CWP/4245/2020
2021 Latest Caselaw 3025 HP

CWP No.4423 of 2020 a/w CWP No.4245 ,4425,4427,4428,4424 of 2020 and

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CWP No.2894 of 2021

2.07.2021 Present: Mr. C.N.Singh, Advocate, for the petitioner(s).

Mr. Ajay Vaidya, Senior Additional Advocate General for the respondents-State ( in all the matters).

Mr. J.L.Bhardwaj, Advocate, for respondents No. 7 and 8 in CWP No.4423 of 2020 and for respondent No.7 in CWP No.4428 of 2020.

Mr. Yogesh Kumar Chandel, Advocate, for applicant/respondent No.8 in CWP No.4424 of 2020

Through video-conferencing

CMP No.7016 of 2021 in CWP No.4424 of 2020

The prayer made in the application is allowed, and, the

applicant/respondent is ordered to be impleaded as co-respondent No.8

in the array of co-respondents in the instant petition. The Registry is

directed to carry out necessary correction in the memo of parties.

Amended memo of parties be filed. The application stands disposed of.

CWP No.4423 of 2020, CWP No.4245 ,4425, 4427, 4428,4424 of 2020 and CWP No.2894 of 2021

Arguments heard. Judgment reserved.

CWP No.4425 and 4424 of 2020

Mr. Ajay Vaidya, learned Senior Additional Advocate

General submits that in case petitioners in CWP No. 4425 of 2020 and

CWP No. 4424 of 2020, intends to join at Dr. Rajendra Prasad Govt.

Medical College, Tanda, District Kangra and Shri Lal Bahadur Shastri

Govt. Medical College, Ner-Chowk, District Mandi, H.P., they shall be

permitted to join within a period of two days.

( Sureshwar Thakur) Judge

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(Sandeep Sharma), Judge July 2, 2021 (shankar)