HIJAM APABI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, learned senior counsel appearing for the petitioner, Mr. S. Napolean, learned Government Advocate appearing for respondent 1-4 (State respondents 1-3 as well as respondent No. 4/JNIMS), Mr. BR Sharma, learned counsel appearing for respondent No. 5/MCI and Mr. N. Ibotombi, learned senior counsel appearing for respondent No. 6.

(2.) The prayer No. (iv) in the writ petition has been withdrawn pursuant to order dated 31.07.2020 passed in MCW.P.(C) No. 138 of 2020. Prayer No. (iv) reads as follows :-

(3.) The writ petition has been filed challenging the proceeding of the Board of Governors in Supersession of Medical Council of India dated 12.06.2020/13.06.2020 (Annexure-A/12). This impugned order has several dates. As per the prayer in the writ petition and Annexure-A/12, the impugned order is dated 13.06.2020, whereas Mr. BR Sharma, learned counsel appearing for the MCI confirms from the MCI that the correct date is 12.06.2020. The said impugned order (Annexure-A/12) reads as follows :-