VIVEK KUMAR THAGELE Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE grievance of the petitioner in this petition is that although the petitioner appeared in the counseling for MBBS, but he was not granted admission.

(3.) THE petitioner pleaded that some 7 candidates were selected illegally. Earlier the petitioner filed a Writ Petition before this court, which was registered as W.P. No. 2069/2011. It was disposed of vide order dt. 21.9.2012 with the following directions: -