Citation : 2022 Latest Caselaw 14062 Mad
Judgement Date : 5 August, 2022
W.A.No.466 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.08.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.A.No.466 of 2022
and C.M.P.No.3362 of 2022
The Secretary,
Selection Committee, Directorate of
Medical Education, Chennai. .. Appellant
vs
1. Sri Muthukumaran Medical College
Hospital & Research Institute,
Chikkarayapuram, Near Mangadu,
Chennai 600 069, Rep. by Chairperson,
Tmt.Gomathi.
2. The Registrar,
The Tamil Nadu Dr.MGR Medical University,
69, Anna Salai, Guindy, Chennai 600 032. .. Respondents
Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 20.01.2022 passed in W.P.No.690 of 2022 on the file of
this Court.
For the Appellant : Mr.J.Ravindran
Addl. Adv. General, assisted by
Mr.P.Muthukumar, State G.P.
For the Respondents : Mr.P.S.Raman, Senior Counsel
for Mr.Rahul Balaji for R-1
*****
Page 1 of 3
W.A.No.466 of 2022
JUDGMENT
(Judgment of the Court was delivered by the Hon'ble Chief Justice)
It is stated that pursuant to the judgment of the learned
Single Judge, the compliance order has been issued and therefore,
nothing would survive in the writ appeal.
In view of the above, the writ appeal is dismissed as rendered
infructuous. No costs. Consequently, C.M.P.No.3362 of 2022 is
also dismissed.
(M.N.B., CJ.) (D.B.C., J.) 05.08.2022 Index : Yes/No sra
To:
The Registrar, The Tamil Nadu Dr.MGR Medical University, 69, Anna Salai, Guindy, Chennai 600 032.
W.A.No.466 of 2022
M.N.Bhandari, CJ.
and D.Bharatha Chakravarthy, J.
(sra)
W.A.No.466 of 2022
05.08.2022
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