(1.) COMMERCE is at its best in the field of education. A long drawn legal battles are going on in the field of education, more particularly in connection with admission in higher education.
(2.) CHALLENGE in both these petitions is to the settlement / arrangement entered into by the State with private unaided colleges in connection with seats sharing in the Postgraduate Dental Course (MDS).
(3.) SO far as SCA No.4953 of 2012 is concerned, the challenge is with regard to the settlement arrived at between the Consortium of Self-financing Colleges and the State Government, by which it is agreed by both of them in SCA No.18234 of 2011 that by way of amicable settlement in view of the decision of the Supreme Court in the case of P. A. Inamdar v. State of Maharashtra, reported in (2005) 6 SCC 537 and the Regulations framed by the Dental Council of India, providing for bifurcation of seats between the State quota and the Management quota, a consensus has been reached to the effect that with effect from current academic year 2012-13 and thereafter, the bifurcation of seats for post-graduate courses in the discipline of Dentistry shall be in the ratio of 50 : 50. It is also agreed by the parties in that writ petition that for the purpose of working out this bifurcation, the NRI seats are to be excluded in view of the order of the Supreme Court in the case of Modern Dental College & Research Center & Ors. v. State of MP & Ors., reported in (2009) 7 SCC 751. The amicable settlement reached accordingly by the Consortium of Self- financing Colleges and the State Government, is challenged in these SCAs, which are filed by the students, who could not secure the admission as per their choice in post graduate dental courses.