Himachal Pradesh High Court
Aneesh Kumar vs Raj Kumar & on 23 June, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
rd
ON THE 23 DAY OF JUNE, 2022
BEFORE
.
HON'BLE MR. JUSTICE TARLOK SINGH CHAUHAN
&
HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA
(1) CIVIL WRIT PETITION No. 1002 OF 2020
Between:-
1. ANEESH KUMAR, S/O SH. RATTAN LAL
SHARMA, R/O VILLAGE KHERIYAN, P.O.
BAMTA, TEHSIL SADAR, DISTRICT
BILASPUR, H.P.
2. JASWANT SINGH, S/O SH. PIAR SINGH, R/O
VILLAGE PALTI, P.O. BARDI, TEHSIL
GHUMARWIN, DISTRICT BILASPUR, H.P.
3. HEM RAJ, S/O SH. RAM LAL, R/O VILLAGE
PALTI, P.O. BARDI, TEHSIL GHUMARWIN,
DISTRICT BILASPUR, H.P.
4. GAURAV CHANDEL, S/O LATE SH. SADA
RAM, R/O VILLAGE TARER, P.O.
CHANDPUR, TEHSIL SADAR, DISTRICT
BILASPUR, H.P.
5. SUNITA DEVI, W/O SH. GAURAV CHANDEL,
R/O VILLAGE TARER, P.O. CHANDPUR,
TEHSIL SADAR, DISTRICT BILASPUR, H.P.
6. GOGINDER SHARMA, S/O SH. GOPAL DASS
SHARMA, R/O VILLAGE WHANDWAR, P.O.
CHANDPUR, TEHSIL SADAR, DISTRICT
BILASPUR, H.P.
......PETITIONERS
(BY MR. BHUVNESH SHARMA & MR.
RAMAKANT SHARMA, ADVOCATES)
AND
1. STATE OF HIMACHAL PRADESH THROUGH ITS PRINCIPAL
SECRETARY (HEALTH) TO THE GOVT. OF HIMACHAL
PRADESH, SHIMLA171002.
2. DIRECTOR OF HEALTH SERVICES,
HIMACHAL PRADESH, SHIMLA-9.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
2. CIVIL WRIT PETITION No. 1031 OF 2020
Between:-
NARESH RANA, S/O SH. JANAK CHAND, R/O
VPO NAGEHAR, TEHSIL BAIJNATH, DISTRICT
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KANGRA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
.
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH, SHIMLA.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
3. CIVIL WRIT PETITION No. 1032 OF 2020
Between:-
YASH PAL, AGED ABOUT 37 YEARS, SON OF
SH. GULAB DUTT, R/O VILLAGE SOKRI, VPO
SALOGRA, TEHSIL AND DISTRICT SOLAN,
H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
4. CIVIL WRIT PETITION No. 1033 OF 2020
Between:-
DEVINDER SINGH, SON OF SH. MAST RAM
TEKTA, R/O VILLAGE DHAGHALI, P.O, BALAG,
TEHSIL THEOG, DISTRICT SHIMLA, H.P.
......PETITIONER
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-3-
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
.
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SHIMLA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
5. CIVIL WRIT PETITION No. 1034 OF 2020
Between:-
RAJINDER SINGH, S/O SH. PRABH
DAYAL, VILLAGE BARNAJU, P.O.
CHAUNTRA, TEHSIL JOGINDERNAGAR,
DISTRICT MANDI, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
MANDI, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
6. CIVIL WRIT PETITION No. 1035 OF 2020
Between:-
POOJA DHIMAN, W/O SH. RAJESH
DHIMAN, R/O VPO CHHATRI,
TEHSIL SHAHPUR, DISTRICT
KANGRA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
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AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
7. CIVIL WRIT PETITION No. 1036 OF 2020
Between:-
KEWAL KUMAR, R/O VILLAGE
PROH, P.O. JANGHI, TEHSIL AND
DISTRICT CHAMBA, H.P.
r ......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
CHAMBA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
8. CIVIL WRIT PETITION No. 1048 OF 2020
Between:-
GUMAT RAM, S/O SH. BHAG
CHAND, R/O VPO KALIYALA,
TEHSIL BANJAR, DISTT.
KULLU, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
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THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
.
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KULLU, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
9. CIVIL WRIT PETITION No. 1049 OF 2020
Between:-
MANUJ DHATWALIA, S/O SH.
SURESH KUMAR, R/O VILLAGE
RABON, PO SAPROON, TEHSIL
AND DISTRICT SOLAN, H.P
r ......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
10. CIVIL WRIT PETITION No. 1050 OF 2020
Between:-
SANJAY KUMAR, S/O SH. GEETA RAM,
R/O VILLAGE JAGTAWAN TAKIA, PO
KUTHAR, TEHSIL KASAULI, DISTRICT
SOLAN, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
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THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
.
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
11. CIVIL WRIT PETITION No. 1051 OF 2020
Between:-
GURBAX KAUR, W/O SH. HARMAIL
SINGH KANG, R/O VPO ISPUR, SUB
TEHSIL ISPUR, DISTRICT UNA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
UNA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
12. CIVIL WRIT PETITION No. 1069 OF 2020
Between:-
RAJESH KUMAR, S/O SH. NAND LAL,
R/O VPO BATAL, TEHSIL ARKI,
DISTRICT SOLAN, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
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2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
13. CIVIL WRIT PETITION No. 1070 OF 2020
Between:-
PRIYANKA PURI, D/O LATE SH. NAVEEN
PURI, R/O VILLAGE MOHALLA, PO
HARDASPURA, TEHSIL AND DISTRICT
CHAMBA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
CHAMBA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
14. CIVIL WRIT PETITION No. 1071 OF 2020
Between:-
ARCHANA, D/O SH. DHARAM PAL, R/O
VPO YORNATH, TEHSIL KAYLONG,
DISTRICT LAHAUL SPITI, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
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PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
LAHAUL SPITI, H.P.
......RESPONDENTS
.
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
15. CIVIL WRIT PETITION No. 1072 OF 2020
Between:-
PUNEET BEHAL, S/O SH. HEM RAJ
BEHAL, R/O HOUSE NO. 85, SECTOR
NO.6, KOSERIAN, TEHSIL SADAR,
BILASPUR, DISTT. BILASPUR, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE
r GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
BILASPUR, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
16. CIVIL WRIT PETITION No. 1073 OF 2020
Between:-
MAMTA KUMARI, W/O SH. RAJESH
KUMAR, R/O VPO ARTHI, TEHSIL BALH,
DISTRICT MANDI, H.P
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
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3. DISTRICT EMPLOYMENT OFFICER,
MANDI, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
.
17. CIVIL WRIT PETITION No. 1076 OF 2020
Between:-
RUCHI RANI, W/O SH. RKAESH
KUMAR, R/O VPO BIJAPUR, TEHSIL
JAISINGHPUR, DISTRICT KANGRA,
H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
18. CIVIL WRIT PETITION No. 1077 OF 2020
Between:-
SUSHIL KUMAR, S/O SH. GHANSHYAM,
R/O VPO CHHATRI, TEHSIL SHAHPUR,
DISTRICT KANGRA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, H.P.
......RESPONDENTS
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(BY MR. AJAY VAIDYA, SR. ADDL. AG)
19. CIVIL WRIT PETITION No. 1081 OF 2020
Between:-
.
1. REENA KUMARI W/O SH. KASHMIR
SINGH, R/O VILLAGE SUIN, PO SUIN
SURHAR, TEHSIL SADAR, DISTRICT
BILASPUR, H.P.
2. SURINDER KUMAR S/O SH. KRISHAN
RAM, R/O VILLAGE JANED, PO
SHIKAROHA, TEHSIL SADAR, DISTT.
BILASPUR, H.P.
3. RITU RAJ, S/O SH. DHARAM PAL,
R/O VPO PANJGAIN, TEHSIL SADAR,
DISTRICT BILASPUR, H.P.
4. RAJESH KUMAR, S/O SH. BASHARI,
R/O VILLAGE PHURARI, PO HAWAN,
TEHSIL GHUMARWIN, DISTRICT
BILASPUR, H.P.
......PETITIONERS
(BY MR.BHUVNESH SHARMA &
RAMAKANT SHARMA, ADVOCATES)
MR
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH.
2. DIRECTOR OF HEALTH SERVICES,
HIMACHAL PRADESH, SHIMLA-9.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
20. CIVIL WRIT PETITION No. 1087 OF 2020
Between:-
1. POONAM BALA, W/O SH. SANJEEV
KUMAR, R/O VPO KUNGRAL, TEHSIL
HAROLI, DISTRICT UNA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF H.P.
3. DISTRICT EMPLOYMENT OFFICER,
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UNA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
.
21. CIVIL WRIT PETITION No. 1102 OF 2020
Between:-
RAJESH KUMAR, S/O SH. SITA RAM,
R/O VILLAGE KATHLA, PO
DHARAMPUR, TEHSIL KASAULI,
DISTRICT SHIMLA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
22. CIVIL WRIT PETITION No. 1103 OF 2020
Between:-
KAMLESHWAR, S/O SH. MANGAT RAM, R/O
SHIVA NIWAS NOROWJEE ROAD, KOTWALI
BAZAR DHARAMSHALA, DISTRICT KANGRA,
H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
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23. CIVIL WRIT PETITION No. 1156 OF 2020
Between:-
1. AMIT SAGAR, S/O RAJIV KUMAR, R/O VPO
HOBAR, TEHSIL BHATIYAT, DISTRICT
.
CHAMBA, H.P.
2. SURENDER KUMAR S/O ROSHAN LAL, R/O
BHALSI, PO CHHIACHHI, NALAGARH,
DISTRICT SOLAN, H.P.
3. DHARAM PAL S/O BUDH RAM, R/O
VILLAGE BARGU (KATAL), POST OFFICE
EKHOO, TEHSIL KASAULI, DISTRICT SOLAN,
H.P.
4. BAHADUR SINGH S/O SH. PREM CHAND,
R/O VILLAGE KALHARIWALA, TEHSIL BADDI,
DISTRICT SOLAN, H.P.
5. SANJAY KUMAR S/O SH. BALAK RAM, R/O
VILLAGE CHAMBA, POST OFFICE JAMBLA,
TEHSIL SUNDERNAGAR, DISTRICT MANDI,
H.P.
6. SANJAY KUMAR S/O SH. CHAMARU RAM,
R/O VILLAGE SARUNDA, PO SANDHI, TEHSIL
AND DISTRICT CHAMBA, H.P.
7. CHETAN MEHTA SON OF MOHI RAM, R/O
VILLAGE GAHAN, PO KHUNNI, NANKHARI,
DISTRICT SHIMLA, H.P.
8. HARSH KUMAR S/O DUNI CHAND, R/O
MOHALLA HARDASPURA, PO HARDASPURA,
TEHSIL AND DISTRICT CHAMBA, H.P.
9. RAVI PRAKASH SON OF GANGA RAM, R/O
VILLAGE REWARI, PO DALASH, TEHSIL ANNI,
DISTRICT KULLU, H.P.
10. AKASH KUMAR S/O MEHAR CHAND, R/O
MOHALLA DHARAD, PO CHAMBA, TEHSIL
AND DISTRICT, CHAMBA, H.P.
