Himachal Pradesh High Court
Harshita Bhardwaj vs . State Of H.P. & Others. on 17 February, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Harshita Bhardwaj Vs. State of H.P. & others.
CWP No. 728 of 2022 .
17.2.2022 Present: Mr.Hirdaya Ram, Advocate, for the petitioner.
Ms.Reeta Goswami, Additional Advocate General, for respondents.
CWP No. 728 of 2022 & CMP No. 1378 of 2022 (CMPST No. 2473/22) Notice. Ms.Reeta Goswami, Additional Advocate General waives service and accepts notice on behalf of respondents and places on record photocopy of notice dated 17th February, 2022, issued by Controller of Examinations-cum-
Member Secretary, Prospectus Review Committee (MBBS/BDS). She submits that on the basis of confirmation of vacancy position from Medical and Dental Colleges by 28.2.2022, chance to the candidates, during 2nd round of counselling, to fill places of choices, shall be given on 1st March, 2022, up to 5:00 P.M. and on the basis thereof provisional result of 2nd round of counselling shall be declared on 4th March, 2022 and final result thereof shall be declared on 7th March, 2022 and thereafter admissions for 2nd round of counselling shall be made w.e.f. 8th to 11th March, 2022.
This petition was taken up for hearing on request of learned counsel for the petitioner during vacation on the basis of apprehension that 2nd round of counselling is going to be conducted w.e.f. 18.2.2022.
::: Downloaded on - 17/02/2022 20:11:08 :::CISIn view of information placed on record by learned Additional Advocate General, now matter deserves to be listed .
before appropriate Division Bench on opening of Courts after winter vacation.
Keeping in view nature of matter, respondents are directed to file reply to the petition on or before 22nd February, 2022.
r List for consideration on 24th February, 2022, before appropriate Bench.
CMP No. 1378 of 2022 (CMPST No. 2474/22) Allowed. The applicant/petitioner is exempted from filing English translation of Annexures annexed with the Writ Petition, at this stage, subject to filing of the same within seven days, as and when directed to do so.
The application stands disposed of.
(Vivek Singh Thakur), Vacation Judge.
17th February, 2022 (Keshav) ::: Downloaded on - 17/02/2022 20:11:08 :::CIS .
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