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Madras High Court
Sree Abirami Charitable Trust vs Union Of India on 6 March, 2026
Author: Abdul Quddhose
Bench: Abdul Quddhose
WP No. 7762 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06-03-2026
CORAM
THE HON'BLE MR JUSTICE ABDUL QUDDHOSE
WP No. 7762 of 2026
Sree Abirami Charitable Trust
Represented its Administrative Officer
No.33 Madukkarai Road
Sundarapuram
Coimbatore 641024.
..Petitioner(s)
Vs
1. Union Of India
Ministry of Health and Family Welfare,
National Commission for Allied and Healthcare
Profession
rep by its Secretary / Joint Secretary to GOI,
NIHFW Campus, New Delhi- 110 067.
2. Tamil Nadu State Allied And Healthcare
Council, rep by its Secretary,
Kanthanchavadi, Chennai- 600 096.
3. The Government Of Tamil Nadu
rep by its Secretary,
Health and Family Welfare department,
Fort St. George, Chennai- 600 009.
4. The Director Of Medical Education And
Research
Chetpet, Chennai-600 031.
5. The Tamil Nadu Dr. M.G.R.Medical University
rep by its Registrar,
Anna Salai, Guindy, chennai-600 032.
..Respondent(s)
Writ petition is filed under Article 226 of the Constitution of India
seeking for issuance of a writ of certiorarified mandamus to call for the records
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WP No. 7762 of 2026
of Respondents relating to the orders of the 1st Respondent in No.Z/103/2024-
AHS- DOHFW DEPARTMENT dated 09.12.2024, 2nd respondent dated
10.06.2025, 3rd respondent in Letter No.e5426/ PME- 2/ 2025-2 dated
26.06.2025 and 4th Respondent in Ref. No.064981/PME/ 2/2025 dated
18.07.2025 and 5th Respondent in R.C.No.Affln. V (5)/ 16234/ 2025 dated
13.06.2025 and quash the same and directing the 5th Respondent University to
receive and Process the application of the petitioner for starting additional
course viz., PG Allied Health Science Courses in the petitioners Institution Sree
Abirami Hospital Private Limited, Coimbatore in line with order dated
19.01.2026 and made in WP No. 49983 of 2025 without insisting on
government order / no objection Certificate /essentiality Certificate from the
Government of Tamil Nadu and Grant Provisional affiliation for PG Allied
Health Science Courses.
For Petitioner(s): Mr.Kandhan Duraisami
For Respondent(s): Mr.B.Rabu Manohar, Sr CGC
Mr.E.Sundaram Govt. Advocate For R2 To R4
Mr.Sivavarthanan For R5
ORDER
The learned counsel for the petitioner has addressed a letter dated
04.03.2026 to the Registry requesting for withdrawal of this writ petition.
However, he seeks liberty to file a fresh writ petition as the petitioner had
earlier not challenged one of the orders passed by the fifth respondent.
Recording the said letter, this writ petition is dismissed as withdrawn by
granting liberty as sought for by the learned counsel for the petitioner.
However, it is made clear that with regard to the merits of the same, once a
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fresh writ petition is filed, it will be considered in the said writ petition. No
Costs. W.M.P.No.8362 of 2026 is closed.
06-03-2026
Neutral Citation: Yes/No
RKM
To
1. Union Of India
Ministry of Health and Family Welfare,
National Commission for Allied and Healthcare Profession
rep by its Secretary / Joint Secretary to GOI,
NIHFW Campus, New Delhi- 110 067.
2. Tamil Nadu State Allied And Healthcare Council
rep by its Secretary,
Kanthanchavadi, Chennai- 600 096.
3. The Government Of Tamil Nadu
rep by its Secretary,
Health and Family Welfare department,
Fort St. George, Chennai- 600 009.
4. The Director Of Medical Education And Research
Chetpet, Chennai-600 031.
5. The Tamil Nadu Dr. M.G.R.Medical University
rep by its Registrar,
Anna Salai, Guindy, chennai-600 032.
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ABDUL QUDDHOSE, J.
RKM
06-03-2026
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