ATUL ITTIMANI MAZHAVANCHERYPARAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned AGA as well as the learned counsel appearing for the KEA.

(2.) The specific question raised in this writ petition is covered against the petitioners by the judgment of this Court dtd. 10/2/2025 in W.P.No.3293/2025 connected with W.P.No.2989/2025.

(3.) The learned counsel for the petitioners submits that an additional ground has been raised in this writ petition with regard to vacant/un-allotted seats in the management quota which have remained vacant before the conduct of the mop-up round of the counseling. It is submitted that the said issue has not been considered in the earlier judgment.