RAJIV KAPILA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) WITH the consent of learned Co0unsel for the parties, this petition is taken up for final disposal today without formally admitting to hearing.

(2.) APPARENTLY the Medical Council of India sent a communication on

(3.) AS is evident, the Central Government took a decision that the College is entitled to continue with the admissions in the M.S.(Ortho) Course till such time as the recommendation is made by the Council for stopping the admissions. The copies of this communications were endorsed to the Principal Secretary (Health), Government of Himachal Pradesh as well as the Registrar, Himachal Pradesh, University and the Principal, Indira Gandhi Medical College, Shimla.