- (1.) In continuation of the order dated 17/11/1993 in the aforesaid matters the following order is made: State of Karnataka
(2.) With regard to Medical Colleges, we have already passed orders on 17/11/1993. So far as Engineering Colleges are concerned, the appropriate authorities shall make the allotment with respect to the free seats and payment seats (excluding 15 per cent seats reserved for NRIs/foreign students) on or before 30/11/1993 in accordance with the orders of this court and the rules framed by the Karnataka government in that behalf. All students so allotted, whether under free- seats-quota or payment-seats-quota shall be admitted forthwith by the respective colleges. This shall be ensured by the secretary to the Education Department, government of Karnataka. Any and all complaints in that behalf shall be addressed to the secretary, Education Department. The secretary, Education Department shall give wide publicity to the above orders and make appropriate arrangements to ensure due and proper compliance of this order.
(3.) Any seats remaining vacant on 1/12/1993, whether in the category of free seats or in the category of payment seats can be filled up by the Management.;