11. HITESH ANAND S/O PREM BHARTI, R/O
VPO BHANOTA, TEHSIL AND DISTRICT,
CHAMBA, H.P.
12. SHALINI DEVI D/O KASHMIR SINGH, R/O
VPO MEHRE, TEHSIL BARSAR, DISTRICT
HAMIRPUR, H.P.
13. SARLA DEVI D/O LAXMAN, R/O
DEOGHAT, P.O SAPROON, TEHSIL AND
DISTRICT SOLAN, H.P.
14. BIRENDER S/O SHAKTI KUMAR, R/O
TIKKER PANOH, P.O. NALAGARH, DISTRICT
SOLAN, H.P.
15. PANKAJ KUMAR S/O MAHENDER SINGH,
R/O LUHARIUN P.O LOHARUIN, TEHSIL
GHUMARWIN, DISTRICT BILASPUR, H.P.
16. MANISHA DEVI DAUGHTER OF CHET
RAM, R/O VILLAGE JOKHALI PANDAL, POST
OFFICE DADOKHARI, TEHSIL RAMSHEHAR,
DISTRICT SOLAN, HP.
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17. PRAKASH CHAND S/O TEK SINGH, R/O
NEHRA, POST OFFICE CHAIL CHOWK, TEHSIL
CHACHIOT, DISTRICT MANDI, H.P.
18. AMIT KUMAR S/O DES RAJ, R/O VPO
CHOWARI, DISTRICT CHAMBA, H.P.
19. NEK MOHAMMAD S/O GANI MOHAMMAD,
.
R/O ROKHAN, PO BAILA, TEHSIL NALAGARH,
DISTRICT SOLAN, H.P.
20. HARISH SHARMA S/O SANT RAM
SHARMA, R/O VILLAGE PATTI TEHSIL ARKI,
DISTRICT SOLAN, H.P.
21. SARAN DASS, S/O SH. MANGAT RAM, R/O
VILLAGE DHAR, PO BHALAWAG, TEHSIL
KUMARSAIN, DISTRICT SHIMLA, H.P.
......PETITIONERS
(BY MR. ASHWANI KAUNDAL & MR.
DIWAKAR DEV SHARMA, ADVOCATES)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH SHIMLA-2.
2. DIRECTOR OF HEALTH SERVICES,
HIMACHAL PRADESH, SHIMLA-9.
3. HIMACHAL PRDESH PARA MEDICAL
COUNCIL, THROUGH ITS REGISTRAR,
SHIMLA, DISTRICT SHIMLA, H.P.
4. HIMACHAL PRADESH STAFF
SELECTION COMMISSION THROUGH
ITS SECRETARY, HAMIRPUR,
DISTRICT HAMIRPUR, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG FOR 1 & 2)
(MR. SANJEEV K. MOTTA, ADVOCATES FOR R-4)
24. CIVIL WRIT PETITION No. 1171 OF 2020
Between:-
CHITRA REKHA, W/O SANJEEV KUMAR,
VPO GHASHI, TEHSIL KASAULI, DISTRICT
SOLAN, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH) TO
THE GOVT. OF HIMACHAL PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
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PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
.
25. CIVIL WRIT PETITION No. 1172 OF 2020
Between:-
KANCHNA DEVI D/O INDER PAL SINGH
R/O VILLAGE PATTI, PO RISSA, TEHSIL
SARKAGHAT, DISTRICT MANDI, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH) TO
THE GOVT. OF HIMACHAL PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO THE
GOVERNMENT OF HIMACHAL PRADESH.
3. PARA MEDICAL COUNCIL OF HIMACHAL
PRADESH THROUGH ITS DIRECTOR TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
4. DISTRICT EMPLOYMENT EXCHANGE,
MANDI, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL, ADVOCATE
GENERAL)
26. CIVIL WRIT PETITION No. 1173 OF 2020
Between:-
ASHOK KUMAR, S/O SH. PREM LAL, R/O
HOLING, PO THIROL, TEHSIL LAHAUL,
DISTRICT LAHAUL SPITI, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
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TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
.
3. DISTRICT EMPLOYMENT OFFICER,
LAHAUL SPITI, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
27. CIVIL WRIT PETITION No. 1174 OF 2020
Between:-
NEELAMA DEVI, W/O SH. PANKAJ KUMAR,
R/O VILLAGE SANGROH, P.O. SAMIRPUR,
TEHSIL BEMSAN, DISTRICT HAMIRPUR, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
MANDI, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
28. CIVIL WRIT PETITION No. 1183 OF 2020
Between:-
POOJA DEVI D/O SH. CHUNI LAL GUPTA,
R/O VILLAGE ARTHI, P.O. BHANGRATA,
TEHSIL BALH, DISTRICT MANDI, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
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THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
MANDI, H.P.
.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
29. CIVIL WRIT PETITION No. 1184 OF 2020
Between:-
ARUN SINGH, S/O SH. GEETA RAM, R/O
VILLAGE JAGTAWAN TAKIA, P.O. KUTHAR,
TEHSIL KASAULI, DISTRICT SOLAN, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
30. CIVIL WRIT PETITION No. 1239 OF 2020
Between:-
1. ARUN MEHRA, S/O LATE SH. BHUVNESH
MEHRA, VPO KANGRA, TEHSIL AND
DISTRICT KANGRA, H.P.
2. HIMANSHU MEHTA, R/O VPO SAMLOTI,
TEHSIL NAGROTA BAGWAN, DISTRICT
KANGRA, H.P.
3. MUKESH KUMAR, S/O SH. JAI KARAN
DASS, R/O VILLAGE MAKROTI, P.O.
LADWARA, TEHSIL SHAHPUR, DISTRICT
KANGRA, H.P.
4. POOJA KUMARI, D/O LATE SH. ONKAR
CHAND SHARMA, R/O VPO SHAHPUR 39
MILE (HARA), DISTRICT KANGRA, H.P.
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5. RAJNESH KUMAR, S/O SH. PREM CHAND,
R/O VPO SHAHPUR, DISTRICT KANGRA, H.P.
6. RAVINDER SINGH, S/O SH. DHANI RAM,
R/O VILLAGE DHULARI, PO HARCHAKIAN,
TEHSIL HARCHAKIAN, DISTRICT KANGRA,
H.P.
.
7. RUPINDER SINGH, S/O SHER SINGH VPO
GULER TEHSIL HAMRIPUR, DISTRICT
KANGRA, H.P.
8. SAINI SUJATA RAM SINGH, W/O SH.
DEEPAK SAINI, R/O VPO GHURKARI, TEHSIL
AND DISTRICT KANGRA, H.P.
9. SANJAY KUMAR, S/O SH. DHAR, R/O
VILLAGE CHHAINCHHARI, (KHERA) P.O.
CHHAINCHHARI, TEHSIL PALAMPUR,
DISTRICT KANGRA, H.P.
10. SUJATA DEVI, W/O SH. RAJNEESH
KUMAR, R/O VILLAGE MEHI, PO GHAROH,
TEHSIL DHARAMSHALA, DISTT. KANGRA,
H.P.
11. USHA KUMARI, D/O SH. PIAR SINGH,
VPO KATHOLI, TEHSIL JAWALI, DISTRICT
KANGRA, H.P.
r ......PETITIONERS
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
HIMACHAL PRADESH.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
31. CIVIL WRIT PETITION No. 1392 OF 2020
Between:-
MOHAN LAL, S/O SH. HUKAM CHAND,
R/O VPO KOHDRA, TEHSIL BANGANA
KOHDRA, DISTRICT UNA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
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1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
.
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
UNA, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
32. CIVIL WRIT PETITION No. 3858 OF 2020
Between:-
1. SANJEEV KUMAR S/O SH. LUDAR
SINGH, VILLAGE BHATOH, P.O.
MASERAN, TEHSIL SARKAGHAT, DISTT,
MANDI, H.P.
2. VIJAY KUMAR S/O SH. SHIV RAM,
VILLAGE BHATOH, P.O. MASERAN,
TEHSIL SARKAGHAT, DISTT. MANDI,
H.P.
3. SARSWATI DEVI, D/O SH. NATHU
RAM, VILLAGE BHADU, PO DARWAR,
TEHSIL SARKAGHAT, DISTT. MANDI,
H.P.
4. ANJANA KATOCH D/O SH. VIJAY
CHAND KATOCH, VILLAGE DHARUN, PO
JALPHER, TEHSIL JOGINDERNAGAR
MANDI, H.P.
5. SUNITA D/O SH. PUNNU RAM,
VILLAGE GADAL, PO ALATHU, TEHSIL
SADAR, DISTT. MANDI, H.P.
6. BHIM DEV, S/O SH. BHAGI RATH,
VPO SARDHWAR, TEHSIL BALH, DISTT
MANDI, DISTRICT MANDI, H.P.
7. ANIL KUMAR S/O SH. RANJEET
CHANDER, VILLAGE THARA, PO
MUNDKHAR, TEHSIL BHORANJ, DISTT.
HAMIRPUR, H.P.
8. RAM LAL, S/O SH. HEM RAJ,
VILLAGE RASHER, PO MASERAN,
TEHSIL SARKAGHAT, DISTT MANDI,
H.P.
9. DEVI DEVI W/O SH. RAM LAL,
VILLAGE RASHER, PO MASERAN,
TEHSIL SARKAGHAT, DISTT. MANDI,
H.P.
10. JAGDISH CHAND, S/O SH. HEM
RAJ, VILLAGE PANIHOUR, PO RAKHOH,
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TEHSIL SARKAGHAT, DISTT. MANDI,
H.P.
11. VIJAY KUMAR S/O SH. KAMLAPATI,
VILLAGE BHADYAL, PO TIKKAR, TEHSIL
BALH, MANDI, H.P.
12. SANJU, S/O SH. DUTT RAM, VPO
.
BHADERWAR, TEHSIL SARKAGHAT,
DISTT MANDI, H.P.
13. SUNIL KUMAR S/O SH. BHAGAT
RAM, VILLAGE KHOLED, TEHSIL
BHARMOUR, DISTT. CHAMBA, H.P.
14. CHARANJEET S/O SH. KANSHI
RAM, PO URLA, TEHSIL PADHAR,
DISTT. MANDI, H.P.
15. RAJESH KUMAR S/O SH. RANJEET
SINGH, VILLAGE CHAMYANU, PO
NABAHI, TEHSIL SARKAGHAT, DISTT.
MANDI, H.P.
16. SHIV CHARAN, S/O SH. TILAK RAJ,
VILLAGE SADU, PO PRANGHALLA,
TEHSIL BHARMOUR, DISTT CHAMBA,
H.P.
17. ANU KUMARI, W/O SH. SATISH
KUMAR, VILLAGE PATTI, PO RISAA,
TEHSIL SARKAGHAT, DISTT MANDI,
H.P.
18. VEENA DEVI W/O SH. VIRENDER
KUMAR, VILLAGE KHATNOL, PO
LUDERMAHADEV, TEHSIL BHORANJ
DISTT. HAMIRPUR, H.P.
19. NISHA KUMARI W/O SH. ANIL
KUMAR BHAWARNA, PO BARI TEHSIL
AND DISTT. KANGRA, H.P.
