STATE OF MADHYA PRADESH AND ANR. A  v  

RAKESH MENON AND ANR. ETC. ETC.  

FEBRUARY 1, 1995  

(AM. AHMADI, CJ, N.P. SINGH AND SUJATA V. MANOHAR, JJ.] B  

Education-Admission ·to professional courses-Medical and Dental  Colleges-State Government entitled to reduce the minimum qualifying marks  in General English in order to make seats available to SC/ST candidates.  

A Division Bench or the High Court disposed or a group of Writ ·  Petitions concluding that It was not open to the State government to reduce  the minimum qualifying marks in General English In order to make seats  available ror SC/ST candidates by virtue of the relaxation.  

c  

Different appeals which had challenged the order had been allowed D  and the impugned order was set aside.  

Allowing the appeal, this Court  

HELD : The order of High Court is set aside in terms of another  Supreme Court order covering the same subject. [746-D) E  

Rajesh Kumar Verma v. State of Madhya Pradesh and Ors.,Clvll  Appeal Nos. 623-624 of1994 and State of M.P. andAnr. v. Chitresh Kasliwal  and Anr., Civil Appeal No. 625 of 1994, applied.  

CIVIL APPELLATE JURISDICTION: Civil Appea!Jl:lo. 1256 of F  1995 Etc. Etc.  

From the Judgment and Order dated 21.8.93 of the Madhya Pradesh  High Court in M.P. No. 1(85 of 1992.  

S.K. Agnihotri (or t~ Appellants.  

Ashok Knmar Sharma for the Respondents.  

The Judgment of the Court was delivered by  

N.P. SINGH, J. Leave granted.  745  

G  

H

746 SUPREME COURT REPORTS [1995] 1 S.C.R.  

A A group of Writ Petitions were disposed of by a Division Bench of  the Madhya Pradesh High Court on 21.8.1993, which related to admission  to the Medical and Dental Colleges in the said State. The Division Bench  came to the conclusion that it was not open to the State Government to  reduce the minimum qualifying marks in general English in order to make  

B seats available to SC/ST candidates by virtue of the said relaxation.  

Some Special Leave Petitions filed against the same judgment in the  connected wri\ petitions, (Civil Appeal Nos. 623-624of1994, Rajesh Kumar  Verma v. State of Madhya Pradesh & Ors., Civil Appeal No. 625 of 1994,  State of M.P. & Anr. v. Chitresh Kas/iwal & Anr., were disposed of by this  

C Court on 21.1. 1994. This Court allowed the aforesaid Civil Appeals and  set aside the impugned order dated 21.8.1993 of the Division Bench of the  High Court.  

These Civil Appeals have been filed on behalf of the State of Madhya  Pradesh, against similar orders passed by the Division Bench in different  

D Writ Petitions filed on behalf of the respondents. All the appeals are  disposed of in terms of the judgment dated 21.1.1994 of this Court. The  appeals filed on behalf of the State of Madhya Pradesh are allowed and  the orders passed by the High Court are set aside. There will be no order  for costs.  

AG. Appeal Allowed.  

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