J. DALTHANGSANG Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Petitioner's counsel is absent. However, considering the nature of the relief sought for on the important issue raised, we are inclined to take up the PIL and disposed it off at the admission stage as we find that the issue raised in the PIL has to be addressed at the first instance by all the four respondents.

(2.) The prayer in the PIL is as follows.:-

(3.) The petitioner claims to be a law student belonging to Hmar Tribe, a recognized tribe of Manipur. The cause of action for filing the PIL appears to be that sick peoples are being carried in bamboo stretcher from the hill districts of Manipur for health care and they had to travel for more than 50 Kms from the various hill areas to the hospital or Primary Health Centre.