Madhya Pradesh High Court
Dr. Puneet Gupta vs The State Of Madhya Pradesh on 25 February, 2022
Author: Pranay Verma
Bench: Pranay Verma
1
The High Court Of Madhya Pradesh
WP No. 19117 of 2021
(DR. PUNEET GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Indore, Dated : 25-02-2022
Mr Arjun A. Agrawal, learned counsel for the petitioner .
Mr Pushyamitra Bhargav, learned counsel for the respondents No. 1 to 3.
Mr Harshvardhan Sharma, learned counsel for the respondent No.4. Considered IA No. 10733/2021 by which the petitioner has prayed for him to be allowed to attend classes in M.B.A. (Hospital Administration) Course pursuant to the notice dated 27-11-2021 (Annexure-P-36).
Learned counsel for the petitioner submits that the Examinations are to begin from tomorrow and he is not being permitted to appear in the same. The same is due to the fact that he does not have any permission to that effect granted in this petition. However, it is not disputed by him that the petitioner has not attended Classes till now hence the prayer for permission to appear in the Examination cannot be entertained at the present stage.
Learned counsel for the petitioner expressed an apprehension to the effect that for the reason of him not appearing in the Examination, his admission itself may be cancelled. It is seen that by order dated 22-09-2021 the petitioner was allowed to participate in the second round of counseling for admission in the Course of M.B.A. (Hospital Administration). Upon participating in the counseling the petitioner was declared successful and admission was granted in his favour. This implies that the admission of the petitioner was a result of the order passed in this petition. The matter is still sub-judice and the apprehension of the petitioner that his admission would be cancelled on account of his non-appearance in the Examination is misconceived as the petition is yet to be adjudicated upon on merits.
In view of the aforesaid observations, IA No. 10733/2021 stands closed. List after two weeks.
Certified copy as per rules.
Signature Not Verified SAN Digitally signed by RASHMI (PRANAY VERMA) PRASHANTDate: 2022.02.25 18:33:58 IST JUDGE 2 rashmi Signature Not Verified SAN Digitally signed by RASHMI PRASHANT Date: 2022.02.25 18:33:58 IST