N.S.CHIPEMMI Vs. STATE OF MANIPUR THROUGH THE CHIEF SECRETARY

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.) 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: