Madhya Pradesh High Court
Revakhande Sangeet Mahavidyalaya ... vs Indira Kala Sangeet Vishwavidyalaya ... on 19 October, 2023
Author: Chief Justice
Bench: Ravi Malimath, Vishal Mishra
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE RAVI MALIMATH,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VISHAL MISHRA
ON THE 19 th OF OCTOBER, 2023
WRIT PETITION No. 3576 of 2023
BETWEEN:-
REVAKHANDE SANGEET MAHAVIDYALAYA MANDLA
JWALA WARD MANDLA THROUGH ITS DIRECTOR K.K.
DUBEY S/O SHRI SURAJ PRASAD DUBEY AGED ABOUT
66 YEARS R/O MAHARAJPUR DISTRICT MANDLA (M.P.)
.....PETITIONER
(BY SMT. MALTI DADARIYA - ADVOCATE)
AND
1. INDIRA KALA SANGEET VISHWAVIDYALAYA
KHAIRAGARH DISTRICT RAJNANDGAON (CG)
THROUGH ITS REGISTRAR KHAIRAGARH
DISTRICT RAJNANDGAON (CHHATTISGARH)
2. THE VICE CHANCELLOR INDIRA KALA SANGEET
VISHWAVID YALAYA KHAIRAGARH DISTRICT
RAJNANDGAON (CHHATTISGARH)
.....RESPONDENTS
(BY SHRI RAVI JAISWAL - SENIOR ADVOCATE WITH SHRI K.K. GAUTAM -
ADVOCATE)
This petition coming on for admission this day, Hon'ble Shri Justice
Ravi Malimath, Chief Justice passed the following:
ORDER
By way of present petition, the petitioner seeks the following reliefs :
(i) The Hon'ble Court may kindly be pleased to direct the respondents to fix Revakhande Sangeet Mahavidyalaya Mandla as examination centre for the courses Prathma, Madhyama and Vid in Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 10/20/2023 7:29:46 PM 2 subjects Gayan, Tabla and Kathak etc. for current education session i.e. 2021-2022 and 2022-2023 during the pendency of the case.
(ii) Any other interim writ/order/direction, which this Hon'ble Court deems fit and proper in the facts and circumstances of the case during the pendency of writ petition, may also be passed.
2. By the order dated 13.04.2023, the interim order was granted directing the respondents to fix Revakhande Sangeet Mahavidyalaya, Mandla as Examination Centre for the courses namely Prathma, Madhyama and Vid in subjects Gayan, Tabla and Kathak etc. for the current academic session i.e. 2021-2022 and 2022-2023 during the pendency of this matter.
3. Subsequently, an application being I.A. No.6635 of 2023 for recalling of the order dated 13.04.2023 has been filed by the respondents indicating that there is no infrastructure and other amenities as required. The same is responded to by the petitioner by saying that the compliance report has been filed in terms of Annexures P/10 dated 23.11.2022.
4. Therefore, we are of the view that rather than entering into the controversy with regard to the compliance of the regulations or not, it would be just and appropriate to direct the respondents to consider the reply vide Annexure P/10 dated 23.11.2022 and thereafter pass appropriate orders in accordance with law.
5. The writ petition is accordingly disposed off. The interim order dated 13.04.2023 stands dissolved.
6. Pending interlocutory application is also disposed off.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
vinod
Signature Not Verified
Signed by: VINOD
VISHWAKARMA
Signing time: 10/20/2023
7:29:46 PM