PREEETHAM BASIL MARTIS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred the present petition for seeking appropriate relief to direct the respondents to allot a seat in the Minority Quota in the 7th Respondent Institution for the academic year 2016-17.

(2.) Since the subject matter was already covered by the decision of this Court in W.P.Nos.24626- 24628/2016 and other connected matters, in similar lines, we had passed the following order:

(3.) Today, in response to the notice, Sri.N.Khety, learned counsel has appeared for Medical Council of India/Respondent No.2; Sri.K.Shashi Kiran Shetty, Senior Counsel has appeared for Smt.Farah Fathima, learned counsel for Respondent Nos.3, 6 and 7; Sri.A.K.Vasanth, learned AGA has appeared for Respondent Nos.4 and 5.