Malwanchal University Indore vs State Of M.P.
2023 Latest Caselaw 6954 MP

                                                         1
                            IN    THE     HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                     BEFORE
                                         HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                        &
                                         HON'BLE SHRI JUSTICE ANIL VERMA
                                               ON THE 28 th OF APRIL, 2023
                                           REVIEW PETITION No. 370 of 2023

                           BETWEEN:-
                           MALWANCHAL UNIVERSITY, INDORE REGISTRAR ITS
                           REGISTRAR, DR. M. CHRISTOPHER S/O SHRI
                           MUTHAIYA, AGE: 45 YEARS, OCCUPATION: SERVICE,
                           ADDRESS: INDEX CITY, NH-59A, NEEMAWAR ROAD,
                           POST BAVLIYA KHURD, INDORE (MADHYA PRADESH)

                                                                                .....PETITIONER
                           (SHRI HEMENDRA JAIN, LEARNED COUNSEL FOR THE PETITIONER.)

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

                           2.    DIRECTORATE   OF  MEDICAL EDUCATION
                                 THROUGH COMMISSIONER / DIRECTOR, 6TH
                                 FLOOR, SATPURA BHAWAN, ARERA HILLS,
                                 BHOPAL (MADHYA PRADESH)

                           3.    M.P.  PRIVATE  UNIVERSITY REGULATORY
                                 COMMISSION THROUGH ITS CHAIRMAN, GYAN
                                 VATIKA, WALMI ROAD, OPP. KALIYASOT DAM,
                                 BHOPAL (MADHYA PRADESH)

                                                                              .....RESPONDENTS
                           (SHRI BHUVAN DESHMUKH, LEARNED GOVERNMENT ADVOCATE
                           APPEARING ON BEHALF OF THE ADVOCATE GENERAL.)

                                 Th is petition coming on for admission this day, JUSTICE VIVEK
                           RUSIA passed the following:
Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 01-05-2023
10:40:39
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                                                                ORDER

1. The present review petition is filed for review / recall / correction / modification in the judgment / order dated 25.03.2023 (Annxure A/1) passed by this Court in Writ Petition No. 6984/2023.

2. On perusal of order dated 25.03.2023 passed by this Court in Writ Petition No.6984/2023 as well as the record of the case and due consideration of the arguments advanced by the learned counsel for the review petitioner, there is no legal error apparent on the face of the record. The aforesaid writ petition was dismissed on merits, considering the minor hike in stipend payable to the students.

3. Accordingly, Review Petition No.370/2023 being devoid of merits is hereby dismissed.

                              (VIVEK RUSIA)                                                  (ANIL VERMA)
                                  JUDGE                                                         JUDGE
                            rcp




Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 01-05-2023
10:40:39