Dr. Rahul Verma vs The State Of Madhya Pradesh
2023 Latest Caselaw 21951 MP

Citation : 2023 Latest Caselaw 21951 MP
Judgement Date : 20 December, 2023

Madhya Pradesh High Court

Dr. Rahul Verma vs The State Of Madhya Pradesh on 20 December, 2023

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      WP No. 20738 of 2022
                                 (DR. RAHUL VERMA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 20-12-2023
                                 Shri Aman Jain - Advocate for the petitioners.

                                 Shri Deepak Sahu - Panel Lawyer for the respondents/State.

Shri Shubham Manchani - Advocate for the respondent No.4.

It appears that in the case of in R.B. Rai Vs. State of M.P. 2016 SCC online MP 747, Division Bench of this Court has declared the provisions

relating to reservation, backlog vacancies, carry-forward of backlog vacancies and the operation of roster of the promotion Rules of 2002 as ultra vires. The aforesaid order has been assailed in the Hon'ble Apex Court and the case has been tagged with Jarnail Singh's case, wherein vide order dated 17.05.2018, a clarification has been made that the pendency of the Special Leave Petition shall not stand in the way of Union of India taking steps for the purpose of promotion from 'reserved to reserved' and 'unreserved to unreserved' and also in the matter of promotion on merits. Jarnail Singh case is pending in the Hon'ble Apex Court.

To await the final judgment in the aforesaid Special Leave to Appeal (C) No.(s). 30621/2011, the present case is adjourned.

In the meanwhile, learned counsel for the parties, may prepare the synopsis of the main controversy on the strength of Jarnail Singh and others vs. Lachhmi Narain Gutpa and others. Both the parties may also prepare chart of different cases considered by the Hon'ble Apex Court in Ajit Singh and others Vs. State of Punjab and others, (1997) 7 SCC 209 and M. Nagaraj Vs. Union of India (2006) 8 SCC 212 and series of cases.

(RAJ MOHAN SINGH) JUDGE