Ravi Prakash vs 3 Accordingly
2021 Latest Caselaw 5897 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. 6028 of 2021





     Between:-

      RAVI PRAKASH
      S/O SH. GANGA RAM,

      R/O VILLAGE REWARI,

      P.O. DALASH, TEHSIL ANNI,
      DISTRICT KULLU, 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. COUNCIL OF PARAMEDICAL (PB.)
       MOHALI SCF 47, PHASE-5,
       MOHALI, PUNJAB
       THROUGH ITS CHAIRMAN.
                                                       ....RESPONDENTS

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

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




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                                     2




                 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

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

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

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)