Himachal Pradesh High Court
Chander Mehta vs State Of Himachal Pradesh on 25 July, 2022
Bench: Tarlok Singh Chauhan, Sandeep Sharma
1
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 25th DAY OF JULY, 2022
.
BEFORE
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR.JUSTICE SANDEEP SHARMA
Between:
r to
CIVIL WRIT PETITION NO. 5181 OF 2020
CHANDER MEHTA, S/O LATE SH.
PIARE LAL, R/O VILLAGE KURYAL
KHERA, P.O. PIRSALUHI, TEHSIL
RAKKAR, DISTRICT KANGRA, H.P.
...PETITIONER
(BY MS. RANJANA PARMAR, SENIOR ADVOCATE WITH MS.
RASHMI PARMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH, SHIMLA2.
2. DIRECTOR OF HEALTH SERVICES,
HIMACHAL PRADESH, SHIMLA9.
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2
3. REGISTRAR PARA MEDICAL
COUNCIL, IGMC SHIMLA, H.P.
...RESPONDENTS
.
(BY MR. AJAY VAIDYA, SENIOR
ADDITIONAL ADVOCATE GENERAL,
FOR R1 & 2. )
(MR. DALIP K. SHARMA, ADVOCATE,
FOR RESPONDENT NO. 3)
passed the following:
r to
This petition coming on for orders this day, the Court
ORDER
Learned counsel for respondent No. 3, on instructions, states that the name of petitioner has been registered with Para Medical Council, IGMC, Shimla.
2. In view of this, the instant petition seeking such direction has been rendered infructuous and the same is disposed of as such.
3. Now that the name of petitioner has been registered with Para Medical Council, the respondents are directed to ::: Downloaded on - 26/07/2022 20:02:23 :::CIS 3 consider his case for the post of Medical Laboratory Technician, GradeII.
.
The pending application(s), if any, are disposed of.
(Tarlok Singh Chauhan)
Judge
July 25, 2022
Kalpana
r to (Sandeep Sharma)
Judge
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