Madhya Pradesh High Court
Nikita Saxena vs The State Of Madhya Pradesh on 4 August, 2014
W.P. Nos. 7121/2014, 6397/2014, 6883/2014,
7295/2014, 7418/2014, 7447/2014,
7450/2014, 7452/2014, 7523/2014,
7525/2014, 7526/2014, 7527/2014,
7529/2014, 7530/2014, 7537/2014,
7538/2014, 7539/2014, 7540/2014,
7541/2014, 7542/2014, 7576/2014,
7602/2014, 7611/2014, 7619/2014,
7628/2014, 7634/2014, 7638/2014,
7648/2014, 7654/2014, 7663/2014,
7673/2014, 7676/2014, 7677/2014,
7682/2014, 7694/2014, 7698/2014,
7707/2014, 7709/2014, 7772/2014,
7773/2014, 7776/2014, 7800/2014,
7819/2014, 7825/2014, 7832/2014,
7856/2014, 7858/2014, 7859/2014,
7860/2014, 7861/2014, 7862/2014,
7876/2014, 7881/2014, 7891/2014,
7926/2014, 7968/2014, 7969/2014,
7970/2014, 7971/2014, 7982/2014,
8023/2014, 8024/2014, 8028/2014,
8030/2014, 8048/2014, 8049/2014,
8050/2014, 8051/2014, 8052/2014,
8055/2014, 8056/2014, 8057/2014,
8068/2014, 8069/2014, 8079/2014,
8080/2014, 8083/2014, 8088/2014,
8094/2014, 8095/2014, 8108/2014,
8120/2014, 8123/2014, 8124/2014,
8135/2014, 8137/2014, 8144/2014,
8151/2014, 8153/2014, 8154/2014,
8167/2014, 8235/2014, 8236/2014,
8273/2014 8371/2014, 8372/2014,
8394/2014, 8412/2014, 8431/2014,
8432/2014, 8462/2014, 8469/2014,
8488/2014, 8509/2014, 8511/2014,
8534/2014, 8535/2014, 8540/2014,
8546/2014, 8547/2014, 8548/2014,
8549/2014, 8551/2014, 8640/2014,
8706/2014, 8707/2014, 8708/2014,
8709/2014, 8711/2014, 8817/2014,
8841/2014, 8985/2014, 8990/2014,
8993/2014, 9003/2014, 9004/2014,
9105/2014, 9150/2014, 9312/2014,
9318/2014, 9321/2014, 9322/2014,
9326/2014, 9327/2014, 9340/2014,
9342/2014, 9348/2014, 9364/2014,
9404/2014, 9405/2014, 9413/2014,
9415/2014, 9444/2014, 9466/2014,
9475/2014, 9577/2014, 9583/2014,
9584/2014, 9585/2014, 9587/2014,
9588/2014, 9589/2014, 9590/2014,
9591/2014, 9595/2014, 9596/2014,
9598/2014, 9599/2014, 9600/2014,
9624/2014, 9719/2014, 9766/2014,
9768/2014, 9798/2014, 9880/2014,
9963/2014, 9981/2014, 9991/2014,
10149/2014, 10151/2014, 10153/2014,
10155/2014, 10156/2014, 10158/2014,
10159/2014, 10160/2014, 10161/2014,
10162/2014, 10163/2014, 10164/2014,
10165/2014, 10189/2014, 10221/2014,
10235/2014, 10333/2014, 10334/2014,
10336/2014, 10361/2014, 10362/2014,
10365/2014, 10390/2014, 10391/2014,
10414/2014, 10415/2014, 10418/2014,
10420/2014, 10422/2014, 10503/2014,
10507/2014, 11077/2014, 11097/2014,
11099/2014, 11106/2014, 11112/2014,
11119/2014, 11128/2014 and 11153/2014
04.08.2014
Parties through their respective counsel.
W.P. No.7121/2014:
When the matters were called out for hearing, Shri
Rajendra Tiwari, Senior Advocate for the petitioner
invited our attention to the applications (I.A.
No.9060/2014 & 9932/2014) filed by the petitioner for
supply of documents referred to in the applications and
which have been mentioned and adverted to in the order,
which is impugned in the concerned writ petitions.
Shri P.K. Kaurav, Advocate for the VYAPAM
Board, however, submits that these applications need not
detain the hearing of the main matter. He submits, on
instructions, that the documents referred to in paragraph 3
of the application for furnishing copies of documents
mentioned therein are not required to be supplied to the
petitioners and if the Court after hearing the parties forms
an opinion that the documents ought to be produced for
perusal of the Court or for that matter, to be supplied to
the petitioners and give them opportunity to address the
Court with regard to the contents thereof, the Board
would follow those directions. In other words, according
to learned counsel for the Board, hearing of these matters
can proceed forthwith.
