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STATE OF MADHYA PRADESH AND ANR.
v
RAKESH MENON AND ANR. ETC. ETC.
FEBRUARY 1, 1995
(AM. AHMADI, CJ, N.P. SINGH AND SUJATA V. MANOHAR, JJ.)
Education-Admission ·to professional caurses-Medical and Dental
Colleges-State Government entitled to reduce the minimum qualifying marks
in General English in order to make seats avaflable to SC/ST candidates.
A Division Bench of the High Court disposed of a group of Writ·
Petitions concluding that it was not open to the State government to reduce
the minimum qualifying marks in General English in order to make seats
available for SC/ST candidates by virtue of the relaxation .
Different appeals which bad challenged the order had been allowed
and the impugned order was set aside.
Allowing the appeal, this Court
HELD : The order of High Court is set aside in terms of another
Supreme Court order covering the same subject. [746-D]
Rajesh Kumar Verma v. State of Madhya Pradesh and Ors.,Civil
Appeal Nos. 623-624 of1994 and State of M.P. andAnr. v. Chitresh Kasliwal
and Anr., Civil Appeal No. 625 of 1994, applied.
A
B
c
D
E
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1256 of F
1995 Etc. Etc.
· ---
From the Judgment and O~der dated 21.8.93 ~f the Madhya Pradesh
High Court in M.P. No. 1(~5 of 1992.
S.K. Agnihotri for t~ Appellants.
Ashok Kumar Sharma for the Respondents.
The Judgment of the Court was delivered by
N.P. SINGH, J. Leave granted.
745
G
H
746
SUPREME COURT REPORTS
[1995] 1 S.C.R.
A
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
B seats available to SC/ST candidates by virtue of the said relaxation.
Some Special Leave Petitions filed against the same judgment in the
connected writ petitions, (Civil Appeal Nos. 623-624of1994, Rajesh Kumar
Venna v. State of Madhya Pradesh & Ors., Civil Appeal No. 625 of 1994,
State of M.P. & Anr. v. Chitresh Kasliwal & Anr., were disposed of by this
C 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.
These CivilAppeals have been filed on behalf of the State of Madhya
Pradesh, against similar orders passed by the Division Bench in different
D 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 are allowed and
the orders passed by the High Court are set aside. There will be no order
for costs.
A.G.
Appeal Allowed.
Lex