- (1.) ON 20-7-2011, Puneet Gulati v. State of Kerala, 2011 (13) SCC 26, when IAs Nos. 9-10 of 2011 were taken up for consideration, we had while directing the applications to be heard on 9-8-2011, passed an interim order to the effect that the admission process for the superspeciality courses for the year 2011-2012, in the Government Medical Colleges, Kerala, would remain stayed. In these IAs Nos. 11-12 of 2011, filed in the special leave petitions, the State of Kerala has prayed for a modification of the said order of 20-7-2011, Puneet Gulati v. State of Kerala, 2011 (13) SCC 26, to the following effect: "(ii) Grant permission to continue the admission procedure by setting apart 5 seats for the petitioners and to conduct the counselling on 25-7-2011 as scheduled. Five seats, namely, two seats in MCh Genitourinary Surgery, 1 seat in MCh Neurosurgery, 1 seat in DM Cardiology."
(2.) HAVING heard the learned counsel for the State of Kerala and for the petitioners, we modify our order of 20-7-20111, in the manner as prayed for, but we also make it clear that such reservation of seats shall be in accordance with the marks obtained by the petitioners in comparison to the marks obtained by the candidates for the current year. The applications are disposed of accordingly.;