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Supreme CourtDivision Bench(1993) 12 SC CK 0003

TMA Pai Foundation vs State of Karnataka and Others

Supreme Court Of India · Decided on 17 December 1993 · Citation: (1993) 4 SCALE 655 : (1994) 2 SCC 199

HON’BLE JUDGES
S. P. Bharucha, J · B.P. Jeevan Reddy, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (C) No''s. 284, 317, 327, 350, 355, 417, 442, 444, 484, 485, 523, 531, 663, 685, 706, 726, 14437, I.A. No. 3 in Writ Petition No''s. 536, 598 of 1993 and S.L.P. (C) No''s. 18061-2 of 1993
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Judgment

4 paragraphs · 146 words
1.

The Advocate General of Karnataka State submits that of the payment seats in Karnataka 20% meant for Karnataka students, 15% for management and 15% for non Karnataka quota have already been filled up. While recording the statement we observe that if by chance of the seat remains unfilled or falls vacant in Karnataka quota, those seat/seats shall be allotted to non-Karnataka students according to the merit from the waiting list.

2.

So far as Manipal Academy is concerned, it shall make admissions as per the Government decision subject to the orders, if any, passed in the SLP filed by it and coming upon on Friday, 19th November, 1993.

3.

The Intervention Application filed by Shri M.K. Shashidharan, Advocate is dismissed. SLP 18061-62/93

4.

List these S.L.Ps on Friday, the 19th November 1993 before a Bench of which Justice B.P. Jeevan Reddy is a Member .