SP MAHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. SP Mahanta, Advocate of this Court had filed an application in PIL No.3 of 2016 for taking cognizance by this Court as it was of serious concern that the unfortunate incident had taken place postponing 34 surgeries in Cardiology Department due to internal differences between the Cardiology Department and the authorities of NEIGRIHMS. This was numbered as MC (PIL) No.3 of 2019.

(2.) PIL No.3 of 2016 is pending in this Court relating to deficiencies in health services in the State of Meghalaya.

(3.) Vide order dated 20.05.2019, MC (PIL) No.3 of 2019 was delinked from PIL No.3 of 2016 and it was registered as separate PIL No.5 of 2019.