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[Cites 3, Cited by 0]

Madras High Court

Saveetha Institute Of Medical & ... vs The Chairman / Member Secretary on 20 March, 2023

Author: M.Dhandapani

Bench: M.Dhandapani

                                                                                  W.P. No.624 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 20.03.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                                W.P.No.624 of 2018
                                                       and
                                               W.M.P. No.772 of 2018

                     Saveetha Institute of Medical & Technical Sciences
                     (Established under Section 3 of UGC Act),
                     162, Poonamallee High Road,
                     Vellappanchavadi,
                     Chennai – 600 077.
                     Rep. by its Registrar                            ... Petitioner

                                                         Vs

                     1. The Chairman / Member Secretary,
                     All India Council for Technical Education,
                     Nelson Mandela Marg,
                     Vasantkunj,
                     New Delhi – 110 02.

                     2. The Secretary,
                     University Grants Commission,
                     Bahadur Shah JafarMarg,
                     New Delhi – 110 002.

                     3. Ministry of Human Resources Development
                     Department of Higher Education,
                     128, 'C'Wing,
                     Shastri Bhavan,
                     New Delhi – 110 115.                              ...Respondents


https://www.mhc.tn.gov.in/judis
                                                                                       W.P. No.624 of 2018

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India to
                     issue a Writ of Declaration, declaring the Public notice for approval process
                     2018-19 issued by the First Respondent dated Nil in Advertisement
                     No.Approval/12(03)/2017 under signed by Member Secretary, AICTE to be
                     unconstitutional and ultra vires the UGC Act and consequently declare the
                     same to be inapplicable to the petitioner University.
                                  For Petitioner     : Mr.P. Navaneethakrishnan
                                  For Respondents : Mr.B.Rabu Manohar
                                                       for R1 & R3
                                                       Mr.P.R. Gopinathan for R2
                                                        ORDER

When the matter is taken up for hearing, the learned Counsel for the petitioner, on instructions, submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in this Writ Petition. He has made an endorsement to that effect in the Court bundle.

2.In view of the endorsement made by the learned Counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

20.03.2023 vsi2 Index: Yes/ No Speaking order / Non speaking order Neutral citation : Yes / No https://www.mhc.tn.gov.in/judis W.P. No.624 of 2018 M.DHANDAPANI, J.

vsi2 To

1. The Chairman / Member Secretary, All India Council for Technical Education, Nelson Mandela Marg, Vasantkunj, New Delhi – 110 02.

2. The Secretary, University Grants Commission, Bahadur Shah JafarMarg, New Delhi – 110 002.

3. Ministry of Human Resources Development Department of Higher Education, 128, 'C'Wing, Shastri Bhavan, New Delhi – 110 115.

W.P.No.624 of 2018

20.03.2023 https://www.mhc.tn.gov.in/judis