STATE OF MADHYA PRADESH Vs. SUMEDHA GAJENDRAGADKAR MRS

JUDGEMENT

(1.) Special leave is granted.

(2.) This appeal by the State of Madhya Pradesh arises out of a writ petition filed by the respondent No. 1, a medical graduate, for a direction to the petitioners to make an appointment of a Reader in Ophthalmology against an existing vacancy and admit the writ petitioner in a consequent vacancy arising in the post graduate degree course. By the impugned judgment the High Court has allowed the prayer for admission after observing that the apellants ought not to have kept a post of Reader vacant.

(3.) According to the Rules, the number of post graduate students is dependent upon the number of Professors and Readers possessing requisite qualification for teaching in the post-graduate degree course. The State has, however, taken a decision to freeze the strength of such teachers and consequently although the respondent is eligible for studying the P.G. course, she has been refused admission on the ground that no qualified professor or Reader is available for the purpose.