PANKAJ KUMAR PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioners, in this batch of petitions, are seeking admission to the B.Ed. Course in various colleges situated in the State of Chhattisgarh. Thus, the question of law and facts involved in all these petitions are the same and arise from the same cause of action. Hence, these petitions are being disposed of by this common order.

(2.) ACCORDING to the petitioner, the petitioners appeared in the Pre- B.Ed. examination and thereafter, the petitioners were called for counselling. During the counselling, the petitioners were asked to produce the marks of having 50% aggregate marks in graduation/post graduation decree in spite of the fact that there was a circular indicating 45% marks. The petitioners were not permitted to appear in the counselling. Thereafter, the petitioners submitted representations, but the same have not been considered and decided till date. Thus these petitions.

(3.) CONTENTION of learned counsel appearing for the petitioners is that once the State Government has amended the Rules, 2006, by reducing the minimum qualifying marks from 50% to 45% in graduate/post graduate degree, the same ought to have been given effect to as no amendment thereafter has been made by the State Government.