PRADEEP KUJUR Vs. STATE OF M P

JUDGEMENT

(1.) BY this order, aforesaid batch of petitions is decided involving similar questions of law based on similar set of facts. So far as petition nos. W.P. Nos. 12868/2009,12869/2009,12870/2009,12934/09 and 13169/2009 are concerned, in these petitions, the petitioners have challenged clause 5.3 and clause 24.1.4 of Ordinance for Examination (General) as amended on 6.9.2004 and 29.11.2007 respectively, on the ground that it is ultra vires to Articles 14, and 15 of the Constitution of India.

(2.) BEFORE proceeding further in the matter, it would be appropriate if the facts of the case are stated. In W.P.No.11038/2008, the petitioners have sought following reliefs:

(3.) THE respondents have filed reply in which they have stated that the provision of time period for completion of duration of the course within 7 years was earlier in the Ordinance, which was applicable in 2000. A copy of said Ordinance is on record as Annexure AR/1 which provides in respect of duration of course as referred hereinabove.