YUNMAN LOKENDRO SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. H. Biramani, learned counsel appearing for the petitioner.

(2.) The petitioner, who is a practicing advocate, filed the present writ petition styled as 'Public Interest Litigation', assailing the appointment of the respondent Nos. 4 to 6 as AYUSH Doctors on the grounds that the respondent Nos. 4 to 6 have not fulfilled the requisite qualifications inasmuch as they have not completed the compulsory rotating internship of one year after passing the final BHMS Examination.

(3.) The question, which falls for consideration, is as to whether or not the present writ petition, styled as 'Public Interest Litigation', filed by the petitioner assailing the appointments of the respondent Nos. 4 to 6 as AYUSH Doctors by the respondent No. 3, the State Mission Director, State Health Society, Manipur, Imphal, is a 'Public Interest Litigation'.