REGENT COMPUTRONICS PVT. LTD.

Maharishi Markandeshwar Medical College And Hospital And Others Appellant

V/S

STATE OF HIMACHAL PRADESH AND OTHERS Respondents

Referred Judgements :-

GUJARAT UNIVERSITY V. SHRI KRISHNA RANGANATH MUDHOLKAR [REFERRED TO]
PRESIDENT OF INDIA VS. KERALA EDUCATION BILL 1957 [REFERRED TO]
T V V NARASIMHAM VS. STATE OF ORISSA [REFERRED TO]
PRINCIPAL VS. PRESIDING OFFICER [REFERRED TO]
STATE OF MADHYA PRADESH VS. KUMARI NIVEDITA JAIN [REFERRED TO]
STATE OF TAMIL NADU VS. ST JOSEPH TEACHERS TRAINING INSTITUTE:DR ARUPAPPA TEACHERS TRAINING INSTITUTE [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
BHARATI VIDYAPEETH DEEMED UNIVERSITY VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL ORAON GUARDIAN VS. C B S E [REFERRED TO]
RAJASTHAN PRADESH V S SARDARSHAHAR VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN BHARTIA EDUCATION SOCIETY VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) This instant writ petition has been filed with the following substantive prayers:

(2.) It is vide notification dated 30.9.2015 that the State Government amended the Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 (Act No. 24 of 2015). The amendment carried in section 3 reads thus:

(3.) However, at the time of arguments, the petitioners have confined their arguments only to the amendment carried in sub-section (6-a) of section 3.

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MAHARISHI MARKANDESHWAR MEDICAL COLLEGE AND HOSPITAL AND OTHERS Vs. STATE OF HIMACHAL PRADESH AND OTHERS

Referred Judgements :-

JUDGEMENT

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