UMA MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) These petitions have been filed by the petitioners being aggrieved by the appointments and the manner of reservation made by the respondent authorities on the post of Assistant Professors for the women category.

(3.) It is alleged that contrary to law the women belonging to the reserved category have been allotted seats in the general category while applying for horizontal reservation, which is not permissible in law.