R.Sundar Babu vs The Director Of Collegiate ...
2021 Latest Caselaw 18145 Mad

                                                                                W.A(MD)No.997 of 2013


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED :03.09.2021

                                                      CORAM:

                               THE HONOURABLE MR.JUSTICE V. BHARATHIDASAN
                                                  and
                                 THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                               W.A(MD)No.997 of 2013
                                                       and
                                              M.P(MD)Nos.1 and 2 of 2013

                     R.Sundar Babu                                   ... Appellant/Petitioner
                                                         -vs-

                     1.The Director of Collegiate Education,
                       O/o.the Director of Collegiate Education,
                       E.V.K.Sampath Palace,
                       College Road,
                       Chennai – 6.

                     2.The Joint Director of Collegiate Education,
                       O/o.Joint Director of Collegiate Education,
                       Vaidhiyanathaiyer Street,
                       Shenoy Nagar,
                       Madurai – 20.

                     3.Dr.T.Retnakumar,
                       Principal-in-charge,
                       Yadava College,
                       Maurai – 14.                                ... Respondents/Respondents




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                                  W.A(MD)No.997 of 2013


                     PRAYER : Writ Appeal filed under Clause 15 of the Letters Patent, to
                     allow the writ appeal and set aside the order in W.P(MD)No.1411 of 2013
                     dated 26.08.2013.
                                     For Appellant       : Mr.T.Lajapathi Roy
                                     For R-1 & R-2       : Mr.R.Sureshkumar,
                                                           Government Advocate
                                     For R-3             : Mr.G.Rajasekaran

                                                         JUDGMENT

(Judgment of the Court was delivered by V. BHARATHIDASAN, J.)

When the matter is taken up for hearing today, the learned counsel

for the appellant would submit that the prayer sought for in this writ appeal

has become infructuous and therefore, the writ appeal may be dismissed as

infructuous.

2. Recording the said submission, the Writ Appeal is dismissed as

infructuous. No Costs. Consequently, connected Miscellaneous Petitions

are closed.

[V.B.D.,J.] [J.N.B.,J.] 03.09.2021

Index : Yes / No Internet : Yes / No pm

https://www.mhc.tn.gov.in/judis/ W.A(MD)No.997 of 2013

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.

https://www.mhc.tn.gov.in/judis/ W.A(MD)No.997 of 2013

V.BHARATHIDASAN,J.

and J.NISHA BANU,J.

pm

To:

1.The Director of Collegiate Education, O/o.the Director of Collegiate Education, E.V.K.Sampath Palace, College Road, Chennai – 6.

2.The Joint Director of Collegiate Education, O/o.Joint Director of Collegiate Education, Vaidhiyanathaiyer Street, Shenoy Nagar, Madurai – 20. JUDGMENT MADE IN W.A(MD)No.997 of 2013

03.09.2021

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