20. NEELAM THAKUR, W/O SH.
SANTOSH KUMAR, VPO SAJAO PIPLU,
TEHSIL DHARAMPUR, DISTT. MANDI,
H.P.
21. RAKSHA DEVI W/O SH. SAROJ
KUMAR, VILLAGE SAIN, PO SURAJPUR
BARI, TEHSIL SARKAGHAT, DISTT.
MANDI, H.P.
22. ASHA DEVI W/O SH. KASHMIR
SINGH, VILLAGE KUNALAG PO AND
TEHSIL SARKAGHAT, DISTT. MANDI,
H.P.
23. MOHAN SINGH, S/O SH.
PARMANAND, VPO SARDHWAR, TEHSIL
BALH, DISTT. MANDI, H.P.
24. BALDEV KUMAR, S/O SH. INDER
SINGH, H.NO. 213/11 TARNA ROAD
MANDI, TEHSIL SADAR DISTT. MANDI,
H.P.
25. RAM LAL, W/O SH. MEGH SINGH
VILLAGE RASEHAR PO MASERAN,
TEHSIL SARKAGHAT, DISTT. MANDI,
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H.P.
26. SANJAY KUMAR S/O SH.
KASHINATH, VILLAGE RAJWARI,
TEHSILS ADAR, DISTT. MANDI, H.P.
27. VINOD KUMAR, S/O SH. BHUP
SINGH, VILLAGE BAMLADH, PO DRANG,
.
TEHSIL SADAR, DISTT. MANDI, H.P.
28. SHEELA DEVI W/O SH. PAWAN
KUMAR, WARD NO.2 RAM NAGAR, PO
AND TEHSIL SARKAGHAT, DISTT.
MANDI, H.P.
29. RAKESH KUMAR S/O LATE SH.
JOGINDER PLA, VPO JAWALI, TEHSIL
JAWALI, WARD NO.8, DISTT. MANDI,
H.P.
30. KAKA RAM, S/O SH. GIAN CHAND
VPO BATHRI, TEHSIL DALHOUSIE,
DISTT. CHAMBA, H.P.
31. SHANTA KUMAR, S/O LT. SH.
DHRUV RAM VILLAGE MANGNOOH, PO
KAKIRA, TEHSIL BHATIYAT, DISTT.
CHAMBA, H.P.
32. RAVINDER SINGH, S/O SH. PIAR
SINGH, VILLAGE DANOON, PO SUNDLA,
TEHSIL SALOONI, DISTT. CHAMBA, H.P.
33. CHANDER SHEKHER, S/O SH. PREM
SINGH, R/O VILLAGE NAWANI, PO
TRIFALGHAT, DISTT. MANDI, H.P.
34. JAGDISH KUMAR S/O SH. RAN
SINGH, VILLAGE DHACHHARI PO
MALAT, TEHSIL CHOPAL, DISTT.
SHIMLA, H.P.
35. DEVANSHU KAPOOR S/O SH.
JAGDISH KAPOOR VILLAGE DALH POST
OFFICE AND THESIL PADHAR, DISTT.
MANDI, H.P.
36. SANTOSH KUMARI, W/O VIJAY
SHARMA VPO PANDOH DISTT. MANDI,
H.P.
37. PINKU S/O SH. SOHAN SINGH
VILLAGE LANGERH TEHSIL
SARKAGHAT DISTT. MANDI, H.P.
38. MANIMALA W/O SH. ANIL KUMAR
VILLAGE PABO POST OFFICE-
JHAMEHAR, TEHSIL-JOGINDER NAGAR
DISTT. MANDI, H.P.
......PETITIONERS
(BY MR.VISHWA BHUSHAN, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
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PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
(BY MR. AJAY VAIDYA, SR. ADDL,
.
ADVOCATE GENERAL)
......RESPONDENTS
33. CIVIL WRIT PETITION No. 4907 OF 2020
Between:-
VIKAS CHAUDHARY, S/O SH. RAJ KUMAR, R/O
VILLAGE CHIHRU, POST OFFICE & TEHSIL
JAWALAMUKHI, DISTRICT KANGRA, H.P.
......PETITIONER
(BY MR. BHUVNESH SHARMA,
ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH.
2. DIRECTOR OF HEALTH SERVICES,
HIMACHAL PRADESH, SHIMLA-9.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
34. CIVIL WRIT PETITION No. 4920 OF 2020
Between:-
RISHI RAJ S/O SH. SITA RAM R/O VPO
RAJBAN COLONY, TEHSIL PAONTA
SAHIB, DISTT. SIRMOUR, H.P. 173029
......PETITIONER
(BY MR. AJAY K. DHIMAN, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF
HIMACHAL PRADESH.
2. DIRECTOR TO THE HEALTH AND
FAMILY WELFARE TO THE
GOVERNMENT OF H.P. KUSUMPATI,
DISTT. SHIMLA-9.
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3. H.P. PARA MEDICAL COUNCIL
THROUGH ITS REGISTRAR H.P. PARA
MEDICAL COUNCIL, IGMC SHIMLA.
(BY MR. AJAY VAIDYA, SR. ADDL,
.
ADVOCATE GENERAL FOR R-1 & 2)
( MR. DALIP K. SHARMA FOR R-3)
......RESPONDENTS
35. CIVIL WRIT PETITION No. 4921 OF 2020
Between:-
1. SH. ANAND SWAROOP, S/O SH. RAM
SWAROOP SHARMA, R/O VILLAGE
JALPEHAR, PO JALPEHAR, TEHSIL
JOGINDERNAGAR, DISTT. MANDI, H.P.
2. SMT. SUDERSHANA KUMAR, D/O SH.
BHUPESH KUMAR, C/O MGMSC,
COMPLEX KHANERI, RAMPUR, SHIMLA,
H.P.
3. SH. YASH PAL S/O SH. MANSHA RAM
R/O VILLAGE PATRELI, POST OFFICE
BAGGI, TEHSIL KHUNDIAN, DISTT.
KANGRA, H.P.
4. SH. SHIV KUMAR S/O SH. PRITAM
CHAND, R/O VILLAGE PALDHA, PO
PRANGHALA, TEHSIL BHARMOUR,
DISTT. CHAMBA, H.P.
5. SH. RAVI KUMAR S/O SH. PURAN
CHAND, R/O VILLAGE PALDHA, PO
PRANGHALA, TEHSIL BHARMOUR,
DISTT. CHAMBA, H.P.
6. SH. ROSHAN LAL, S/O SH. TEK
CHAND, R/O VILLAGE LABOOT, PO AND
TEHSIL NIHRI, DISTT. MANDI, H.P.
7. MS. MEENA THAKUR, D/O SH.
KANSHI RAM, R/O VILLAGE DIDADHAR,
PO SHIKAWARI, TEHSIL THUNAG,
DISTT. MANDI, H.P.
8. SMT. MAMTA GARG W/O SH.
RAMESH CHAND, R/O VILLAGE
BHAMAL, PO RAJWARI, TEHSIL BALH,
DISTT. MANDI, H.P.
9. SMT. HARSHA THAKUR, W/O SH.
GHANSHYAM R/O VILLAGE SAHAL, PO
KUNNU, TEHSIL PADHAR, DISTT.
MANDI, H.P.
10. SMT. DAMODARI DEVI W/O SH.
LEELADHAR, R/O VILLAGE PANYALI,
PO BARSWARI, TEHSIL BALH, DISTT.
MANDI, H.P.
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11. SMT. CHANCHALA KUMARI, W/O
SH. GURVINDER PAL R/O VPO TROH,
TEHSIL BALH, DISTRICT MANDI, H.P.
12. SH. PAWAN KUMAR S/O LATE SH.
PRABH DAYAL RANA, R/O VPO
MAHADEV, TEHSIL SUNDERNAGAR,
.
DISTT. MANDI, H.P.
13. SH. PARAM DEV S/O SH. HARI
SINGH, R/O VILLAGE RATHOHA, PO
TIKKAR, TEHSIL BALH, DISTT. MANDI,
H.P.
14. SH. UDAY KUMAR, S/O SH. DAULAT
RAM, R/O VILLAGE MADLOG, PO
SHALLA, TEHSIL, CHACHIOT, DISTT.
MANDI, H.P.
15. SMT. ANITA KUMARI, W/O SH.
RAJESH KUMAR, R/O VPO BEHNA,
TEHSIL BALH, DISTT. MANDI, H.P.
16. SMT. SHAKSHI SOOD, W/O SH.
RAJENDER KUMAR R/O VPO SALOA,
TEHSIL NAINA DEVI, DISTT. BILASPUR,
H.P.
17. SMT. INDU BALA W/O DINESH
KUMAR R/O VILLAGE SOLVANESAR, PO
LAMBAGAON, TEHSIL JAISINGHPUR,
DISTT. KANGRA, H.P.
18. SMT. SAVITRI DEVI W/O TARA
CHAND, D/O REGIONAL HOSPITAL,
KINNAUR, H.P.
19. MS. INDER MONI NEGI, D/O LATE
SH. GOPAL SINGH R/O VPO CHANGO,
TEHSIL YANGTHANG, DISTT. KINNAUR,
H.P.
20. SH. NARENDER KUMAR S/O SH.
DEV SAIN R/O VPO TRANDA, TEHSIL
NICHAR, DISTT. KINNAUR, H.P.
21. SMT. PROMILA KUMARI, W/O SH.
DINE RAM R/O VPO PANJAIN, TEHSIL
BALICHOWKI, DISTT. MANDI, H.P
22. SH. DINE RAM S/O SH. UDAY RAM,
R/O VPO PANJAIN, TEHSIL
BALICHOWKI, DISTT. MANDI, H.P.
23. SH. GULASHAN SHARMA, S/O SH.
PARMA NAND, R/O VILLAGE TRYAMBLI,
PO VAKHMNI, TEHSIL BALH, DISTT.
MANDI, H.P.
24. SH. YOGESH KUMAR, S/O SH.
PAWAN KUMAR R/O VILLAGE RATHOA,
PO TIKKER, TEHSIL BALH DISTT.
MANDI, H.P.
25. SMT. NISHA, D/O TEK CHAND R/O
HOUSE NO. 169/4 SUHARA MOHLA,
TEHSIL SADAR, DISTT. MANDI, H.P.
26. SMT. MEENAKSHI D/O HUKAM
CHAND R/O HOUSE NO. 13/4 HOSPITAL
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ROAD, TEHSIL SADAR DISTT. MANDI,
H.P.
27. SMT. SANTOSH KUMARI, D/O SH.
VIRANDER KUMAR, R/O VPO SEHALI,
TEHSIL SADAR, DISTT. MANDI, H.P.
28. SAPANA GAUR D/O SH. HARBANS
.
GAUR, R/O VILLAGE BATAHAN, PO
NOULLI, TEHSIL JOGINDERNAGAR,
DISTT. MANDI, H.P.
29. RASHMI THAKUR, W/O SH. ATUL
SHARMA, R/O VILLAGE BATAHAN, PO
GAMBHARKHAD, TEHSIL BALH, DISTT.
MANDI, H.P.
30. SH. JAY KUMAR, S/O SH. BIRBAL
SINGH C/O CMC NEAR VICTORIA
BRIDGE, JAWAHAR NAGER, TEHSIL
SADAR, DISTT. MANDI.
