Dr. Priyanka Mishra vs The State Of Madhya Pradesh
2022 Latest Caselaw 15588 MP

                                                           1
                                IN THE HIGH COURT OF MADHYA                         PRADESH
                                              AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                  CHIEF JUSTICE
                                                        &
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                            ON THE 25 th OF NOVEMBER, 2022
                                            WRIT PETITION No. 21510 of 2022

                           BETWEEN:-
                           DR. PRIYANKA MISHRA D/O SHRIKANT MISHRA, AGED
                           ABOUT 40 YEARS, OCCUPATION: DEMONSTRATOR OF
                           COMMUNITY MEDICINE, (DOCTOR) IN S.S. MEDICAL
                           COLLEGE REWA (M.P.) R/O F-8/2, NEW DOCTORS
                           COLONY ARJUN NAGAR REWA DISTRICT REWA
                           (MADHYA PRADESH)

                                                                                     .....PETITIONER
                           (BY SHRI ANOOP KUMAR SHUKLA - ADVOCATE - ABSENT)

                           AND
                           1.    STATE OF MADHYA PRADESH THROUGH ITS
                                 PRINCIPAL SECRETARY, MEDICAL EDUCATION
                                 DEPARTMENT, VALLABH BHAWAN BHOPAL
                                 (MADHYA PRADESH)

                           2.    D IR ECTOR , MEDICAL EDUCATION SATPUDA
                                 BHOPAL (MADHYA PRADESH)

                           3.    THE PRINCIPAL SECRETARY, PUBLIC HEALTH
                                 AND FAMILY WELFARE DEPARTMENT, VALLABH
                                 BHAWAN BHOPAL (MADHYA PRADESH)

                           4.    S.S. MEDICAL COLLEGE REWA, THROUGH ITS
                                 D E A N , AND CHIEF EXECUTIVE OFFICER,
                                 DISTRICT REWA (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                           (BY MS. JANHAVI PANDIT - DEPUTY ADVOCATE GENERAL)

                                 This petition coming on for admission this day, Hon'ble Shri Justice
Signature Not Verified
Signed by: JULIE SINGH
Signing time: 11/29/2022
4:43:52 PM
                                                                 2
                           Ravi Malimath, Chief Justice passed the following:
                                                                 ORDER

The subject matter and the question of law involved in this case is similar to the one that was considered by this Court in Writ Petition No.23856 of 2022 and connected matters. By the order dated 18.11.2022, the validity of Rule 14(7) of the Madhya Pradesh Chikitsa Shiksha Pravesh Niyam, 2018 is upheld and the writ petitions were dismissed. Hence, following the said judgment, this writ petition is too dismissed.

Pending interlocutory application is disposed off accordingly.

                                   (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                     CHIEF JUSTICE                                            JUDGE
                           julie




Signature Not Verified
Signed by: JULIE SINGH
Signing time: 11/29/2022
4:43:52 PM