SURENDRA AGGARWAL Vs. CHIEF INFORMATION COMMISSIONER AND OTHERS

JUDGEMENT

(1.) Appellant is the writ petitioner. The writ petition was filed calling in question order dated 13.08.2013 passed by the second respondent State Information Commissioner.

(2.) Brief facts, as set out in the writ petition, appears to be as follows:

(3.) The learned Single Judge dismissed the writ petition. Feeling aggrieved, appellant is before us.