LAIPHRAKPAM MANIHAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Kh. Tomba along with Smt. M. Swarnalata Devi, learned Advocates appearing for the petitioner; Shri B.R. Sharma, learned counsel Advocate appearing for the respondent No. 5; Shri S. Suresh, learned ASG appearing for the respondent Nos.4 and Shri N. Kumarjit, learned Advocate General appearing for the respondent Nos. 1, 2 and 3.

(2.) This PIL has been filed by the petitioner praying for issuing a writ of mandamus or any other appropriate writ to direct the respondents and in particular, the respondent Nos. 1 to 3 to increase the seats for admission to MBBS Course in the State of Manipur as agreed/accepted by the Ministry of Health & Family Welfare, Government of India and funds being released by it for development of infrastructure from the present session, 2020-2021.

(3.) ***