RAJNI SHENDE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner is an in-service candidate who has submitted that she has served in the interior areas of the State of Madhya Pradesh during the course of her posting as a Medical Officer and fulfills all requirements for the reserved seats for in-service candidates.

(2.) During the pendency of the writ proceedings before the High Court, interim orders were passed on 23/2/2022 (Annexure P-15) and 7/3/2022 (Annexure P-17). The order dtd. 7/3/2022 records that the petitioner had expressed an interest in pursuing the MS degree course in Obstetrics and Gynecology in MGM, Indore and GMC, Bhopal.

(3.) Counsel for the petitioner submits that the seat at MGM, Indore has been filled up, but the vacancy chart which has been put up as on 23/3/2022 (tendered by the counsel during the course of the proceedings) indicates that one seat is vacant at GMC, Bhopal in the subject of preference noted above.