PRESTON COLLEGE Vs. STATE OF M P

JUDGEMENT

(1.) THIS common order shall govern disposal of aforesaid petitions, pertaining to identical question of law, and heard analogously.

(2.) ESSENTIALLY the question involved, in all the three matters, is with regard to constitutionality of the policy of reservation in admission to Bachelor of Education (hereinafter referred to as 'b. Ed. ') course to the extent of 75% seats for residents of Madhya pradesh (hereinafter referred to as 'mp'), and 25% seats for the candidates coming from outside MP with a total restriction on conversion in favour of students not residing in mp. The constitutional validity of the corresponding norm/guidelines incorporated as rule 1. 5. 1 (a) of Rules of Admission to B. Ed. Course, 2006 (hereinafter referred to as 'rules'), is under challenge.

(3.) ENGLISH transcription of the Rule, is reproduced hereinbelow :-