Avinash Sharma And Another vs State Of Himachal Pradesh And Others

Jyotsna Rewal Dua, J

The petitioners have obtained diplomas of Multi Purpose Health Workers from respondent No.4, I.e. Mohali International Institute, in the years 2016 & 2010, respectively. On the basis of these diplomas, their names have been registered with Para-Medical Council, Punjab (Mohali). The petitioners are interested in seeking employment in the State of Himachal Pradesh. For that purpose, their names are required to be registered with Para Medical Council, Himachal Pradesh. The main grievance of the petitioners in the present writ petition is that respondent No.3, i.e. Himachal Pradesh State Para-Medical Council, IGMC, Shimla, has not registered their names as Multi Purpose Health Workers on the ground that the institute from which the petitioners obtained their diplomas did not have NOC from the State of Himachal Pradesh.

The petitioners in the writ petition have given a few instances of persons who have obtained diplomas of Multi Purpose Health Workers from respondent No.4- Institute and submitted that on the strength of these diplomas many of these persons were registered with Para Medical Council of respondent-State. It is also submitted that in fact some of them are now in the State Government employment.

The above position is not disputed on behalf of the respondents -State. It is, however, pointed out that the registration in the past was on the basis of 'One Time Relaxation' granted by the State of Himachal Pradesh.

Be that as it may, in the above backdrop, we deem it proper to dispose of the present writ petition by directing respondent No.3, i.e. Himachal Pradesh State Para Medical Council, IGMC, Shimla, to consider the prayer of the petitioners made in the present writ petition and take appropriate decision thereupon in accordance with law and in light of the judgment passed by this Court in CWP No.1013 of 2007 alongwith connected CWP No.1606 of 2007 (Annexure P-7), within a period of 5 days from today, i.e. by or before 6th May, 2020. Liberty is reserved to the petitioners to seek appropriate remedy in accordance with law, in case they still feel aggrieved. Pending miscellaneous application(s), if any, shall also stand disposed of.