Madhya Pradesh High Court: A Division Bench of S.C. Sharma and Shailendra Shukla, JJ., dismissed the writ petition filed by the petitioner as the forensic laboratory report clearly states that the petitioner did not appear for the examination instead an impersonator had appeared in the PMT examination hence the admission to the petitioner stands declined.
The factual matrix of the instant case was that the petitioner had completed his five years medical education (MBBS Course) from Mahatma Gandhi Memorial Medical College, Indore and the respondents have not issued mark sheet, degree as well as internship completion certificate to the petitioner even after completion of his MBBS Course and completion of rotatory internship. The petitioner had earlier approached this Court by filing another petition, wherein liberty was granted to the respondents to take appropriate action in the matter after receiving the Forensic Laboratory report. The petitioner has further stated that a favourable report was submitted in case of the petitioner and as nothing was being done in the matter and his suspension was not revoked hence the present petition. This Court, therefore, had directed the State Government as well as the CBI to file a reply. The CBI stated in its reply that the Central of Bureau of Investigation was directed to conduct an investigation in respect of 72 cases relating to VYAPAM Scam and in the case of the petitioner a report was received from the Forensic Science Laboratory, Bhopal / Delhi. In the report, it was stated that the petitioner did not appear in the written examination of PMT 2009. The CBI further stated that some impersonator appeared in the PMT examination and the matter is still under investigation.
In view of the above and in light of the forensic report, this Court did not find any reasons to allow this petition and declined the admission to the petitioner.[Pushpendra Singh Gurjar v. Medical Education Department, 2019 SCC OnLine MP 2146, decided on 20-08-2019]
