Himachal Pradesh High Court
Kashvi vs . State Of H.P. & Ors. on 2 March, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Kashvi Vs. State of H.P. & ors.
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CWP No. 8062/202102.03.2022 Present: Mr. Balwant Singh, Advocate, for the petitioner.
Mr. Ashok Sharma, Advocate General with Ms. Ritta Goswami, Additional Advocate General, for respondents No.1 & 2.
Mr. Vir Bahadur Verma, Advocate, for respondent No.3.
Learned Additional Advocate General submits that as per the instructions received from the Director Elementary Education, the respondents have decided to form a Committee of Eperts.
In our considered opinion, since the petitioner's IQ level has been assessed by a single doctor, it would be appropriate to direct the Medical Board consisting of three experts from the Specialty, to be constituted by the Principal of IGMC Shimla, may examine the petitioner for assessing her IQ level within three days. Report be placed well before the next date of hearing.
List on 05.03.2022.
Copy of this order be provided to learned Additional Advocate General for communicate the same to the concerned authorities.
( Mohammad Rafiq ) Chief Justice ( Jyotsna Rewal Dua ) Judge 2nd March, 2022(Rohit/vs) ::: Downloaded on - 02/03/2022 20:13:23 :::CIS