Madras High Court
R.V.Renish vs Dr.P.Senthilkumar I.A.S on 17 July, 2025
Sub. Appln.(MD)No.1902 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE VIVEK KUMAR SINGH
Sub. Application No.268 of 2025
in
Cont.P.(MD)No.1226 of 2025
in
W.P.(MD) No.30841 of 2024
R.V.Renish ... Petitioner
Vs.
1.Dr.P.Senthilkumar I.A.S.,
The Principal Secretary,
Health and Family Welfare Department,
Fort St. George,
Secretariat,
Chennai-600 009.
2.J.Sangumani,
The Director,
Director of Medical Education,
No.162, EVR Periyar Salai,
Kilpauk,
Chennai-600 010.
3.Dr.Siva Sangeetha,
The Registrar,
Dr.M.G.R. Medical University,
Guindy,
Chennai – 600 032.
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Sub. Appln.(MD)No.1902 of 2025
4.R.Revathi,
The Principal,
Velammal College of Nursing,
Thoothukudi Ring Road,
Anuppanadi,
Madurai – 625 009. ... Respondents
PRAYER:- Petition filed under Section 151 of the Civil Procedure Code,
to reopen the Cont.P( MD) No.1226 of 2025, order dated 25.04.2025
passed by this Court and pass such further or other suitable order as this
Court deems fit and proper in the circumstances of the case.
For Petitioner : Mr.G.Arumugaraja
For Respondent : Mr.M.Siddharthan
Nos.1 & 2 Additional Government Pleader
ORDER
The present Sub Application has been filed by the petitioner before
this Court to reopen the Cont.P (MD) No.1226 of 2025 and thereby,
prays this Court to direct the fourth respondent college to readmit him
and to pursue his studies.
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2. Heard the learned counsel for the parties and also perused the
entire materials available on record.
3. It is seen that this Court, while passing the order in W.P.(MD)
No.30841 of 2024 had disposed the case by directing the respondents to
re-admit the petitioner to continue his education. The relevant
paragraphs of the order are read as follows:
“4.When the matter was taken up for
hearing today, the petitioner filed an affidavit of
undertaking, in which he affirmed that he would
not engage in any activities detrimental to the
interests of the institution or other students.
Furthermore, he mentioned that the charges
leveled against him are minor in nature.
5.While it is expected that every student
upholds the highest standards of discipline
throughout their academic journey and ensures
their behaviour does not negatively affect their
peers, this Court recognizes the context of the
allegations against the petitioner. With two years
of the course already completed and only two
remaining, this Court believes that even if the
petitioner and his mother voluntarily accepted the
transfer certificate, this should not prevent him
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Sub. Appln.(MD)No.1902 of 2025
from continuing his education.
6.Considering the affidavit of undertaking
filed by the petitioner and the nature of the
allegations against him, the respondents are
directed to re-admit the petitioner to continue his
education. However, it is explicitly stated that the
petitioner must maintain the highest standards of
discipline during his remaining years at the
college and refrain from engaging in any activities
that could harm the interests of either students
or faculty. It is made clear that the petitioner
shall make his own arrangements for
accommodation outside the campus and he is
required to attend college and return immediately
after college hours.
7.With the above observations and
directions, the Writ Petition stands disposed of.
The undertaking given by the petitioner shall
form part of the record. There shall be no order
as to costs. Consequently, connected
miscellaneous petition is closed.”
4. Since the petitioner was not re-admitted in the fourth
respondent college, he had preferred a Contempt Petition which was
closed by this Court on 25.04.2025 by the following observations:
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“2. ... on instructions, submitted that
respondents 1 and 2 are in no way connected with the
present case and that it is the 4th respondent who has
to take a decision in the matter”.
5. The learned counsel for the petitioner submitted that the
respondents 1 and 2 herein are the supervisory/regulatory authority of
the fourth respondent college and hence, they are bound to direct the
fourth respondent in the event of violation of the regulations. He further
submitted that the fourth respondent college has preferred an appeal
against the order of this Court passed in W.P.(MD) No.30841 of 2024
which was dismissed by the Hon'ble Division Bench of this Court on
21.05.2025. The relevant paragraphs of the judgment is extracted
hereunder for ready reference:
“5. ... the Writ Petitioner has obtained
transfer certificate from the College in Chennai
and he now wants to get re-admission in the
appellant College.
....
7.After going through the orders passed by
the Writ Court, we are of the considered opinion
that the Writ Court has rightly directed the
management to re-admit the Writ Petitioner
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considering his academic career and future. Since
the allegations relate to the picking up a quarrel
with his classmates and no other serious
allegations are made against the Writ Petitioner,
we are not inclined to interfere with the order of
the Writ Court and we find no merits in the Writ
Appeal. Accordingly, the Writ Appeal is dismissed.
No costs. Consequently, connected miscellaneous
petition is closed.”
5. Since the fourth respondent college has not complied with the
order of this Court made in W.P.(MD) No.30841 of 2024 dated
14.02.2025, which was also affirmed by the Hon'ble Division Bench of
this Court in W.A.(MD) No.1144 of 2024 dated 21.05.2025, this Court
deems it fit to allow the Sub Application. Accordingly, the Sub
Application stands allowed. Consequently, the Registry is directed to
reopen and list the Contempt petition on 17.07.2025.
16.07.2025
Index : Yes / No
NCC : Yes / No
Order : Speaking / Non Speaking
DP
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Sub. Appln.(MD)No.1902 of 2025
To
1.Dr.P.Senthilkumar I.A.S.,
The Principal Secretary,
Health and Family Welfare Department,
Fort St. George,
Secretariat,
Chennai-600 009.
2.J.Sangumani,
The Director,
Director of Medical Education,
No.162, EVR Periyar Salai,
Kilpauk,
Chennai-600 010.
3.Dr.Siva Sangeetha,
The Registrar,
Dr.M.G.R. Medical University,
Guindy,
Chennai – 600 032.
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Sub. Appln.(MD)No.1902 of 2025
VIVEK KUMAR SINGH, J.
DP
Sub. Application No.268 of 2025
in
in
16.07.2025
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