Full Judgment Text
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PETITIONER:
STATE OF MADYA PRADESH
Vs.
RESPONDENT:
RAKESH MENON & ANR.
DATE OF JUDGMENT01/02/1995
BENCH:
SINGH N.P. (J)
BENCH:
SINGH N.P. (J)
AHMADI A.M. (CJ)
MANOHAR SUJATA V. (J)
CITATION:
1995 SCC (2) 134 JT 1995 (3) 162
1995 SCALE (2)452
ACT:
HEADNOTE:
JUDGMENT:
N.P. SINGH, J.:
1. Leave granted
2. A group of Writ Petitions were disposed of by a
Division Bench of the Madhya Pradesh High Court on
21.8.1993, which related to admission to the Medical and
Dental Colleges in the said State. The Division Bench came
to the conclusion that it was not open to the State
Government to reduce the minimum qualifying marks in general
English in order to make seats available to SC/ST candidates
by virtue of the said relaxation.
3. Some Special Petitions filed against the same judgment
in the connected Writ Petitions (Civil Appeal Nos. 623-624
of 1994, Rajesh Kumar Verma v. State of Madhya Pradesh &
Ors., Civil Appeal No.625 of 1994, State of M.P. & Anr. v.
Chitresh Kaslival Anr. were disposed of by this Court on
21.1.1994. This Court allowed the aforesaid Civil Appeals
and set aside the impugned order dated 21.8.1993 of the
Division Bench of the High Court.
4.These Civil Appeals have been filed on behalf of the State
of Madhya Pradesh, against similar orders passed by the
Division Bench in different Writ Petitions filed on behalf
of the respondents. All the appeals are disposed of in
terms of the judgment dated 21.1.1994 of this Court. The
appeals filed on behalf of the State of Madhya Pradesh arc
allowed and the orders passed by the High Court arc set
aside. There will be no order for costs.
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