Punjab-Haryana High Court
National Integrated Medical ... vs Union Of India And Others on 18 January, 2021
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
103 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-909-2021(O&M)
Date of Decision:18.01.2021
National Integrated Medical
Association (NIMA) ....... Petitioner
versus
Union of India and others ...... Respondents
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
***
Present: Mr.Sahil Khunger, Advocate for the petitioner.
Mr.Sharan Sethi, Addl.AG, Haryana.
***
TEJINDER SINGH DHINDSA, J. (ORAL)
This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
Pursuant to the order dated 14.01.2021 passed by this Court, Mr.Sharan Sethi, learned Addl.AG, Haryana, upon instructions from Dr. Satish Khathkar, District Ayurvedic Officer, Sonipat informs the Court that the representative of the petitioner/National Integrated Medical Association pertaining to the respective districts of Sonipat and Karnal would be permitted to participate in the recruitment process that had been initiated in terms of advertisement dated 01.01.2021 (Annexure P-3) issued by the District Ayush Society, Karnal and advertisement dated 04.01.2021 issued by District Ayush Society, Sonipat (Annexure P-4).
In the light of such categoric stand taken on behalf of the State, 1 of 2 ::: Downloaded on - 07-02-2021 13:52:38 ::: CWP-909-2021(O&M) -2- counsel representing the petitioner-association submits that the grievance raised in the instant petition stands redressed.
Petition is disposed of as infructuous.
(TEJINDER SINGH DHINDSA)
JUDGE
18.01. 2021
sunita
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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