Himachal Pradesh High Court
Between vs Sh. Parveen Kumar on 5 September, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 5th DAY OF SEPTEMBER, 2022
BEFORE
.
HON'BLE MR. JUSTICE A.A. SAYED
CHIEF JUSTICE
&
HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
LETTERS PATENT APPEAL NO. 117 of 2022
1.
Between:
STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA, H.P.
2. DIRECTOR HEALTH SERVICES,
KASUMPTI, SHIMLA, H.P.
3. DIRECTOR, MEDICAL EDUCATION &
RESEARCH, KASUMPTI, SHIMLA,
H.P.
4. PRINCIPAL-CUM-CHAIRMAN (E.C.)
ROGI KALYAN SAMITI (RKS) IGMC &
HOSPITAL, SHIMLA, H.P.
...APPELLANTS
(BY MR. AJAY VAIDYA, SENIOR
ADDITIONAL ADVOCATE
GENERAL.)
AND
SH. PARVEEN KUMAR, S/O SH.
ROSHAN LAL, VPO LAGMANWIN,
TEHSIL BHORANJ, DISTRICT
HAMIRPUR, H.P.
...RESPONDENT
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-2-
(BY MR. V.D. KHIDTTA, ADVOCATE.)
LETTERS PATENT APPEAL NO. 118 of 2022
.
Between:
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA, H.P.
2. DIRECTOR HEALTH SERVICES,
KASUMPTI, SHIMLA, H.P.
3. DIRECTOR, MEDICAL EDUCATION &
RESEARCH, KASUMPTI, SHIMLA,
H.P.
4. PRINCIPAL-CUM-CHAIRMAN (E.C.)
ROGI KALYAN SAMITI (RKS) IGMC &
HOSPITAL, SHIMLA, H.P.
r ...APPELLANTS
(BY MR. AJAY VAIDYA, SENIOR
ADDITIONAL ADVOCATE
GENERAL.)
AND
MS. YOGITA CHAUHAN, D/O SH.
BANSI LAL, TYPE-1, SET NO. 2,
BLOCK-A, NEW BLOCK HURST,
CHOTTA SHIMLA, H.P.
...RESPONDENT
(BY MR. V.D. KHIDTTA,
ADVOCATE.)
LETTERS PATENT APPEAL NO. 119 of 2022
Between:
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA, H.P.
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-3-
2. DIRECTOR HEALTH SERVICES,
KASUMPTI, SHIMLA, H.P.
3. DIRECTOR, MEDICAL EDUCATION &
RESEARCH, KASUMPTI, SHIMLA,
H.P.
.
4. PRINCIPAL-CUM-CHAIRMAN (E.C.)
ROGI KALYAN SAMITI (RKS) IGMC &
HOSPITAL, SHIMLA, H.P.
...APPELLANTS
(BY MR. AJAY VAIDYA, SENIOR
ADDITIONAL ADVOCATE
GENERAL.)
AND
MS. PALLAVI CHAUHAN, D/O SH.
JAGMOHAN CHAUHAN, R/O OM
BHAWAN, DURGA GAS AGENCY,
SANGTHI, SANJAULI, SHIMLA, H.P.
...RESPONDENT
(BY MR. V.D. KHIDTTA,
ADVOCATE.)
LETTERS PATENT APPEAL NO. 120 of 2022
Between:
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA, H.P.
2. DIRECTOR HEALTH SERVICES,
KASUMPTI, SHIMLA, H.P.
3 DIRECTOR, MEDICAL EDUCATION &
RESEARCH, KASUMPTI, SHIMLA, H.P.
4. PRINCIPAL-CUM-CHAIRMAN (E.C.)
ROGI KALYAN SAMITI (RKS) IGMC &
HOSPITAL, SHIMLA, H.P.
...APPELLANTS
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-4-
(BY MR. AJAY VAIDYA, SENIOR
ADDITIONAL ADVOCATE
GENERAL.)
.
AND
MS. RINKU, D/O SH. HARNEK SINGH,
C/O K.D. VERNMA, VERMA COLONY,
NEAR LUXMI NARAYAN MANDIR,
SANJAULI, SHIMLA-6.
...RESPONDENT
(BY MR. V.D. KHIDTTA,
ADVOCATE.)
LETTERS PATENT APPEAL NO. 121 of 2022
Between:
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA, H.P.
2. DIRECTOR HEALTH SERVICES,
KASUMPTI, SHIMLA, H.P.
3. DIRECTOR, MEDICAL EDUCATION &
RESEARCH, KASUMPTI, SHIMLA,
H.P.
4. PRINCIPAL-CUM-CHAIRMAN (E.C.)
ROGI KALYAN SAMITI (RKS) IGMC &
HOSPITAL, SHIMLA, H.P.
...APPELLANTS
(BY MR. AJAY VAIDYA, SENIOR
ADDITIONAL ADVOCATE
GENERAL.)
AND
SH. LALIT SHARMA, S/O SH. TEK
RAM SHARMA, L.I.G. BLOCK-2, SET
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-5-
NO. 9, HOUSING BOARD COLONY,
JAKHU, SHIMLA-1.
...RESPONDENT
(BY MR. V.D. KHIDTTA,
.
ADVOCATE.)
LETTERS PATENT APPEAL NO. 122 of 2022
Between:
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT
OF HIMACHAL PRADESH, SHIMLA,
H.P.
2. DIRECTOR HEALTH SERVICES,
KASUMPTI, SHIMLA, H.P.
3.
DIRECTOR, MEDICAL EDUCATION &
RESEARCH, KASUMPTI, SHIMLA,
H.P.
4. PRINCIPAL-CUM-CHAIRMAN (E.C.)
ROGI KALYAN SAMITI (RKS) IGMC &
HOSPITAL, SHIMLA, H.P.
...APPELLANTS
(BY MR. AJAY VAIDYA, SENIOR
ADDITIONAL ADVOCATE
GENERAL.)
AND
SH. PRINCE DOGRA (LAB
ASSISTANT), C/O SH. JOGINDER
SINGH, VPO, RAJIANA ( 53 MILES)
TEHSIL NAGROTA BAGWAN,
DISTRICT KANGRA, H.P.
...RESPONDENT
(BY MR. V.D. KHIDTTA,
ADVOCATE.)
____________________________________________________
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-6-
These appeals coming on for admission this day,
Hon'ble Mr. Justice A.A. Sayed, delivered the following:
.
JUDGMENT
After the matters were heard for some time,
learned Counsel for the respondents states that the
respondents would challenge the consideration order dated 29th
January, 2019, by filing appropriate proceedings and that the
contempt petitions would not be pressed before the learned
Single Judge. r
2. In view of the aforesaid statement, learned Senior
Additional Advocate General seeks leave to withdraw these
appeals. The LPAs are allowed to be withdrawn. The appeals
to stand disposed of accordingly. Pending miscellaneous
application(s), if any, also to stand disposed of.
(A. A. Sayed)
Chief Justice
( Jyotsna Rewal Dua )
Judge
September 5, 2022
(hemlata)
