Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
To access the original judgment, please Sign In or Subscribe.

    Tma Pai Foundation v. State Of Karnataka And Others

    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.

    Use AI to get other relevant cases.

    Comments

    Tma Pai Foundation v. State Of Karnataka And Others
    (Dec 17, 1993)