ASHOKA KUMAR THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) Upon3 mention, the matter is taken on board.

(2.) An application has been filed by the Resident Doctors Association, Maulana Azad Medical College and Resident Doctors Association, All India Institute of Medical Sciences. Issue notice.

(3.) The response to this application shall be filed within the time allowed to the Central Government to respond to the writ petitions.