- (1.) The petitions involve important issues including the question of interpretation of judgments of this Court in the case of T. M. A. Pai foundation and Islamic Academy of Education. We issue rule. Some earlier matters involving somewhat similar questions have been referred to a larger bench. These petitions also, in terms of order already passed, are referred to a larger Bench and be tagged with the earlier petitions.
(2.) Presently, the question is of interim arrangement that may be made for the academic year 2004-2005 in medical colleges, dental and nursing colleges, Ayurvedic and homeopathic courses, Unani medical colleges and engineering colleges.
(3.) In colleges other than engineering, the Government of Madhya Pradesh, accepting the recommendations of the Committee that had been constituted by the Government and headed by a retired Judge of the High court as its Chairman, has decided that State and management quota would be 50 per cent each. In this view, no further interim arrangement is required to be made.;