Annamalai University vs S.Dhanasekaran
2025 Latest Caselaw 7640 Mad

Madras High Court

Annamalai University vs S.Dhanasekaran on 8 October, 2025

Author: R.Suresh Kumar

Bench: R. Suresh Kumar

WA No. 2863 of 2025

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 08-10-2025 CORAM THE HON'BLE MR JUSTICE R. SURESH KUMAR AND THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR WA No. 2863 of 2025 AND CMP NO. 23183 OF 2025

Annamalai University, Rep by its Registrar, Annamalai Nagar, Cuddalore District -608 002.

..Appellant Vs S.Dhanasekaran, S/o.P.Sivalingam, No.5, 14th Cross New Colony, Chrompet, Chennai -600 044.

..Respondent Prayer : Writ Appeal under Clause XV of the Letters Patent to set aside the order dated 25.03.2024 as amended on 25.04.2024 made in W.P.No. 3034 of 2023.

For Appellant : Mr.S.Nambi Arooran for M/s.Ajmal Associates

For Respondent(s): Mr.V.Ajoy Khose

Judgment (Judgment of the Court was delivered by R.Suresh Kumar J.)

Learned Standing Counsel for the appellant Annamalai University has

submitted that the issue raised in the present writ appeal has become infructuous

as there has been no requirement of any further adjudication.

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R.SURESH KUMAR J.

AND HEMANT CHANDANGOUDAR J.

KST

2. In that view of the matter, recording his submission the writ appeal is

dismissed as having become infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

(R.S.K.,J.) (H.C.,J.) 08-10-2025 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

KST

To

The Registrar Annamalai University Annamalai Nagar, Cuddalore District -608 002.

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