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Saumya Gupta vs High Court Of M.P.
2021 Latest Caselaw 4469 MP

Citation : 2021 Latest Caselaw 4469 MP
Judgement Date : 18 August, 2021

Madhya Pradesh High Court
Saumya Gupta vs High Court Of M.P. on 18 August, 2021
Author: Prakash Shrivastava
                                                                           1                              WP-15172-2021
                                                The High Court Of Madhya Pradesh
                                                           WP-15172-2021
                                                    (SAUMYA GUPTA AND OTHERS Vs HIGH COURT OF M.P. AND OTHERS)

                                      1
                                      Jabalpur, Dated : 18-08-2021
                                               Heard through Video Conferencing.
                                               Shri Prashant Manchanda with Ms. Aditi Sharma and Shri Mohit
                                      Saroha, learned counsel for the petitioners.
                                               Shri Anshuman Singh, learned counsel for the respondents on advance

notice.

Learned counsel for the petitioners submits that this Court by order dated 14.07.2021 while deciding WP. No.10070/2021 in the case of Ankit Tiwari & Others vs. High Court of M.P. & Another and other connected matters had followed the dictum of the Hon'ble Supreme Court in the case of Pallav Mongia vs. Registrar General, Delhi High Court & Another dated 28.05.2012 passed in Civil Appeal No.4794/2012, therefore, in terms of the said judgment the respondents are required to recompute the marks of all the candidates and then permit all the candidates who have secured equal to or more than marks obtained by the last candidate of the original list after re-

computation.

Shri Singh, learned counsel for the respondents informed that the respondents are in the process of preparing the list on the basis of direction of Hon'ble Supreme Court in the case of Pallav Mongia (supra) as also of this Court in the case of Ankit Tiwari (supra). He has prayed for short adjournment to obtain instructions in this regard.

List on 23.08.2021.



                                          (PRAKASH SHRIVASTAVA)                                    (VISHAL DHAGAT)
                                                 JUDGE                                                    JUDGE


                                      mohsin

Signature Not Verified
  SAN




Digitally signed by MOHAMMED MOHSIN
QURESHI
Date: 2021.08.23 15:20:48 IST
 

 
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