Madhya Pradesh High Court
Ayushi Saraogi vs The State Of Madhya Pradesh on 29 July, 2019
1 WP-14736-2019
The High Court Of Madhya Pradesh
WP-14736-2019
(AYUSHI SARAOGI Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 29-07-2019
Advocates and Government Advocates are abstaining from the Court
work, however, not present in Court.
Petitioner Ms Ayushi Saraogi, is present in person.
List of first round of counseling is taken on record.
Record perused.
Heard on the question of admission.
Issue show cause notice against admission to the respondents on
payment of process fee by ordinary as well as RAD mode by tomorrow.
Notice be made returnable within two week.
Hum Dast service is also permitted.
Considering the fact that in the first round of counseling which has taken place on 12.07.2019, as per the ranking of the petitioner i.e. 45426, she may get admission looking to the closing rank of the 6 Private Medical Colleges of the Madhya Pradesh, however, by way of interim relief it is directed that till the next date hearing, one seat of general category in MBBS course shall be kept vacant subject to hearing the other side.
Copy of this order be communicated to the Director of Medical Education by FAX today.
C.C. today.
(J.K. MAHESHWARI) (SMT. ANJULI PALO)
JUDGE JUDGE
DPS
Digitally signed by
DHEERAJ PRATAP SINGH
Date: 2019.07.28 23:59:32
-07'00'