DIWAKAR PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The facts and circumstances involved in all these writ petitions being one and the same, at the request of learned counsel for the parties the matters are heard together.

(2.) IA Nos.12363 and 12385 of 2022 are applications filed seeking to vacate an interim order granted by this Court on 26. 8.2022. In terms whereof the petitioners were permitted to participate in the counseling process as in-service candidates on the 30% reservations for in-service doctors.

(3.) Various grounds have been urged in support of the application seeking vacating stay. On considering the same, we are of the view that hearing the applications is as good as hearing the main writ petitions. Therefore, at request of learned counsels, the matters are taken up for final disposal. The facts as narrated in Writ Petition No. 16249 of 2022, are stated herein for the sake of convenience.