LAWS(MANIP)-2019-4-18

LAISHRAMCHA Vs. STATE OF MANIPUR

Decided On April 04, 2019
Laishramcha Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) The PIL focuses on an important aspect of management and disposal of bio-medical wastes in accordance with Bio-Medical Waste Management Rules, 2016.

(2.) A series of order was passed by this Court on various dates on 31.5.2018, 12.9.2018 and 07.02.2019 and the relevant orders are as follows:- "31.5.2018

(3.) We therefore direct the RIMS and JNIMS authorities to strictly comply with the suggestions made in addition to following the provisions of Bio-Medical Waste Management Rules, 2016.