POONAM NANWANI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) In this writ appeal under Sec. 2(1) of the Madhya Pradesh Uccha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 appellant assails the order dtd. 18/3/2024 passed in W.P. No. 18212/2023, whereby the learned Single Judge has allowed the writ petition filed by Respondent No. 5 setting aside the selection order of the present appellant and also directed the authorities to appoint the Respondent No. 5 as Associate Professor.

(3.) A writ petition was filed by the Respondent No. 5 under Article 226 of the Constitution of India praying for the following reliefs:-