Vaishali Naik vs Higher Education Department
2022 Latest Caselaw 3279 MP

                                                                      1
                                              The High Court Of Madhya Pradesh
                                                       WP No. 26023 of 2019
                                          (VAISHALI NAIK AND OTHERS Vs HIGHER EDUCATION DEPARTMENT AND OTHERS)

                                   Indore, Dated : 08-03-2022
                                          Ms. Mini Ravindran and Mr. L.C. Patne - Advocates for petitioners.

                                          Mr. Aditya Garg - Government Advocate for respondents No.1 and

2/State.

Mr. V.P. Khare - Advocate for respondent No.3. Prima facie it would appear that the questions involved herein are since covered by the judgment of this Court in the case of Niharika Shukla and others

vs. State of M.P. and others, passed in W.P. No.2722 of 2018(S) dated 26.04.2018, therefore, the respondents to state on oath with regard to the applicability of the judgment and the necessary consequences that will flow.

Call on 10.03.2022.

                                         (RAVI MALIMATH)                                (VIJAY KUMAR SHUKLA)
                                           CHIEF JUSTICE                                        JUDGE

                                   psm




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Digitally signed by PREM SHANKAR MISHRA Date: 2022.03.08 20:07:11 IST