Karnataka High Court: The Division Bench of B.V. Nagarathna and Ravi Hosmani, JJ., granted an interim stay on the National Law School of India University (NLSIU) Amendment Act, 2020, by which 25% of reservation was introduced to the candidates from the State of Karnataka
Stay on 5% concession in marks for Karnataka students has also been put.
High Court directed the NLSIU to prepare a new list. Further, the bench stated that the list, however, will be a provisional one and will be subject to the final orders on the petitions.
NLSIU will have it as 120 seats. However, NLSIU is directed to prepare a merit list as per the impugned Amendment and the 5% concession. The same is to be kept it in a sealed cover and NLSIU is directed to publish only the merit list without the Amendment for now.