MOHINDER PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The writ petitioners had earlier approached this Court through theirs instituting CWP No. 968/2020. This Court, on 3/3/2020, had disposed of the afore writ petition, through its making the hereinafter extracted order:-

(2.) Since, the order extracted (supra) resulted in the respondent concerned declining to register the name(s) of the petitioners, as, Multi Purpose Health Workers (Male), consequently, the writ petitioners are constrained, to, cast a challenge, upon, Annexure P-3.

(3.) The petitioners, had successfully completed the MPHW course, as became conducted by Rajasthan Vidyapeeth University Udaipur (Rajasthan). However, they were enrolled as students in the afore university w.e.f 2002-2003. Further more, as disclosed in the writ petition, the petitioners undertook the afore course from the University (Supra) from August 2002 to December, 2003.