ISLAMIC ACADEMY OF EDUCATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I A. Nos. 66, 75-80, 82-88 in W. P. (C) No. 350/1993 : list the applications on 25th August, 2005. W. P. (C) No. 313/2003 and 314/2005:

(2.) Learned counsel for the petitioners states that admissions already made on 7 per cent seats under N. R. I. quota was strictly in terms of the law laid down in the Judge constitution Bench judgment in P. A. Inamdar v. State of karnataka. The balance 7 per cent seats, learned counsel states, would also be filled up in terms permissible under the said judgment. The petitioners, after filling the seats under 15% N. R. I. quota in terms of the Constitution Bench judgment shall send the particulars of the students admitted and giving details as to their status of NRI and fee charged from them to the respondent State by 10th October, 2005.

(3.) The writ petitions are disposed of in terms of the law laid down by the judgment of 7-Judge Constitution Bench. I A. No. 24 in Civil Appeal No. 5035/2005 :