Himachal Pradesh High Court
Abhinav Awasthi And Ors. vs . State Of H.P. & Ors. on 22 February, 2022
Bench: Sabina, Satyen Vaidya
.
Abhinav Awasthi and ors. Vs. State of H.P. & ors.
CWP No. 6523 of 2021
22.02.2022 Present: Mr. Vishwa Bhushan, Advocate, for the
petitioners.
Mr. Ajay Vaidya, Sr. Additional Advocate General, for respondents No. 1 to 3.
Mr. Surender Verma, Advocate, for respondent No.4.
Learned Senior Additional Advocate General has submitted that a committee has been constituted to examine "allotment of seats for PG degree" for 50% State Quota seats for inservice and direct candidates and recommend the proposal in the light of the judgment delivered by Hon'ble Supreme Court of India in Civil Appeal No. 8047/2016State of UP and others Vs. Dr. Dinesh Singh Chauhan and judgment passed by the constituted Bench of Hon'ble Apex Court in 2021 (6) SSC 688 dated 31.08.2020 ( Tamilnadu Medical Association Vs. Union of India).
Learned Senior Additional Advocate General requests for an adjournment. List again on 15.03.2022.
( Sabina ) Judge ( Satyen Vaidya ) Judge February 22, 2022 (sushma) ::: Downloaded on - 22/02/2022 20:12:52 :::CIS