KUSHAL SAXENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition praying for a direction to the respondent authorities to issue a certificate and register the name of the petitioner as dependent of a Freedom Fighter and thereafter direct the respondents to grant admission to the petitioner in Mahatma Gandhi Memorial Medical College, Indore in accordance with the allotment letter, Annexure P-4.

(2.) The facts in brief, leading to the filing of the present petition, are that the petitioner appeared in the National Eligibility-cum-Entrance Examination, 2017 for the purposes of obtaining admission in the MBBS/BDS courses in the State of Madhya Pradesh under the Unreserved Freedom Fighter quota. The petitioner has stated that the petitioner is the grandson of Late Shri Raj Narayan Saxena, a freedom fighter, who is registered as such in Agra district in the State of Uttar Pradesh. The petitioner states that the petitioner's father subsequently migrated to Madhya Pradesh and has settled in Satna and the petitioner has also undergone and undertaken his entire education in Satna itself and, therefore, at present is a bona fide resident of Satna, Madhya Pradesh.

(3.) The petitioner further states that he had applied for admission under the Unreserved Freedom Fighter category on the strength that his grandfather was a freedom fighter registered in the State of Uttar Pradesh and in accordance with his merit in that category, a letter of provisional allotment (Annexure P of 4) has been issued by the respondents, whereby he has been allotted Mahatma Gandhi Memorial Medical College, Indore for the purposes of pursing the MBBS course.