Between vs 3 Accordingly
2021 Latest Caselaw 4285 HP

     IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

               ON THE 2ND DAY OF SEPTEMBER, 2021

                             BEFORE




                                                        .

          HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
                                   &





               HON'BLE MR. JUSTICE SATYEN VAIDYA

                CIVIL WRIT PETITION NO. 4926/2020





    BETWEEN:
    AMIT SHARMA,
    S/O SH. VED VAIS,
    VILLAGE UPPER GHALLOUR,

    TEHSIL JAWALAMUKHI,

    DISTRICT KANGRA, H.P.                      ....PETITIONER

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


    AND

    1.    STATE OF H.P.




          THROUGH SECRETARY HEALTH,
          GOVERNMENT OF H.P., SHIMLA­2.





    2.    PARA MEDICAL COUNCIL,
          THROUGH ITS REGISTRAR
          INDIRA MEDICAL COLLEGE,





          LAKKAR BAZAAR, SHIMLA,H.P.
    3.    CHOGASAN INSTITUTE,
          THROUGH ITS M.D.,
          AUTHORIZED PTU LEARNING CENTRE,
          KRISHNA PALACE MAIN ROAD DHALPUR,
          KULLU, H.P.
    4.    PUNJAB TECHNICAL UNIVERSITY,
          THROUGH ITS REGISTRAR,
          P.O. BOX NO.01,
          JALLANDHAR­KAPURTHALA ROAD,
          KAPURTHALA (PB)               ....RESPONDENTS

    (SH. AJAY VAIDYA, SR. ADDL. A.G. FOR R­1




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                                         2


    SH. DALIP K. SHARMA, ADVOCATE, FOR R­2)
    ___________________________________________________________________

                   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.

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

respondents­State 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


                                                   (Satyen Vaidya)
    2.9.2021                                            Judge
        (pankaj)