Nirmala Devi vs 3 Accordingly
2021 Latest Caselaw 5890 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                 ON THE 27th DAY OF DECEMBER, 2021




                                                            .

                                  BEFORE
            HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN





                                    &

       HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

                 CIVIL WRIT PETITION No. 6029 of 2021





     Between:-

      NIRMALA DEVI
      D/O SH. PRAKASH CHAND,

      R/O VILLAGE & P.O. BHENA,

      TEHSIL BALH,
      DISTRICT MANDI, H.P.                                 ....PETITIONER

     (BY MR. S.D. GILL, ADVOCATE)
      AND



    1. STATE OF HIMACHAL PRADESH
       THROUGH SECRETARY HEALTH,
       GOVERNMENT OF HIMACHAL PRADESH,
       SHIMLA-2.




    2. PARA MEDICAL COUNCIL





       THROUGH ITS REGISTRAR,
       INDIRA GANDHI MEDICAL COLLEGE
       LAKKAR BAZAAR SHIMLA, H.P.





    3. PUNJAB TECHNICAL UNIVERSITY,
       THROUGH ITS REGISTRAR,
       P.O. BOX NO. 01,
       JALLANDHER-KAPURTHALA ROAD,
       KAPURTHALA (PB.).
                                                       ....RESPONDENTS

     (MR. AJAY VAIDYA, SENIOR ADDITIONAL
      ADVOCATE GENERAL FOR R-1.

     MR. AJAY KUMAR DHIMAN, ADVOCATE, FOR R-2)




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                 This petition coming on for admission this day,

    Hon'ble Mr. Justice Tarlok Singh Chauhan, passed the




                                                            .

    following:

                               ORDER

Learned counsel for the petitioner states that the

issue in question is squarely covered by the judgment dated

27.8.2021 rendered by learned Single Judge of this Court in

batch of petitions lead being CWP No. 4324/2019, titled as

Hiteshwar Dheeman vs. State of H.P. & ors.

2 We have gone through the aforesaid judgment and

find no reason to take a different view.

3 Accordingly, the instant petition is disposed of, in

terms of the aforesaid judgment and reasoning whereof shall

apply to this case also mutatis mutandis. Consequently, the

respondents State are directed to enlist the petitioner in the

relevant register within four weeks. Pending application(s), if

any, also stands disposed of.

(Tarlok Singh Chauhan) Judge.

(Chander Bhusan Barowalia) Judge.

December 27 , 2021 (PK)