MEGHA DIKHIT Vs. STATE OF M P

JUDGEMENT

(1.) This order shall also govern disposal of Writ Petition No.4955/2013 (Rakhi w/o Dhruvnarayan and others v. The State of Madhya Pradesh and others) and Writ Petition No.4956/2013 (Reena Nandecha w/o Ajit Jain and others v. The State of Madhya Pradesh and others). For the sake of convenience, facts are taken from Writ Petition No.4804/2013 (Megha Dikhit d/o Roopsingh Dikhit & another v. The State of Madhya Pradesh and others).

(2.) By filing this petition under Article 226 of the Constitution of India, the petitioners are seeking direction to the respondents No.1 to 3 to allot the petitioners' seats in the 4th respondent - College for studying B.Ed. Course, with a further direction to the 4th respondent - College to grant admission to the petitioners. It has also been prayed by the petitioners to issue directions to the respondents to conduct a College Level Counseling for grant of admission in the 4th respondent - College.

(3.) Respondents No. 1 to 3 have filed reply of the petition and have stated that the admissions in B.Ed. Course are being governed by instructions and guidelines issued for such admission known as "Bachelor of Education (B.Ed.) Pravesh Chayan, 2012 -2013". As per the instructions (Annexure P/1 and P/2), the whole process of admission for the academic session 2012 -13 was performed by a Centralized Online Counseling, in which a candidate has to fill his/her choice for colleges and on the basis of his/her merit and choice, the colleges were to be allotted. The admission process, which has now been completed was made strictly on the basis of merit. The respondents have demonstrated the process of counseling and averred in the return paragraphs 4 to 11, as under: -