Counsel for the petitioner then invited our attention
to the fact that the Supreme Court proceedings arising out
of the earlier decision of this Court in PMT cases are
slated to be heard on 8th August, 2014 and it may be
appropriate to await the outcome thereof. It is submitted
by the counsel for the petitioner that, in fact, adjournment
would be detrimental to the interest of the petitioners but,
nevertheless, they would opt for deferring of the matter
beyond 8th August, 2014.
Considering the above, hearing of these matters is
now deferred till 26th August, 2014 to be listed under
caption "Top of the List".
Until further orders henceforth the matters be
notified in eight broad categories as follows:-
VYAPAM GROUPS OF CASES
Group Groups Leading Case
No.
1.PMT examination cancellation 2008-12 W.P. No.7121/2014
2. Food Inspector/Weights & Measures W.P. No.9690/2014 Inspector - Cancellation by VYAPAM
3. Termination - Impersonation Cases W.P. No.3983/2013
4. Samvida Shala Shikshak - Cancellation by W.P. No.285/2014 VYAPAM
5. Constable/SI - Cancellation by VYAPAM W.P. No.10133/14
6. PG 12 - Cancellation W.P. No.6397/2014
7. PMT 2012 Termination - Circle Filling W.P. No.2775/2014
8. Suspension - Impersonation W.P. No.3007/2014 Further, the Registry is directed to ensure that cases notified at Serial No.1.1, 1.149, 1.153 and 1.157 i.e. W.P. Nos.6397/2014, 9587/2014, 9591/2014 and W.P. No.9599/2014, are de-linked from Group-I and instead, listed under Group-6 (PG 12 - Cancellation).
Similarly, following writ petitions, which are notified under Group-I, be de-linked and instead, be included in Group-3 titled 'Termination - Impersonation Cases':
Serial No. on Board Case No.
dated 04.08.2014
1.81 W.P. No. 8120/2014
1.119 W.P. No. 8817/2014
1.107 W.P. No. 8540/2014
1.105 W.P. No. 8534/2014
1.106 W.P. No. 8535/2014
1.160 W.P. No. 9766/2014
1.168 W.P. No. 8469/2014
1.33 W.P. No. 10602/2014
1.47 W.P. No. 11571/2014
1.89 W.P. No. 11742/2014
Further, the following writ petitions notified under Group-I, be de-linked and listed under Group-7 titled 'PMT 2012 Termination - Circle Filling'.
Serial No. on Board Case No.
dated 04.08.2014
1.96 W.P. No. 8394/2014
1.152 W.P. No. 9590/2014
1.158 W.P. No. 9600/2014
In addition, W.P. Nos.8706/2014 and 9744/2014, which are not notified today be listed along with W.P. No.7121/2014 under Group-1.
Further, the following writ petitions which are listed separately in today's daily/supplementary list be notified under Group-1, namely:
Serial No. on Board Case No.
dated 04.08.2014
36 W.P. No.10851/2014
42 W.P. No. 11491/2014
43 W.P. No. 11493/2014
44 W.P. No.11496/2014
85 W.P. No.11703/2014
86 W.P. No.11705/2014
Similarly, the following writ petitions, which are listed today in today's daily list, be listed under Group-7 PMT 2012 Termination - Circle Filling:
Serial No. on Board Case No.
dated 04.08.2014
37 W.P. No. 10954/2014
37.1 W.P. No. 2775/2014
37.2 W.P. No. 10748/2014
Office shall ensure that the list notified on future dates is in conformity with these directions to avoid any further adjournment.
Interim relief on same terms as in companion cases in all matters and to continue till the next date. W.P. No.9766/2014:
Parties through their counsel. Pending I.A. No. 9089/2014 for amendment is allowed in the interest of justice by consent. Amendment be carried out by tomorrow.
W.P. No.9963/2014:
Parties through their counsel.
Heard on I.A. No.9025/2014 application for ad- interim writ.
Ad-interim relief granted on 09.07.2014 would enure in favour of the applicant even for practical examination. In other words, the applicant will be permitted to appear subject to her eligibility.
List all these matters under caption "Top of the List" on 26.08.2014.
(A. M. Khanwilkar) (Alok Aradhe)
Chief Justice Judge
S/