Dr. Ishwar Dayal Chaurasia vs The State Of Madhya Pradesh
2023 Latest Caselaw 2355 MP

                                                                         1
                                        IN     THE      HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                  BEFORE
                                                    HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                          ON THE 9 th OF FEBRUARY, 2023
                                                          WRIT PETITION No. 9087 of 2020

                                       BETWEEN:-
                                       DR. ISHWAR DAYAL CHAURASIA S/O LATE BAIJNATH
                                       CHAURASIA, AGED ABOUT 60 YEARS, OCCUPATION:
                                       M.S.M.CH.(NEUROSURGERY) ASSOCIATE PROFESSSOR
                                       GANGHI MEDICAL COLLEGE E-13/45 BUNGLOW T.T.
                                       NAGAR BHOPAL (MADHYA PRADESH)

                                                                                                      .....PETITIONER
                                       (BY SHRI SANJAY K. AGRAWAL - ADVOCATE)

                                       AND
                                       1.    THE STATE OF MADHYA PRADESH THR. THE
                                             PRINCIPAL SECRETARY MEDICAL EDUCATION
                                             DEPT. GOVT. OF M.P. VALLLABH BHAWAN
                                             BHOPAL (MADHYA PRADESH)

                                       2.    THE   DIRECTOR    MEDICAL   EDUCATION
                                             DEPARTMENT GOVT.OF MP SATPUDA BHAWAN
                                             BHOPAL (MADHYA PRADESH)

                                       3.    THE DEAN     CUM   CEO GANDHI MEDICAL
                                             COLLEGE DISTT.BHOPAL (MADHYA PRADESH)

                                                                                                   .....RESPONDENTS
                                       (BY SHRI LOKESH JAIN, PANEL LAWYER FOR THE STATE)

                                             This petition coming on for admission this day, th e court passed the
                                       following:
                                                                          ORDER

It is submitted that petitioner's case is squarely covered by the judgment

Signature Not Verified SAN rendered by a Coordinate Bench in W.P. No.6015 of 2008 which was decided

Digitally signed by MOHD TABISH KHAN Date: 2023.02.10 19:05:42 IST vide order dated 19.06.2019.

This proposition is not disputed by Shri Lokesh Jain, learned Panel Lawyer for the State.

Accordingly, this petition is disposed of in the same terms and it is directed that said judgment shall apply mutatis mutandis to the facts and circumstances of the present case.

In above terms, this petition is disposed of.

(VIVEK AGARWAL) JUDGE Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2023.02.10 19:05:42 IST