STATE OF MANIPUR Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) These two writ appeals being No. 11 of 2008 and 12 of 2008 have been filed challenging the common judgment dated 16-11-2007 passed by a learned Single Judge of this Bench disposing of W. P. (C) No. 733 of 2007 and W. P. (C) No. 478 of 2007 respectively. Since these two writ appeals are closely connected in respect of the questions of laws and facts involved in them, they are heard and proceeded jointly.

(2.) We have heard Mr. N. Kotiswar, learned Advocate General, Manipur, assisted by Mr. Th. Rajkishore, learned Counsel appearing on behalf of the Appellants, Mr. M. Rakesh, learned Counsel appearing on behalf of the Respondent No. 2 in both the appeals and Mr. S. Jayanta, learned senior counsel appearing on behalf of the Respondent No. 1 in both the appeals.

(3.) On perusal of the materials before the Court in the light of the submissions made by both sides, the following undisputed facts are ascertained: