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.) BOTH the learned counsel appearing for the parties had taken this court to the pleadings of the petitioner in the present writ petition. From the submission and pleadings of the petitioner in the present writ petition,, it is clear that the petitioner through his counsel filed an application dated 24.1.2013 under Section 6 of the RTI, 2005 to the respondent No.3, Superintending Engineer(HQ), PWD/Manipur who is also functioning as the State Public Information Officer, PWD, Manipur. The said application dated 24.1.2013 (Annexure -A/5 to the writ petition) reads as follows: