Madhya Pradesh High Court
The State Of Madhya Pradesh vs Swati Patel Judgement Given By: Hon'Ble ... on 11 September, 2013
R.P.NO.717/2013
11/09/2013
Shri K.S.Wadhwa, Additional Advocate General for the
applicants.
Shri Pranay Choubey, learned counsel for the respondents.
Seeking modification/review of an order dated 26-06-2013, passed in W.P.No.7485/2013, this application has been filed for review by the State Government.
Shri K.S.Wadhwa, learned Additional Advocate General for the applicants points out that on 26-06-2013 this court directed the competent authority to permit the respondents to participate in the District Level Counseling. It is said that for various reasons they were not entitled to participate in the counseling and as they had sought admission for the session 2012-13 on 26-06-2013, no such direction for participating in the counseling could be granted when the session was already coming to an end. Pointing out that the writ petition was disposed of in view of the order passed on 13-06-2013 in W.P.No.9801/2013 and in accordance to the said directions issued in W.P.No.9801/13 claim of the students in that case have been considered and rejected vide Annexure A-2 on 28-06-2013, this application is filed. It is also stated that the institute has withdrawn the deposit made.
Having heard the learned counsel for the parties, we are of the considered view that if the applicants feel that for any reasons whatsoever, the respondents/ students are not entitled to participate in the counseling , they have a right to pass an order as was already passed in previous occasion vide Annexure A-2 dated 28-06-2013 in the case of the institute in W.P.No.9801/2013 and for the said purpose review/ recall of the order is not called for instead order passed by this court on 26-06-2013 is modified to the extent that if for any reason whatsoever, the applicants should come to the conclusion that the respondents cannot be granted admission, applicants herein are granted liberty to pass a speaking order as was passed on previous occasion vide Annexure A-2 dated 28-06-13 in W.P.No.9801/2013 With the aforesaid liberty to the applicants, this review application stands disposed of.
C.C. as per rules.
(RAJENDRA MENON) (SMT.VIMLA JAIN)
JUDGE JUDGE
hsp