SHIV KUMAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) This application is filed seeking review of the order dated 30-9-2010 passed in Writ Petition No. 13958/2010. The petitioner herein was a successful candidate in Pre Medical Test (PMT) Examination, 2010. He was allocated in State quota against free seats in the college of respondent No. 3 Index Medical College. The petitioner could not deposit the requisite fees on 30-9-2010, though an order was passed in this regard in Writ Petition No. 13958/2010 on 30-9-2010. For ready reference, we reproduce the aforesaid order which reads as under:--

(2.) The contention of the petitioner is that on 30-9-2010 after passing the order, petitioner had tried to get Demand Draft prepared from the Bank, but it was Bank holiday so Demand Draft could not be prepared. However, the petitioner had appeared along with cash to be paid in the college of respondent No. 3, but it was not accepted. On the next day i.e. on 1-10-2010, the petitioner had got prepared the Demand Draft of Rs. 3,67,700/-, but it was not accepted by respondent No. 3 on the ground that the time period provided by the aforesaid order had expired and the petitioner was denied admission in the college of respondent No. 3.

(3.) Considering the grievance of the petitioner, we have entertained this review petition and issued notice to respondents. On 19-6-2012, when the case was listed for hearing, we had directed learned counsel for the State to seek instructions from the respondents, whether the petitioner can be accommodated for admission in the next academic session, so he may not lose his career. But it appears that respondents No. 1 and 2 have denied the aforesaid prayer of the petitioner and to adjust the petitioner in the next academic session. This matter has been placed before us for considering the grievance of the petitioner.