Deepak Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 18440 MP

Citation : 2023 Latest Caselaw 18440 MP
Judgement Date : 2 November, 2023

Madhya Pradesh High Court

Deepak Gupta vs The State Of Madhya Pradesh on 2 November, 2023

Author: Vijay Kumar Shukla

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         WP No. 28144 of 2023
                                         (DEEPAK GUPTA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 02-11-2023
                                  Shri Akash Sharma, learned counsel for the petitioner.

                                  Shri Bhuwan Deshmukh appearing on behalf of Advocate General.
                                  The petitioner is aggrieved by the order dated 05.10.2023 passed by the
                           respondent no.3, whereby, the respondents are not allowing the petitioner to

submit the choice filling for appointment on the post of guest faculty.

Learned counsel for the petitioner placed reliance on the judgment passed

by the Division Bench at Jabalpur in the case of Dr.Sachin and ors Vs. State of MP and Ors passed in WP No.17228/2023 dated 31.07.2023, wherein, it has been observed that the candidates who are fulfilling eligibility criteria in terms of the UGC norms, they will be considered for appointment on the post of guest faculty in question.

He has also placed reliance on the interim order dated 29.09.2023 passed by co-ordinate bench of this Court in the case of Dr.Ambaram and Ors Vs. State of MP and Ors passed in WP No.25242/2023.

Considering the aforesaid submission, issue notice to the respondents by

registered mode with due acknowledgment on payment of PF within a week returnable within four weeks.

As an interim measure, it is directed that the petitioner shall be permitted to fill up the choice filling and registration, if he fulfills the eligibility prescribed by UGC.

The aforesaid permission to the petitioner shall be provisional and subject to final outcome of the petition. The same shall not confer any equity in favour Signature Not Verified Signed by: SOURABH YADAV Signing time: 02-11-2023 17:03:55

of the petitioner.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 02-11-2023 17:03:55