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[Cites 1, Cited by 4]

Madras High Court

Dr.Mohan Z Mani vs Union Of India Rep.By The Secretary To ... on 29 March, 2021

Author: R. Suresh Kumar

Bench: R. Suresh Kumar

                                                                                     W.P.No.25429 of 2008

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED : 29.03.2021
                                                        CORAM
                                 THE HON'BLE MR.JUSTICE R. SURESH KUMAR
                               Writ Petition No.25429 of 2008 & M.P.No.1 of 2009

                 Dr.Mohan Z Mani
                 C1/B, PIMS Quarters
                 Pondicherry Institute of Medical Sciences
                 P.O.Kalapet, Pondicherry – 605 014.                           ...    Petitioner

                                                                 -Vs-

                 1.Union of India rep.by the Secretary to Government
                   Ministry of Health and Family Welfare
                   Nirman Bhavan, New Delhi.

                 2.The Union Territory of Pondicherry
                   represented by the Chief Secretary
                   Secretariat, Pondicherry-605 001.

                 3.The Medical Council of India
                   represented by the Secretary, Sector-8
                   Pocket 14, Dwaraka Phase-1, New Delhi-110 077.

                 4.The University of Pondicherry
                   represented by the Vice Chancellor
                   Kalapet, Pondicherry – 605 014.

                 5.Pondicherry Institute of Medical Sciences
                  Represented by its Director – Principal
                  Dr.James Gnanadoss, Ganapathihettikulam
                  Village No.20, Kalapet, Pondicherry-605 014.          ...    Respondents

                 Prayer : Writ Petition under Article 226 of the Constitution of India praying for a
                 Writ of Certiorari calling for the entire records of the fifth respondent with regard to
                 the impugned order passed by the fifth respondent dated 14.10.2008 and to quash
                 the same as illegal and contrary to law.
                               For Petitioners     :        Mr.Perumbulavil Radhakrishnan
                               For Respondents     :        Ms.G.Djearany, Government Advocate
                                                            (Pondicherry)

http://www.judis.nic.in
                 Page 1 of 2
                                                                                   W.P.No.25429 of 2008

                                                                              R. SURESH KUMAR, J.

                                                                                                kst

                                                   ORDER

Learned counsel for the petitioner, on instructions, would submit that the petitioner has instructed to withdraw the writ petition and seeks permission of this Court.

2. Recording the submission made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is also dismissed.

29.03.2021 Index : Yes/No Internet : Yes/No KST Note : Issue order copy and upload web copy tomorrow (30.03.2021) To

1.The Secretary to Government, Ministry of Health and Family Welfare Nirman Bhavan, New Delhi.

2.The Chief Secretary, Secretariat, Pondicherry-605 001.

3.The Secretary, Medical Council of India, Sector-8 Pocket 14, Dwaraka Phase-1, New Delhi-110 077.

4.The Vice Chancellor, University of Pondicherry, Kalapet, Pondicherry – 605 014.

5.The Director – Principal,Pondicherry Institute of Medical Sciences Ganapathihettikulam, Village No.20, Kalapet, Pondicherry-605 014. W.P.No.25429 of 2008 http://www.judis.nic.in Page 2 of 2