ANKUR ARORA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH consent they are heard.

(2.) ORDER passed in this Review Petition shall govern final disposal of Review Petition Nos. 301/2012, 302/2012, 303/2012, 304/2012 and 353/2012.

(3.) WRIT Petitions were directed against the action of the State Government in changing the eligibility criteria for admission to Master of Computer Application Course (referred to as M.C.A Course).