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[Cites 1, Cited by 0]

Madras High Court

B.Markandan vs Vice Chancellor on 20 June, 2019

Author: K.Kalyanasundaram

Bench: K.Kalyanasundaram

                                                             1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.06.2019

                                                           CORAM

                                  THE HONOURABLE Mr.JUSTICE K.KALYANASUNDARAM

                                                  W.P.No.32981 of 2005
                                                           and
                                                 W.P.M.P.No.35937 of 2005

                      B.Markandan                                                  ..Petitioner

                                                            vs

                      1.Vice Chancellor,
                        Bharathiar University,
                        Coimbatore – 641 046.

                      2.Registrar-cum-Returning Officer,
                        Bharathiar University,
                        Coimbatore – 641 046.

                      3.Dr.C.Kumarasamy,
                        Secretary & Correspondent,
                        Navarasam Arts & Science College for Women,
                        Arachalur, Erode District – 638 101.                      .. Respondents



                      Prayer:- Writ Petition filed under Article 226 of the Constitution of India
                      seeking for a Writ of Certiorarified Mandamus, to call for the records
                      pertaining to the order passed by the 2nd respondent in his Proceedings
                      No.S1/7962/Syn.Ele/2005, dated 29.8.2005 and quash the same and direct
                      the respondents to conduct Election for the one Syndicate vacancy meant
                      for other category afresh by conducting election among the 36 members of
                      other category only to participate and vote and conclude the election.



http://www.judis.nic.in
                                                               2

                                For Petitioner            : Mr.C.Vediappan
                                                            for M/s.S.Mani

                                For Respondents           : Ms.N.Kavitha for R1
                                                            Mr.M.Sekar for R2
                                                            No appearance for R3

                                                          ORDER

The learned counsel for the petitioner submitted that the prayer sought for in this writ petition has become infructuous. He has also made an endorsement to that effect.

2. In the light of the above submission and endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as having become infructuous. No costs. Consequently, connected miscellaneous petition is closed.





                                                                                            20.06.2019

                      Index    : Yes/No
                      Internet : Yes/No

Speaking/ Non Speaking Order ms http://www.judis.nic.in 3 To

1.The Vice Chancellor, Bharathiar University, Coimbatore – 641 046.

2.The Registrar-cum-Returning Officer, Bharathiar University, Coimbatore – 641 046.

3.Dr.C.Kumarasamy, Secretary & Correspondent, Navarasam Arts & Science College for Women, Arachalur, Erode District – 638 101.

http://www.judis.nic.in 4 K.KALYANASUNDARAM, J., ms W.P.No.32981 of 2005 and W.P.M.P.No.35937 of 2005 20.06.2019 http://www.judis.nic.in