Vivek Kumar Thagele vs State of M.P. and Others

Heard.

The grievance of the petitioner in this petition is that although the petitioner appeared in the counseling for MBBS, but he was not granted admission.

The petitioner appeared in Pre Medical Test (PMT) conducted by the M.P. Professional Examination Board in the year 2010 for admission in MBBS course. He was a reserved category (Scheduled Caste) candidate. He secured 427th rank for admission in Private Unaided Medical & Dental Colleges and 566th rank for admission in Government Autonomous Medical and Dental Colleges.

The petitioner pleaded that some 7 candidates were selected illegally. Earlier the petitioner filed a Writ Petition before this court, which was registered as W.P. No. 2069/2011. It was disposed of vide order dt. 21.9.2012 with the following directions:-

However, we are not dealing with the rival contentions of learned counsel for the parties for the simple reason that the matter is being investigated and enquired by the State Govt. and, therefore, it will be premature to say anything on the merit of the case. Hence, by keeping all the points raised in this petition open, this petition is disposed of by giving direction to the respondent No. 1 to decide the enquiry in regard to the admission of the respondents 4 to 7 which is pending holding them to be as doubtful candidates. Let the enquiry be completed as early as possible, preferably within a period of six months from the date of receipt of certified copy of the order of this Court.

The petitioner pleaded that in pursuance to the directions issued by the court, an FIR has been registered against 7 students, hence, the petitioner be granted admission against the vacancies of those students, who were admitted illegally.

From the pleadings of the petitioner, it is clear that he secured 427th rank for admission in Private Unaided Medical & Dental Colleges and 566th rank for admission in Government Autonomous Medical and Dental Colleges. He is of the batch of 2010. Nearly four years have passed.

Looking to the aforesaid facts of the case and the fact that there were number of students, who were placed above the petitioner in the list, in our opinion, no relief could be granted in favour of the petitioner.

Consequently, we do not find any merit in this petition. It is hereby dismissed. No order as to costs.