The State Of Tamil Nadu vs A.Jayaranjani
2022 Latest Caselaw 11934 Mad

Citation : 2022 Latest Caselaw 11934 Mad
Judgement Date : 5 July, 2022

Madras High Court

The State Of Tamil Nadu vs A.Jayaranjani on 5 July, 2022

                                                                     W.A.No.1466 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    05.07.2022

                                                   CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                       AND
                                        THE HON'BLE MRS.JUSTICE N.MALA


                                              W.A.No.1466 of 2022

                     1.The State of Tamil Nadu,
                       rep. by its Secretary to the Government,
                       Department of Heath and Family Welfare,
                       Fort St. George,
                       Chennai-600 009.

                     2.The Selection Committee for Admission
                           of MBBS/BDS - 2014-15 Session,
                       rep. by its Secretary,
                       Directorate of Medical Education,
                       Chennai - 600 010.                            .. Appellants

                                                       Vs

                     1.A.Jayaranjani

                     2.The Medical Council of India,
                       rep. by its Secretary,
                       Pocket-14, Sector-8, Dwarka Phase-1,
                       New Delhi-77.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.1466 of 2022



                     3.K.S.R.Dental College,
                       rep. by its Dean,
                       K.S.R.Kalvi Nagar,
                       Thokkavadi Post,
                       Tiruchengode, Namakkal District.

                     4.The Dental Council of India,
                       rep. by its Secretary,
                       Aiwan-E-Galib Marg,
                       Kolta Road, Temple Lane,
                       New Delhi-110 002.                                      .. Respondents


                     Prayer : Appeal filed under Clause 15 of Letters Patent against the
                     order dated 03.12.2021 passed in W.P.No.27687 of 2014.


                                      For the Appellants      : Mr.J.Ravindran
                                                                Addl. Advocate General
                                                                assisted by
                                                                Ms.M.Sneha
                                                                Standing Counsel
                                                                for Selection Committee

                                      For the Respondents     : Mr.R.Veeramani
                                                                for respondent No.1


                                                         JUDGMENT

(Delivered the Hon'ble Chief Justice)

Learned Additional Advocate General is fair enough to submit

that looking to the facts of this case, he would not pursue the appeal,

where a direction was given to pay a lumpsum amount of Rs.5.00 lakh

____________

https://www.mhc.tn.gov.in/judis W.A.No.1466 of 2022

to the writ petitioner towards compensation. It was on account of the

issuance of admission letter at the eleventh hour. Therefore, taking

the order of the learned Single Judge as reasonable, the writ appeal is

not pressed.

2. In view of the above, the writ appeal is dismissed as not

pressed. There will be no order as to costs. Consequently,