ZAID SHEIKH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant before us almost completed his education under the protection of interim orders granted by the Madhya Pradesh High Court but was ultimately shown the door, when Writ Petition No.10267 of 2012 filed by him was dismissed on 18/6/2014 by a Division Bench of the High Court. His petition seeking review of the said order, viz., Review Petition No. 236 of 2014, met with the same fate on 1/8/2014. Aggrieved thereby, he filed these special leave petitions in November, 2014, with a delay of 45 days, which was condoned only in the year 2019.

(3.) The appellant completed his High School Education (10+2) in the year 2008 from the Madhya Pradesh Sanskrit Board, Bhopal. He appeared in the Pre-Ayurvedic, Homeopathic and Unani Entrance Test, 2008, and secured admission to B.A.M.S. (Bachelor of Ayurvedic Medicine and Surgery) Degree Course in Smt. Dhairya Prabha Devi Sojatia Ayurvedic Medical College at Neemthur in Tehsil Bhanpura, District Mandsaur, Madhya Pradesh, in September, 2008. He completed the first-year course and secured 940 marks out of 1600. While so, Smt. Dhairya Prabha Devi Sojatia Ayurvedic Medical College at Neemthur came to be de-recognized. The students of the said College were transferred to Shaskiya Swasashi Dhanwantari Ayurvedic Medical College at Ujjain in July, 2012. However, the appellant was not given this benefit on the ground that he was actually ineligible to be admitted to B.A.M.S. Degree Course as he had not taken and passed 'English' as a subject in his 10+2 examination.