Supreme Court - Daily Orders
Union Of India vs R. K. Jain . on 8 January, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
1
ITEM NO.40 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 34495/2015
(Arising out of impugned final judgment and order dated 06/11/2015
in WPC No. 3386/2015 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
R. K. JAIN & ORS. Respondent(s)
(with office report)
Date : 08/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Mukul Rohatgi, AG
Ms. V. Mohana, Sr. Adv.
Ms. Meenakshi Grover, Adv.
Mr. Abhinav Mukherjee, Adv.
for Ms. Sushma Suri,AOR
For Respondent(s) Mr. Prashant Bhushan,Adv.
Mr. Pranav Sachdeva, Adv.
Ms. Neha Rathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned Attorney General for India appearing for the petitioner states, that direction (ii) contained in paragraph 13 of the impugned order dated 6.11.2015 has since been complied with. Insofar as direction (i) contained in the afore-mentioned paragraph 13 of Signature Not Verified the impugned order dated 6.11.2015 is concerned, it is Digitally signed by Parveen Kumar Chawla Date: 2016.01.11 submitted, that candidates who had responded to the notifications 18:05:17 IST Reason:
dated 25.2.2014 and 16.7.2014 were considered, and on such consideration, two Information Commissioners have since been 2 appointed. He however fairly states, that there are still three subsisting vacancies of Information Commissioners as on today. It is the submission of the learned Attorney General for India, that the petitioner may be permitted six weeks' time, so as to enable it to fill up the remaining three vacancies of Information Commissioners, out of the candidates who had responded to the notifications dated 25.2.2014, 16.7.2014 and 9.9.2015.
Prayer is allowed.
Needful be done within six weeks from today.
List for further consideration on 26.02.2016.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS