STATE OF MADHYA PRADESH Vs. RAKESHMENON

JUDGEMENT

(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 Leave Petitions filed against the same judgment in the connected Writ Petitions, (Civil Appeals Nos. 623-624 of 1994, Rajesh Kumar Verma vs. State of Madhya Pradesh, Civil Appeal No. 625 of 1994, State of M. P. V.Chitresh Kasliwal. 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.