The Registrar vs Vasanthi ... 1St
2021 Latest Caselaw 2159 Mad

                                                                             W.A(MD)No.812 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 01.02.2021


                                                      CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                           W.A(MD)No.812 of 2012
                                                   and
                                            M.P(MD)No.1 of 2012

                    The Registrar,
                    Bharathidasan University,
                    Trichy – 24.                         ... Appellant/2nd Respondent

                                                        Vs.

                    1.Vasanthi                           ... 1st Respondent / Petitioner

                    2.The Director of Collegiate Education,
                      Chennai.                          ... 2nd Respondent / 1st Respondent

                    3.The Principal,
                      A.D.M College for Women (A),
                      Nagapattinam – 611 001.

                    4.Selvi                              ... Respondents 3 & 4/
                                                               Respondents 3 & 4


                    Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
                    aside the order, dated 22.08.2012 made in W.P(MD)No.4242 of 2012
                    on the file of this Court.




http://www.judis.nic.in
                    1/4
                                                                           W.A(MD)No.812 of 2012


                                For Appellant     : Mr.VR.Shanmuganthan

                                For R – 1         : Mr.V.K.Vijayaragavan

                                For R – 2         : Mr.M.Murugan,
                                                        Government Advocate.

                                For R – 3         : Mr.D.Selva Kumar

                                For R – 4         : Mr.P.Natarajan


                                                  JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

This Writ Appeal is directed against the order, dated 22.08.2012

passed in W.P(MD)No.4242 of 2012.

2.The writ petitioner, who is the first respondent in the Writ

Appeal, who was rusticated from her M.Phil guideship for two years

was challenged in the Writ Petition, which was allowed originally.

3.The appellant / second respondent-University has preferred

the above Writ Appeal.

4.The learned counsel appearing for the appellant / second

respondent-University submitted that the first respondent / writ

petitioner is no more and therefore, nothing survives for further

adjudication in this Writ Appeal.

http://www.judis.nic.in

W.A(MD)No.812 of 2012

5.In view of the above, this Writ Appeal is dismissed as

infructuous. No costs. Consequently, connected Miscellaneous Petition

is closed.

                                                              [P.S.N.,J]    [S.K.,J.]
                                                                   01.02.2021
                    Index        :Yes/No
                    Internet     :Yes/No
                    ps



                    Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Director of Collegiate Education, Chennai.

2.The Registrar, Bharathidasan University, Trichy – 24.2

http://www.judis.nic.in

W.A(MD)No.812 of 2012

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.812 of 2012

01.02.2021

http://www.judis.nic.in