VIDHI GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) IT is submitted by petitioner that petitioner was admitted in M.B.B.S. Course as a Scheduled Tribe candidate. She was given admission in Gandhi Medical College, Bhopal from where she passed M.B.B.S. Course as First class Ist student. Thereafter she appeared in Pre.P.G., test in 2007 as Scheduled Tribe candidate and got admission in M.D.(Pediatrics). She prosecuted her studies and in the month of March, 2010 she appeared in the Final examination, of which results were declared in May 2010, but her result was withheld on the ground that her caste was in doubt. Thereafter, this petition was filed on 16.6.2010, in which this Court passed orders on 29.9.2010 and 1.12.2010 to the State to file report of Hi-Power Committee in respect of petitioner's caste within a period of 30 days. But in place of filing of report of Hi-Power Committee, report of Senior Superintendent of Police, Bhopal dated 27.12.2010 has been filed, in which he has expressed his doubt about the caste of petitioner, but no report of Hi-Power Committee has been filed in the matter.

(2.) LEARNED counsel for petitioner submitted that petitioner is waiting for her result since last more than 9 months and her result may be declared, subject to decision of this petition. It is further submitted by Shri Sanghi that her degree may not be issued until and unless the clouds on caste of petitioner are cleared. Shri Samdarshi Tiwari, learned G.A., though opposed the prayer, but was unable to satisfy this Court why in spite of order dated 29.9.2010 and 1.12.2010 report of Hi-Power Committee could not be filed before this Court. However he prays further two months time to file report of Hi-Power Committee.