State
of Madya Pradesh Vs. Rakesh Menon & Anr [1995] INSC
103 (1 February 1995)
Singh
N.P. (J) Singh N.P. (J) Ahmadi A.M. (Cj) Manohar Sujata V. (J) N.P. Singh, J.:
CITATION:
1995 SCC (2) 134 JT 1995 (3) 162 1995 SCALE (2)452
ACT:
HEAD NOTE:
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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