Anil Singh vs The State Of Madhya Pradesh

1 WP-24052-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR

BEFORE
HON'BLE SHRI JUSTICE VIVEK RUSIA,
ACTING CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE PRADEEP MITTAL
th
ON THE 16 OF JULY, 2026
WRIT PETITION No. 11341 of 2025
ANIL SINGH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Anil Singh - Petitioner appearing in person.
Dr. S. S. Chouhan - Government Advocate for the respondent/State.
Shri Anvesh Shrivastava - Advocate for the respondents No.4,5,6 and
8.
Shri Aman Pandey - Advocate for the respondent No.7.
WITH
WRIT PETITION No. 18974 of 2025
ANIL SINGH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Anil Singh - Petitioner appearing in person.
Dr. S. S. Chouhan - Government Advocate for the
respondent/State.
Shri Anvesh Shrivastava - Advocate for the respondents No.4,5,6
Signature Not Verified
Signed by: SHIVANI TIWARI
Signing time: 7/20/2026
11:58:26 AM

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and 8.

Shri Aman Pandey - Advocate for the respondent No.7.
WRIT PETITION No. 24052 of 2025
ANIL SINGH
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Anil Singh - Petitioner appearing in person.
Dr. S. S. Chouhan - Government Advocate for the
respondent/State.
Shri Anvesh Shrivastava - Advocate for the respondents No.4,5,6
and 8.
Shri Aman Pandey - Advocate for the respondent No.7.
ORDER
Per: Vivek Rusia, Acting Chief Justice
The petitioner - Shri Anil Singh who is a practicing Advocate, is
claiming himself to be an LL.M. (Master of Laws) student, has filed the
present three writ petitions in the nature of Public Interest Litigation against
the respondents-Authorities of Madhya Pradesh Private University
Regulatory Commission challenging their appointment and has made
allegations of misuse of post and public money.
The relief claimed in the aforementioned Writ Petitions are :-
W.P. No.11341/2025
"11.1 That looking to the fact and circumstances of
the case since the future of more than 1 lakhs students is
Signature Not Verified
Signed by: SHIVANI TIWARI
Signing time: 7/20/2026
11:58:26 AM

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at. stake, this’ Hon’ble Court may be kind enough to
direct the higher authorities i.e. P.S. higher education
department and other competent authority to hold a fair
and impartial inquiry and submit the report at earliest.
11.2 That, it is humbly prayed before this Hon’ble
Court that the appointment of chairmen was not in
accordance with law simultaneously the-power and
authority given under statute to the chairmen is being
misused which is frustrating the basic purpose of
establishment of the regulatory commission therefore to
prevent further misuse of power a fair and impartial
inquiry in this regard I also necessary in the interest of
justice."

W.P. No.18974/2025
11. Since, looking at the facts and circumstances of
the case, it is a case of Organized, planned and gross
irregularity and is related to corruption by misusing
government property and money, therefore, the Hon’ble
Court may kindly Issue a writ of mandamus, direct the
competent authority, Lokayukta, CBI or whichever
Hon’ble Court deems fit to conduct a fair investigation
and submit the report as early as possible.
It is humbly requested before the Hon’ble Court that it
should direct the police to register a crime and
immediately seize the records related to vehicle fare
allowance payment of the commission and pass orders
for necessary investigation and action in public interest.
Therefore, you are requested to immediately constitute
an investigation committee and investigate the said
scam and after investigation punish the guilty
officials and get the government money embezzled in
Signature Not Verified
Signed by: SHIVANI TIWARI
Signing time: 7/20/2026
11:58:26 AM

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the said scam deposited.

W.P. No.24052/2025
11. Since, looking at the facts and circumstances of
the case, it is a case of Organized, planned Crime,
therefore, the Hon’ble Court may kindly Issue a writ of
mandamus, direct the competent authority, Lokayukta,
CBI and department belongs or whichever Hon’ble
Court deems fit to conduct a fair investigation and
submit the report as early as possible.
It is humbly requested before the Hon’ble Court that it
should direct the police to register a crime and
immediately seize the records related to incident and
pass orders for necessary investigation and action
in public interest. Therefore, you are requested to
immediately constitute an investigation committee and
investigate the said scam and after investigation punish
the guilty officials and get the government
money embezzled in the said scam deposited.
2. The aforementioned petitions i.e. W.P. No.11341/2025, W.P.
No.18974/2025 and W.P. No.24052/2025 were filed on 26.03.2025,
20.05.2025 and 25.06.2025, respectively. Before filing these writ petitions,
the petitioner has already made a detailed complaint to the Lokayukta and;
thereafter, filed these petitions. In between, the petitioner submits that all the
complaints have been disposed of. Therefore, once the Competent Authority
enquired the matter and closed the same, then Public Interest Litigation is
certainly not liable to be entertained.
3. Apart from that, Dr. S.S. Chauhan, learned Government Advocate
Signature Not Verified
Signed by: SHIVANI TIWARI
Signing time: 7/20/2026
11:58:26 AM

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has informed that this petitioner has filed two other Writ Petitions on behalf

of Dr. Vishwas Kumar Chouhan as a counsel on 25.03.2026 challenging the
recovery against him in Writ Petitions i.e W.P. No.11220/2026 (Dr.
Vishwas Kumar Chouhan Vs. The State of M.P. and Others) and W.P.
No.8260/2026 (Dr. Vishwas Kumar Chouhan Vs. The State of M.P. and
Others).
4. Upon asking, Shri Anil Singh submits that the said two petitions
were filed after filing of the present Public Interest Litigation. Once the
petitioner has impleaded Dr. Vishwas Kumar Chouhan as respondent and
made allegations against him, then, he should not have accepted the brief as
a Counsel for filing W.P. No.11220/2026 and W.P. No.8260/2026. It is a
matter to be enquired by Bar Council of India whether it comes under the
category of professional misconduct or not.
5. These respondents were appointed in the year 2020 and worked
for last 25 years and now they are at their fag end of career, Even otherwise,
the term of respondent No.5 and others is over and vide notification dated
04.11.2025, new Chairman and Members have been appointed.
6. Since the petitioner has filed the petitions on behalf of one of the
respondents i.e. Dr. Vishwas Chouhan who happens to be client in
subsequent writ petitions, therefore, there is all possibility that all the
information and facts mentioned in these Public Interest Litigations were
collected from him which has been suppressed in para 4 of the Memo of the
Writ Petition.
7. In view of the above, these Writ Petitions i.e. W.P. No.11341/2025,
Signature Not Verified
Signed by: SHIVANI TIWARI
Signing time: 7/20/2026
11:58:26 AM

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W.P. No.18974/2025 and W.P. No.24052/2025 are dismissed with the cost

of Rs.25,000/- (Rupees Twenty Five Thousand Only) each.
(VIVEK RUSIA)
ACTING CHIEF JUSTICE
(PRADEEP MITTAL)
JUDGE
Shivani

Signature Not Verified
Signed by: SHIVANI TIWARI
Signing time: 7/20/2026
11:58:26 AM