Dr.Sujatha vs Union Of India on 5 February, 2018

[Cites 1, Cited by 0]

Madras High Court

Dr.Sujatha vs Union Of India on 5 February, 2018

Bench: R.Mahadevan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :05.02.2018
CORAM
THE HON'BLE MR.JUSTICE R.MAHADEVAN
W.P.No.9868 of 2009
and
M.P.No.1 of 2009


Dr.Sujatha							                      ..Petitioner
vs

1.Union of India, rep.by Secretary,
   Ministry of Health and Family Welfare,
   Nirman Bhawan,
   New Delhi  110 011.

2.The Directorate General of Health Services,
   Medical Examination Cell,
   All India Post Graduate Entrance Examination,
   (M.D./M.S/Diploma M.D.S.Course),
   Nirman Bhawan,
   Moulana Azad Road, New Delhi.

3.All India Institute of Medical Sciences
   Rep.by its Registrar,
   Ansari Nagar, New Delhi  110 608.

4.Rajiv Gandhi University of Health Sciences,
   Karnataka rep.by its Registrar,
   4th Block, Jayanagar,
   Bangalore  560 401.

5.The Dean,
   Kempegowda Institute of Medical Sciences,
   BSK II Stage,
   Near BDA Complex, Bangalore.					       .. Respondents
Prayer:  Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus, calling for the records pertaining to the prospectus issued by the Directorate General of Health Services/R2 prescribed for All India Post Graduate Entrance Examination for M.D./M.S./Diploma and M.D.S. Courses 2009 and to quash the instructions given under the head of Note appended to clause 11 (b) of the said prospectus requiring production of original certificates as pre-condition to appear in the counselling for selection process and consequently direct the respondents to consider the claim for selection process and consequently direct the respondents to consider the claim of the Petitioner to get admission to P.G.Course on her undertaking to produce the original certificates within the time prescribed to join the allottee college and course as per clause 11(j) of the said prospectus.
		For Petitioner       	 	 :  Mr.V.Ayyadurai
		For Respondents	 	 :  Mr.M.Aravind Kumar for R5
						    Senior Central Government 
							Panel Counsel(SCGPC)
					              

O R D E R

When the matter was taken up for consideration, the learned counsel appearing for the petitioner as well as the learned counsel appearing for the respondents jointly submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in this matter.

2.Recording the said submission, the writ petition is closed. No costs. Consequently, connected miscellaneous petition is also closed.

05.02.2018 kak Index:Yes/No To

1.The Secretary, Union of India, Ministry of Health and Family Welfare, Nirman Bhawan, New Delhi 110 011.

2.The Directorate General of Health Services, Medical Examination Cell, All India Post Graduate Entrance Examination, (M.D./M.S/Diploma M.D.S.Course), Nirman Bhawan, Moulana Azad Road, New Delhi.

3.The Registrar, All India Institute of Medical Sciences Ansari Nagar, New Delhi 110 608.

4.The Registrar, Rajiv Gandhi University of Health Sciences, Karnataka 4th Block, Jayanagar, Bangalore 560 401.

5.The Dean, Kempegowda Institute of Medical Sciences, BSK II Stage, Near BDA Complex, Bangalore.

R.MAHADEVAN, J.

kak W.P.No.9868 of 2009 05.02.2018

Unlock Advanced Research with PRISMAI

Madras High Court