17 December 1993
Supreme Court
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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


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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.