RAMNARESH @ RINKU KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the judgments and orders dtd. 22/12/2023 and 12/1/2024 passed by the High Court of Madhya Pradesh at Gwalior in Writ Petition Nos. 23998 and 23437 of 2023, and 23060 of 2023 respectively. By the said writ petitions, the writ petitioners (appellants herein) had challenged the decision of the Respondent-Department of Medical Education of not allotting MBBS Unreserved (UR) Category Government School (GS) quota seats to the meritorious reserved candidates, who had passed from the Government Schools. The appellants had also prayed for a direction to the Respondent-Department to allot the MBBS seats of Unreserved Category Government School quota to the appellants.

(3.) Writ petitioners in Writ Petition No. 23060 of 2023 before the High Court have approached this Court by way of appeals arising out of Special Leave Petition (SLP) (Civil) Nos. 2111 and 2285 of 2024, and writ petitioners in Writ Petition Nos. 23437 and 23998 of 2023 have approached this Court by way of appeals arising out of SLP(C) Nos. 2311-2312 of 2024.