Madhya Pradesh High Court
Preeti Meena vs School Education Department on 5 October, 2018
1
ANNEXURE-C
High Court of Madhya Pradesh, Jabalpur
Bench at Indore, Indore
CONTINUATION ORDER SHEET
Writ Petition No.23908/2018
Indore, Dated 05.10.2018
Shri Nilesh Joshi, learned counsel for the
petitioners.
Shri Mukesh Parwal, learned Government
Advocate for the respondent / State of Madhya
Pradesh.
Today learned Government Advocate has produced copy of order dated 28.09.2018 passed in Writ Appeal No.1342/2018 (The Professional Examination Board & others v. Vikas Raghuvanshi and others) and Writ Petition No.22399/2018 (Vikas Raghuvanshi and others v. State of Madhya Pradesh and others) (Principal Seat, Jabalpur).
Writ Appeal No.1342/2018 was filed against an interim order dated 25.09.2018 passed in Writ Petition No.22399/2018, in which the Writ Court permitted the petitioners to participate in the eligibility test provisionally subject to final decision of the writ petition.
By order dated 28.09.2018 passed by a Division Bench of this Court allowed the writ appeal and dismissed the writ petition.
2In view of the aforesaid, no case for grant of interim relief, as prayed for, is made out.
At this stage, learned counsel for the petitioners prays for time to argue on the question of admission, as connected identical cases have been directed to be listed on 09.10.2018.
List the matter on 09.10.1018 along with Writ Petition No.22404/2018 and other connected matters.
(Vivek Rusia) Judge rcp Digitally signed by Ramesh Chandra Pithwe Date: 2018.10.06 14:38:05 +05'30'