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Infanta Aparna vs The Centralised Admission ...
2023 Latest Caselaw 8442 Mad

Citation : 2023 Latest Caselaw 8442 Mad
Judgement Date : 17 July, 2023

Madras High Court
Infanta Aparna vs The Centralised Admission ... on 17 July, 2023
                                                                                W.A.No.2783 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 17.07.2023

                                                     CORAM :

                                   THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
                                                       AND
                                       THE HON'BLE MR.JUSTICE P.B.BALAJI


                                              W.A.No.2783 of 2019

                     Infanta Aparna
                     D/o Alphonse Joseph Thiraviam             ..   Appellant

                                                         v.

                     1. The Centralised Admission Committee (CENTAC)
                        Government of Puducherry
                        Pondicherry Engineering College Campus
                        Puducherry 604 014

                     2. The Government of Puducherry
                        rep.by its Chief Secretary
                        Chief Secretariat
                        Puducherry

                     3. The Secretary
                        Department of Higher Education
                        Government of Puducherry
                        Chief Secretariat
                        Puducherry



                     ____________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       W.A.No.2783 of 2019

                     4. Pondicherry Institute of Medical Science
                        Kalathumettupathai, Ganapathichettikulam
                        Village No.20, Kalapet,
                        Puducherry 605 014                       ..          Respondents

                                  Writ Appeal filed under Clause 15 of the Letters Patent, against the
                     order dated 01.08.2019 made in W.P.No.22697 of 2019.

                                        For Appellant      ::    Mr.P.R.Thiruneelakandan

                                        For Respondents ::       Mr.A.Tamilvanan
                                                                 Addl. Government Pleader (Pondy)
                                                                  for R1 to R3

                                                          JUDGMENT

(Judgment of the Court was made by D.KRISHNAKUMAR,J.)

Learned counsel appearing for the appellant submitted that the writ

appeal has become infructuous, as the academic year (2019-20), for which

the appellant/writ petitioner sought admission to the MBBS Course under

the Christian minority management quota in the fourth respondent college

without insisting for permanent integrated certificate, has already come to an

end.

2. Recording the said submission, the writ appeal stands dismissed as

____________

https://www.mhc.tn.gov.in/judis W.A.No.2783 of 2019

infructuous. Consequently, C.M.P.No.17812 of 2019 is also dismissed. No

costs.

(D.K.K.,J.) (P.B.B,J.) Index : yes/no 17.07.2023 Neutral citation : yes/no

ss

To

1. The Centralised Admission Committee (CENTAC) Government of Puducherry Pondicherry Engineering College Campus Puducherry 604 014

2. The Chief Secretary Government of Puducherry Chief Secretariat Puducherry

3. The Secretary Department of Higher Education Government of Puducherry Chief Secretariat Puducherry

____________

https://www.mhc.tn.gov.in/judis W.A.No.2783 of 2019

D.KRISHNAKUMAR,J.

AND P.B.BALAJI,J.

ss

W.A.No.2783 of 2019

17.07.2023

____________

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

 
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