Vijay vs State Of H.P. & Others
2021 Latest Caselaw 548 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 353 of 2021.

Decided on : 8th January, 2021.

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    Vijay                                                                   ...Petitioner.
                                         Versus





    State of H.P. & others                                                   ....Respondents.

    Coram:

The Hon'ble Mr. Justice Sureshwar Thakur, Judge.

The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Pranay P. Singh, Advocate.

For Respondent No.1: Mr. Ashwani Sharma, Addl. A.G.

For Respondent No.2: Ms. Anjali Soni Verma, Advocate.

For Respondent No.3: Nemo.

Sureshwar Thakur, Judge (Oral) .

Heard. The learned counsel appearing on behalf of

respondent No.2, states at the Bar, that she has been meted

instructions, to, make, a, submission before this Court that the

affiliation granted to co-respondent No.3, wherefrom, the petitioner

acquired the apposite qualification, though, has been subsequently

rescinded, but the rescission of the affiliation, granted to co-

respondent No.3, does not affect the validity of Annexure P-7, as

within the apposite interregnum, the validity, of, afore Annexure,

rather stands protected. Consequently, if the petitioner occurs in the

Whether reporters of the local papers may be allowed to see the judgment?

...2...

select list, the respondents concerned may, subject to verification, of,

.

the afore annexure, in all respects, accept the afore certificate(s).

Accordingly, the extant writ petition is disposed of, so also pending

application(s), if any.

Copy dasti.

(Sureshwar Thakur) Judge

(Chander Bhusan Barowalia) Judge.

8th January, 2021.

(jai)