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The Apex Court bench comprising of Justice A K Sikri and Justice S Abdul Nazeer directed the Union of India and eight other states namely, West Bengal, Andhra Pradesh, Odisha, Telangana, Maharashtra, Gujarat, Kerala and Karnataka, to file their status report on filling up of vacant posts in Central and State Information Commissions. The steps which have been taken for the purpose has to be indicated in the report along with explaining the manner in which these posts are sought to be filled. The directions were issued while hearing a PIL or Public Interest Litigation filed by Anjali Bhardwaj during which Advocate Prashant Bhushan, counsel for the appellant , brought the status of vacancies in the Information Commissions to the notice of the court via a representation made in chart.
According to data made available to the court by the Centre and the states concerned, the CIC has eight vacancies, including that of the chief information commissioner. About 26,037 cases were pending before the CIC as of December 2, 2018. Nine posts are vacant in the Bengal Information Commission. Till October 31, 2017, Bengal had 8,000 cases, some of them 10 years old. Nine posts of information commission are vacant in Gujarat. Around 5,000 cases were pending as of November 30.
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