Himachal Pradesh High Court
Sunder Nagar Integrated Rural ... vs . State Of H.P. & Ors. on 30 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Sunder Nagar Integrated Rural Development Association Vs. State of H.P. & Ors.
CWP No. 3221/2022.
30.05.2022 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Addl. AG, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. AGs, Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy. AGs and Mr. Rajat Chauhan, Law Officer, for respondents No. 1 and 2.
Mr. Surinder Sharma, Advocate, for respondent No. 3.
Mr. Dinesh Thakur, Advocate, for respondent No. 4.
Mr. Anjana Thakur, Advocate, vice counsel for respondent No.5.
The instant petition has been filed for the grant of following substantive relief:
"Kindly call for the records of the case and issue appropriate writ, orders or directions in favour of the petitioner and against the respondents directing the respondents No. 1 to 4 to grant the requisite NOC to the running of B. Pharmacy Degree Course, Diploma in Agricultural Engineering and Diploma in Medical Lab Technology Courses, being sought to the run by the petitioner Society, forthwith"
Learned Additional Advocate General has placed on record instructions dated 28.05.2022, relevant portion whereof reads as under: "That the Govt. vide letter no. EDN(TE)A(1)2/2021 dated 27.05.2022 has issued the necessary "No Objection Certificate" in favour of SIRDA Polytechnic to start the Diploma in Agriculture Engineering and B. Pharmacy Courses subject to the fulfillment of all terms and conditions and the same has been received by the representatives of the petitioner institute by ::: Downloaded on - 31/05/2022 20:10:03 :::CIS hand on dated 28.05.2022 (copy of the NOC dated 27.05.2022 alongwith the receipt of .
the representative of the petitioner)."
Now that respondent No. 2 has granted No Objection in favour of the petitioner to run B. Pharmacy Degree Course, Diploma in Agriculture Engineering and in Medical Lab Technology Courses, we direct respondent No. 4 to accord necessary affiliation and respondents No. 5 and 6 to grant necessary permission to start the courses (save and except on account of any legal impediment) within 15 days' from today.
List on 15.06.2022, when status report in this regard be filed alongwith the course of action that has been adopted for issuance of NOC for the 3rd Course, i.e. Diploma in Medical Lab Technology.
Needless to say that in case the petitioner is required to file any document(s)/certificate(s) for grant of affiliation, the needful be done within two days of raising of demand of such document.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 30th May, 2022 (raman) ::: Downloaded on - 31/05/2022 20:10:03 :::CIS