THE BOARD OF SECONDARY EDUCATION AND ORS. Vs. THE STATE CHIEF INFORMATION COMMISSIONER AND ORS.

JUDGEMENT

(1.) HEARD Mr. N. Ibotombi, learned senior counsel for the petitioners, Board of Secondary Education, Manipur, Mr. L. Sevananda Sharma, learned counsel for respondent No. 1 and Mr. A. Vasum, learned GA for the respondent No. 3.

(2.) IN this writ petition, the petitioners have challenged the order dated 30.4.2011 passed by the Manipur Information Commission in Complaint Case No. 135 of 2010 on the basis of the complaint filed by respondent No. 2 under Section 18 of the Right to Information Act, 2005, as an information seeker after having failed to obtain necessary information from the Board of Secondary Education, Manipur. The respondent No. 2 had submitted an application on 2.8.2010 to the petitioner No. 2 demanding the following informations from the Board of Secondary Education, Manipur.

(3.) AS the said informations were not furnished to the respondent No. 2, he approached the State Chief Information Commissioner on 9.9.2010 by filing a complaint under Section 18 of the Act, instead of preferring an appeal under Section 19 of the Act, which was registered as Complaint Case No. 135 of 2010, on the basis of which the impugned order dated 30.4.2011 was passed by the Manipur Information Commission.