Himachal Pradesh High Court
National Career Public Education ... vs . State Of H.P. & Others. on 18 July, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
National Career Public Education Committee vs. State of H.P. & others.
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CWP No. 4508 of 2021 a/w CWP Nos. 4518, 4958, 4964, 4982, 4988 & 5026 of 2021.
18.07.2022 Present: Mr. Dushyant Dadwal, Advocate, for the petitioner(s), in all the petitions except CWP No. 4518 of 2021.
Mr. B.C. Negi, Senior Advocate with Mr. Rajat Awasthi, Advocate, for the petitioner in CWP No. 4518 of 2021.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents-State.
Mr. Dinesh Thakur, Advocate, for respondent No. 3- University.
Having heard the learned Counsel for the petitioners, learned Senior Additional Advocate General and learned Counsel for the University, presently, by way of an interim order, we issue the following directions:-
1. Upon the petitioners/Institutions, paying the provisional affiliation fee/balance 50% provisional affiliation fee (if not already paid), as demanded by Respondent No. 2-University, within 10 days from today, they are permitted to make an application for permanent affiliation in the prescribed proforma alongwith the requisite fee for the said permanent affiliation.
2. If such application for permanent affiliation is made (after payment of the provisional affiliation fee), the same shall be considered and decision thereon shall be taken by the Respondent No. 2-University, in accordance with law, within four weeks from the receipt of the application for permanent affiliation, without insisting on temporary affiliation. ::: Downloaded on - 19/07/2022 20:03:40 :::CIS
2. We make it clear that this order is passed without .
prejudice to the rights and contentions of the parties and would be subject to further orders.
3. List the matters after six weeks.
r to ( A.A. Sayed )
Chief Justice
July 18, 2022 ( Jyotsna Rewal Dua )
(hemlata) Judge
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