Madhya Pradesh High Court
Shaheed Bhagat Singh High School vs The State Of Madhya Pradesh on 13 June, 2016
WP-573-2016, 791-2016, 803-2016, 949-2016, 1411-2016,
1460-2016, 1464-2016, 1468-2016, 1469-2016, 1470-2016,
1962-2016, 1964-2016, 1965-2016, 2595-2016, 2904-2016,
2927-2016, 2950-2016, 3008-2016, 3068-2016, 3083-2016,
3294-2016, 3530-2016, 4062-2016, 4236-2016, 4345-2016,
4553-2016, 5833-2016, 6100-2016, 6470-2016, 6471-2016,
6473-2016, 7557-2016, 7602-2016, 7604-2016, 7607-2016,
7609-2016, 7611-2016, 7612-2016, 7614-2016, 7617-2016,
7620-2016, 7623-2016, 7624-2016, 7678-2016, 7680-2016,
7682-2016, 7686-2016, 7687-2016, 7688-2016, 7689-2016,
7690-2016 & 7691-2016
13-06-2016
Shri Prabhat Kumar Shukla, learned counsel for the petitioner in
W.P. No.573/2016, 949/2016, 1460/2016, 1464/2016, 1468/2016,
1469/2016, 1470/2016, 1962/2016, 1964/2016, 1965/2016 and
2904/2016.
Shri M.P. Shukla, learned counsel for the petitioner in W.P.
No.791/2016 and 803/2016.
Shri Pradeep Batra, learned counsel for the petitioner in W.P.
No.1411/2016.
Shri Satyam Agrawal, learned counsel for the petitioner in W.P.
No.2595/2016.
Shri R.P.S. Kaurav, learned counsel for the petitioner in W.P.
No.2927/2016.
Shri Sankalp Kochar, learned counsel for the petitioner in W.P.
No.2950/2016.
Shri Ashok Kumar Jain, learned counsel for the petitioner in
W.P. No.3008/2016.
Shri V.K. Shukla, learned counsel for the petitioner in W.P.
No.3068/2016.
Shri H. Verma, learned counsel for the petitioner in W.P.
No.3083/2016.
Shri D.K. Sharma, learned counsel for the petitioner in W.P.
No.3294/2016.
Shri P.K. Chourasiya, learned counsel for the petitioner in W.P.
No.3530/2016.
Shri O.P. Tripathi, learned counsel for the petitioner in W.P.
No.4062/2016.
Shri Ajay Kumar Shukla, learned counsel for the petitioner in
W.P. No.4236/2016.
Shri Praveen Dubey, learned counsel for the petitioner in W.P.
No.4345/2016.
Shri A.K. Mishra, learned counsel for the petitioner in W.P.
No.4553/2016.
Ms. Gulab Kali Patel, learned counsel for the petitioner in W.P.
No.5833/2016.
Shri Ashok Kumar Chourasia, learned counsel for the petitioner
in W.P. No.6100/2016.
Shri Shailendra Shrivastava, learned counsel for the petitioner in
W.P. No.6470/2016, 6471/2016 & 6473/2016.
Shri S.K. Pawnekar, learned counsel for the petitioner in W.P.
No.7557/2016.
Shri Dhirendra Pratap Singh, learned counsel for the petitioner
in W.P. No.7602/2016 and 7689/2016.
Shri Shashank Indapurkar, learned counsel for the petitioner in
W.P. No.7604/2016.
Shri Sanjay Singh, learned counsel for the petitioner in W.P.
No.7607/2016, 7609/2016, 7611/2016, 7612/2016, 7614/2016,
7617/2016, 7620/2016, 7623/2016, 7686/2016, 7687/2016 and
7690/2016.
Shri Akshay Kumar Jain, learned counsel for the petitioner in
W.P. No.7624/2016,
Shri Rajnish Sharma, learned counsel for the petitioner in W.P.
No.7678/2016.
Shri M.P. Singh, learned counsel for the petitioner in W.P.
No.7680/2016 and 7688/2016.
Shri D.P. Singh, learned counsel for the petitioner in W.P.
No.7682/2016 and 7691/2016.
Shri Purushendra Kaurav, learned Additional Advocate General
for the respondent/State in all the cases.
Heard on interim relief.
It is submitted by the learned counsel for the petitioners that if the result of the students, who appeared in the examination in pursuance to the interim order passed by this Court, be not declared, they would not be able to apply for higher study. Hence, there would be a loss of near about one year to the students.
Learned counsel appearing on behalf of the Board Mr. Kaurav has submitted that the Board has no objection to declare the result of the students who appeared in the examination in pursuance to the interim order passed by this Court and mark-sheets would be issued to the students mentioning them as private subject to decision of this Court. It is further submitted by the counsel for the Board that if, at the time of final order, this Court decides that the students be treated as regular students, the Board would issue other mark-sheets to the students.
In view of the aforesaid circumstances and the statement of the counsel of the Board, it is directed that the Board shall declare the result of the students who appeared in the examination in pursuance to the interim order passed by this Court and also issue mark-sheets to the students in accordance with the statement made by the counsel for the Board before this Court.
List the case in the first week of July, 2016.
C.C. as per rules.
(S.K. GANGELE) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
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