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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPEALLATE JURISDICTION

SPECIAL LEAVE PETITION (CIVIL) NO.27126 OF 2013

Krishna Kanta Majhi & Ors. …. Petitioners

Versus

State of West Bengal and others …. Respondents

O R D E R

K.S. Radhakrishnan, J.

We may point out that when the matter camp up for  

hearing on 03.12.2013, we were not inclined to disturb the  

admissions made in favour of the respondents, and passed  

an  order  on  the  said  date  directing  the  State  of  West  

Bengal  to  ascertain  whether  the  seats  are  available  so  

that the petitioners could be accommodated in the subject  

of their choice, without disturbing the admissions already  

made to the respondents.  

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We are informed by the State counsel that it would  

not  be  possible  to  accommodate  the  petitioners,  

especially,  in  the  subject  of  their  choice,  without  

disturbing  the  admissions  already  made  to  the  

respondents.  In such circumstances, we find no reason to  

interfere with the judgment of the High Court.  The Special  

Leave Petition is dismissed accordingly.

………………………….J. (K.S. Radhakrishnan)

………………………….J. (C. Nagappan)

New Delhi, January 07, 2014.