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Renu Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 2638 MP

Citation : 2023 Latest Caselaw 2638 MP
Judgement Date : 13 February, 2023

Madhya Pradesh High Court
Renu Gupta vs The State Of Madhya Pradesh on 13 February, 2023
Author: Vivek Agarwal
                                                                            1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                    WP No. 3388 of 2023
                                                     (RENU GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Dated : 13-02-2023
                                             Shri Deepak Tiwari - Advocate for the petitioner.

                                             In terms of the judgment of Hon'ble Division Bench of this Court in case
                                       of Alka Singh (Dr.) Vs. State of Madhya Pradesh, 2012 (III) MPWN 84 ,
                                       wherein Hon'ble Division Bench has held that after marriage of a lady from one
                                       State to another State, if the caste notified as OBC category, is so notified in

                                       both the State i.e. parent State from where lady belongs and in the State where
                                       her marriage takes place then, such lady cannot be treated as migrated person
                                       and provisions of circular dated 11.07.2005 will not apply. She is entitled to get
                                       caste certificate in OBC category.
                                             Issue notice to the respondents.

Notice is waived by Shri Manas Mani Verma, learned Government Advocate for the respondents.

Let reply be filed by the State within three weeks. List in the week commencing 27.02.2023.

It is made clear that in case petitioner succeed then, the person who will be lower in the merit, will have to make way for the petitioner i.e. selection will be subject to the outcome of this petition.

Certified copy as per rules.

(VIVEK AGARWAL) Signature Not Verified SAN JUDGE

Digitally signed by PUSHPENDRA PATEL pp Date: 2023.02.13 19:22:28 IST

 
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