Madhya Pradesh High Court
Smt. Manisha Yadav vs The State Of Madhya Pradesh on 28 July, 2015
1
W.P.No.4165/2015 (Smt. Manisha Yadav v. State of M.P.)
28/07/2015
Shri S.S. Kushwah, Advocate for the petitioner.
Smt. Sangeeta Pachauri, Government Advocate for
the respondents/State.
Heard.
Shri S.S. Kushwah, submits that this matter is identical to W.P.No.383/2015 and W.P.No.3182/2012.
Considering the aforesaid, issue notice to the respondents on payment of PF within three working days, failing which, the petition shall stand dismissed without reference to the Court.
Maintaining parity, as an interim measure, it is hereby directed that the petitioner who is otherwise eligible as per the statutory rules shall not be debarred from participating in the selection process for the post of ANM merely because she has undergone ANM training in non-Government centers which are recognized by Indian Nursing Council.
List this petition alongwith W.P.No.383/2015. C.C. as per rules.
(SUJOY PAUL)
(ra) Judge