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.
