AIR 1994 MADHYA PRADESH 164 ::(1994) Jab LJ 147 ::(1994) 1 RenCJ 366

Madhya Pradesh High Court

Hon'ble Judge(s): S. K. Dubey, S. K. Chawla , JJ

(A) Constitution of India , Art.14, Art.226— Education - Professional Colleges - Admissions to - PMT conducted by Madhya Pradesh - Prescription of "General English "as a subject - Neither arbitrary nor unreasonable on ground that same is not prescribed in All India Pre-Medical Test. Education - Medical Colleges - Admission to - PMT conducted in 1992 by M.P. - Prescription of "General English "as a subject - Not arbitrary or unreasonable. Prescription of 'General English' as one of the subjects for PMT Examination conducted by the Professional Examination Board of M.P. in 1992 cannot be said to be discriminatory, arbitrary or unreasonable, albeit English is not one of the subjects in All India Pre-Medical Entrance Test Examination. Candidates who are selected on the basis of All India Pre-Medical Entrance Examination form a different group. Students offering themselves for entrance test in PMT conducted by the Madhya Pradesh in 1992 on the other hand form another group. The two categories of students forming two different groups, being not similarly situated, there is intelligible basis for differential treatment to them. (B) Constitution of India , Art.14, Art.226— Education - Professional Colleges - Admission to - PMT conducted in 1992 by State of M.P. - Prescription of 25% marks in....