AIR 2016 MEGHALAYA 1 ::(2016) 158 AllIndCas 878 (MEG)

Meghalaya High Court

Hon'ble Judge(s): Uma Nath Singh , C.J. AND S. R. Sen , J

Constitution of India , Art.226— Right to Information Act (22 of 2005) , S.28(1), S.2(e)(iii), S.19— High Court of Meghalaya (Right to Information) Rules (2013) , R.5— Moulding of relief - Writ petition against interim order passed by State Chief Information Commissioner in appeal challenging validity of High Court Rules - State Chief Information Commissioner has no jurisdiction to decide validity of Rules - High Court in circumstance cannot dismiss pending appeal. AIR 1996 SC 2687 and AIR 2012 SC 847, Relied on. (Para 16)