SHYAMLAL SHRUNGI Vs. STATE OF M P

JUDGEMENT

(1.) All these petitions involve a common question of law and even on facts they are substantially identical. Therefore, they have been heard together and are decided by a common order. This order shall govern the disposal of all these petitions.

(2.) The petitioners are graduates in Commerce (B.Com). They applied for admission to B.Ed. Course, for which a Pre-B.Ed. Examination was conducted by respondent No.2, which the petitioners passed. On passing the said examination, they were directed to join the Lokmanya Tilak Shiksha Mahavidyalaya, Ujjain, which they did. The petitioners paid the required tution-fee etc.

(3.) On 6-12-1988 the petitioners were informed by respondent No.3 that their admission to the College was cancelled as they had not passed their graduation with any of the two subjects as required by Rule 1.2(a) of the Rules filed as Annexure-D/1, by the respondents.