RITIKA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these petitions, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) CWP No. 2495/2009 has been filed by the Himachal Pradesh B.Ed. Colleges Welfare Association seeking quashing of notification dated 13.7.2009 and also for quashing the imposition of condition of 50% marks and CWP No. 2781/2009 has been filed on behalf of the students ' community assailing the imposition of condition of 50% marks in qualifying examination.

(3.) THERE are three steams in B.Ed. Course, namely, Medical Stream, Non -Medical Stream and Arts/Commerce Stream. Para 4 of the prospectus prescribes the basis of admission, which reads thus: