HC takes doc’s e-mail as PIL
GK NEWS SERVICE

Srinagar, Mar 30: The State High Court on Friday asked the government to explain why the Right to Information Act has not been implemented in the state so far.

Sources said one Dr Raja Muzaffar had e-mailed a complaint to the High Court about non-implementation of the Right to Information Act. He said he had approached the Commissioner Secretary, General Administrative Department and the Chief Secretary seeking information under the Act.

However, the information was not furnished to him. On this he approached the Chief Information Commissioner of India. The officer in reply said he had no jurisdiction to take appeals from the Jammu and Kashmir state regarding Right to Information Act.

The Chief Justice, Justice BA Khan entertained the complaint as PIL. The Division Bench comprising Chief Justice, Justice Khan and Justice JP Singh heard the case and issued notice to the Chief Secretary directing him to file government opinion over the issue with a detailed explanation why it has failed to implement the Act.