31. SAROJ BALA, W/O SH. PAWAN
KUMAR W/O VPO SADHYANA TEHSIL
SADAR, DISTT. MANDI, H.P.
32. KAVITA W/O SH. CHAMAN LAL R/O
VPO SEHLI, TEHSIL KOTLI, DISTT.
MANDI, H.P.
33. SH. NAGINDER PAL, S/O SH.
MOHAN LAL, R/O VILLAGE SERI, PO
CHUNAHAN, TEHSIL SADAR, DISTT.
MANDI, H.P.
34. RACHANA DEVI W/O SH. VINOD
KUMAR R/O HOUSE NO. 120/6
SAMKHETAR BAZZAR, DISTT MANDI,
H.P.
35. BABITA RANI, W/O SH. HEM RAJ,
R/O VPO AND TEHSIL KALPA DISTT.
KINNAUR, H.P.
36. MANJU W/O SH. RAVI SHARMA, R/O
VILLAGE BADAOA, PO AUOHAR, TEHSIL
GUMARWIN, DISTT. BILASPUR, H.P.
......PETITIONERS
(BY MS. SEEMA K GULERIA & MR. ANIL
THAKUR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
DEPARTMENT OF HEALTH AND
FAMILY WELFARE.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVERNMENT OF H.P. SHIMLA-2.
3, THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
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......RESPONDENTS
36. CIVIL WRIT PETITION No. 4922 OF 2020
.
Between:-
1. SH YOG RAJ SHARMA, S/O SH. JEET
RAM SHARMA, R/O VILLAGE KACHERI,
P.O. ODDI, TEHSIL KUMARSAIN,
DISTRICT SHIMLA, H.P.
2. SH ABHISHEK SHARMA, S/O DR.
SANSAR CHAND SHARMA, R/O
KRISHANA NIWAS, NEAR GAUTAM,
POST OFFICE SANJAULI, TEHSIL AND
DISTRICT SHIMLA, H.P.
3. SH. TARUN KUMAR, S/O BHARMESH
CHAND, R/O VILLAGE BRAHAMPURI,
POST OFFICER SUJANPUR TIRA,
TEHSIL SUJANPURA TIRA, DISTRICT
HAMIRPUR, HP.
......PETITIONERS
(BY MS. SEEMA K. GULERIA AND MR.
ANIL THAKUR, ADVOCATES)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH),
DEPARTMENT OF HEALTH AND
FAMILY WELFARE. TO THE GOVT. OF
HIMACHAL PRADESH.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVT. OF H.P., SHIMLA-02.
3. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
37. CIVIL WRIT PETITION No. 4927 OF 2020
Between:-
VIKAS KUMAR, S/O SH. HANS RAJ, R/O
VPO GHANETTA, TEHSIL PALAMPUR,
DISTRICT KANGRA, H.P.
......PETITIONER
(BY MR. YOGESH KUMAR CHANDEL,
ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH) TO THE GOVT. OF HIMACHAL
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PRADESH, SHIMLA-2, H.P.
2. THE DIRECTOR, HEALTH SERVICES TO
STATE OF H.P., SHIMLA-9, H.P.
3. THE DIRECTOR, MEDICAL EDUCATION
TO THE STATE OF H.P., SHIMLA-9, H.P.
4. HP PARA MEDICAL COUNCIL, SHIMLA-1
.
THROUGH ITS REGISTRAR, OFFICE AT
IGMC COMPLEX SHIMLA-1, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL, FOR R-1 TO R-3.
MR. DALIP SHARMA, ADVOCATE, FOR R-4)
38. CIVIL WRIT PETITION No. 4934 OF 2020
Between:-
1. AVIRAL BEHAL, S/O SH. JEEVAN
PRAKASH, R/O VPO CHOWARI, TEHSIL
CHOWARI, DISTRICT CHAMBA, H.P.
2. AJAY SINGH, S/O SH. KARNAIL
SINGH, R/O VPO AND TEHSIL
CHOWARI, DISTRICT CHAMBA, H.P.
3. SANDEEP KUMAR, S/O SH.
RAGHUBIR CHAND, R/O VILLAGE
SAKOH, TEHSIL FATEHPUR, DISTRICT
KANGRA, H.P.
4. SUKANYA, D/O SH. RAVI SINGH, R/O
KATHYARI, P.O. BALU, TEHSIL AUT,
DITRICT MANDI, H.P.
5. GEETA DEVI, D/O PUNE RAM, R/O
VILLAGE GARSA, TEHSIL AND DISTRICT
KULLU, H.P.
6. SUNITA DEVI, D/O SH. SANJAY
KUMAR, R/O VILLAGE DAULA, P.O.
BAJAURA, TEHSIL BHUNTER, DISTRICT
KULLU, H.P.
7. PUSHPA, D/O SH. RATTAN CHAND
THAUR, R/O VILLAGE KHUSHINAGAR,
P.O. NURPUR, DISTRICT KANGRA, H.P.
8. MEENA KESHWARI, W/O DR.
SUDERSHAN SAGAR, R/O VPO AND
TEHSIL CHOWARI, H.P.
......PETITIONERS
(BY MR. ATUL KUMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH),
TO THE GOVT. OF HIMACHAL
PRADESH, SHIMLA-2.
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2. DIRECTOR HEALTH SERVICES, H.P.
SHIMLA-9.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
.
39. CIVIL WRIT PETITION No. 4957 OF 2020
Between:-
SUNITA DEVI, W/O SH. DHARAM PAL,
R/O VILLAGE BAHA, P.O. GALOT,
TEHSIL NALAGARH, DISTRICT SOLAN,
H.P.
......PETITIONER
(BY MR. R.K. GAUTAM, SR. ADVOCATE
WITH MR. RISHAB CHANDEL,
ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH
SERVICES) TO THE GOVT. OF
HIMACHAL PRADESH, SHIMLA.
2. THE DIRECTOR HEALTH SERVICES,
TO THE GOVT. OF H.P. SDA COMPLEX
KASUMPTI, SHIMLA-171009.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
40. CIVIL WRIT PETITION No. 4967 OF 2020
Between:-
ANJU BALA, W/O SH. RAJNEESH
KAUNDAL, R/O VILLAGE PHARA, P.O.
PANJOA LADOLI, TEHSIL AMB,
DISTRICT UNA, H.P.
......PETITIONER
(BY MR. GOLDY KUMAR, ADVOCATE.)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH), TO THE GOVT. OF
HIMACHAL PRADESH, SHIMLA
171002.
2. DIRECTOR HEALTH SERVICES, H.P.
SDA COMPLEX KASUMPTI, SHIMLA
171009.
3. H.P. PARA MEDICAL COUNCIL,
SHIMLA, THROUGH ITS REGISTRAR.
(BY MR. AJAY VAIDYA, SR. ADDL,
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ADVOCATE GENERAL, FOR R-1 & R-2.
MR. DALIP K. SHARMA, ADVOCATE,
FOR R-3)
......RESPONDENTS
.
41. CIVIL WRIT PETITION No. 5004 OF 2020
Between:-
1. ANIL KUMAR, S/O SH. SAULA RAM, R/O
VILLAGE DELAG, P.O. NICHLI BHATER,
TEHSIL AND DISTRICT BILASPUR, H.P.
2. SEEMA DEVI, W/O SH. SURESH KUMAR,
R/O VILLAGE PRAGHI, P.O. SAMILA,
TEHSIL BALDWARA, DISTRICT MANDI, H.P.
......PETITIONERS
(BY MR. BHUVNESH SHARMA & MR.
RAMAKANT SHARMA, ADVOCATES.)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
(HEALTH), TO THE GOVT. OF
HIMACHAL PRADESH, SHIMLA
171002.
2. DIRECTOR OF HEALTH SERVICES,
H.P. 171009.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
42. CIVIL WRIT PETITION No. 5009 OF 2020
Between:-
1. AJAY KUMAR, S/O SH. JAGDISH
KUMAR, VILLAGE BAROTTA, P.O.
LUHARWIN, TEHSIL GHUMARWIN,
DISTRICT BILASPUR, H.P.
2. SUSHIL KUMAR, S/O SH. DHARAM
SINGH THAKUR, VILLAGE RAO, P.O.
KOTHI, TEHSIL GHUMARWIN, DISTRICT
BILASPUR, H.P.
3. OM PRAKASH, S/O LATE SH. SRI RAM,
VPO KOTHI, TEHSIL GHUMARWIN,
DISTRICT BILASPUR, H.P.
4. MANOJ KUMAR, S/O SH. ROOP LAL,
VILLAGE RAHEG, P.O. CHALEHLI, TEHSIL
GHUMARWIN, DISTRICT BILASPUR, H.P.
5. SHITAL CHAUHAN, D/O SH.
SHAMSHER SINGH CHAUHAN, VPO KIRTI,
TEHSIL KUMARSAIN DISTRICT SHIMLA,
H.P.
6. JYOTI PRASAD, S/O SH. NAND LAL,
VILLAGE PALTI, P.O. BARDHIAN, TEHSIL
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GHUMARWIN, DISTRICT BILASPUR, H.P.
7. LAKESH KUMAR, S/O SH. SURESH
CHAND, VILLAGE ALSAHAN, P.O.
BHABHIAMBI TEHSIL BANGAQNA,
DISTRICT UNA, H.P.
8. PRATIBHA KUMARI, W/O RAKESH
.
KUMAR, VILLAGE BADOL, P.O.
THURAHAN, TEHSIL JHANDUTTA,
DISTRICT BILASPUR, H.P.
......PETITIONERS
(BY MR. VARUN CHANDEL, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS PRINCIPAL SECRETARY
HEALTH AND FAMILY WELFARE,
GOVT. OF HIMACHAL PRADESH,
SHIMLA 171002.
2. ADDITIONAL CHIEF SECRETARY
(PERSONNEL) TO THE GOVT. OF H.P.
SHIMLA-2.
3. DIRECTOR LABOUR AND
EMPLOYMENT H.P., SHIMLA-2.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
43. CIVIL WRIT PETITION No. 5017 OF 2020
Between:-
MANISH KUMAR, S/O SH. INDER
DATT, R/O VILLAGE NAUHRA, P.O.
HINNER, TEHSIL KANDAGHAT,
DISTRICT SOLAN, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
......RESPONDENTS
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(BY MR. AJAY VAIDYA, SR. ADDL. AG)
44. CIVIL WRIT PETITION No. 5018 OF 2020
Between:-
.
RANJANA DEVI, W/O SH. MOHIT PURI, R/O
VILLAGE CHAKOLI, P.O. DAND, TEHSIL
SALOONI, DISTRICT CHAMBA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
CHAMBA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
45. CIVIL WRIT PETITION No. 5022 OF 2020
Between:-
USHA DEVI, W/O SH. NARAIN SINGH, R/O
VILLAGE SHELLI, P.O. MANJEER, TEHSIL
SALOONI, DISTRICT CHAMBA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
CHAMBA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
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46. CIVIL WRIT PETITION No. 5023 OF 2020
Between:-
RAKESH CHAND, S/O SH. KARAM CHAND,
R/O VILLAGE JAGATPUR KUHALDA, POST
.
