Himachal Pradesh High Court
Sonologist Association H.P. vs . Uoi & Ors on 16 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Sonologist Association H.P. Vs. UOI & ors a/w connected matters .
CWP No. 1654 of 2020 with CWP No. 1668 of 2020 16.11.2022 Present: Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate, for the petitioner in CWP No. 1654 of 2020.
Mr. Amrinder Singh Rana, Advocate, for the petitioner in CWP No. 1668 of 2020.
Mr. Balram Sharma, DSGI, for respondent UOI.
Mr. Ajay Vaidya, Sr. Addl. A.G., for respondentsState.
CMP No. 13397 of 2022 in CWP No. 1668 of 2020 The instant application has been filed for the grant of following relief:
"It is, therefore, most respectfully prayed that the present application may kindly be allowed and during the pendency of the writ petition, the respondents/nonapplicants be directed not to conduct the Competency Based Test as per the PC & PNDT (6 Months Training) Rules, 2014 in terms of order dated 05.06.2020 and be restrained from taking any penal action against of the members of the petitioner Society/Applicant.
Any other and further order which this Hon'ble Court deems fit or further orders which this Hon'ble Court may deems fit and proper in the facts and circumstances of the case be also passed in favour of the applicant/petitioner."::: Downloaded on - 17/11/2022 20:33:46 :::CIS
The respondents have already withdrawn the .
advertisement notice with regard to conduct of Competency Based Test, as is evident from notice dated 27.10.2022 (Annexure RA).
Consequently, the instant application is rendered infructuous and the same is dismissed as such.
r to (Tarlok Singh Chauhan) Judge (Virender Singh) Judge November 16, 2022 (kalpana) ::: Downloaded on - 17/11/2022 20:33:46 :::CIS