Ajay Arela vs The State Of Madhya Pradesh
2025 Latest Caselaw 5837 MP

Madhya Pradesh High Court

Ajay Arela vs The State Of Madhya Pradesh on 21 March, 2025

          NEUTRAL CITATION NO. 2025:MPHC-GWL:6680




                                                             1                               WP-8387-2013
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE ASHISH SHROTI
                                                  ON THE 21st OF MARCH, 2025
                                                WRIT PETITION No. 8387 of 2013
                                                    AJAY ARELA
                                                       Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Upendra Yadav- Advocate for the petitioner.

                                  Shri N.K. Gupta- GA for the respondents/State.
                                  Shri Dharmendra Dwivedi- Advocate for respondents No. 2 and 5.

                                                                 ORDER

The petitioner has filed this petition challenging the order dated 27/5/2013, whereby, the petitioner's representation in respect of various claims has been rejected by respondent No. 5.

2. Learned counsel for respondent No. 5 raised a preliminary objection with regard to maintainability of this petition inasmuch as the respondent No. 5 is a private unaided institution which is not amenable to writ

jurisdiction of this Court. He relied upon the judgment rendered by the Apex court in the case of St. Mary's Education Society Vs. Rajendra Prasad Bhargava, (2023)4SCC498.

3. Learned counsel for the petitioner is not in a position to distinguish the law laid down by the Apex Court. Consequently, the petition is held to be not maintainable in view of law laid down by the Apex Court in the case of

NEUTRAL CITATION NO. 2025:MPHC-GWL:6680

2 WP-8387-2013 St. Mary's Education Society (supra) .

4. The petition is accordingly dismissed.

(ASHISH SHROTI) JUDGE

JPS/-