MANAV BHARTI UNIVERSITY Vs. STATE OF H.P

JUDGEMENT

(1.) BY means of this petition the Petitioner -University has prayed for the grant of following relief 's: It is, therefore, prayed that this writ petition may very kindly be allowed and a writ of certiorari or any other appropriate writ or order or direction in the nature of writ of certiorari for quashing the notification date 27th October, 2008 (Annexure P9) and the order dated 20.11.2010 (Annexure P16) or writ of mandamus or any other appropriate writ or order or direction in the nature of writ of mandamus directing the Respondents to consider the case of students passing out from the Petitioner University having diploma or degrees in Veterinary Pharmacy, Veterinary Live Stock Development Assistant or in Medical Laboratory Technology or Medical radiology/technology or Diploma for the purposes of giving employment in the State at par with similar kind of Diplomas or degrees given by other institutions or Universities and also to recognize and register such diplomas and degrees to enable the students to apply for government employment and also restrain the state from not recognizing such degrees and diplomas given by the Petitioner University for the purposes of employment or such other writ or order or direction as this Hon 'ble Court deems fit and proper in the facts and circumstances of the case be also passed in favour of the Petitioner University and against the Respondents. Costs of the petition be also allowed to the Petitioner against the Respondents

(2.) MR . Ajay Kumar, learned Counsel for the Petitioner -University states that he does not press the prayer for quashing the notification dated 27th October, 2008 Annexure P -9 and restricts his prayer only with regard to the challenge to Annexure P -16.

(3.) THE Petitioner -University had earlier approached this Court by filing CWP No. 5701 of 2010 with a prayer that the State may be directed to recognize the diploma of veterinary pharmacist awarded by the University, for all intents and purposes, including grant of employment under the H.P. Government.