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Judgment
Devan Ramachandran, J
The issues analogous to the ones impelled in this case were considered by this Court on 04.08.2022, culminating in a judgment in W.P.(C) No.24275/2022.
The learned Government Pleader - Smt.Parvathy K. affirms the afore.
In the afore circumstances, I dispose of this writ petition in lines of the judgment afore with the following directions:
Resultantly, I order this writ petition, directing the competent Authorities to keep the Online Portal open for the petitioners and all other candidates, to make options to the NRI quota, for a period of 10 days from 05.08.2022.
Needless to say, I have not spoken about the entitlement of the petitioners or any other person to be granted the benefits under the NRI quota; and this will be subject to all requisite and mandatory criteria being satisfied by them, notwithstanding the permission to make an option as granted above.