Himachal Pradesh High Court
Dr. Abhinav Awasthi & Ors. vs . State Of H.P. & Ors. on 26 June, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Dr. Abhinav Awasthi & Ors. Vs. State of H.P. & Ors.
CWP No.6523 of 2021 .
26.06.2023 Present: Mr. Vishwa Bhushan, Advocate, for the petitioners.
Mr. Y.P.S. Dhaulta and Mr. Rupinder Singh Thakur, Additional Advocates General with Mr. Sumit Sharma, Deputy Advocate General, for respondents No.1 to 3 and 5.
Mr. Neel Kamal Sharma, Advocate, for respondent No.4.
CWP No.6523 of 2021 & CMP No.12356 of 2021 Various orders passed in the matter from time to time reflect that the respondent-State has been projecting that draft policy has been framed, but is yet to be approved by the Cabinet. For that reason, the matter has been repeatedly adjourned. The policy has still not been placed on record.
Today, when the matter was taken up, learned Deputy Advocate General placed on record copy of the instructions dated 09.06.2023, issued from the office of the Secretary (Health) to the Government of Himachal Pradesh addressed to the office of learned Advocate General, to the effect that four weeks' more time is required to proceed further in the matter. Learned counsel for the petitioners submitted that almost a year has gone by, but the draft policy has still not been finalized by the respondents. He further submits that counselling for PG Course is on the anvil. Under these circumstances, the ::: Downloaded on - 26/06/2023 20:33:05 :::CIS respondents are directed to take a final call in the matter .
before the next date, so that interest of the petitioners is also protected.
List on 07.07.2023.
Jyotsna Rewal Dua
June 26, 2023 Judge
Mukesh
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