Dr. N. Karthikeyan & Ors. Vs. State of Tamil Nadu & Ors.
[Writ Petition (C) No.53/2022]
[Civil Appeal No. 2066 of 2022]
[Civil Appeal No. 2065 of 2022]
[Writ Petition (C) No. 1299 of 2020]
[Civil Appeal No. 3840 of 2020]
[Civil Appeal Nos. 3841-3843 of 2020]
UPON being mentioned, Paragraph 35 in the order dated 16.03.2022 may be corrected and read as follows:
35. We are, therefore, of the view that no case is made out for continuing the interim protection which was granted for the academic year 2020-2021 vide interim order dated 27th November, 2020 (supra) and thus, we reject the prayer in that regard. Needless to say that DGHS shall conduct the counselling for academic year 2021-2022 in respect of seats of State of Tamil Nadu by taking into consideration the reservation provided by it as per the said G.O.
.......................J. [L. NAGESWARA RAO ]
....................J. [B.R. GAVAI]
NEW DELHI;
22nd March, 2022
Item No. 802
Dr. N. Karthikeyan & Ors. Vs. State of Tamil Nadu & Ors.
[Writ Petition(S) (Civil) No(s).53/2022]
[Civil Appeal No. 2066 of 2022]
[Civil Appeal No. 2065 of 2022]
[Writ Petition (C) No. 1299 of 2020]
[Civil Appeal No. 3840 of 2020]
[Civil Appeal Nos. 3841-3843 of 2020]
Date: 22-03-2022
These matters were mentioned today.
CORAM:
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s)
Ms. Rashmi Nandakumar, AOR
For Respondent(s)
Mr. Amit Anand Tiwari, AAG(Mentioned by)
Dr. Joseph Aristotle S., AOR Mr. Gaurav Sharma, AOR
Ms. G. Indira, AOR
UPON being mentioned the Court made the following
ORDER
Paragraph 35 in the order dated 16.03.2022 may be corrected and read as follows:
35. We are, therefore, of the view that no case is made out for continuing the interim protection which was granted for the academic year 2020-2021 vide interim order dated 27th November, 2020 (supra) and thus, we reject the prayer in that regard. Needless to say that DGHS shall conduct the counselling for academic year 2021-2022 in respect of seats of State of Tamil Nadu by taking into consideration the reservation provided by it as per the said G.O.
(B.Parvathi)
Court Master
|
(Anand Prakash)
Court Master
|
(Signed order is placed on the file)
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