Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL/APPELLATE JURISDICTION
WRIT PETITION (C) No.53/2022
DR. N. KARTHIKEYAN & ORS. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
WITH
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
AND
CIVIL APPEAL NOS.3841-3843 OF 2020
O R D E R
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
Signature Not Verified
made out for continuing the interim protection which was
Digitally signed by
Charanjeet kaur
Date: 2022.03.23
16:43:04 IST
Reason:
granted for the academic year 2020-2021 vide interim
th
order dated 27 November, 2020 (supra) and thus, we
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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;
nd
22 March, 2022
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ITEM NO.802 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).53/2022
DR. N. KARTHIKEYAN & ORS. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
WITH
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
AND
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
O R D E R
Paragraph 35 in the order dated 16.03.2022 may
be corrected and read as follows:
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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
th
order dated 27 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) (Anand Prakash)
Court Master Court Master
(Signed order is placed on the file)