Rani Vishwakarma vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-JBP:85416
1 WP-44299-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR

BEFORE
HON'BLE SHRI JUSTICE ANAND PATHAK
&
HON'BLE SHRI JUSTICE B. P. SHARMA
rd
ON THE 23 OF OCTOBER, 2026
WRIT PETITION No. 44299 of 2026
CNR No.: MPHC010787572026
RANI VISHWAKARMA AND OTHERS
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Aayush Sharma - Advocate for the petitioners.
Shri Prashant Singh - Advocate General/Senior Advocate with Shri
Abhijeet Awasthi-Advocate for respondent no.4/MPNRC.
ORDER
Per: Justice Anand Pathak
Present writ petition is filed by the petitioners under Article 226 of the
Constitution of India seeking following reliefs:-
"(i) Issue a writ in the nature of MANDAMUS, or any
other appropriate writ, order or direction, directing the Respondent
authorities, namely MPNRC and MPMSU, to undertake student-
wise verification of the Petitioners’ academic records and
determine their eligibility for the relevant examinations in
accordance with the applicable regulations and the orders passed
in W.P. (PIL) No. 1080/2022 and connected proceedings;
Signature Not Verified
Signed by: SANTOSH
KUMAR TIWARI
Signing time: 27-10-2026
13:17:02

NEUTRAL CITATION NO. 2026:MPHC-JBP:85416
2 WP-44299-2026
(ii) Direct the Respondent authorities to provide an effective

mechanism for submission and processing of examination forms
of those Petitioners found eligible in accordance with law, whose
forms cannot be submitted through the existing portal owing to the
unsuitable classification of their respective institutions;
(iii) Direct the Respondent authorities to complete, within a
time-bound period, the process of shifting the Petitioners who
remain unshifted to suitable nursing institutions, subject to
availability of seats and in accordance with the applicable
regulations and judicial directions;
(iv) Direct the Respondent authorities to make appropriate
arrangements, in accordance with law, for completion of any
outstanding prescribed curriculum, attendance, practical
examinations, clinical training or minimum course-duration
requirements of the Petitioners, wherever necessary;
(v) Direct the Respondent authorities to communicate to
each Petitioner the status of verification, examination eligibility,
shifting and any outstanding academic requirements, together with
reasons for any adverse decision; and
(vi) Pass such other order or direction as this Hon’ble Court
may deem fit and proper in the facts and circumstances of the
present case, in the interest of justice."
2. It is the submission of learned counsel for petitioners that the
colleges in which petitioners are studying have been declared Unsuitable on
Signature Not Verified
Signed by: SANTOSH
KUMAR TIWARI
Signing time: 27-10-2026
13:17:02

NEUTRAL CITATION NO. 2026:MPHC-JBP:85416
3 WP-44299-2026
the basis of CBI enquiry and/or subsequent proceedings before the competent

authorities. Owing to such classification, the concerned colleges/portal logins
are not permitting process for completion of examination forms and
petitioners have not yet been shifted to Suitable Colleges. Consequently, the
petitioners are apprehending loss of their academic sessions and delay in
completion of their respective courses, irrespective of their individual
academic status requiring consideration. Hence, counsel for petitioners
prayed for shifting petitioners from Unsuitable Colleges to Suitable
Colleges.
3. It is the submission of Shri Prashant Singh- Senior Advocate with
Shri Abhijeet Awasthi, Advocate, appearing on behalf of respondent no.4
that as per the directions given by this Court from time to time, a module has
been prepared for shifting of students from Non-Duitable colleges to
Suitable Colleges. That module contains publication of list of Suitable
Colleges, admission of students in those Suitable Colleges by way of transfer
and their training, which stood deficit because of issue in question and
settlement of fees so that they may not suffer adversely. Module also
contains appropriate proceedings against Unsuitable Colleges.
4. In the conspectus of facts and circumstances of the case present
petition stands disposed of with a direction to respondent no.4 to consider the
case of the petitioners for shifting them from Unsuitable Colleges to Suitable
Colleges keeping the norms discussed by this Court from time to time.
5. It is pertinent to mention here that the shifting module is under
consideration in lead case i.e. Writ Petition No.1080/2022 and in relation to
Signature Not Verified
Signed by: SANTOSH
KUMAR TIWARI
Signing time: 27-10-2026
13:17:02

NEUTRAL CITATION NO. 2026:MPHC-JBP:85416
4 WP-44299-2026
that, several instructions have been issued to the concerned parties today

itself for preparing more comprehensive shifting module. Thus, any order
passed in this petition shall be subject to final shifting module which is
under consideration in Writ Petition No. 1080/2022.
6. Needful be done within thirty days from the date of date of
submission of certified copy of this order under due intimation to
petitioners.
7. With the aforesaid, present petition stands disposed of.
Certified copy as per rules.
(ANAND PATHAK)
(B. P. SHARMA)
JUDGE
JUDGE
skt

Signature Not Verified
Signed by: SANTOSH
KUMAR TIWARI
Signing time: 27-10-2026
13:17:02