ROHIT SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THESE matters were listed yesterday for admission. Considering the arguments canvassed by the petitioners, in particular, with reference to challenge to eligibility clause specified in the M.P. Medical and Dental Post Graduate Course (Admission/Diploma) Admission Rules, 2015 being ultra vires and hit by Article 14 of the Constitution of India and as the process for admission to Post Graduate Medical and Dental Course for 259 State quota seats, is at an advanced stage upto 3rd counseling, we thought it appropriate to hear the matters on urgent basis today, though being a Court Holiday, with the consent of the counsel appearing for the respective parties.

(2.) ACCORDINGLY , the matters have been notified today for hearing.

(3.) AS a result, we dispose of all these petitions (W.P. Nos. 4636/2015, 4942/2015 & 4946/2015) on the basis of assurance given by the State Authorities through counsel as noted earlier.