N S CHIPEMMI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.M.Hemchandra, learned counsel for the petitioners and also Mr.Jagat, learned GA appearing for the respondents.

(2.) THE petitioners are praying for disposing the writ petition with the simple direction to the Chairman Executive Committee Sarva Shiksha Abhiyan, Manipur and the State Project Director SSA, State Mission Authority, Manipur, to consider and dispose of the representations dated 10.09.2012, 25.09.2012 and 28.09.2012 (Annexure -A/9 to the writ petition).

(3.) THE above prayer is based on the fact that the petitioners are conveners of the All Manipur School Management and Development Committee Association for schools under the SSA. It is stated that the concerned authority has not released the sanctioned amount for civil work for the year 2012 -2013 under the SSA. It is also stated that the petitioners through their counsel had already obtained necessary information in this regard under Section 6 of the Right to Information Act, 2005 vide letter of the State Project Director, SSA, State Mission Authority, SSA, Manipur on 25.08.2012, which read as follows: