Madras High Court
Mrs.S. Anitha vs Tamil Nadu Medical Council on 12 August, 2016
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE: 12-08-2016 CORAM THE HONOURABLE MR.JUSTICE M.JAICHANDREN Writ Petition No.28981 of 2014 and M.P.No.1 of 2014 Mrs.S. Anitha .. Petitioner Vs 1.Tamil Nadu Medical Council rep. By its Chairperson No.914, Poonamallee High Road Arumbakkam, Chennai-106. 2.Indian Medical Council represented by its Secretary Pocket-14. Sector-8, Waraka Phase-1, New Delhi-110 077. 3.Appollo Hospital represented by its Managing Director No.134, Mint Street, (Opp. Raman Kovil) Sowcarpet, Chennai-79. 4.Dr.P.S.Prashant 5.The Chief Medical Officer M/s.Appollo Hospital No.134, Mint Street Sowcarpet, Chennai-79. (R4 and R5 were impleaded as per the order, dated 11.12.2014 by VRSJ in M.P.No.2 of 2014 in W.P.No.28981 of 2014) ... Respondents Prayer: The writ petition is filed seeking for a Writ of Mandamus, directing the respondent to consider the petitioner's representation, dated 20.09.2014 and consequently, direct the respondents to take necessary action on the third respondent. For Petitioner : M/s.N. Subramani For Respondent No.1 : Mr.A.Mohamed Ismail For Respondent No.2 : Mr.V.P. Raman For Respondents No.3 to 5 : No appearance O R D E R
Heard the learned counsel, appearing on behalf of the petitioner, as well as the learned counsels, appearing on behalf of the respondents.
2. This writ petition has been filed, praying that this Court may be pleased to issue a Writ of Mandamus, directing the respondent concerned to consider and dispose of the representation of the petitioner, dated 20.9.2014, in accordance with law.
3. At this stage of the hearing of the writ petition, the learned counsel, appearing on behalf of the first respondent had submitted that the representation of the petitioner, dated 20.9.2014, had already been disposed of by the first respondent.
4. He had further submitted that a copy of the proceedings of the first respondent would be communicated to the petitioner, within a period of ten days, from today.
In view of the said submissions made by the learned counsel, appearing on behalf of the first respondent, this Court is of the view that no further orders are necessary, in the present writ petition. Hence, the writ petition stands closed. No costs. Consequently, connected M.P. is also closed.
12.08.2016 Index:Yes/No Internet:Yes/No rnb To
1.Tamil Nadu Medical Council rep. By its Chairperson No.914, Poonamallee High Road Arumbakkam, Chennai-106.
2.Indian Medical Council represented by its Secretary Pocket-14. Sector-8, Waraka Phase-1, New Delhi-110 077.
M.JAICHANDREN,J.
rnb Writ Petition No.28981 of 2014 and M.P.No.1 of 2014 12-08-2016