Himachal Pradesh High Court
The Blooms Education Society vs . State Of H.P. on 11 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
The Blooms Education Society Vs. State of H.P. & Ors.
.
CWP No. 5746 of 2022 11.10.2022 Present: Mr. Ankush Dass Sood, Senior Advocate, with Mr. Ajay Kumar Dhiman, Advocate, for the petitioner.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Shiv Pal Manhans, Additional Advocate General, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
Mr. Surender Verma, Advocate, for respondent No.2.
Mr. Vinod Chauhan, Advocate, for respondent No.3.
Mr. Sanjeev Bhushan, Senior Advocate, with Mr. Rakesh Chauhan, Advocate, for the applicant.
At the oral request of learned counsel for the petitioner, National Council Teacher Education (NCTE) (Northern Regional Committee), G-7, Sector-10, Near Metro Station, Dwarika, New Delhi-110075, is impleaded as party respondent through its Regional Director and shall figure as respondent No.5 in the petition.
Issue notice to the newly added respondent No.5. Mr. Rajesh Prakash, Advocate, appears and waives service of notice on behalf of the newly added respondent No.5.
Reply/instructions on behalf of the newly impleaded respondent No.5 be filed within a period of two weeks.
Respondent No.3 is directed to produce the relevant record pertaining to the permission granted to the petitioner/institute on the next date of hearing.
List on 27.10.2012. The record of CWP No. 1780 of 2019 be appended alongwith this petition.
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Since the applicant was a party in the earlier Writ Petition being CWP No.1780 of 2019, therefore, he is allowed to intervene in these proceedings.
The application stands disposed of.
r to (Tarlok Singh Chauhan)
Judge
(Virender Singh)
Judge
October 11, 2022
(Vinod)
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