Ms. Bala Devi and Others vs State of H.P. and Others

R.B. Misra, J.—The petitioners have prayed for the following relief(s):

It is therefore respectfully prayed that keeping in view the averments made in the petition, the present petition may kindly be allowed and the Annexure P-J and P-L may kindly be quashed and set-aside with a further direction to the respondents to conduct the examination of the petitioners for the said course of JBT qua which the petitioners has already undergone prescribed course and competed the same successfully from the respondent No. 3 institute in the session 2003-2005 as has been held by Hon''ble Supreme Court in Bhawana Sharma''s case keeping in view the submissions made herein above and in the interest of justice with a further direction to the respondents to award them the certificate/diploma for the said course if they qualifies the said examination.

With the consent of the learned Counsel for the parties, the writ petition is disposed of with the following observations, as the learned Counsel for the petitioners has submitted that the writ petition can be disposed of in the light of the judgment dated 20.08.2010, passed in C.W.P. No. 4852 of 2010 Ms. Samriti Arya and Ors. v. State of H.P. and Ors.

Since the grievances of the petitioners are also similar as the petitioners in C.W.P. No. 4852 of 2010, as such the writ petition is disposed of in the light of the observations made in the aforesaid judgment dated 20.08.2010, passed in C.W.P. No. 4852 of 2010. However, the State Government shall make all endeavour including issuance of directions to respondent No. 2 to do the needful for conducting examinations of the petitioners before 30.10.2010.

In view of the above observations, writ petition is disposed of so also the pending applications. Copy dasti.