(1.) THE petitioners in this batch of petitions are seeking admission to the B. Ed. course in various colleges situated within the State of Chhattisgarh on the basis of the written examination held on 13-6-2007 and the result thereof declared on 3-7-2007. 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.) THE petitioners, pursuant to the notification dated 20th April, 2006 issued by the school Education Department, State of chhattisgarh, submitted their application forms for appearing in the Pre B. Ed. examination for admission to the B. Ed. course. Rule 4 of the Chhattisgarh B. Ed. Pravesh Rules, 2006, (for short 'the Rules, 2006') provides for eligibility qualification for admission to the B. Ed. course, wherein it was provided that the candidate should have three years graduate degree. The petitioners, after having made applications, appeared in the examination on 13-6-2007, the result thereof was declared on 3-7-2007.
(3.) ON 17th July, 2007 the Director, State education Research and Training Council, raipur issued a notice in the newspaper for counseling programme stating as special note to the effect that the general candidates having less than 50% marks in graduate/ post graduate degree and in case of Scheduled Caste/scheduled Tribe and Other backward Classes (for short 's. C. /s. T. /o. B. C. ') having less than 45% marks in the said degrees shall not be eligible for counseling. Being aggrieved the petitioners who had admittedly obtained less than 50% marks in their graduate/post graduate degree examination (in case of general candidates) and in case of reserved categories S. C. /s. T. /o. B. C. , who have obtained less than 45% marks, have filed these petitions seeking a relief that the notice dated 17th July, 2007 be quashed and all the candidates be permitted to participate in the counseling for admission to the B. Ed. course on the basis of the eligibility criteria as notified in the notification dated 20th April, 2007.