Madhya Pradesh High Court
Dynamic International School Run By ... vs The State Of Madhya Pradesh on 12 August, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-32203-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 32203 of 2025
(DYNAMIC INTERNATIONAL SCHOOL RUN BY MEERA FOUNDATIN SOCIAL WELFARE SOCIETY Vs THE STATE OF
MADHYA PRADESH AND OTHERS )
Dated : 12-08-2025
Shri Surdeep Khampariya - Advocate for petitioner.
Matter is listed for orders on the question of territorial jurisdiction of this
petition.
Petitioner's counsel has drawn attention of this Court to the judgment passed
by the Division Bench of this Court in WP No. 6340 of 2017 (State Bank of India
vs Anandilal Dabkara) decided on 20.06.2023, wherein the question of territorial
jurisdiction was considered and it has been held as under :
8. It is the contention of the counsel for the petitioner that since the impugned
Award was passed by CGIT Jabalpur, therefore this Court has territorial
jurisdiction to entertain this petition. It is further submitted that the case has
been decided in favour of the respondent on the basis of merit list, which was
issued from Zonal Office of the petitioner, which is situated at Bhopal. Even if
the reasons assigned by the CGIT are taken into consideration, even then the
entire exercise was conducted at Bhopal. Merely because the respondent was
posted in Ratlam Branch of SBI would not take away the jurisdiction of
Principal Seat of this Court.
...
16. Article 226 of the Constitution of India provides that if part of cause of
action has arisen within the territorial jurisdiction of multiple High Courts,
then any High Court in relation to the territories within which the cause of
action wholly or partly arises for exercise of such power, shall have a
jurisdiction.
17. The Bench at Gwalior and Indore were established by the Presidential
notification, therefore if a cause of action has arisen within the territorial
jurisdiction of either Gwalior Bench or Indore Bench, then only the said Bench
shall have jurisdiction to entertain the said lis. However, in the present case,
not only the Award was passed by CGIT Jabalpur but the disputed merit list
was prepared at Zonal Office Bhopal, which gave rise to cause of action.
18. It is true that the petitioner was posted at Ratlam Branch of SBI and the
merit list issued from Bhopal was also implemented at Ratlam but the primary
cause of action arose at Bhopal, which falls within the territorial jurisdiction of
Principal Seat of High Court of Madhya Pradesh at Jabalpur.
In view whereof and considering the fact that the orders impugned have been
issued from Bhopal, the office objection is hereby overruled.
2 WP-32203-2025
Issue notice to the respondents on payment of process fee within seven
working days by RAD mode, failing which, this petition shall stand dismissed
without further reference to the Court.
Heard on the question of interim relief.
It is submitted that the recognition granted to the school has been cancelled
by the respondents pointing out certain deficiencies. It is pointed out that the
school in question is being run since 1993 and on several occasion, renewal for
recognition was granted to the school. Now, all of a sudden, this impugned order
has been passed pointing out certain deficiencies. It is pointed out that there are
approximately 150 students are taking education and for the next academic session
the respondents are not permitting the petitioner to submit the enrollment fee for
grant of further recognition to the school in question.
Considering the facts and circumstances of the case, as a matter of interim
relief, it is directed that the respondent No.5 shall open the portal to enable the
petitioner to deposit the grant of recognition fee to the school and shall also permit
the petitioner to upload the examination form of the students.
Notice be made returnable within a period of four weeks.
List along with WP No. 29845 of 2025 for analogous hearing.
(VISHAL MISHRA)
JUDGE
VV
