MANIPAL ACADEMY OF HIGHER EDUCATION Vs. STATE OF KARNATAKA
LAWS(SC)-1994-1-49
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on January 12,1994

MANIPAL ACADEMY OF HIGHER EDUCATION Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) This order is made in continuation of the orders dated 26.11.1993 and No 30.11.1993.
(2.) The admissions to the two medical colleges concerned herein, one at Manipal and the other at Bangalore have been unduly delayed. The responsibility for this squarely rests upon the Management of these colleges.
(3.) On 7.04.1993, Writ Petition (C) No. 317 of 1993 was filed by T.M.A. Pai Foundation with respect to these two colleges among others. The contention was that they are Minority Educational Institutions and, therefore, outside the purview of J.P. Unnikrishnan V/s. State of Andhra Pradesh and that they should also be permitted to admit foreign students to the extent of 60%. No orders were passed on that writ petition in April or in May.;


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