- (1.) Feeling aggrieved against the impugned orders dated 11.12.2009 (Annexure P-32) and 25.10.2007 (Annexure P-33) passed by respondent No.1, petitioner has approached this Court, by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari.
(2.) Notice of motion was issued and pursuant thereto, written statement was filed on behalf of the respondents. Thereafter, in compliance of the order dated 4.12.2013 passed by this Court, additional affidavit dated 20.12.2013 was also filed alongwith Annexure R-1, on behalf of the respondents.
(3.) Learned counsel for the petitioner submits that impugned orders passed by respondent No.1 were patently illegal because the petitioner was entitled to get the information sought for. He further submits that since the information has been illegally denied to the petitioner, the impugned orders were not sustainable in law. He prays for setting aside the impugned orders, by allowing the present writ petition.;