IN RE IRREGULARITIES IN THE RIMS HOSPITAL, IMPHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Kh.Tarunkumar, learned Amicus curiae for the petitioner. Also heard Mr. M.Devananda, learned counsel for the RIMS, Mr.S.Suresh, learned CGC for the Union respondents as well as Mr. P.Tamphamani, learned counsel appearing on behalf of the learned Advocate General for the State.

(2.) On 06.11.2017, this suo moto PIL was taken up for the following reasons:-

(3.) Another detail order has been passed by this Court on 21.12.2017, which is extracted as below:-