HARSHITA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Rajendra Tiwari, learned senior counsel, assisted by Shri R.K. Tripathi, learned counsel.

(2.) In the first writ petition i.e. in Writ Petition No. 2053/2015, while entertaining the application for grant of interim relief, this Court has passed a detailed order on 11 -3 -2015. This Court was apprised of the fact that in similar writ petitions filed at Indore Bench, interim orders were passed by the Court granting permission to the petitioners in those petitions to continue their studies in the colleges concerned, by staying the operation of the impugned orders. On further consideration of the aforesaid prayer for grant of interim relief, a detailed order was passed by this Court on 14 -5 -2015 and rejected the interim prayer. The matters were to be heard as all other writ petitions filed before the Indore Bench were transferred to the Principal Bench.

(3.) Again, on 16 -6 -2015, this Court considered grant of interim relief of separate applications filed by the petitioners. All those applications, after due consideration, were rejected. This Court has categorically said that the persons like petitioners would not be allowed to participate in the ensuing examinations for the detailed reasons recorded in the order dated 17 -4 -2015.