Neetu Singh vs High Cout Orf Madhya Pradesh
2021 Latest Caselaw 3761 MP

                                                                         1                               WP-13199-2021
                                              The High Court Of Madhya Pradesh
                                                         WP-13199-2021
                                                  (NEETU SINGH Vs HIGH COUT ORF MADHYA PRADESH AND OTHERS)


                                      Jabalpur, Dated : 30-07-2021
                                            Heard through Video Conferencing.

                                            Shri Prateek Rusia, learned counsel for the petitioner.
                                            Shri Anshuman Singh, learned counsel for the respondents.

Heard.

The petitioner, who is one of the candidate for Civil Judges Class-2

Entry Level Examination, 2019 has approached this Court raising grievance in respect of certain key answers in the preliminary examination.

Learned counsel for the petitioner at this stage has made a limited submission that by order dated 14.07.2021 passed in WP. No.10070/21 in the case of Ankit Tiwari & Others vs. High Court of M.P. & Another and connected batch of petitions, this Court has constituted a two member expert committee for examining the similar grievance raised by the other candidates and the said committee is examining the grievance and, therefore, the petitioner's writ petition be also referred to the said committee, if the

committee is still functioning and examining the issue.

Shri Singh, learned counsel for the respondent fairly submits that if the committee is still functioning, then there is no objection if this petition is also referred to the committee in terms of the order passed by this Court in the case of Ankit Tiwari (supra).

Hence, without expressing any opinion on the merits of the case and also taking note of the judgment in the case of Ankit Tiwari (supra), we deem it proper to direct that this writ petition be also treated as representation on behalf of the petitioner and Principal Registrar (Exam) will place it before the two member committee so constituted and if the said committee is still functioning then the committee will duly look into the petitioner's grievance in the light of the order in the case of Ankit Tiwari (supra). Signature Not Verified SAN The petition is accordingly disposed of.

Digitally signed by MOHAMMED MOHSIN
QURESHI
Date: 2021.07.31 11:04:22 IST
                                                                  2         WP-13199-2021
                                         (PRAKASH SHRIVASTAVA)       (VISHAL DHAGAT)
                                                JUDGE                       JUDGE
                                      mohsin




Signature Not Verified
  SAN




Digitally signed by MOHAMMED MOHSIN
QURESHI
Date: 2021.07.31 11:04:22 IST