Madhya Pradesh High Court
Dr. Naveen Nahar vs Principal Secretary State Of M.P. And 3 ... on 8 September, 2014
1
WP No.13536/2013
08.09.2014
Shri S.C.Bagadiya, learned Sr.Counsel with Shri Zameer
Ahmed Khan, learned counsel for petitioner.
Mrs.Vinita Phaye, learned counsel for State.
Shri N.Bhavasar, learned counsel for respondent No.2.
Shri Vijay Asudani, learned counsel for respondent No.3. Shri Vivek Sharan, learned counsel for respondent No.4. Dr.Syed Aslam Shakoor Kazmi, OIC of the State of MP as well as the Registrar, MP Medical Council present in person.
The petitioner has filed the present writ petition alleging inaction on the part of the respondents in conducting the election for electing member for the Medical Council of India from the State of M.P representing registered medical graduates of Madhya Pradesh.
The State has filed the reply before this Court stating that the necessary action for conducting election is in offing.
When the matter is taken up today, learned counsel for State on instructions from the OIC has stated that the needful will be done and the election will be conducted within a period of six months from today.
Counsel for respondent No.2 has also supported the State's contentions and has made a categorical statement that the elections will be conducted within six months.
In view of the open court statement made by the learned counsel for State on instructions as also the statement of learned 2 counsel for respondent No.2, nothing further is required to be done and the writ petition is accordingly disposed of in view of the above statement of the counsel for State and respondent No.2.
c.c as per rules.
(PRAKASH SHRIVASTAVA) Judge VM