Decided On: 26.09.2024 vs State Of Himachal Pradesh & Others
2024 Latest Caselaw 14577 HP

Himachal Pradesh High Court

Decided On: 26.09.2024 vs State Of Himachal Pradesh & Others on 26 September, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                       2024:HHC:9152

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                     CWP No.    10467 of 2024
                                                     Decided on: 26.09.2024
    Anshul                                                  ... Petitioner
                      Versus




                                                                          .
    State of Himachal Pradesh & others                            ... Respondents





    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1





    ____________________________________________________           _
    For the petitioner      :     Mr. Vishwa Bhushan, Advocate.
    For the respondents     :     Mr. Rahul Thakur, Deputy Advocate
                                  General, for respondents No.1 to 3
                                  State.





                                  Mr. Sandeep Kumar Pandey, Advocate,
                                  for respondent No.4.
    Ajay Mohan Goel, Judge (Oral)

By way of this Writ petition, the petitioners has prayed

for issuance of directions to the respondents to issue the Incentive

Certificate for the purpose of seeking admission to the Post

Graduation Course in the Medical Colleges for the purpose of NEET,

P.G. Counselling.

2. In compliance to the order that was passed by the Court

on 25.09.2024, the Incentive Certificate has been issued to the

petitioner. Learned counsel for the petitioner acknowledges this fact.

3. Accordingly, as prayed for, this petition is disposed of

with the direction that in case there is any surviving grievance of the

petitioner, he may approach the Court in accordance with law.

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

2024:HHC:9152

Pending miscellaneous application(s), if any also stand disposed of

accordingly.

.

                                                  (Ajay Mohan Goel)
                                                       Judge
    September 26, 2024





        (Rishi)




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