ALDEL EDUCATION TRUSTS ST. JOHN INSTITUTE OF PHARMACY & RESEARCH & ST. JOHN COLLEGE OF ENGINEERING & MANAGEMENT Vs. STATE OF MAHARASHTRA & ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard by consent.

(2.) Since in the present Petitions the facts and questions of law are identical they are heard and decided by the common judgment.

(3.) In Writ Petition No. 6848 of 2017, it is the contentions of the Petitioner that when All India Council for Technical Educations ("AICTE") has itself laid down a eligibility criteria required for admission for graduate's courses in Engineering and Technology as well as in Pharmacy at 50% in general category and 45% for backward classes, then it is not permissible for the State Government to change the said criteria.