Himachal Pradesh High Court
Dr. Abhinav Awasthi And Others vs . State Of Hp And Others on 4 April, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Dr. Abhinav Awasthi and others Vs. State of HP and others CWP No.6523 of 2021 04.04.2023 Present: Mr.Vishwa Bhushan, Advocate, for the petitioners.
M/s Tejasvi Sharma, Jitender Sharma, Pushpender Jaswal, Additional Advocate Generals, with Mr. Gautam Sood, Deputy Advocate General, for respondents No.1 to 3 State.
Mr. Neel Kamal Sharma, Advocate, for respondent No.4.
Dr. Ashwani Sharma (Sp. Sec. Health), to the Govt. of H.P. and Dhruv Sharma, Law Officer are present in person.
Learned Additional Advocate General has apprised the Court that the Government intends to take a conscious policy decision to ensure that the policy of the State Government with regard to admission to Post Graduate Courses in the Medical Colleges in the State of Himachal Pradesh is in harmony with the judgment of Hon'ble Supreme Court in T.N. Medical Officers Association Vs. Union of India, reported in 2021 (6) SCC
566. He submits that as the admissions to the Post Graduate Courses are scheduled in the month of August, 2023, the needful will be done before the admissions are made. He further submits that it will be in the interest of ::: Downloaded on - 05/04/2023 20:35:26 :::CIS .
justice in case the hearing of the case is deferred by four weeks, so that in the interregnum, appropriate policy can be framed by the Government. Ordered accordingly.
r to List on 10.05.2023, as prayed for.
(Ajay Mohan Goel) Judge April 04, 2023 (Rishi) ::: Downloaded on - 05/04/2023 20:35:26 :::CIS