YUMNAM SOBITA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Rakesh, learned counsel appearing for the petitioner, Mr. S. Nepolean, learned G.A. for the State, Mr. A. Bimol, learned senior counsel for JNIMS, Mr. M. Devananda, learned counsel for RIMS, Mr. S. Suresh, learned ASG for the Union.

(2.) Prayers in these writ petitions are identical. For the purpose of disposal, prayer in one of the writ petitions is extracted.

(3.) Writ petition has been filed seeking benefits of Janani Shishu Suraksha Karyakram (JSSK). The scheme made by the Central Government reads as follows :