OFFICE ROPRI KALEHARU, TEHSIL
JOGINDERNAGAR, DISTT. MANDI, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
MANDI, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
47. CIVIL WRIT PETITION No. 5036 OF 2020
Between:-
SUNIL KUMAR, S/O SH. PARAS RAM,
R/O VILLAGE TIKKER, TEHSIL
CHAMBA, DISTT. CHAMBA, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
CHAMBA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
48. CIVIL WRIT PETITION No. 5039 OF 2020
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Between:-
VIKAS THAKUR, S/O SH. BIRBAL
SINGH, S/O VILLAGE KOTHI, PO
CHOLTHARA, TEHSIL SARKAGHAT,
.
DISTRICT MANDI, H.P.
......PETITIONER
(BY MR. JAI RAM SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
DEPARTMENT OF HEALTH AND
FAMILY WELFARE.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVERNMENT OF HIMACHAL
PRADESH, SHIMLA-2.
3. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
49. CIVIL WRIT PETITION No. 5042 OF 2020
Between:-
PAMITA KUMARI, W/O SH. ANKUR
OBEROI, R/O OBEROI HOUSE NO.
113, WARD NO. 12 SUNNY SIDE
SHIMLA-173212.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. HIMACHAL PRADESH
PARAMEDICAL COUNCIL AT SHIMLA,
THROUGH ITS REGISTRAR.
4. DISTRICT EMPLOYMENT OFFICER,
CHAMBA, DISTRICT CHAMBA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
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50. CIVIL WRIT PETITION No. 5043 OF 2020
Between:-
RAKESH KUMAR, S/O SH.
.
SURINDER KUMAR, VPO SAINTHAL,
TEHSIL JOGINDERNAGAR, DISTT.
MANDI, H.P.
......PETITIONER
(BY MR.VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVT. OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
MANDI, DISTRICT MANDI, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
51. CIVIL WRIT PETITION No. 5048 OF 2020
Between:-
KEWAL KUMAR S/O SH. MEHAR
CHAND, R/O VILLAGE JASSOUR, PO
ROUNKHIS, TEHSIL NAGROTA
BAGWAN, DISTT. KANGRA, H.P.
......PETITIONER
(BY MR. GOLDY KUMAR, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. DIRECTOR, HEALTH SERVICES,
HIMACHAL PRADESH, SDA COMPLEX,
KASUMPTI, SHIMLA-9.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
52. CIVIL WRIT PETITION No. 5049 OF 2020
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Between:-
SUMIT KUMAR, S/O SH. RATTAN
CHAND, R/O VPO OLD KANGRA, TEHSIL
& DISTRICT KANGRA, H.P.
......PETITIONER
.
(BY MR. TARUN K. SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. DIRECTOR, HEALTH SERVICES,
HIMACHAL PRADESH, SDX COMPLEX,
KASUMPTI, SHIMLA-9.
3. MISSION DIRECTOR, NATIONAL
HEALTH MISSION, H.P. NEW SHIMLA.
4. CHIEF MEDICAL OFFICER,
KANGRA, DISTRICT KANGRA, H.P.
5. HIMACHAL PRADESH STAFF
SELECTION COMMISSION THROUGH
ITS SECRETARY, HAMIRPUR,
DISTRICT HAMIRPUR, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG FOR R-1 TO 4)
(MR. ANGREZ KUMAR, ADVOCATE, FOR R-5)
53. CIVIL WRIT PETITION No. 5050 OF 2020
Between:-
1. VEENA DEVI, D/O SH. SHIV DASS,
R/O VILLAGE THERMAN SERI, PO
NEOLI, TEHSIL AND DISTRICT KULLU,
H.P.
2. REKHA DEVI, D/O SH. GOVIND RAM,
R/O H.NO. 183-1 JAWAHAR, POST
OFFICE KHALIYAN, TEHSIL MANDI,
DISTRICT MANDI, H.P.
......PETITIONERS
(BY MS. SEEMA K. GULERIA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVERNMENT OF HIMACHAL
PRADESH, SHIMLA-2.
3. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
......RESPONDENTS
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(BY MR. AJAY VAIDYA, SR. ADDL. AG)
54. CIVIL WRIT PETITION No. 5052 OF 2020
Between:-
NEHA GILL W/O SH. KUMAR VARUN,
.
HOUSE NO. 1479, WARD NO.5
HOSHIARPUR ROAD KANGRA, TEHSIL
& DISTRICT KANGRA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, DISTRICT KANGRA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
55. CIVIL WRIT PETITION No. 5053 OF 2020
Between:-
NARESH KUMAR S/O SH. JAGO RAM,
R/O VILLAGE DIWANBAG, POST OFFICE
AND TEHSIL NAGROTA BAGWAN,
DISTRICT KANGRA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
56. CIVIL WRIT PETITION No. 5054 OF 2020
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Between:-
MADAN SINGH, S/O SH. DHYAN SINGH,
R/O VILLAGE NAWANA, PO KANDO
BHATNOL, TEHSIL SHILLAI, DISTRICT
SIRMAUR, H.P.
......PETITIONER
.
(BY MR. SURENDER VERMA,
ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. DIRECTOR OF HEALTH SERVICES,
HIMACHAL PRADESH, SHIMLA-9.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
57. CIVIL WRIT PETITION No. 5055 OF 2020
Between:-
ANKUR OBEROI S/O SH. RAMESH
OBEROI, R/O OBEROI HOUSE NO. 113,
WARD NO. 12, SUNNY SIDE SOLAN-
173212.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, DISTRICT SOLAN, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
58. CIVIL WRIT PETITION No. 5062 OF 2020
Between:-
1. OM PRAKASH, S/O SH. MAHANT
RAM, R/O VILLAGE SYANH, P.O.
LOHARA, TEHSIL BALH, DISTRICT
MANDI, H.P.
2. RACHNA SHARMA, S/O SH. KARAM
SINGH, R/O HOUSE NO. 183/13,
PADDAL MANDI TOWN, TEHSIL
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SADAR, DISTRICT MANDI, H.P.
3. SURENDER KAUR, W/O SH. S.R.
VATSAL, R/O HOUSE NO. 38/5,
PALACE COLONY MANDI TOWN,
TEHSIL SADAR, DISTRICT MANDI,
H.P.
.
......PETITIONERS
(BY MR. R.L. CHAUDHARY, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. DIRECTOR HEALTH SERVICES, H.P.
SDA COMPLEX, KASUMPTI, SHIMLA
171009.
3. EMPLOYMENT EXCHANGE MANDI,
DISTRICT MANDI, H.P.
4. HIMACHAL PRADESH PARA
MEDICAL COUNCIL, SHIMLA,
THROUGH ITS REGISTRAR.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
59. CIVIL WRIT PETITION No. 5065 OF 2020
Between:-
DALIP CHAND MAAN, S/O LATE SH.
CHOTTU RAM, R/O VILLAGE NANABHI,
P.O. MALANGARH, TEHSIL BANGANA,
DISTRICT UNA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
UNA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
60. CIVIL WRIT PETITION No. 5084 OF 2020
Between:-
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ASHISH PATHANIA, S/O SH. RAVINDER
SINGH, R/O VILLAGE CHHALARA,
TEHSIL SIHUNTA, DISTRICT CHAMBA,
H.P.
......PETITIONER
.
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH)
TO THE GOVERNMENT OF HIMACHAL
PRADESH.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
CHAMBA, DISTRICT CHAMBA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
61. CIVIL WRIT PETITION No. 5085 OF 2020
Between:-
1. RAKESH KUMAR, S/O SH. HEM RAJ,
R/O DHOLUIE, PO RAJ NAGAR, TEHSIL
CHAMBA, DISTT. CHAMBA, H.P.
2. AMIT MEHRA, S/O SH. PREM CHAND
MEHRA, R/O HOUSE NO. 303, WARD
NO. 6, POST OFFICE AND TEHSIL
DHARAMSHALA, DISTRICT KANGRA,
H.P.
3. PAMEELA SHARMA, S/O SH. SALIG
RAM, R/O H. NO. 22/2, P.O. PURANI
MANDI, DISTRICT MANDI, H.P.
4. ANTRIKSH DOGRA, S/O SH. YOG
RAM DOGRA, R/O VILLAGE AND P.O.
MANAI, TEHSIL HARCHAKIAN,
DISTRICT KANGRA, H.P.
5. PUJA DEVI, D/O CHAMAN LAL, R/O
VILLAGE AND P.O. DHAGWAR, TEHSIL
DHARAMSHALA, DISTRICT KANGRA,
H.P.
6. SHEETAL VAKIL, D/O SH. RATTAN
CHAND, R/O VILLAGE MAIL, P.O. MAIL,
TEHSIL DALHOUSIE, DISTRICT
CHAMBA, H.P.
7. YOGESH, S/O SH. MAHESH PRASAD,
R/O HOUSE NO. 51/10, P.O. G.P.O.
ROAD, TEHSIL MANDI, DISTRICT
MANDI, H.P.
......PETITIONERS
(BY MS. SEEMA K. GULERIA AND MR.
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ANIL THAKUR, ADVOCATES)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) DEPARTMENT OF HEALTH
.
AND FAMILY WELFARE.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVT. OF H.P., SHIMLA, H.P.
3. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
62. CIVIL WRIT PETITION No. 5086 OF 2020
Between:-
TRILOK CHAND, S/O SH. RATTAN
SINGH, VPO KHARKAHAN, TEHSIL
SHILLAI, DISTT. SIRMOUR, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH SECRETARY (HEALTH) TO
THE GOVERNMENT OF HIMACHAL
PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SIRMOUR, DISTRICT SIRMOUR, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
63. CIVIL WRIT PETITION No. 5090 OF 2020
Between:-
NARESH KUMAR S/O SH. MAST RAM,
VPO ZAMANABAD, TEHSIL DISTRICT
KANGRA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH SECRETARY (HEALTH) TO
THE GOVERNMENT OF HIMACHAL
PRADESH, SHIMLA-2.
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2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
.
KANGRA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
64. CIVIL WRIT PETITION No. 5094 OF 2020
Between:-
KULBHUSHAN SINGH S/O SH. MADAN
SINGH, R/O VILLAGE NASAL, POST
OFFICE, BAROG RAILWAY STATION,
TEHSIL & DISTRICT SOLAN, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SOLAN, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
65. CIVIL WRIT PETITION No. 5097 OF 2020
Between:-
ANKUSH RANA S/O SH. M.C. RANA R/O
VILLAGE KUDEL, POST OFFICE KUDEL,
TEHSIL BAIJNATH, DISTRICT KANGRA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
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3. DISTRICT EMPLOYMENT OFFICER,
KANGRA, DISTT. KANGRA, H.P.
......RESPONDENTS
.
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
66. CIVIL WRIT PETITION No. 5446 OF 2020
Between:-
1. NISHA SHARMA, W/O SH. SWAROOP
SHARMA, D/O KRISHAN SHARMA,
VILLAGE NARWANA BAZAR, PO YOL
CANTT, TEHSIL DHARAMSHALA, DISTT.
KANGRA, H.P.
2. NUTAN SHARMA, W/O SH. AJAY
KUMAR, VILLAGE KHAJJIAN, PO KHEL,
TEHSIL NURPUR, DISTRICT KANGRA, H.P.
