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PETITIONER: STATE OF MADYA PRADESH

       Vs.

RESPONDENT: RAKESH MENON & ANR.

DATE OF JUDGMENT01/02/1995

BENCH: SINGH N.P. (J) BENCH: SINGH N.P. (J) AHMADI A.M. (CJ) MANOHAR SUJATA V. (J)

CITATION:  1995 SCC  (2) 134        JT 1995 (3)   162  1995 SCALE  (2)452

ACT:

HEADNOTE:

JUDGMENT: N.P. SINGH, J.: 1.   Leave granted 2.   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 seats available to SC/ST candidates by virtue of the said relaxation. 3.   Some Special Petitions filed against the same  judgment in  the connected Writ Petitions (Civil Appeal Nos.  623-624 of  1994,  Rajesh Kumar Verma v. State of Madhya  Pradesh  & Ors.,  Civil Appeal No.625 of 1994, State of M.P. & Anr.  v. Chitresh  Kaslival  Anr. were disposed of by this  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. 4.These Civil Appeals have been filed on behalf of the State of  Madhya  Pradesh, against similar orders  passed  by  the Division  Bench in different 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  arc allowed  and  the orders passed by the High  Court  arc  set aside.  There will be no order for costs. 164