Dinesh Kumar vs State Of H.P. And Another

Tarlok Singh Chauhan, J

The instant petition has been filed for the grant of following reliefs:-

“1. That the respondent No.2 may be directed to register the petitioner with the HP Para-Medical Council forthwith.

The respondents may also be directed to consider the petitioner who is of 2010-12 batch for the employment as Veterinary Pharmacist/Gram

Panchayat Veterinary Assistant on priority basis considering him of 2010-12 batch.â€​

The issue in question is squarely covered by a judgment rendered by Principal Division Bench in CWP No. 2695 of 2018, titled as Manoj Kumar &

others vs. State of Himachal Pradesh & others, decided on 19.11.2019.

Accordingly, for the reasons recorded in the said petition, which shall apply mutatis mutandis to the instant writ petition, this writ petition is allowed.

Consequently, impugned order dated 17.12.2016 passed by respondent No.1 is quashed and set aside. Respondent No.1/State is directed to consider

the case of the petitioner and pass orders afresh for the purpose of registering him with Himachal Pradesh Para Veterinary Council and for his

employment as Veterinary Pharmacist in Animal Husbandry Department, in light of the observations already made in the judgment rendered in Manoj

Kumar’s case (supra) and in light of the judgment rendered by this Court in CWP No. 8627 of 2010 titled as Manav Bharti University vs. State of

H.P. & others, dated 13.04.2011, within a period of four weeks from today.

The petition stands disposed of, so also the pending application(s), if any.