Madhya Pradesh High Court
Dr. Sourabh Badjatiya vs Directorate Of Medical Education on 1 March, 2019
1 WP-4367-2019
The High Court Of Madhya Pradesh
WP-4367-2019
(DR. SOURABH BADJATIYA Vs DIRECTORATE OF MEDICAL EDUCATION)
1
Indore, Dated : 01-03-2019
Shri K.R. Malviya, learned counsel for the petitioner.
Shri Nilesh Jagtap, learned Government Advocate for the
respondents/State.
Heard on the question of admission and interim relief. Learned counsel for the petitioner submits that respondents are making selection for the post of Assistant Professor only on the basis of interview and though the petitioner fulfills all the eligibility conditions yet petitioner has not been called for interview and selection is being made by following the opaque process.
Issue notice to the respondents on payment of process-fee within two days.
Petitioner is also permitted to serve humdust notice to the respondent No.3 in addition to the usual mode of service on payment of separate proces- fee within two days.
Till the next date of hearing though the process of selection and appointment will on but the same will be subject to the final outcome of the present writ petition.
List on 11/03/2019.
C.C. as per rules.
(MISS VANDANA KASREKAR) JUDGE Aiyer Digitally signed by Jagdishan Aiyer Date: 02/03/2019 13:20:30