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High CourtsSingle Bench(2023) 05 SHI CK 0138

Aman Deep & Ors vs State Of H.P. & Ors

High Court Of Himachal Pradesh · Decided on 24 May 2023

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No.7380 Of 2021
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Judgment

9 paragraphs · 349 words

Jyotsna Rewal Dua, J

1.

The petitioner has filed the present petition for the grant of following substantive reliefs: -

“(1) That the order, Annexure P-16 passed by the respondent No.3 may very kindly be quashed and set aside.

(ii) That the respondent No.3 may very kindly be directed to register the name of the petitioners as Veterinary Pharmacists under sub-Section 2 of Section 38 of Para Veterinary Council Act, 2010 and issue necessary certificates of registration.

(iii) That in the alternative, it is prayed that respondents may be directed to grant one time relaxation to the petitioners in the mater of registration with respondent No.3 as Veterinary Pharmacists, as a special case, keeping in view the hardships being faced by the petitioners.”

2.

The respondents in their reply have opposed the case of the petitioners.

3.

During hearing of the case, learned counsel for the petitioners submitted that the reliefs prayed for by the petitioners are covered in terms of judgments dated 13. 04.2011, rendered in CWP No. 8627 of 2010 [Manav Bharti University Vs. State of H.P. & Others (Annexure P-19)], dated 30.05.2018, rendered in CWP No. 2920 of 2016 [Maheshwar Singh Vs. State of H.P. & Ors (Annexure P-20)] and dated 19.11.2019, rendered in CWP No. 2695 of 2018 [Manoj Kumar and others Vs. State of Himachal Pradesh & others (Annexure P-21)]. Learned counsel for the petitioners states that the petitioners would be content if the respective cases of the petitioners are considered by the respondents in light of the aforesaid judgments. Learned Additional Advocate General is not averse to this request.

4.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing respondent No.1/competent authority to consider the respective cases of the petitioners in light of the aforesaid judgments and pass appropriate orders, in accordance with law, within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioners.

Pending miscellaneous application(s), if any, also to stand disposed of.