Himachal Pradesh High Court
Sunder Nagar Integrated Rural ... vs . on 15 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Sunder Nagar Integrated Rural Development Association vs. State of H.P. and others.
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CWP No.3221 of 2022.
15.06.2022. Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Additional Advocate Generals, Mr. Bhupinder Thakur and Mr. Yudhbir Singh Thakur, Deputy Advocate Generals, for respondents No. 1 and 2.
Mr. Surinder Sharma, Advocate, for respondent No.3.
Mr. Dinesh Thakur, Advocate, for respondent No.4.
Mr. Vijay Kumar Arora, Advocate, for respondent No.5.
Mr. Shashi Shirshoo, Central Government Standing Counsel, for respondent No.6.
Learned Additional Advocate General has placed on record a communication dated 13.06.2022 which goes to indicate that necessary permission has been accorded to the petitioner to commence Diploma in Medical Lab. Technology Courses in accordance with law.
As regards the 'NOC' for running the B. Pharmacy Degree Courses, 4th respondent is directed to impart clear-cut instructions on the next date of hearing. List on 22.06.2022.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) th 15 June, 2022. Judge (krt) ::: Downloaded on - 15/06/2022 20:05:59 :::CIS