Himachal Pradesh High Court
Sundernagar Integrated Rural Dev. ... vs . State Of H.P. & Ors. on 13 July, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Sundernagar Integrated Rural Dev. Association vs. State of H.P. & ors.
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CWP No. 3221/202213.7.2022 Present: Mr. Peeyush Verma, Advocate, for the petitioner.
Mr. Ashok Sharma, A.G. with Mr. Rajinder Dogra, Sr. Addl. A.G., Mr. Bhupinder Thakur and Mr. Yudhvir Singh Thakur, Dy.A.Gs. for the State.
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, CGC, for respondent No.6.
Learned Deputy Advocate General has placed on record instructions dated 17.6.2022 along with copies of NOCs and receipts, which reveal that the permission has already been granted in favour of the petitioner for starting all three courses i.e. B. Pharmacy Degree course, Diploma in Agriculture Engineering and Diploma in Medical Lab Technology Course;
subject to fulfillment of other terms and conditions, if any, in that regard.
As regards Himachal Pradesh Technical University, it conducted the inspection on 27.6.2022, wherein certain discrepancies were found. Copy of inspection report has been handed over to the learned counsel for the petitioner in the open court.
List on 20.7.2022. In the meanwhile, the petitioner may remove the deficiencies/respond to the inspection report.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 13.7.2022 (pankaj) ::: Downloaded on - 13/07/2022 20:05:47 :::CIS