Manoj Kumar Sahu vs State Of Madhya Pradesh And Others

Vivek Rusia, J

In compliance of order of this Court dated 11.2.2026 the respondent/University has uploaded requisite instructions in the “Reference” section of ERP which are to the effect that though there is no written provision, but in the past also similar kind permissions were granted. It is also stated that the University has no problem if the petitioner, who is in jail, appears in BA LL.B Course examination. Further, information is provided that examination forms are to be filled up on-line through M.P.Online and the same are to be forwarded by the concerned College. As on date the examination form can be filled up through MP Online without any payment of late fee as date is open. However, even with late fee the forms can be filled in, a day prior to the date declared for examination. It is specifically stated therein that the entire responsibility of making security arrangements in respect of petitioner/student at the Examination Centre would be that of State Government.

In view of above instructions from the respondent/University, this writ petition is disposed of with a direction to the Jail Authorities to make all necessary arrangements and provide Technical Assistance to the petitioner for the purpose of filling up of On-line form in respect of examination in question and payment/deposit of requisite examination fee through M.P. Online. Thereafter, Jail Authority shall consider fresh application for appearance in aforesaid examination which shall be considered in accordance with law as per Time Table to be issued by University.