Madras High Court
M.Karan vs Saveetha School Of Law on 25 February, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.Nos.6468 & 10158 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.02.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.Nos.6468 & 10158 of 2019
&
W.M.P.Nos.7285 & 10720 of 2019
M.Karan ...Petitioner
Vs.
1. Saveetha School of Law
Rep.by its Registrar
Saveetha University
No.162, Poonamallee High Road
Chennai – 600 077 ...R1 in WP.No.6468 of 2019
2. The Principal
Saveetha School of Law
No.162, Poonamallee High Road,
Chennai – 600 077. ...R1 in W.P.No.10158 of 2019 &
...R2 in WP.No.6468 of 2019
3. The Academic Director
Saveetha School of Law
Saveetha University
No.162, Poonamallee High Road,
Chennai – 600 077. ...R2 in WP.No.6468 of 2019
4.The Management Committee
Saveetha Institute of Medical and Technical Sciences
162, Ponnamalle High Road
Chennai-600077 ...R2 in W.P.No.10158 of 2019
Prayer in WP.No.6468 of 2019: Writ Petition filed under Article 226 of
the Constitution of India, to issue a Writ of certiorarified Mandamus,
directing the respondents to call for the records in connection with the
1
https://www.mhc.tn.gov.in/judis
W.P.Nos.6468 & 10158 of 2019
Ref.No.SU/SSL/DO 2019/001 dated 15.02.2019 and quash the same as
illegal and improper and direct the respondents herein to permit the
petitioner to continue and complete the studies of the petitioner with the 2nd
respondent institution.
Prayer in W.P.No.10158 of 2019 : Writ Petitions filed under Article 226 of
the Constitution of India, to issue a Writ of certiorarified Mandamus,
directing the respondents to call for the records in connection with the
Ref.No.SU/SSL/DO2019/002 dated 15.02.2019 and quash the same and
further direct the respondents to permit the petitioner to continue the
B.L.Five years course without interruption.
In both W.Ps.
For Petitioner : No Appearance
For Respondents : Mr. Mr.S.Saravanan
COMMON ORDER
The petitioners are unrepresented.
2. In any event, Mr.Saravanan, learned counsel appearing for the respondents states that the petitioners who challenge an order of suspension passed by the respondent university, have subsequently left the university themselves. They are stated to have obtained transfer certificates and their original documents have also been returned to them. A memo of even date confirming the aforesaid position is placed on record by Mr.Saravanan.
2https://www.mhc.tn.gov.in/judis W.P.Nos.6468 & 10158 of 2019
3. Recording the aforesaid, as nothing survives in these petitions in the aforesaid circumstances, the same are closed. Consequently, connected writ miscellaneous petitions are also closed. There shall be no order as to costs.
25.02.2022 Index : Yes/No Internet : Yes/No Speaking Order/Non speaking Order nst/ska 3 https://www.mhc.tn.gov.in/judis W.P.Nos.6468 & 10158 of 2019 Dr.ANITA SUMANTH, J.
nst/ska W.P.Nos.6468 & 10158 of 2019 & W.M.P.Nos.7285 & 10720 of 2019 25.02.2022 4 https://www.mhc.tn.gov.in/judis