Madras High Court
Dr.P.Vidhu Prabha vs State Of Tamil Nadu on 13 July, 2023
W.A.(MD) Nos.416, 417 & 418 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.07.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
and
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.A.(MD) Nos.416, 417 & 418 of 2022
and
C.M.P.(MD) Nos.4158, 4159 & 4160 of 2022
W.A.(MD) No.416 of 2022:
Dr.P.Vidhu Prabha ... Appellant
-vs-
1.State of Tamil Nadu
rep.by its Principal Secretary to Government
Health and Family Welfare Department
Secretariat, Chennai-600 009
2.The Director of Medical Education
Directorate of Medical Education
Kilpauk, Chennai-600 010 ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 08.04.2022, passed in W.P.(MD) No.9548 of 2021, on the file of
this Court.
____________
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W.A.(MD) Nos.416, 417 & 418 of 2022
For Appellant : Mr.S.Rajasekar
For Respondents : Mr.J.Ashok
Additional Government Pleader
W.A.(MD) No.417 of 2022:
Dr.M.Dhulasy Brindha ... Appellant
-vs-
1.State of Tamil Nadu
rep.by its Principal Secretary to Government
Health and Family Welfare Department
Secretariat, Chennai-600 009
2.The Director of Medical Education
Directorate of Medical Education
Kilpauk, Chennai-600 010 ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 08.04.2022, passed in W.P.(MD) No.9549 of 2021, on the file of
this Court.
For Appellant : Mr.S.Rajasekar
For Respondents : Mr.J.Ashok
Additional Government Pleader
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W.A.(MD) Nos.416, 417 & 418 of 2022
W.A.(MD) No.418 of 2022:
Dr.S.Periyar Rani ... Appellant
-vs-
1.State of Tamil Nadu
rep.by its Principal Secretary to Government
Health and Family Welfare Department
Secretariat, Chennai-600 009
2.The Director of Medical Education
Directorate of Medical Education
Kilpauk, Chennai-600 010
3.Dr.T.Preetha
4.Dr.A.Sangeetha
5.Dr.C.Poongodi
6.Dr.M.Sargunam
7.Dr.R.Bharathi
8.E.Deepak Kumar ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 08.04.2022, passed in W.P.(MD) No.9550 of 2021, on the file of
this Court.
For Appellant : Mr.S.Rajasekar
For Respondents : Mr.J.Ashok
Additional Government Pleader for R1 & R2
No appearance for R3 to R8
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W.A.(MD) Nos.416, 417 & 418 of 2022
COMMON JUDGMENT
[Judgment of the Court was made by S.S.SUNDAR, J.]
Learned counsel for the appellants has given letters, dated
26.06.2023 and 06.07.2023, to the Registry, for listing these writ appeals
under the caption “For Withdrawal”.
2. Accordingly, these writ appeals are listed today under the
caption “For Withdrawal” and today, the learned counsel for the appellants
has also made an endorsement seeking permission of this Court to withdraw
the writ appeals.
3. Recording the same, these writ appeals are dismissed as
withdrawn. No costs. Consequently, connected miscellaneous petitions are
closed.
[S.S.S.R., J.] [D.B.C., J.]
13.07.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
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W.A.(MD) Nos.416, 417 & 418 of 2022
To:
1.The Principal Secretary to Government,
Health and Family Welfare Department,
State of Tamil Nadu,
Secretariat, Chennai-600 009.
2.The Director of Medical Education,
Directorate of Medical Education,
Kilpauk, Chennai-600 010.
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W.A.(MD) Nos.416, 417 & 418 of 2022
S.S.SUNDAR, J.
and
D.BHARATHA CHAKRAVARTHY, J.
krk
W.A.(MD) Nos.416, 417 & 418 of 2022
and
C.M.P.(MD) Nos.4158, 4159 & 4160 of
13.07.2023
____________
https://www.mhc.tn.gov.in/judis