3. SONU DEVI, D/O LATE SH. DEV RAJ,
VILLAGE PANJLEHAR, PO SAKOH, TEHSIL
DHARAMSHALA, DISTT. KANGRA, H.P.
4. RADHIKA W/O MANISH KUMAR,
VILLAGE BAGHNI, PO SIDHBARI, TEHSIL
DHARAMSHALA, DISTT. KANGRA, H.P.
5. SAVITA CHAUDHARY, W/O RAKESH
KUMAR, VPO MANDAL (REHELYA),
TEHSIL DHARAMSHALA, DISTT. KANGRA,
H.P.
......PETITIONERS
(BY MR. MUKUL SOOD, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. DIRECTOR OF HEALTH SERVICES,
HIMACHAL PRADESH, SHIMLA-9.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
67. CIVIL WRIT PETITION No. 5468 OF 2020
Between:-
1. NITESH SHARMA, S/O LATE SH.
TILAK RAJ SHARMA, HOUSE NO.
140/13, PADDAL NEAR BEAS GUEST
HOUSE, MANDI, H.P.
2. RAKESH KUMAR, S/O SH. GAJE
RAM, R/O VILLAGE GAHAR, PO
RAHARDHAR, TEHSIL SADAR,
DISTRICT MANDI, H.P.
3. BHANU DUTT SHARMA, S/O SH.
SHYAM LAL, R/O HOUSE NO. 156, VPO
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AND TEHSIL BALDWARA, DISTT.
MANDI, H.P.
4. VISHAL DUTT, S/O LATE SH.
RAMESH CHANDER, R/O HOUSE NO.
276/5, NEAR ZONAL HOSPITAL, MANDI,
DISTRICT MANDI, H.P.
.
5. JITENDER KUMAR, S/O LATE SH.
DILIP SINGH, R/O VILLAGE GHERA, PO
TALYAHAR, TEHSIL SADAR, DISTT.
MANDI, H.P.
6. POOJA SHARMA, D/O SH. ASHOK
KUMAR SHARMA, R/O GHERA, PO
TALYAHAR, TEHSIL SADAR, DISTT.
MANDI, H.P.
7. REKHA DEVI, D/O SH. SHIV RAM,
R/O VILLAGE TAMROH CHAUNTRA, PO
DIARGI, TEHSIL BALH, DISTRICT
MANDI, H.P.
8. LATA W/O SH. NEERAJ KUMAR,
HOUSE NO. 111/2, PURANI MANDI,
DISTRICT MANDI, H.P.
9. REETA DEVI, W/O SH. DOLE RAM
YADAV, R/O VILLAGE PADHRU, PO
BAGGI, TEHSIL BALH, DISTT. MANDI,
H.P.
10. NAVEEN KUMAR, S/O LATE SH.
DEVINDER NATH SHARMA, R/O VPO
NAGCHALA, TEHSIL BALH, DISTT.
MANDI, H.P.
11. PREETI GULERIA, D/O SH. INDER
SINGH, R/O VILLAGE DIYARI, PO TILLY,
TEHSIL SADAR, DISTT. MANDI, H.P.
12. CHAMPA DEVI, D/O SH. KARAM
SINGH, R/O VILLAGE KHADHALYANA,
PO BARYARA, TEHSIL SADAR, DISTT.
MANDI, H.P.
......PETITIONERS
(BY MS. SUCHITRA SEN, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) , DEPARTMENT OF HEALTH
AND FAMILY WELFARE.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVERNMENT OF H.P. SHIMLA-2.
3. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, HP.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL. AG)
68. CIVIL WRIT PETITION No. 5564 OF 2020
Between:-
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KALPANA KUMARI RANA, W/O SH.
ANAND BHUSHAN, R/O VILLAGE
NIRSU, POST OFFICE DUTT NAGAR,
TEHSIL RAMPUR, DISTRICT SHIMLA,
H.P.
......PETITIONER
.
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
3. DISTRICT EMPLOYMENT OFFICER,
SHIMLA, H.P.
......RESPONDENTS
(MR. AJAY VAIDYA, SR. ADDL. AG)
69. CIVIL WRIT PETITION No. 5832 OF 2020
Between:-
1. ANIL KUMAR S/O SH. BRIJ LAL,
VILLAGE KALOT, POST OFFICE
RAKHOH, TEHSIL SARKAGHAT,
DISTT. MANDI, H.P.
2. PROMILA DEVI, W/O SH. DESH
RAJ, R/O VILLAGE KALOT, POST
OFFICE RAKHOH, TEHSIL
SARKAGHAT, DISTT. MANDI, H.P.
......PETITIONERS
(BY MR. VISHWA BHUSHAN, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH PRINCIPAL SECRETARY
(HEALTH) TO THE GOVERNMENT OF
HIMACHAL PRADESH, SHIMLA-2.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF HIMACHAL
PRADESH.
......RESPONDENTS
(MR. AJAY VAIDYA, SR. ADDL. AG)
70. CIVIL WRIT PETITION No. 6089 OF 2020
Between:-
1. SH. RAVINDER KAUR, D/O SH.
GURNAM SINGH, R/O VILLAGE MAJRA,
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PO SANOLI, TEHSIL AND DISTRICT UNA,
H.P.
2. KUSUM LATA, D/O DRISHAN KANT,
R/O VILLAGE KAULAPUR, PO
CHAMUKHA, TEHSIL DEHRA, DISTT.
KANGRA, H.P.
.
3. SHIKHA SHARMA, D/O SH. SURESH
KUMAR SHARMA, R/O VPO
MUBARIKPUR, TEHSIL AMB, DISTT.
UNA, H.P.
......PETITIONERS
(BY MS. SEEMA K. GULERIA AND MR.
ANIL THAKUR, ADVOCATES)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH),
DEPARTMENT OF HEALTH AND
FAMILY WELFARE. TO THE GOVT. OF
HIMACHAL PRADESH.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVT. OF H.P., SHIMLA-02.
3.
r HIMACHAL PRADESH PARA
MEDICAL COUNCIL, SHIMLA-171001,
HP.
4. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
......RESPONDENTS
71. CIVIL WRIT PETITION No. 6090 OF 2020
Between:-
MONIKA SHARMA, D/O SH. KRISHAN
KUMAR, R/O C/O PAWAN GLASS
HOUSE, WARD NO.1, SATOSHGARH,
TEHSIL AND DISTRICT UNA, H.P.
......PETITIONER
(BY MS. SEEMA K. GULERIA AND MR.
ANIL THAKUR, ADVOCATES)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH),
DEPARTMENT OF HEALTH AND
FAMILY WELFARE. TO THE GOVT. OF
HIMACHAL PRADESH.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVT. OF H.P., SHIMLA-02.
3. HIMACHAL PRADESH PARA
MEDICAL COUNCIL, SHIMLA
THROUGH ITS REGISTRAR.
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4. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL,
.
ADVOCATE GENERAL)
72. CIVIL WRIT PETITION No. 6153 OF 2020
Between:-
MANJEET KAUR, D/O SH. PARAMJIT
SINGH, R/O VPO SINGAN, TEHSIL
HAROLI, DISTRICT UNA, H.P.
......PETITIONER
(BY MS. SEEMA K. GULERIA AND MR.
ANIL THAKUR, ADVOCATES)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY (HEALTH),
DEPARTMENT OF HEALTH AND
FAMILY WELFARE.
2. THE ADDITIONAL CHIEF
SECRETARY (PERSONNEL) TO THE
GOVT. OF H.P., SHIMLA-02.
3. HIMACHAL PRADESH PARA
MEDICAL COUNCIL, SHIMLA, 171001,
H.P.
4. THE DIRECTOR OF LABOUR AND
EMPLOYMENT, SHIMLA, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
73. CIVIL WRIT PETITION No. 2450 OF 2022
Between:-
CHHABITA KUMARI, D/O AMAR SINGH,
R/O VILLAGE TIPRI, POST OFFICE
SARAHAN, TEHSIL & DISTRICT
CHAMBA, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY HEALTH
TO THE GOVERNMENT OF H.P.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF H.P.
3. DISTRICT EMPLOYMENT OFFICER
CHAMBA, DISTRICT CHAMBA, H.P.
......RESPONDENTS
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(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
74. CIVIL WRIT PETITION No. 3404 OF 2022
Between:-
.
PIAR CHAND, S/O SH. BAL KRISHAN,
R/O VILLAGE DHANYATER, POST
OFFICE CHAUNTRA, TEHSIL
JOGINDERNAGAR, DISTT. MANDI, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY HEALTH
TO THE GOVERNMENT OF H.P.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF H.P.
3. DISTRICT EMPLOYMENT OFFICER
JOGINDERNAGAR, DISTT. MANDI, H.P.
r ......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
75. CIVIL WRIT PETITION No. 3746 OF 2022
Between:-
NEELAM KUMARI, D/O SH. SWATANTER
KUMAR, W/O SH. PAWAN KUMAR, R/O
VILLAGE GUTRAHAN, POST OFFICE
NAMHOL, TEHSIL SADAR, DISTT.
BILASPUR, H.P.
......PETITIONER
(BY MR. VINAY SHARMA, ADVOCATE)
AND
1. STATE OF HIMACHAL PRADESH
THROUGH ITS SECRETARY HEALTH
TO THE GOVERNMENT OF H.P.
2. STATE OF HIMACHAL PRADESH
THROUGH ITS DIRECTOR HEALTH TO
THE GOVERNMENT OF H.P.
3. DISTRICT EMPLOYMENT OFFICER
BILASPUR, DISTRICT BILASPUR, H.P.
......RESPONDENTS
(BY MR. AJAY VAIDYA, SR. ADDL,
ADVOCATE GENERAL)
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.
r to
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RESERVED ON: 15.06.2022
DECIDED ON: 23.06.2022
1 WHETHER APPROVED FOR REPORTING? Yes.
This petition coming on for orders this day, Hon'ble Mr.
.
Justice Tarlok Singh Chauhan, passed the following :-
ORDER
One of the main issues raised in these petitions is whether old vacancies are required to be filled-
up on the basis of old Rules.
2. It is not in dispute that the petitioners in all these petitions possessed the minimum qualification of 10+2, two years diploma in Medical Lab Technology and were registered with the Medical Council, as was the eligibility prescribed under the Recruitment and Promotion Rules for the post of Medical Laboratory Technician, Grade-
II, in the year 2004.
3. However, their grievance is that since the vacancies of Medical Laboratory Technician were not filled-
up at the relevant time, therefore, these vacancies should be filled-up on the basis of old Rules and not on the basis of amended/repealed Rules, effected vide notification dated 11.09.2012, whereby minimum qualification has been changed to 10+2 with only Science and subsequently B.Sc.
Medical Laboratory Technology/B.Sc Medical Technology 1 Whether reporters of Local Papers may be allowed to see the judgment?
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Laboratory/B.Sc Medical Technology Laboratory/B.Sc Medical Laboratory Science/B.Sc. in Medical Laboratory Technology (Lateral), has been made essential qualification .
vide notification dated 17.01.2020.
4. It is in this background that the petitioners have sought quashing of notification dated 17.01.2020 and have further sought directions to the respondents not to give effect to the amended Rules and filled-up the posts on the basis of old Rules, i.e. Rules prevalent in the year, 2004.
