Sheo Kumar Singh, J. - (1.) The petitioner by means of an application dated 10.12.2011 had requested the Public Information Officer of UP Vigilance Establishment to provide following informations:- "(i) List of cases in which the government rejected the recommendation for registration of case during 2007 to 2011 after secret inquiry. (ii) List of cases dropped by the government during aforesaid period after open inquiry. (iii) List of cases in which permission for prosecution has been pending with the government for more than 6 months."
(2.) The Public Information Officer, vide his letter dated 15.12.2011 has informed that vide notification dated 22.9.2010 the UP Vigilance Establishment has been excluded from the purview of the Right of Information Act (for short RTI Act). UP Vigilance Establishment has been set up under the Uttar Pradesh Vigilance Establishment Act 1965 making provision for the Constitution, Superintendence, and Administration of the UP Vigilance Establishment as a Special Police Force.
(3.) Aggrieved by the communication of Public Information Officer, the petitioner by means of present writ petition filed under Section 226 of Constitution of India has prayed for issuing a writ, order or direction in the nature of Certiorari quashing the said notification no.-2339/39-4-2010-21/05 dated 22.9.2010 and further prayed for direction in the nature of Mandamus to supply the information which was withheld by the authority concerned.;