Madhya Pradesh High Court
Hemdutt Mourya vs The State Of Madhya Pradesh Thr on 19 May, 2016
1 WP 3419/16
19/5/16
Shri Umesh Bohare, counsel for the petitioner.
Shri J.M.Sahni, Panel Lawyer for respondents No.1 and
2/State.
Shri Vivek Khedkar, counsel for respondent No.3/Professional Examination Board.
Smt. Nidhi Patankar, counsel for respondent No.4/Gajraja Medical College, Gwalior.
Shri MPS Raghuvanshi, counsel for respondent No.6/Jiwaji University.
Heard on I.A.No.3067/16, an application for urgent hearing during summer vacation.
The present matter is filed by the petitioner because other persons whose admissions were cancelled were permitted by the Supreme Court to appear in various examinations. However, it appears that the petitioner after 2012, neither moved any petition nor was permitted by any authority to appear in the examination. Under such circumstances, the petitioner could file present petition prior to summer vacation if he wants to get parity with other persons who got an order from the Apex court to appear in the examinations. Such parity could be considered after summer vacation. There is no reason to hear the matter during summer vacation.
Consequently, I.A.No.3067/16 is hereby dismissed. Case be listed after summer vacation.
Registry is directed to reflect the name of learned counsel for the respondents.
(N.K.Gupta) (S.A.Dharmadhikari)
Vacation Judge Vacation Judge
(Bu)