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Tma Pai Foundation Vs. State of Karnataka [1993] INSC 531 (17 December 1993)
1993 Latest Caselaw 523 SC

Citation : 1993 Latest Caselaw 523 SC
Judgement Date : Dec/1993

    

Tma Pai Foundation Vs. State of Karnataka [1993] INSC 531 (17 December 1993)

PANDIAN, S.R. (J) 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:

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.

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