B. Prasad, J. - (1.) The petitioners in these two present writ petitions were candidates seeking admission in B.Ed./Siksha Shastri course. They appeared In a test conducted for assessing their suitability. The test known as PT.E.T. test is conducted by the respondent Jai Narayan Vyas University, Jodhpur. The petitioners filled in the form and they were permitted to appear in the examination. In the final result declared after the examination so conducted, it was made out that the petitioners have been held by the respondent University to be not entitled to be admitted in the said course. The reason for not admitting the petitioners was this that successful candidates have been divided Into two categories; one who had the qualification of Shiksha Shastri and others who were not having qualification of Shiksha Shastri but were ordinary graduates with Sanskrit as one subject. The ratio fixed by the respondents was 70:30. Those who had the qualification of Shiksha Shastri were allocated 70% of the seats and those who had academic degrees were allocated 30% of the seats.
(2.) The case of the petitioners is that this has resulted into admission of less meritorious candidates. There is no reason as to why the students having the degree of Shiksha Shastri be afforded higher percentage than those who were having degree of Bachelor of Arts with Sanskrit as one of the subject. Learned counsel for the petitioners states that the scheme by virtue of which separate streams have been provided for classification in the ratio of 70:30 be declared as to be irrational and unjust.
(3.) The respondents were issued notice. They have put in appearance. Learned counsel for the respondents submits that for reservation instructions have been provided under a notification issued by the State Government dated 22.9.2000. In view thereof, the admissions were regulated. The admissions were accorded to the students In the ratio of 70:30.;