Himachal Pradesh High Court
Sunder Nagar Integrated Rural Dev. ... vs . State Of Hp & Ors on 22 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Sunder Nagar Integrated Rural Dev. Association Vs. State of HP & ors CWP No.3221 of 2022 .
22.6.2022 Present:- Mr. Ajay Kumar, Advocate vice counsel for the petitioner.
Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Sr. Additional Advocate General with M/s Vinod Thakur & Shiv Pal Manhans, Additional. Advocates General and M/s Bhupender Singh Thakur & Yudhvir Singh Thakur, Dy. Advocates General for respondents-State.
Mr. Surinder Sharma, Advocate, for repsondent No.3.
Mr. Dinesh Thakur, Advocate for respondent No.4.
Mr. Vijay Kumar Arora, Advocate, for respondent No.5.
Mr. Shashi Shirshoo, CGSC for respondent No.6.
Mr Dinesh Thakur, learned counsel for respondent No.4 has placed on record instructions dated 9.6.2022, relevant portion whereof reads as under:-
"With reference to the subject cited above and in compliance to the directions issued by the Hon'nble High Court in the CWP No. 3221/2022 on 30.5.2022, it is intimated that the application for affiliation of B.Pharma of SIRDA Polytechnic has been considered and process of inspection for Physical Verification of Infrastructure/other facilities in the institution to start B.Pharma in SIRDA Polytechnic has been initiated."
Now, respondent No.4 is directed to conduct the inspection within a period of two weeks and thereafter report be placed on record on or before the next date of hearing.
As regards other faculty, respondent No.3 is directed to conduct the inspection within the same time and furnish the report.
List on 6.7.2022.
( Tarlok Singh Chauhan) [[[ Judge (Chander Bhusan Barowalia) Judge 22nd June, 2022 (Guleria) ::: Downloaded on - 23/06/2022 20:04:02 :::CIS