T.M.A. PAI FOUNDATION Vs STATE OF KARNATAKA .
Bench: PANDIAN, S.R. (J),AGRAWAL, S.C. (J),MOHAN, S. (J),JEEVAN REDDY, B.P. (J),BHARUCHA S.P. (J)
Case number: W.P.(C) No.-000317-000317 / 1993
Diary number: 199959 / 1993
Advocates: LAKSHMI RAMAN SINGH Vs
M. VEERAPPA
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1
PETITIONER: TMA PAI FOUNDATION
Vs.
RESPONDENT: STATE OF KARNATAKA
DATE OF JUDGMENT17/12/1993
BENCH: PANDIAN, S.R. (J) BENCH: PANDIAN, S.R. (J) AGRAWAL, S.C. (J) MOHAN, S. (J) JEEVAN REDDY, B.P. (J) BHARUCHA S.P. (J)
CITATION: 1994 SCC (2) 195 1993 SCALE (4)368
ACT:
HEADNOTE:
JUDGMENT: ORDER If any seats are vacant on December 1, 1993 in any of the medical colleges in the State of Karnataka, it is open to the Secretary, Education Department, to request the appropriate authority to allot students belonging to the particular category, out of merit list already prepared. The order dated November 19, 1993 shall be read subject to this order. IA is disposed of accordingly.