Order
1. Heard both the learned counsel.
2. Having perused the observance of this Court in para 17 of Islamic Academy of Education v. State of Karnataka (2003) 6 SCC 697 and the interim order passed by this Court on 9-8-2004 (2004) 13 SCC 3 pertaining to the admission of students last year and having regard to the fact that the decision of a seven-Judge Bench of this Court is awaited, we consider it just and proper to pass the following order for the year 2005-2006:
75% of the seats can be filled up by the petitioner institution according to its choice subject to the observance of merit from among the candidates belonging to the minority community. Balance 25% seats shall be filled up by the candidates allotted by the State on the basis of the merit list prepared by it.
3. IA is disposed of accordingly.
Court Masters