SHAIKH RAJA SK KASIM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) IN these petitions, petitioners have challenged the rules and/or procedure for admission to B. Ed. Course for this year. By resolution dated 30th December, 1994, the Government has prescribed guidelines for admission to B. Ed. Course for the year 1995-96 prescribing the eligibility, distribution of seats District-wise as well as for candidates from all Universities in the State, fees for the candidates to be admitted in Government B. Ed. Colleges, Government aided private Colleges and non-aided private Colleges run by private managements.

(2.) IT seems that for the first time, the Government thought it fit to keep reservation for the candidates belonging to respective districts where the B. Ed. Colleges are located. Fifty per cent of seats were reserved for District-wise Colleges i. e. for the Colleges located in that District irrespective of whether the College is Government College, Government aided College or non-aided private College. From the arguments advanced at Bar, it is clear that for past some years, the admissions were governed and granted on the University-wise basis. Last year, as the total admissions were given for University-wise to the candidates belonging to that University area, under order of this Court, 5% seats were allotted to the candidates belonging to other University area.

(3.) NOW a different scheme is adopted. Presently 50% seats are meant for district-wise candidates and remaining 50% seats of all Colleges were kept open for other University areas in the State.