Madras High Court
A.Tamizhalarasi vs The Secretary To The Government on 15 March, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.03.2018
CORAM:
THE HON'BLE Mr. JUSTICE R.MAHADEVAN
Writ Petition No.20616 of 2016
& WMP No.17704 of 2016
A.Tamizhalarasi ... Petitioner
Vs.
1 The Secretary to the Government,
Higher Education Department Secretariat Chennai.
2 The Registrar Tamil Nadu Teachers Education University
Chennai.
3 Arul College of Education
Pali, Ulundurpet-606 107. ... Respondents
Prayer:- Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus to direct the second respondent to approve the admission of the petitioner in B.Ed Degree for the academic year 2015-2017.
For Petitioner : Mr. A.Asuvathaman
For Respondents : Mr.P.Rajaperumal, AGP., for R-1,
Mrs. P.Rajalakshmi, Govt. Advocate, for R2.
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O R D E R
The learned counsel appearing for the petitioner and the learned Additional Government Pleader as well as the learned Government Advocate appearing for the respondents, on instructions, submitted that the issue involved in this writ petition has become infructuous and therefore, nothing survives for R.MAHADEVAN, J., srk adjudication, in this writ petition.
2. Recording the said submission, this writ petition stands dismissed as infructuous. No costs. Consequently, the connected WMP is closed. 15.03.2018 srk To 1 The Secretary to the Government, Higher Education Department Secretariat Chennai. 2 The Registrar Tamil Nadu Teachers Education University Chennai.
W.P.No.20616 of 2016 & WMP No.17704 of 2016