Y. JUGINDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. N. Jotendro, learned counsel appearing for the petitioner, Mr. N. Ibotombi, learned Sr. counsel appearing for the respondent Nos - 2 and 3 and Mrs Sundari, learned G.A. appearing for the respondent No.1 respectively.

(2.) THE only prayer sought for in the present writ petition is for a direction to the respondent No.3, Superintending Engineer(HQ), PWD/Manipur who is also functioning as the State Public Information Officer, PWD, Manipur, to furnish information requested for by the petitioner through his counsel under an application dated 24.1.2013 under Section 6 of the Right to Information Act, 2005 ( RTI, 2005 for short).

(3.) THE respondent No.3, who is the State Public Information Officer of the PWD, is duty bound to furnish the said informations requested for under the said application dated 24.1.2013 under Sections 6 and 7 of the R.T.I, 2005 provided the information sought for are not exempted from disclosure under Sections 8 and 9 of the R.T.I. 2005.