STATE OF MANIPUR Vs. YAIPHABA LAIPHRAKPAM

JUDGEMENT

(1.) Heard Mr. N.Kumarjit, learned Advocate General, Manipur for the State appellants assisted by Mr. P.Tamphamani, learned counsel and Mr.B.R.Sharma, learned counsel for the Medical Council of India and Ms. Babita Th., learned counsel for the respondent/writ petitioner.

(2.) Facts, which are relevant for disposal of the present appeal are as follows.

(3.) Be that as it may, after hearing the learned Addl.Advocate General for the State and Mr.B.R.Sharma, learned counsel for the Medical Council of India and accepting the writ petitioner's case, the learned Single Judge was pleased to allow the writ petition.Para No.10 of the judgment and order which is relevant is quoted hereunder:-