heard the learned counsel for the petitioner and the learned Assistant Solicitor General for the respondents.
On a consideration of the facts and circumstances of the case and the submissions made across the Bar, I dispose the writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P6 appeal, within a month from the date of receipt of a copy of this judgment, after hearing the petitioner and others likely to be affected by any orders to be passed by the 2 nd respondent. The petitioner shall produce a copy of the writ petition together with a copy of the judgment before the 2nd respondent for further action.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE mns WP(C).No.1188 OF 2020 3 APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF REPRESENTATION DATED 12.3.2019 SENT BY THE PETITIONER TO THE DIRECTOR OF LRDE.
EXHIBIT P2 A TRUE COPY OF REPRESENTATION DATED 1.6.2019 SENT BY THE PETITIONER TO THE DIRECTOR OF LRDE.
EXHIBIT P3 A TRUE COPY OF REPRESENTATION DATED 2.9.2019 SENT BY THE PETITIONER TO THE DIRECTOR OF LRDE.
EXHIBIT P4 A TRUE COPY OF APPLICATION DATED 14.11.2019 SENT BY THE PETITIONER.
EXHIBIT P5 A TRUE COPY OF COMMUNICATION NO.44476/RTI ACT/DG/RTMD DATED 28.11.2019 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE APPEAL DATED 14.12.2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
RESPONDENTS EXHIBITS:NIL //TRUE COPY// P.A TO JUDGE