Himachal Pradesh High Court
Mandeep Bhadyaria vs . State Of H.P. & Others. on 28 June, 2022
Bench: Amjad Ahtesham Sayed, Tarlok Singh Chauhan
Mandeep Bhadyaria vs. State of H.P. & others.
.
CWP No.884 of 2022.
28.06.2022. Present: Mr. Ajay Sipahiya, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondent-State.
The CWP is already disposed of and listed for compliance-affidavit today.
Learned Senior Additional Advocate General has tendered the compliance-affidavit dated 27.06.2022, wherein, in paragraph-6, it is stated as follows:-
"6......after having received the above information and references from the Registrar, HP Para Medical Council, Shimla, the matter was again examined by the duly constituted committee in the office of the present deponent whereafter it has unanimously been decided on the basis of above information that the committee may not recommend the petitioner for appointment on contract basis....."
Learned counsel for the petitioner has invited our attention to the order dated 24.09.2021 passed in CWP No. 2056/2021, which reads as follows:-
"Copy of the order passed by the Hon'ble Supreme Court in SLP (Special Leave Petition) No. 1899 of 2012, indicates that the issue with regard to recognition of respondent No.4 institute/college, is sub judice before the Hon'ble Supreme Court. Therefore, order dated 26th August, 2021, passed by this Court is ordered to be kept in abeyance till the decision of the Hon'ble Supreme Court."::: Downloaded on - 05/07/2022 20:01:33 :::CIS -2-
On the request of learned counsel for the petitioner, .
the matter is adjourned sine die with liberty to the parties to move the Court after the decision of the Hon'ble Supreme Court.
( A.A. Sayed )
Chief Justice
r (Tarlok Singh Chauhan)
Judge
June 28, 2022.
(krt/pankaj)
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