LOUREMBAM REBIKA CHANU Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Rakesh, learned counsel appearing for the petitioner and Mr. N. Kumarjit, learned Advocate General appearing for the State respondent.

(2.) The prayers in the PIL are as follows:-

(3.) The PIL has been filed under Article 226 of the Constitution of India for issuance of a Writ in the nature of Mandamus or any other appropriate writ(s) or order(s) for directing the concerned authority to ensure the availability of all necessary Personal Protection Equipment (PPE) to all Accredited Social Health Activists (ASHAs), who are engaged in combating COVID 19 Pandemic in the State of Manipur.