T SHYLA Vs. SECRETARY TO GOVT COLLEGIATE EDUCATION

JUDGEMENT

(1.) HEARD counsel for the parties. These appeals have been filed against a common order dated 24. 4. 2008 passed by the learned single Judge, dismissing all the nine writ petitions in W. P. Nos. 41881 to 41889 of 2006.

(2.) THESE writ appeals have been filed against the dismissal of nine writ petitions which involved a common question. The common question Involved in these appeals is whether the appellants/writ petitioners can be allowed in B. Ed. Course having regard to the qualification prescribed by the state Government. Admittedly, the appellants before us, had not secured 45% marks in Under Graduate Degree. Some of them have obtained Post Graduate Degree. But the requirement of 45% marks in the Under graduate Degree is a mandatory requirement under the qualification prescribed by the State Government. The qualification prescribed by the State Government is as follows:

(3.) THE attention of this Court has been drawn to clause (iv) of the said qualification: (iv) a) Candidates should have secured 45% of marks in U. G. degree and in P. G. degree a minimum pass is required for admission. b) In the case of candidates belonging to sc and ST communities, a pass in the relevant UG degree course is enough, irrespective of the number of attempts, c) In the case of handicapped (both physi-cal and visual) candidates, a minimum pass in the degree is required. "