MONICA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Tarlok Singh Chauhan, J. 1. The instant petition has been filed for the grant of following substantive reliefs:

(2.) It is averred by the petitioner that she has acquired +2 in Science from a school in Rajgarh, Sirmour though affiliated to Board of School Education, New Delhi. Thereafter, in the year, 2011, the petitioner registered as student with H. P. University for further studies and in the year, 2016 has qualified B.Sc Medical Lab Technician from NIMS Jaipur, Rajasthan.

(3.) In the year, 2018 the petitioner got registered as a Medical Lab Technician with the Para Medical Council of Punjab and, thereafter in the year, 2020 petitioner submitted her documents for registration with the H.P. Para Medical Council as a Medical Lab Technician, but the same was refused, thereby, dis-entitling her from participating in the counselling for 161 posts of Medical Lab Technician held on 2/11/2020 in the Department of Health and Family Welfare.