The Secretary vs Dr.M.Rajiv
2024 Latest Caselaw 82 Mad

Madras High Court

The Secretary vs Dr.M.Rajiv on 2 January, 2024

Author: R.Suresh Kumar

Bench: R.Suresh Kumar

                                                                                     W.A.No.286 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 02.01.2024

                                                          CORAM :

                                  THE HONOURABLE MR. JUSTICE R.SURESH KUMAR
                                                     and
                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU

                                                    W.A.No.286 of 2017

                The Secretary
                Selection Committee
                Directorate of Medical Education
                Kilpauk, Chennai-600 010.                                     ...    Appellant

                                                            -Vs-

                1.Dr.M.Rajiv

                2.The Secretary
                  Medical Council of India
                  Pocket-14, Sector 8
                  Dwaraka, Phase-I, New Delhi-110 077.

                3.Dr.Arun Victor Jebasingh

                4.S.Anbazhagan                                                ...    Respondents


                Prayer : Writ Appeal under Clause 15 of the Letters Patent against the order in
                W.P.No.25277 of 2016 dated 20.12.2016.


                                  For Appellant       :     Ms.M.Sneha, Standing Counsel

                                  For Respondents     :     Mr.R.Marudhachalamoorthy - for R2




https://www.mhc.tn.gov.in/judis
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                                                                                   W.A.No.286 of 2017

                                                                            R.SURESH KUMAR, J.
                                                                                         and
                                                                           K.KUMARESH BABU, J.

                                                                                                 KST


                                                      JUDGMENT

(Judgment of the Court was delivered by R.SURESH KUMAR, J.)

Learned Standing Counsel appearing for the appellant, on instructions, has

submitted that the appeal has become infructuous. She has made an endorsement

to that effect in the court bundle.

2. Recording the submission and the endorsement made, this writ appeal is

dismissed as infructuous. No costs.

(R.S.K.,J.) (K.B.,J.) 02.01.2024 Index : Yes Internet : Yes Neutral Citation : Yes KST

To

The Secretary Medical Council of India Pocket-14, Sector 8 Dwaraka, Phase-I, New Delhi-110 077.

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