SUDHIR AGARWAL,J. - (1.) This writ petition has been filed as a Public Interest Litigation (hereinafter referred to as "PIL") seeking following reliefs: "a. Issue a writ of Certiorari thereby quashing the impugned Notification 2339/39-4-2010-21/05, dated 22/09/2010 issued by the Respondent, Principal Secretary, Vigilance, Government of Uttar Pradesh as contained in Annexure No. 1 through which the Vigilance Department and Uttar Pradesh Vigilance Establishment have been brought out of the purview of the Right to Information Act, 2005. b. Issue a writ of Certiorari thereby quashing the impugned Notification 1679/39-4-2012-21-05 dated 03.08.2012 issued by Principal Secretary, Vigilance, Government of Uttar Pradesh as contained in Annexure No. 2 through which the Lokayukta agency has been brought out of the purview of the Right to Information Act, 2005."
(2.) While entertaining the writ petition on 01.03.2013, this Court found that so far as first relief is concerned, it was already negated in another matter, i.e, PIL No. 63607 of 2010 and in that view of the matter, prayer (a) stood rejected.
(3.) Dr. Smt. Nutan Thakur, petitioner, appearing in person could dispute that this petition is presently alive only with respect to prayer (b) and accordingly parties addressed this Court on this aspect alone.;