GOVIND A MANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants after having passed the 12th Examination, with a percentage of marks ranging from 63 to 65%, sought admission in B.Ed. Course. But they were not successful and, consequently, they approached the High Court under Article 226 of the Constitution and challenged the selection of candidates for admission on the grounds, inter alia. that the districtwise distribution of seats among four districts, namely, Parbhani, Nanded, Beed and Latur to the extent of 200 seats, 460 seats, 310 seats and 640 seats respectively was bad. The Writ Petition was dismissed by the High Court by its judgment dated 26-6-1997 against which the present appeal has been filed.

(3.) Learned counsel for the appellants has contended that admission to B.Ed. Course was based on a common admission test and, therefore, the distribution of seats to different districts was bad. It is contended that a common merit list should have been prepared and, on that basis, admission should have been allowed to the students who figured in the merit list.