M/S Hotel Uma Residency Uma Charan Gupta ... vs State Of Madhya Pradesh In Obc ...
2025 Latest Caselaw 133 MP

Madhya Pradesh High Court

M/S Hotel Uma Residency Uma Charan Gupta ... vs State Of Madhya Pradesh In Obc ... on 1 April, 2025

          NEUTRAL CITATION NO. 2025:MPHC-JBP:15708




                                                               1                                 WP-9698-2025
                              IN     THE       HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         BEFORE
                                        HON'BLE SHRI JUSTICE SURESH KUMAR KAIT,
                                                      CHIEF JUSTICE
                                                            &
                                            HON'BLE SHRI JUSTICE VIVEK JAIN
                                                    ON THE 1 st OF APRIL, 2025
                                                 WRIT PETITION No. 9698 of 2025
                                M/S HOTEL UMA RESIDENCY UMA CHARAN GUPTA
                                         CHANAKYAPURI REWA ROAD
                                                   Versus
                            STATE OF MADHYA PRADESH IN OBC RESERVATION MATTERS
                                               AND OTHERS
                           Appearance:
                                   Shri Shreyas Dharmadhikari along with Shri Teerthesh Bharilya,
                           learned counsel for the petitioner.
                                   Shri Bharat Singh, learned Additional Advocate General for
                           respondent/State.

                                                                   ORDER

Per: Hon'ble Shri Justice Suresh Kumar Kait, Chief Justice

This petition has been filed seeking the following reliefs:

That the Petitioner most respectfully submits that in light of the prayer made in Para 7.i seeking Writ of Mandamus to directing the State Government to decide the Appeal filed by the Petitioner in light of the judgment dated 24.02.2025 passed by this Hon'bie Court in WP No.28431 of 2021.

2. In view of averments made in the said petition, we hereby dispose of the present petition directing the respondents to decide the appeal in the light of judgment dated 24/02/2025 passed in WP No.28431/2021 within 60

NEUTRAL CITATION NO. 2025:MPHC-JBP:15708

2 WP-9698-2025 days from today.

3. The decision so taken shall be communicated within three days thereafter to the petitioner.

4. Needless to say, if the petitioner is still aggrieved by the order so passed, he may challenge the same before the appropriate forum as per law.

                                (SURESH KUMAR KAIT)                                (VIVEK JAIN)
                                    CHIEF JUSTICE                                     JUDGE
                           RS