Kh.William Maring vs State Of Manipur & 3 Ors
2025 Latest Caselaw 756 Mani

Manipur High Court

Kh.William Maring vs State Of Manipur & 3 Ors on 1 December, 2025

Author: A.Guneshwar Sharma

Bench: A.Guneshwar Sharma

                                                                  24
              IN THE HIGH COURT OF MANIPUR
                        AT IMPHAL


WP(C) No.449 of 2024

Kh.William Maring                           ... Petitioner

                               -Versus-

State of Manipur & 3 Ors                    ... Respondents

BEFORE HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA 1.12.2025 Present Mr.Th.Khagemba, learned counsel for the petitioner, Mr.S.Nepolean, learned Government Advocate for the State. None appears on behalf of the State Information Commission.

Mr.Khagemba, learned counsel for the petitioner submits that the petitioner has filed RTI application before the SPIO, Home Department, asking for his initial appointment order, promotion, transfer, termination and suspension and disciplinary proceedings and the same have not been provided and by the impugned order dated 3.6.2024 passed in Appeal Case No.27 of 2024, Manipur Information Commission held that Home Department is exempted from the purview of RTI and petitioner/applicant has not pleaded violation of Human Rights and corruption in the application.

Mr.Khagemba, learned counsel for the petitioner refers to the decision of this Court in Shri Phairembam Sudesh Singh Vs State of Manipur: (2016) AIR (Manipur) 19 and submits that Home Department is not altogether exempted and documents pertaining to orders for appointment, transfer and termination etc can be supplied.

Mr.S.Niranjan, learned Government Advocate submits that he may be given some time to go through the judgment cited by Mr.Khagemba, learned counsel for the petitioner.

List this case on 8.12.2025.

JUDGE

Priyojit

RAJKUMA Digitally signed by RAJKUMAR R PRIYOJIT PRIYOJIT SINGH Date: 2025.12.03 SINGH 10:58:38 +05'30'