KAMNI TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Regard being had to the similitude of the questions involved, on the joint request of the parties, the matters were analogously heard and decided by this common order. This common order will dispose of W.P. Nos. 2661/2022, 2733/2022, 4231/2022 and 4543/2022. In these batch of petitions, the petitioner have called in question the legality, validity and the propriety of the order dtd. 20/1/2022 whereby under the order of Health Commissioner, the respondents decided to cancel the allotment of seats pursuant to second counselling for the singular reason that in the allotment of second round of counselling for 'certain reasons' reservation roster has not been followed.

(2.) Draped in brevity, the relevant facts are that the petitioners submitted applications for four years graduation course of nursing for the year 2020-2021. After becoming successful, they were permitted to participate in the second round of counselling. In the second counselling, they were duly selected. Institutions were allotted to them. In turn, they took admission in the concerned Institution and started attending their classes.

(3.) It is common ground that the impugned order of cancellation of second counseling dtd. 20/1/2022 Annexure P-4 came as a bolt from blue whereby the second counselling and consequently admission of petitioners were cancelled.