Fathima College Of Pharmacy vs Tamil Nadu Dr.M.G.R. Medical ...
2021 Latest Caselaw 17455 Mad

                                                                                    W.A.No.2197 of 2018



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 25.08.2021

                                                           CORAM

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                               W.A.No.2197 of 2018
                                        and CMP.Nos.17109 and 17110/2018

                     Fathima College of Pharmacy
                     rep. by its Managing Trustee
                     Mr.Ravi @ Mohideen Basha,
                     103, Main Road,
                     Krishnapuram,
                     Kadayanallur, Tirunelveli District.                        ... Appellant
                                                            -vs-

                     1. Tamil Nadu Dr.M.G.R. Medical University,
                        rep. by its Vice Chancellor,
                        P.B.No.1200, No.69, Anna Salai,
                        Guindy, Chennai-600 032.

                     2. Tamil Nadu Dr.M.G.R.Medical University
                        rep. by its Registrar,
                         P.B.No.1200, No.69, Anna Salai,
                        Guindy, Chennai-600 032.                          ...   Respondents

                     Prayer:         Writ Appeal filed under Clause 15 of the Letters Patent

                     against the order of the learned Single Judge made in W.P.No.1463 of

                     2018 dated 20.07.2018.


                                           For Appellant     : Mr.S.Senthil Natan

                                           For Respondents : Ms.Akshaya
                                                             for M/s.D.Ravichander
                                                      JUDGMENT

https://www.mhc.tn.gov.in/judis/

W.A.No.2197 of 2018

(Judgment of the Court was pronounced by T.RAJA.J)

This Writ Appeal has been filed against the order of the learned

Single Judge made in W.P.No.1463 of 2018 dated 20.07.2018.

2. The W.P.No.1463/2018 has been filed seeking to issue a

Writ of Mandamus, directing the respondents to pass orders for

continuation of provisional affiliation to the writ petitioner's college for

the academic years 2014-15, 2015-16, 2016-17 and 2017-18 on the

basis of the compliance reported by the writ petitioner vide

representation dated 12.01.2018 forthwith. Since the learned Single

Judge has declined to consider the said prayer, as against the

dismissal order, the present Writ Appeal has been filed.

3. Heard the learned Counsel on either side.

4. At the outset, a perusal of the records would reveal that

the prayer in the Writ Appeal has already become infructuous even in

the year 2017-18 itself and nothing is further left out for this Court to

adjudicate upon.

5. In the result, the Writ Appeal is dismissed as infructuous.

https://www.mhc.tn.gov.in/judis/

W.A.No.2197 of 2018

No costs. Consequently, connected Civil Miscellaneous Petitions are

also closed.

                                                               (T.R.J.,)       (T.V.T.S.J.,)

                                                                      25.08.2021
                     tsi




                     To

                     1. The Vice Chancellor,

Tamil Nadu Dr.M.G.R. Medical University, P.B.No.1200, No.69, Anna Salai, Guindy, Chennai-600 032.

2. The Registrar, Tamil Nadu Dr.M.G.R.Medical University, P.B.No.1200, No.69, Anna Salai, Guindy, Chennai-600 032.

https://www.mhc.tn.gov.in/judis/

W.A.No.2197 of 2018

T.RAJA, J.

and

T.V.THAMILSELVI, J.

tsi

W.A.No.2197 of 2018

25.08.2021

https://www.mhc.tn.gov.in/judis/