LOUREMBAM REBIKA CHANU Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The prayers in this PIL are as follows:-

(2.) In this PIL which is filed in 2015, notice was ordered on 31.8.2015 and thereafter, a number of PILs were filed with the similar prayers to the present one. They are PIL No.30 of 2015, PIL No.31 of 2015, PIL No.38 of 2015, PIL No.40 of 2015, PIL No.41 of 2015, PIL No.42 of 2015, PIL No.43 of 2015, PIL No.51 of 2015 and PIL No.53 of 2015. In response to the notice, the respondents No.1 filed an affidavit-in-opposition dated 28.6.2016 and the respondent No.4 filed affidavit-in-opposition dated 13.01.2016 and the Director of Health Services, Manipur filed a report dated 26th July, 2018. The report reads as follows:-

(3.) Along with the order of the Director on 24th July, 2018 deputing Doctors to Primary Health Centres. In view of the stand taken by the respondents to comply with the mandate of law and in order to have an effective disposal of the PILs on 23.8.2018, the connected PIL was disposed of retaining the present one and that order reads as follows:-