LAWS(MPH)-2015-9-187

VARTIKA MISHRA Vs. STATE OF M.P.

Decided On September 18, 2015
Vartika Mishra Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) The petitioner has filed this petition against the order Annexure P.1 dated 3.7.2015.

(2.) The petitioner was granted admission in MBBS course in Bundelkhand Medical College, Sagar in the year 2013 after clearing the pre- medical test examination. She passed MBBS first prof. in the month of March, 2015 from Bundelkhand Medical College Sagar.

(3.) The parents of the petitioner are residing at Gwalior. She developed an ailment of recurrent joint pain. She was under treatment of Dr. Vipin Goswami, Orthopedic Surgeon at Gwalior. In view of aforesaid facts the petitioner submitted an application for migration and transfer from Bundelkhand Medical College Sagar to G. R. Medical College, Gwalior on 7.3.2015 to the respondent No.2. Along with application the petitioner also submitted NOC issued by Dean G. R. Medical College Gwalior dated 16.3.2015, NOC of Dean Bundelkhand Mecial College Sagar, NOC issued by Registrar Hari Singh Gour University and also NOC of Jiwaji University, Gwalior. Dr. Vipin Goswami in his certificate mentioned that the petitioner is under his treatment for last two years and she requires regular physiotherapy.