Himachal Pradesh High Court
Mandeep Singh & Ors vs State Of H. P. & Ors on 4 August, 2021
Bench: Tarlok Singh Chauhan, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 4318 of 2021
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Date of decision: 04.08.2021.
Mandeep Singh & Ors. .....Petitioners.
Versus
State of H. P. & Ors. .....Respondents.
Coram:
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Hon'ble Mr. Justice Satyen Vaidya, Judge.
Whether approved for reporting? 1 No.
For the Petitioner
r : Mr. Maan Singh, Advocate.
For the Respondents: Mr. Ashok Sharma, A.G. with Mr.
Vinod Thakur, Mr. Hemanshu Misra,
Mr. Shiv Pal Manhans, Addl. A.Gs.
and Mr. Bhupinder Thakur, Dy. A.Gs.,
for respondents-State.
(Through Video Conferencing)
Tarlok Singh Chauhan, Judge (Oral)
The instant petition has been filed for the grant of following substantive reliefs:-
i) That the order dated 17.12.2016, annexure P-9, passed by the respondent No. 1 may very kindly be quashed and set aside to the extent, one time relaxation has been denied to the petitioners for getting themselves registered with the Para Veterinary Council and from seeking employment as Veterinary Pharmacist in Animal Husbandry Department.1
Whether the reporters of the local papers may be allowed to see the Judgment?Yes ::: Downloaded on - 31/01/2022 22:48:48 :::CIS 2
ii) That the respondents No. 1 and 2 may very kindly be directed to register the names of petitioners as Para .
Veterinary Practitioners under sub-Section 2 of Section 38 of Para Veterinary Council Act, 2010 and issue necessary certificates of registration on the analogy of case of petitioners in CWP No. 2695 of 2018/2843 of 2020, titled Manoj Kumar and others vs. State of Himachal Pradesh and others.
2. The issue in question is squarely covered by a judgment rendered by Principal Division Bench in CWP No. 2695 of 2018, titled Manoj Kumar & others vs. State of Himachal Pradesh & others, decided on 19.11.2019.
3. Accordingly, for the reasons recorded in the said petition, which shall apply mutatis mutandis to the instant writ petition, this writ petition is allowed. Consequently, impugned order dated 17.12.2016 (Annexure P-9), passed by respondent No. 1 is quashed and set aside. Respondent No. 1/State is directed to consider the case of the petitioners and pass orders afresh for the purpose of registering them with Himachal Pradesh Para Veterinary Council and for their employment as Veterinary Pharmacist in Animal Husbandry Department, in light of the observations already made in the judgment rendered in Manoj Kumar's case (supra) and in light of the judgment rendered by this Court in CWP No. 8627 of 2010, titled Manav Bharti ::: Downloaded on - 31/01/2022 22:48:48 :::CIS 3 University vs. State of H.P. & others, decided on 13.04.2011, within a period of four weeks from today.
.
The petition stands disposed of, so also pending application(s), if any.
(Tarlok Singh Chauhan) Judge (Satyen Vaidya) th 4 August, 2021 Judge (sanjeev) ::: Downloaded on - 31/01/2022 22:48:48 :::CIS