TMA PAI FOUNDATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) If any seats are vacant on 1/12/1993 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 19/11/1993 shall be read subject to this order. IA is disposed of accordingly.