5. The issue whether old vacancies are required to be filled-up on the basis of old Rules is no longer res integra in view of the authoritative pronouncement of Hon'ble Supreme Court rendered by three Judges Bench in State of Himachal Pradesh & Ors. Vs. Raj Kumar & Ors., in Civil Appeal No. 9746 of 2011, decided on 20th May, 2022.
6. The facts therein were that the posts of Labour Officers were governed by Himachal Pradesh Recruitment and Promotion Rules, 1966, dated 01.03.1966 made in exercise of the powers under Article 309 of the Constitution. There were 5 posts of Labour Officers and these were to be filled-up by promotion from (i) Factory ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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Inspectors, (ii) Labour Inspectors and (iii) Sectt.
Superintendents, being the feeder category.
7. On 20.07.2006, Secretary, Labour and .
Employment Department addressed a letter to the Labour Commissioner intimating sanction for creation of additional posts in the department which inter alia included 7 more posts for Labour officers. As a consequence of the said decision, the total posts of Labour Officers increased from 5 to 12. At this point in time respondents No. 1 to 3 were working as Labour Inspectors in the service of the State.
8. Within four months from the sanction of the additional posts, the 1966 Rules came to be amended on 25.11.2006. Under the New Rules called the H.P. Labour and Employment Department, Labour Officers, Classs-II (Gazetted) Ministerial Services R & P Rules, 2006, recruitment to the post of Labour Officers was to be made by promotion as well as direct recruitment in the ratio of 75% and 25% respectively. The effect of the New Rules coupled with the 7 new posts for Labour Officers is that from total number of 12 posts of Labour Officers, the promotional posts increased from 5 to 9 (being 75%) and direct recruitment posts came to 3 (being 25%). The State accordingly issued a notification creating 12 Labour zones ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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in the State.
9. It is in this background that respondents No. 1 to 3, therein, who had been working as Labour Inspectors .
approached the Administrative Tribunal assailing the proposed action of the State Government in filling-up 25% of the posts of Labour Officers by direct recruitment. They contended that the vacancies arose in July, 2006 i.e. before the promulgation of the New Rules and therefore, should be filled-up only by way of promotion as was the provisions prevalent in the Rules operational at that time.
10. By its order dated 24.01.2007, the Tribunal directed the State to consider the grievance raised in the Original Application, as if it was a representation to it. The representation was considered and rejected by the Government on 27.06.2007, challenging the rejection, the second Original Application was filed by the respondents before the State Administrative Tribunal.
11. However, while the matter was pending before the Tribunal, the State Government proceeded further and issued an advertisement through the H.P. Public Service Commission, calling for applications for filling up 3 posts of Labour Officers under the quota of direct recruitment. The Public Service Commission completed the recruitment ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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process and recommended the names of respondents No. 4 to 6 (therein). The recommendation was accepted and the said respondents were appointed and joined the duties on .
4th and 5th November, 2008.
12. Questioning the legality and validity of such appointments, respondents No. 1 to 3 filed CWP No. 3028 of 2008 before this Court and the same was allowed by the Division Bench vide its order dated 28.12.2009. However, the order of the Division Bench was assailed before the Hon'ble Supreme Court in Civil Appeal No. 9746 of 2011 (Supra).
13. The issue before the Hon'ble Supreme Court is culled out in para 4.1 of the judgment, which reads as under:-
"4.1 The real question is whether the vacancies which arose prior to the promulgation of the new rules are to be filled only as per the old rules and not as per the amended rules? It is argued that this principle is no more res-integra as the Supreme Court recognized such a right in Rangaiah's case and it has been followed in large number of subsequent decisions. As list of such judgments was forwarded to the Court by the respondents. On the other hand, while submitted that there is no such right, an even larger list of decisions of this Court that distinguished Rangaiah was forwarded to us on behalf of the State."
14. The Hon'ble Supreme Court after taking into consideration various provisions of law, as well as earlier precedent, overruled its earlier judgment that had been ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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rendered in Y.V. Rangaiah Vs. Sreenivasa Rao, (1983) 3 SCC 284, by observing as under:-
"In view of the above principles, flowing from the .
constitutional status of a person in employment with the State, we have no hesitation in holding that the observations in Rangaiah that posts which fell vacant prior to the amendment of Rules would be governed by old Rules and not by new Rules do not reflect the correct position of law. We have already explained that the status of a Government employee involves a relationship governed exclusively by rules and that there are no rights outside these rules that govern the services. Further, the Court in Rangaiah's case has not justified its observation by locating such a right on any principle or on the basis of the new Rules. As there are a large number of judgments which followed Rangaiah under the assumption that an overarching principle has been laid down in Rangaiah, we have to necessarily examine the cases that followed Rangaiah. We will now examine how subsequent decisions understood, applied or distinguished Rangaiah."
15. The legal position was ultimately culled out in paragraph 36 to 37.03, which reads as under:-
"36. A review of the fifteen cases that have distinguished Rangaiah would demonstrate that this Court has been consistently carving out exceptions to the broad proposition formulated in Rangaiah. The findings in these judgments, that have a direct bearing on the proposition formulated by Rangaiah are as under:-
1. There is no rule of universal application that vacancies must be necessarily filled on the basis of the law which existed on the date when they arose, Rangaiah's case must be understood in the context of the rules involved therein.
2. It is now a settled proposition of law that a candidate has a right to be considered in the light of the existed rules, which implies the "rule in force" as on the date consideration takes place. The right to be considered for promotion occurs on the date of consideration of the eligible candidates.
3. The Government is entitled to take a conscious policy decision not to fill up the vacancies arising prior to the amendment of the rules. The employee does not acquire any vested right to being considered for promotion in accordance with the repealed rules in view of the policy decision taken by the Government.
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appointments as per the old rules in the event of restructuring of the cadre is intended for efficient working of the unit. The only requirement is that the policy decisions of the Government muse be fair and reasonable and must be justified on the touchstone of Article 14.
.
4. The principle in Rangaiah need not be applied merely because posts were created, as it is not obligatory for the appointing authority to fill up the posts immediately.
5. When there is no statutory duty case upon the State to consider appointments to vacancies that existed prior to the amendment, the State cannot be directed to consider the cases.
37.1 The above-referred observations made in the fifteen decisions that have distinguished Rangaiah's case demonstrate that the wide principle enunciated there is subsequently watered-down. Almost all the decisions that distinguished Rangaiah hold that there is no rule of universal application to the effect that vacancies must necessarily be filled on the basis of law that existed on the date when they arose. This only implies that decision in Rangaiah is confined to the facts of that case.
37.2 The decision in Deepak Agarwal (Supra) is a complete departure from the principle in Rangaiah, in as much as the Court has held that a candidate has a right to be considered in the light of the existing rule. That is the rule in force on the date the consideration takes place. This enunciation is followed in many subsequent decisions including that of Union of India v. Krishna Kumar (supra). In fact, in Krishna Kumar Court held that there is only a "right to be considered for promotion in accordance with rules which prevail on the date on which consideration for promotion take place".
37.3 The consistent findings in these fifteen decisions that Rangaiah's case must be seen in the context of its own facts, coupled with the declarations therein that there is no rule of universal application to the effect that vacancies must necessarily be filled on the basis of rules which existed on the date which they arose, compels us to conclude that the decision in Rangaiah is impliedly overruled. However, as there is no declaration of law to this effect, it continues to be cited as precedent and this Court has been distinguishing it on some ground or the other, as we have indicated hereinabove. For clarity and certainly, it is, therefore, necessary for us to hold;
(a) The statement in Y.V. Rangaiah v. J. Sreenivasa Rao that, "the vacancies which occurred prior to the amended rules would be governed by the old rules and not by the amended rules", does not reflect the correct ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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proposition of law governing services under the Union and the States under part XIV of the Constitution. It is hereby overruled.
(b) The rights and obligations of persons serving the Union and the States are to be sourced from the rules governing the services."
.
16. As regards application of the principles as culled out to the facts of that case, i.e. Raj Kumar's case (supra), it was held that the view taken by this Court that the vacancies occurring before the amendment of Rules on 25.11.2006, were required to be filled-up or governed by the 1966 Rules, was erroneous, as 2006 Rules governing services of the respondents came into force immediately after they were notified. There was no provision in the said Rules to enable the respondents to be considered as per 1966 Rules.
17. Meaning thereby that it is by now well settled that there is no Rule of universal application that the vacancies must be filled-up on the basis of law which existed on the date when these arose.
18. Faced with this, learned counsel for the respective petitioners would argue that the respondents ought to have made provisions for one time relaxation in essential qualification to those of the candidates who were eligible under 2004 Rules and had become ineligible only on account of the amendment carried out in the year 2012 ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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and thereafter in the year 2020.
19. For this purpose, strong reliance is placed on communication sent by the Director of Health Services to .
the Director Technical Education, Vocational & Industrial Training, relevant portion whereof reads as under:-
"To The Director, Technical Education Vocational & Industrial Training, H.P. Sundernagar, District Mandi, H.P. Dated Shimla-9, Sub: Regarding essential qualification for the recruitment of Sr. Laboratory Technician.
Sir, Kindly refer to your office letter No. STV(IT) HP(7)- 1/SCVT-PM 24894 dated 13-09-2007 on the subject cited above.
In this context, it is submitted that Govt. vide notification No. Health-A-A-(3)-3/96 dated 16- 12-2004 has made the fresh recruitment and promotion rules for the post of Sr. Laboratory Technician (Class-III Non. Gazetted) in the Department of Health and Welfare HP. The essential qualification as per latest R&P Rules for the post is as under:
(i) 10 plus 2 with Science or its equivalent from a recognized Board of School education/University.
(ii) Should possess Diploma in Medical Laboratory Technology from an Institution recognized by the State/Central Govt.
In this regard it is mentioned here that Govt. vide letter No. health-A-B(2)-3/2003-(L) dated 17.09.2007 has granted one time relaxation in essential qualification in the R&P Rules for the post of Sr. Laboratory Technician as on 13-9-2007 who are Matric with diploma in Laboratory Technology from a recognized Institute. It has been further decided by the Govt. to give relaxation to all persons who have done Diploma in the respective field with Matric as on 13-9- 2007. These persons would be eligible to appear ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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against further vacancies also. However, they have to get themselves registered with the Para- Medical Council by 31-12-2007 to avail of this relaxation.
The Department has conducted the interviews for filling up of 175 posts of Sr. .
Laboratory Technician in the H&FW, HP after advertising these posts in the two leading News Papers by giving the opportunity to avail the relaxation in essential qualification in R&P Rules for the post who are Matric with Diploma in Laboratory Technology.
Yours faithfully.
Sd/-
Director of Health Services Himachal Pradesh, Sundernagar"
20. We however, find no merit in this contention for the simple reason that granting relaxation in R&P Rules is the sole prerogative of the competent authority, i.e. the employer. Moreover, the prerogative writ of mandamus cannot be issued to direct the respondents to act contrary to R&P Rules or act beyond the powers flowing from the applicable Rules.
21. It is then contended by learned counsel for the respective petitioners that expert committee constituted by the State Government in the present case was only to consider the case relating to pay scales and staffing pattern consequent upon the implementation of the revised pay scales w.e.f. 01.01.2006, as is evident from the reply filed by the respondents.
