Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence  ||  Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure  ||  SC: Tax Classification Depends on Goods' Form at Sale, not their End Use  ||  Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe  ||  Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption  ||  P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him  ||  Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges  ||  Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded  ||  SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment    

SC Directs Government to Appoint 3 ICs in 6 Weeks - (08 Jan 2016)

Supreme Court has directed Government to appoint three Information Commissioners (ICs) in the Central Information Commission (CIC), whose posts are lying vacant for quite some time, within six weeks.

Tags : SUPREME COURT   INFORMATION COMMISSIONERS   CENTRAL INFORMATION COMMISSION (  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved