Himachal Pradesh High Court
Sunidhi Kaundal vs State Of H.P. & Ors on 19 July, 2018
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1660 of 2018.
Decided on: 19.7.2018.
Sunidhi Kaundal ......Petitioner.
.
Versus
State of H.P. & Ors. .......Respondents.
Coram
The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting? 1.
For the petitioner: Mr. J.L. Bhardwaj, Advocate.
For the respondents: Mr. R.P.Singh, Dy. AG with Mr. Kunal Thakur, Dy.
AG for respondents No. 1 & 2.
Mr. Neel Kamal Sharma, Advocate, for respondent
No. 3.
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Justice Dharam Chand Chaudhary, J (Oral).
The issue raised in this writ petition is same as in CWP No. 1414 of 2018, titled Sahil Prashar vs. State of H.P. & ors., dismissed vide judgment dated 13.7.2018. As regards the Corrigendum(s) dated 13.6.2018, Annexures P-9 & P-11, whereby the words "private occupation"
from clause 3 of main item IV(A) of the Prospectus providing eligibility criteria for admission to MBBS/BDS courses during the year 2018-19 and Note 1 there under have been held by us as legal and valid in our judgment dated 13.7.2018 in CWP No. 1353 of 2018 titled Shivam Sharma vs. State of H.P. & ors., therefore, in view of the judgments ibid, this petition being devoid of any merits is dismissed, so also the pending application(s), if any.
( Dharam Chand Chaudhary ), Judge.
July 19, 2018, ( Vivek Singh Thakur ),
(karan) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 25/07/2018 23:00:10 :::HCHP