[Cites 2, Cited by 0]
Madhya Pradesh High Court
Dr. Aditya Pateriya vs The State Of Madhya Pradesh on 18 December, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
NEUTRAL CITATION NO. 2025:MPHC-IND:37401
1 WP-44248-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA
&
HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
ON THE 18th OF DECEMBER, 2025
WRIT PETITION No. 44248 of 2025
DR. ADITYA PATERIYA S/O BALRAM PATERIYA
AND TWO OTHERS
Versus
THE STATE OF MADHYA PRADESH AND FOUR OTHERS
Appearance:
Petitioners by Shri Brindavan Tiwari - Advocate appearing through Video
Conferencing along with Shri Amit Patel - Advocate.
Respondents - State of Madhya Pradesh by Shri Bhuwan Gautam - Government
Advocate appearing on behalf of the Advocate General.
ORDER
Per: Justice Vijay Kumar Shukla
Learned counsel for the petitioners submits that the present petition is squarely
covered by the order passed by a Coordinate Bench of this Court at Jabalpur in Writ
Petition No.46379 of 2025 decided on 27.11.2025 in the case of Dr. Deepali Gupta and
others v. The State of Madhya Pradesh and others; and the same directions have been
issued by a Coordinate Bench of this Court at Indore on 15.12.2025 in Writ Petition
No.47019 of 2025 in case of Dr. Nilesh Mina and others v. The State of Madhya
Pradesh and others.
2. Learned Government Advocate appearing for the respondents - State could
not point out that the present matter is in any manner different from the said judgment.
3. In view of the aforesaid, the present petition is disposed off in the light of the
aforesaid judgments with the following directions: -
NEUTRAL CITATION NO. 2025:MPHC-IND:37401
2 WP-44248-2025
(i) All the Government and Private Medical colleges are directed
to return the original documents to the students/doctors, who
have completed their internship at any academic session, within
two days after completion of counselling and production of the
allotment letter of a college, and affidavits in a prescribed format
about completion of the remaining period of rural posting after
grant of PG degree;
(ii) In case of the students/doctors, who belong to SC/ST/OBC,
EWS, and BPL categories, who have completed their internship at
any point of time, all the Government and Private Medical
Colleges are directed to return the original documents within two
days after completion of counselling and production of the
allotment letter of a College, and affidavits in a prescribed format
about completion of the remaining period of rural posting after
grant of PG degree and Post-dated Cheque;
(iii) In case of students not falling in above (i) and ( ii) categories,
their original documents be also returned within two days after
completion of counselling and production of the allotment letter of
a college, and affidavits in a prescribed format about completion
of the remaining period of rural posting after grant of PG Degree,
after completion of counselling and production of the allotment
letter of a college, and Bank Guarantee and in a prescribed format
for completion of the remaining period of rural posting after grant
of PG Degree, the original documents will be released within two
days to those students/doctors;
(iv) The students/doctors shall deposit the original documents in
the Colleges, where they will take admission for the Post-
Graduation Course, and the same shall be released only after the
completion of the period of Rural posting. The students/doctors
shall submit a copy of this order to the Medical Colleges situated
in any part of India for compliance of the above directions at the
time of admission.
4. The writ petition is finally disposed of. The above directions shall apply to
all similar doctors/students, who have cleared the Post-Graduation Course-2025, and
they need not get a similar order from the Court.
(VIJAY KUMAR SHUKLA) (BINOD KUMAR DWIVEDI)
JUDGE JUDGE
rcp
