BOARD OF SECONDARY EDUCATION, MANIPUR Vs. STATE CHIEF INFORMATION COMMISSIONER, MANIPUR INFORMATION COMMISSION

JUDGEMENT

(1.) Mr. N. Ibotombi, learned senior counsel appears for the petitioner and Mr. M. Rakesh, learned counsel appears for the respondents.

(2.) Writ petition has been filed challenging the order of the State Chief Information Commissioner, Manipur. The case of the petitioner is that respondent filed an application under the Right to Information Act to the Secretary, Board of Secondary Education, Manipur. As the information was not given, the respondent was forced to file Complaint Case No. 136 of 2010 before the Manipur State Information Commission. On the basis of the complaint, impugned order (Annexure - A/7) dated 30.04.2011 was passed directing the petitioner to furnish the information sought for by the Department.

(3.) Mr. N. Ibotombi, learned senior counsel appearing for the petitioner states that if the Secretary, Board of Secondary Education, Manipur does not give the information sought for under the Right to Information Act, appeal will lie to the Chairman, Board of Secondary Education, Manipur as per order of the Governor, Manipur dated 11.04.2018.