AJAY MADHUSUDAN MARATHE Vs. SANJUKTA RAY

JUDGEMENT

(1.) This writ petition assails the order of the Central Information Commission (in short CIC) dated 19.07.2012 whereby the CIC has sustained the orders of the CPIO and the First Appellate Authority. The petitioner being aggrieved by the order of the CIC has filed the present writ petition under Article 226 of the Constitution of India.

(2.) The writ petition has been filed in the background of the following broad facts:-

(3.) By order dated 05.01.2011, the CPIO rejected the request of the petitioner. The order claimed exemption from disclosure under the provisions of Section 8(1)(a) of the RTI Act, on the ground that the information sought related to? security issues?