Madhya Pradesh High Court
Dr. Puneet Gupta vs State Of M.P. on 14 June, 2021
Author: Chief Justice
Bench: Chief Justice
1 WP-20330-2020
The High Court Of Madhya Pradesh
WP-20330-2020
(DR. PUNEET GUPTA Vs STATE OF M.P. AND OTHERS)
Indore, Dated : 14-06-2021
Heard through Video Conferencing.
Mr. L.C. Patne, Advocate for the petitioner.
Mr. Pushyamitra Bhargav, Additional Advocate General for the
respondents/State.
This writ petition has been filed by Dr. Puneet Gupta challenging the validity of the Madhya Pradesh Swashasi Chikitsa Mahavidhyalayeen Shaikshanik Adarsh Seva Niyam, 2018 (for short the "Rules of 2018") and prayed that the aforesaid rule be declared as unconstitutional and ultra vires and further direction be issued to the respondents to grant permission to the petitioner to prosecute MBA (Hospital Administration) 2 years Full Time Degree Course from IMS, DAVV, Indore.
Learned counsel for the petitioner submits that during the pendency of the writ petition the aforesaid Rules of 2018 was amended and the period of study leave of maximum two years has been increased to three years.
Learned Additional Advocate General submits that now based on the new amendment in the Rules of 2018 the petitioner should be required to make fresh representation to the respondent No.4- The Principal and Chief Executive Officer, Government Autonomous College of Dentistry, 1, Sardar Patel Marg, Opposite M.Y. Hospital, Indore (M.P.). for redressal of his grievance.
Having regard to the aforesaid submission, we dispose of this petition with the direction that the petitioner shall file a comprehensive representation before the respondent No.4- The Principal and Chief Executive Officer, Government Autonomous College of Dentistry, Indore for redressal of his grievance, who shall in turn consider and decide the same on the basis of new amendment in the Rules of 2018 within a period of 15 days from the date of passing of this order without getting influenced by earlier rejection order.
With aforesaid directions, the petition stands disposed of.
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Signature
SAN Not
Verified
Digitally signed by
SAIFAN KHAN
Date: 2021.06.15
10:30:33 IST
2 WP-20330-2020
s@if
Signature
SAN Not
Verified
Digitally signed by
SAIFAN KHAN
Date: 2021.06.15
10:30:33 IST