Decided On: 17.12.2025 vs State Of Himachal Pradesh And Others
2025 Latest Caselaw 10297 HP

Himachal Pradesh High Court

Decided On: 17.12.2025 vs State Of Himachal Pradesh And Others on 17 December, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                        2025:HHC:44109
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                .
                                                           CWP No.          18524 of 2025





                                                           Decided on: 17.12.2025
    Vidyarthi Collage of Nursing                                           ... Petitioner





                                Versus

    State of Himachal Pradesh and others                                            ... Respondents




                                                     of
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1
    _____________________________________________________
                          rt
    For the petitioner      :     Mr. Tara Singh Chauhan, Senior
                                  Advocate with Mr. Surya Chauhan,
                                  Advocate.

    For the respondents                  :        Mr. Pushpender Jaswal, Addl. AG for
                                                  respondents-State.


                                         :        Mr. Sandeep K. Pandey, Advocate for
                                                  respondent No. 3.

                                         :        Ms. Tanu Sharma,                   Advocate        for




                                                  respondent No. 4.





                                         :        Mr. Vijender Katoch, Advocate for
                                                  respondent No. 5.
    Ajay Mohan Goel, Judge                        (Oral)

Learned Senior Counsel appearing for the petitioner

submits that in light of the stand that has been taken by the

respondents-State that the petitioner be allowed to withdraw the writ

petition, with liberty to the petitioner to file a fresh petition, praying

for issuance of a direction to the respondents to hold further round of

counseling to fill up the unfilled seats of B.Sc. Nursing. The petition

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

2025:HHC:44109

.

is accordingly permitted to be withdrawn, with liberty as prayed for.

Pending miscellaneous applications, if any, also stand disposed of

accordingly.

(Ajay Mohan Goel) Judge

of December 17, 2025 (narender)

rt