A. Anbarasu vs Union Of India on 26 October, 2017

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Madras High Court

A. Anbarasu vs Union Of India on 26 October, 2017

Bench: N. Kirubakaran

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.10.2017
CORAM
THE HONOURABLE MR.JUSTICE N. KIRUBAKARAN
W.P. No. 26610 of 2017
&
W.M.P. Nos. 28322 & 28323 of 2017
A. Anbarasu					..Petitioner
Vs.
1.	Union of India,
	rep. through its Secretary,
	Department of Human Resources
	  Development,
	New Delhi.

2.	Vice-Chancellor,
	Pondicherry University,
	Bharat Ratna Dr.B.R. Ambedkar
	  Administrative Building,
	R.V. Nagar, Kalapet,
	Puducherry  605 014.

3.	The Registrar,
	Pondicherry University,
	Bharat Ratna Dr.B.R. Ambedkar
	  Administrative Building,
	R.V. Nagar, Kalapet,
	Puducherry  605 014.

4.	Chairman,
	Election Commission,
	Students Council Election  2017,
	Pondicherry University,
	R.V. Nagar, Kalapet,
	Puducherry  605 014.			..Respondents
Prayer:	Petition under Article 226 of the Constitution of India praying for issue of a Writ of Certiorari to call for the entire records of the impugned order of the 3rd respondent under reference No. PU/ACA/Aca-6/2/17-18/Students' Council/74 dated 21.09.2017 issued on 05.10.2017, published in teh official website on 06.10.2017, by the 3rd respondent and quash the same as violative of clause 6.5.2 of the report of the Committee issued by the 1st respondent as per the direction of the Honourable Supreme Court.

		For Petitioner	::	Mr.F. Camilus Selva

		For Respondents	::	Mr.Madhanagopal Rao 
					for R1
					Mr.Stalin Abhimanyu
					for R2 to R4
O R D E R

This writ petition is filed for issue of a Writ of Certiorari to call for the entire records of the impugned order of the 3rd respondent under reference No. PU/ACA/Aca-6/2/17-18/Students' Council/74 dated 21.09.2017 issued on 05.10.2017, published in teh official website on 06.10.2017, by the 3rd respondent and quash the same as violative of clause 6.5.2 of the report of the Committee issued by the 1st respondent as per the direction of the Honourable Supreme Court.

2. This Court, by way of an interim order, had permitted the petitioner to participate in the election to the Students' Council, held on 11.10.2017 and it is the submission of the learned counsel for the petitioner that the petitioner has got elected and as such, nothing survives to be decided in the writ petition.

3. In view of the above submission, the writ petition is closed. No costs. Connected W.M.Ps are closed. 26.10.2017 nv To

1. The Secretary, Department of Human Resources Development, New Delhi.

2. Vice-Chancellor, Pondicherry University, Bharat Ratna Dr.B.R. Ambedkar Administrative Building, R.V. Nagar, Kalapet, Puducherry 605 014.

3. The Registrar, Pondicherry University, Bharat Ratna Dr.B.R. Ambedkar Administrative Building, R.V. Nagar, Kalapet, Puducherry 605 014.

4. Chairman, Election Commission, Students Council Election 2017, Pondicherry University, R.V. Nagar, Kalapet, Puducherry 605 014.

N. KIRUBAKARAN,J.

nv W.P. No. 26610 of 2017 26.10.2017

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