IRENGBAM IBOHANBI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Ms. Th. Babita, learned Advocate appearing for the petitioner and Mr. A. Vashum, learned GA for the respondents.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to consider his case and accord ex-post facto approval of the State Medical Board in terms of the written assurance given by the Director of Health Services, Manipur/ Chairman, State Medical Board on 02-07-2019.

(3.) ***