Yuva Vyavsaik Shikshan ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 8071 MP

                                              [1]

THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH,
                BENCH GWALIOR

                                (DIVISION BENCH)

                                   R.P.No.943 of 2021

 Yuva Vyavsaik Shikshan Mahavidyalaya
 Bajarangarh Road, Guna                                      .....Petitioner
                                           Versus
 Jiwaji University                                           .....Respondent
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 Coram :
                Hon'ble Mr. Justice Ravi Malimath, Chief Justice
                Hon'ble Mr. Justice Deepak Kumar Agarwal, Judge
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 Presence :
         Shri Pawan Dwivedi, learned counsel for the petitioner.

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                            O R D E R (Oral)

(01-12-2021) Per : Ravi Malimath, Chief Justice

Heard learned counsel.

This petition has been filed seeking to review the order dated 28.9.2021

passed in W.P.No.11402 of 2021.

In terms of the said order relief was granted to the writ petitioner

therein to the extent that the University was directed to generate the

enrollment numbers for the B.Ed. course for the academic year 2020-2021.

The petitioner-institute is running a M.P.Ed. course. The respondent-

University is generally applying the same judgment and is holding that the

order does not refer to M.P.Ed. course, therefore, we are of the view that the

order requires to be reviewed to the said extent.

[2]

Consequently, the review petition is allowed and disposed of.

The order dated 28.9.2021 passed in W.P.No.11402 of 2021 is hereby

reviewed and recalled.

W.P.No.11402 of 2021 is restored to its file.

          (RAVI MALIMATH)                             (DEEPAK KUMAR AGARWAL)
            CHIEF JUSTICE                                       JUDGE

Pawar/-

          ASHISH
          PAWAR
          2021.12.01
          17:37:18
          +05'30'