22. It is further argued by learned counsel for the ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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respective petitioners that under the garb of revision of pay scales and staffing pattern, the Rules could not have been amended. Strong reliance in support of such contention is .
placed upon paragraph 2 of the reply filed in the lead case, being CWP No. 1002/2020, which reads as under:-
"That it is submitted that the State Government had constituted an expert committee to consider all cases relating to pay scales and staffing pattern consequent upon the implementation of the revised pay scales w.e.f 01.01.2006. It is added that while considering the post based revision of pay structures/grade pays in respect of State Government employees working in the categories of Senior Laboratory Technician and Chief Laboratory Technician in the Health and Family Welfare Department the expert committee as constituted had specifically recommended that "the Health and Family Welfare Department shall change the Recruitment and Promotion Rules of the posts of Senior Laboratory Technician and Chief Laboratory Technician considering them at par with the categories of Medical Laboratory Technician (MLT) Grade-II, and Medical Laboratory Technician (MLT) Grade-I, respectively in Punjab for granting the pay structures/Grade pays to future recruitments/promotions with further recommendation that accordingly, the nomenclature of post of Senior Laboratory Technician will be Medical Laboratory Technician in future." It is added that the above said recommendation of the Expert Committee having duly been approved by the Council of Ministers had all the sanctity of law. Accordingly, the instructions were issued by the Government vide letter dated 20.07.2013 for taking necessary action to amend the Recruitment and Promotion rules of the post concerned, attested photocopy of which letter alongwith its typed version is placed on record as Annexure R-1, R-1/T for kind perusal of the Hon'ble Court."
23. We are again not impressed by the contention of the petitioners because it has come in the reply filed by the respondents that the expert committee, as had been constituted, had specifically recommended that the Health ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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and Family Welfare Department should change the R&P Rules of the posts of Senior Laboratory Technician and Chief Laboratory Technician considering them at par with .
the categories of Medical Laboratory Technician (MLT) Grade-II and Medical Laboratory Technician (MLT) Grade-I, respectively on Punjab Pattern.
24. Once that be so, obviously then it cannot be held that the expert committee exceeded its authority.
25. The learned counsel for the respective petitioners would then argue that the action of the respondents is violative of Article 16 of the Constitution.
However, we find these arguments to be ill-founded and fallacious as at no stage, the petitioner can be said to have been discriminated.
26. That apart, it is well settled that questions relating to the constitution, pattern, nomenclature of posts, cadres, categories, their creation/abolition, prescription of qualifications and other conditions of service including the avenues of promotions and criteria to be fulfilled for such promotions pertain to the field of policy is within the exclusive discretion and jurisdiction of the State, subject, of course, to the limitations or restrictions envisaged in the Constitution of India and it is not for the statutory ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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tribunals, at any rate, to direct the Government to have a particular method of recruitment or eligibility criteria or avenues of promotion of impose itself by substituting its .
view for that of the State.
27 Similarly, it is well open and within the competency of the State to change the Rules relating to a service and alter or amend and vary by addition/substraction the qualifications, eligibility criteria and other conditions of service including avenues of promotion, from time to time, as the administrative exigencies may need or necessitate.
28. Likewise, the State by appropriate rules is entitled to amalgamate departments or bifurcate departments into more and constitute different categories of posts or cadres by undertaking further classification, bifurcation or amalgamation, as well as reconstitute and restructure the pattern and cadres/categories of service, as may be required from time to time by abolishing the existing cadres/posts and creating new cadres/posts.
29. There is no right in any employee of the State to claim that rules governing conditions of his service should be forever the same as the one when he entered service for all purposes and except for ensuring or ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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safeguarding rights or benefits already earned, acquired or accrued at a particular point of time, a government servant has no right to challenge the authority of the State to .
amend, alter and bring into force new rules relating to even an existing service.
30. In taking this view, we are duly supported by the judgment of the Hon'ble Supreme Court in P.U. Joshi and others Vs. Accountant General, Ahmedabad and others case, (2003) 2 Supreme Court Cases 632, paragraph 10 whereof reads as under:-
"10......Questions relating to the constitution, pattern, nomenclature of posts, cadres, categories, their creation/abolition, prescription of qualifications and other conditions of service including avenues of promotions and criteria to be fulfilled for such promotions pertain to the field of policy is within the exclusive discretion and jurisdiction of the State, subject, of course, to the limitations or restrictions envisaged in the Constitution of India and it is not for the statutory tribunals, at any rate, to direct the Government to have a particular method of recruitment or eligibility criteria or avenues of promotion or impose itself by substituting its views for that of the State.
Similarly, it is well open and within the competency of the State to change the rules relating to a service and alter or amend and vary by addition/substraction the qualifications, eligibility criteria and other conditions of service including avenues of promotion, from time to time,as the administrative exigencies may need or necessitate. Likewise, the State by appropriate rules is entitled to amalgamate departments or bifurcate departments into more and constitute different categories of posts or cadres by undertaking further classification, bifurcation or amalgamation as well as reconstitute and restructure the pattern and cadres/categories of service, as may be required from time to time by abolishing the existing cadres/posts and creating new cadres/posts. There is no right in any employee of the State to claim that ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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rules governing conditions of his service should be forever the same as the one when he entered service for all purposes and except for ensuring or safeguarding rights or benefits already earned, acquired or accrued at a particular point of time, a government servant has no right to challenge the .
authority of the State to amend, alter and bring into force new rules relating to even an existing service."
31. Further, in Official Liquidator vs. Dayanand and others, (2008) 10 SCC 1, the Hon'ble Supreme Court held as under:
"59. The creation and abolition of posts, formation and structuring/restricting of cadres, prescribing the source and mode of recruitment and qualifications and criteria of selection, etc. are matters which fall within the exclusive domain of the employer. Although the decision of the employer to create or abolish posts or cadres or to prescribe the source or mode of recruitment and laying down the qualification, etc. is not immune from judicial review, the Court will always be extremely cautious and circumspect in tinkering with the exercise of discretion by the employer. The Court cannot sit in appeal over the judgment of the employer and ordain that a particular post or number of posts be created or filled by a particular mode of recruitment. The power of judicial review can be exercised in such matters only if it is shown that the action of the employer is contrary to any constitutional or statutory provisions or is patently arbitrary or vitiated by malafides."
32. In Chandigarh Administration through the Director Public Instructions (Colleges) Chandigarh vs. Usha Kheterpal Wale and others, (2011) 9 SCC 645, the Hon'ble Supreme Court held as under:
"22. It is now well settled that it is for the rulemaking authority or the appointing authority to prescribe the mode of selection and minimum qualification for any recruitment. The courts and tribunals can neither prescribe the qualifications nor entrench upon the power of the authority concerned so long as the qualifications prescribed by the employer is reasonably relevant and has a rational nexus with the functions and duties attached to the ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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post and are not violative of any provision of the Constitution, statute and rules. (See J. Ranga Swamy v. Govt. of A.P. and P.U. Joshi v. Accountant General). In the absence of any rules, under Article 309 or statute, the appellant had the power to appoint under its general power of administration .
and prescribe such eligibility criteria as it is considered to be necessary and reasonable. Therefore, it cannot be said that the prescription of Phd is unreasonable."
33. In State of Gujarat and others vs. Arvind kumar T. Tiwari and another, (2012) 9 SCC 545, the Hon'ble Supreme Court held as under:
"10. The appointing authority is competent to fix a higher score for selection, than the one required to be attained for mere eligibility, but by way of its natural corollary, it cannot be taken to mean that eligibility/norms fixed by the statute or rules can be relaxed for this purpose to the extent that, the same may be lower than the ones fixed by the statute. In a particular case, where it is so required, relaxation of even educational qualification(s) may be permissible, provided that the rules empower the authority to relax such eligibility in general, or with regard to an individual case or class of cases of undue hardship. However, the said power should be exercised for justifiable reasons and it must not be exercised arbitrarily, only to favour an individual. The power to relax the recruitment rules or any other rule made by the State Government/Authority is conferred upon the Government/Authority to meet any emergent situation where injustice might have been caused or, is likely to be caused to any person or class of persons or, where the working of the said rules might have become impossible. (Vide: State of Haryana v. Subhash Chandra Marwaha, J.C. Yadav v. State of Haryana, and Ashok Kumar Uppal v. State of J & K.)
11. The courts and tribunal do not have the power to issue direction to make appointment by way of granting relaxation of eligibility or in contravention thereof. In State of M.P. & Anr. v. Dharam Bir, this Court while dealing with a similar issue rejected the plea of humanitarian grounds and held as under: (SCC p. 175, para 31) "31....... The courts as also the tribunal have no power to override the mandatory provisions of the Rules on sympathetic consideration that a person, though not possessing the essential educational ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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qualifications, should be allowed to continue on the post merely on the basis of his experience. Such an order would amount to altering or amending the statutory provisions made by the Government under Article 309 of the Constitution."
.
12. Fixing eligibility for a particular post or even for admission to a course falls within the exclusive domain of the legislature/executive and cannot be the subject matter of judicial review, unless found to be arbitrary, unreasonable or has been fixed without keeping in mind the nature of service, for which appointments are to be made, or has no rational nexus with the object(s) sought to be achieved by the statute. Such eligibility can be changed even for the purpose of promotion, unilaterally and the person seeking such promotion cannot raise the grievance that he should be governed only by the rules existing, when he joined service. In the matter of appointments, the authority concerned has unfettered powers so far as the procedural aspects are concerned, but it must meet the requirement of eligibility etc. The court should therefore, refrain from interfering, unless the appointments so made, or the rejection of a candidature is found to have been done at the cost of 'fair play', 'good conscious' and 'equity'. (Vide:
State of J & K v. Shiv Ram Sharma and Praveen Singh v. State of Punjab.)
14. A person who does not possess the requisite qualification cannot even apply for recruitment for the reason that his appointment would be contrary to the statutory rules is, and would therefore, be void in law. Lacking eligibility for the post cannot be cured at any stage and appointing such a person would amount to serious illegibility and not mere irregularity. Such a person cannot approach the court for any relief for the reason that he does not have a right which can be enforced through court.
(See: Prit Singh v. S.K. Mangal and Pramod Kumar v U.P. Secondary Education Services Commission.)"
34. Noticeably, here the petitioners are not even employees of the respondents and, therefore, they have no right to assail the action of the respondents in carrying out amendment in the Rules.
35. Lastly, it is contended by the petitioners that ::: Downloaded on - 23/06/2022 20:04:31 :::CIS
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they had legitimate expectation of being appointed.
36. To say the least, plea raised by the petitioners is fallacious. As mere acquiring of qualification at a .
relevant point of time cannot give rise to an expectation, much less, legitimate expectation of appointment.
37. As observed above, the petitioners are not even the employees of the State Government and in terms of P.U. Joshi's case (supra), even a government servant has no right to challenge the authority of the State to amend, alter or bring into force new Rules relating to even existing service. The State is well within its right to amend the Rules especially when the competition is increasing day by day of which, judicial notice can be taken by this Court.
38. In view of the aforesaid discussion, we find no merit in these petitions and the same are accordingly dismissed, leaving the parties to bear their own costs.
Pending application(s), if any, stands disposed of.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge 23rd June, 2022 (raman/himani) ::: Downloaded on - 23/06/2022 20:04:31 :::CIS