Constitution of India , Art.15, Art.226— Rules framed by Madhya Pradesh Government Rules for Admission to Medical, Dentistry and Ayurvedic Colleges (1979) , R.9, R.20, R.7— Admission to medical college - Reservation for specific categories - Overall shortage of qualifying candidates - Minimum qualification statutorily lowered - Seats still vacant - Govt. by executive order further lowering minimum qualification - R. 9 could not be applied at this stage for finalising admissions. Administrative Law - Administrative directions.Misc. Writ Petn. No. 167 of 1980, D/- 4-11-1980 (Madh Pra,) Reversed. Admission to medical colleges in the State of Madhya Pradesh are made strictly from the merit list prepared on the basis of the result of the pre-medical examination. The minimum qualifying marks for admission as provided by R. 20 are 50% in the aggregate and 33% of marks in each of the subject in the pre-medical examination. Some seats are reserved for specific categories of candidate passing the pre-medical examination. R. 9 provides that in case sufficient number of candidates do not qualify for admission under any reserved category, and any seats remain vacant, such vacant seats shall be filled by preparing a combined merit list of all the remaining categories of candidates on the waiting list and the candidates shall be admitted acco....