HARISH KUMAR Vs. PROVOST MARSHAL-CUM-APPELLATE AUTHORITY

JUDGEMENT

(1.) This Intra-Court appeal impugns the order dated 27 th January, 2012 of the learned Single Judge dismissing W.P.(C) No. 554/2012 preferred by the appellant. The said writ petition was preferred assailing the order dated 14 th September, 2011 of the Central Information Commission (CIC) dismissing the appeal preferred by the appellant.

(2.) The appellant had sought the following information under the Right to Information Act, 2005 with respect to his father-in-law:-

(3.) At this stage, it may be stated that there are disputes between the appellant and his wife.