RAJESH KUMAR VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) I .A. Nos. 1 -3 are allowed.

(2.) SPECIAL leave granted.

(3.) IT so happened 'that out of the 87 seats available to Scheduled Caste candidates only 40 students qualified for admission; whereas in the Scheduled Tribes category out of 87 seats available only 30 qualified for admission under the above rules. The result was that out of 174 seats reserved for SC/ST candidates only 70 could be utilised leaving 94 unutilised seats. Ordinarily, these unutilised seats would have gone to the general category by virtue of Rule 3.3.3.