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Madhya Pradesh High Court
Ma Jagdamba Sanskrit Vidyalaya Raisen vs The State Of Madhya Pradesh on 7 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:27230
1 WP-34680-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SANDEEP N. BHATT
ON THE 7 th OF APRIL, 2026
WRIT PETITION No. 34680 of 2025
MA JAGDAMBA SANSKRIT VIDYALAYA RAISEN AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Narinder Pal Singh Ruprah, Sr. Advocate with Shri Muskan
Anand, learned counsel for the petitioners.
Shri Anshuman Swamy Ga appeared for respondents No.1 and 2/State.
Shri Abhijit Bhowmik, learned counsel for the respondent
No.3/Sanstha.
Shri Yuvraj Jain, learned counsel for the respondent No.6/CBSE
ORDER
Present petition is filed by the petitioners under Article 226 of
Constitution of India by challenging the order dated 27.06.2024 (Annexure
P/1) passed by respondent No.4 Maharshi Patanjali Sanskrit Sansthan,
Bhopal and seeking following reliefs :-
"(a) Issue a writ of mandamus to direct the respondents to
continue the operation of the Admission Policy 2018(Annexure P-
3) in the matter of admission to Class X and XII in the schools
affiliated to MPSS (Maharshi Patanjali Sanskrit Sansthan, Bhopal)
like the petitioners.
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(b) To issue a writ in the nature of certiorari, or the like to
quash Annexure P-1 dated 27.06.2024 passed by respondent no. 4
MPSS (Maharshi Patanjali Sanskrit Sansthan, Bhopal).
(c) To Pass any other order(s) as this Hon'ble Court may deem fit in
the interest of justice."
2. Learned counsel for the petitioners submits that the impugned order
dated 27.06.2024 (Annexure P/1) bars admission of students in Maharshi
Patanjali Sanskrit Sansthan, Bhopal who have not done Class 9th and 11th
from same Board or school. It is submitted by counsel appearing for
petitioners that students of CBSE and other Boards will deprive from taking
admission in Sanskrit School due to said amendment in the policy. It is
submitted that many students are not being permitted to fill up the forms.
3. Learned counsel for the respondents/Sanstha has objected the said prayer
by submitted that though the petition is filed in August, 2025, the petitioners
have not filed any application for interim relief on earlier occasion and now
the process is already initiated for filling-up the forms etc. for other students
it is too late to consider such prayer made by the petitioners, which
otherwise, also create disturbance in the admission for holding such
examination as the same are already completed or under way of completion.
4. I have considered the rival submissions made at the Bar.
5. Considering the submissions of counsel for the respondents that though
there is no specific mention about how many students are affected but as per
his submission total 11 schools and considering two classes of Xth and XIIth
NEUTRAL CITATION NO. 2026:MPHC-JBP:27230
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the standard and considering average students in each class probably by way
of this future of approximately i.e 1000 students is involved in the subject
matter of the present petition. Therefore, considering the submission, court
is of the view that the impugned order 27.06.2024 is required to be stayed
and students studying in schools be permitted fill-up the form within 04 days
from tomorrow and all necessary required documents will be verified by the
respondent/Sanstha within further four days, thereafter students shall pay
examination fees within four days therefrom. After completing and clearing
all necessary formalities, as indicated in this order as well as required in the
rules, respondent shall permit them to appear in the examination by issuing
Admit Card in accordance with the rules.
6. It is clarified that respondent/authority will not insist anything on the
count of the last date for submitting the form is already over and now process
is required to be carried out as per the above mentioned direction limited to
the extent of students who are connected with the subject matter of the
present petition of 11 schools. It is further made clear that this court has
considered the matter considering the larger interest of students and
considering peculiar facts of the present case.
7. With the aforesaid direction, petition is disposed off.
C.C as per rules.
(SANDEEP N. BHATT)
JUDGE
MKL
