Madras High Court
Dr.K.Palanichamy vs Union Of India on 25 February, 2015
Bench: Sanjay Kishan Kaul, M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.02.2015
CORAM
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE M.M.SUNDRESH
W.P.No.8733 of 2007
Dr.K.Palanichamy .. Petitioner
-vs-
1.Union of India,
Rep. by its Secretary to Govt.,
Ministry of Health and Family Welfare
Nirman Bhavan, New Delhi.
2.Secretary to Government,
Department of Ayush,
Ministry of Health and Family welfare,
IRCS Building Annexe, New Delhi.
3.Central Council for Research in Ayurvedha
and Siddha, Rep. by its Member Secretary
of the Governing Body, No.61-65,
Institutional Area, Opp. D Block,
Janakpuri, New Delhi.
4.Dr.N.C.Ganguly,
Director General, ICMR, New Delhi.
5.Dr.Deivanayagam, M.B.B.S., FRCP.,
Retd. Superintendent,
Govt. Thoracic Hospital Tambaram,
101, Usman Road, Chennai. .. Respondents
Petition filed under Article 226 of the Constitution of India, praying for issue of Writ of Declaration to declare the action of the respondent nos.1 to 3 appointing the 4th respondent as Vice-President and the appointment of 5th respondent as Non-Official Member of the Governing Body of the 3rd respondent Council as refrred to in the Memorandum issued by the 3rd respondent bearing ref.No.F-5-2/06-CCRAS/Budget dated 6.2.2007 as illegal, arbitrary and contrary to bye-law no.19 of the Central Council for Research in Ayurvedha and Siddha and consequently direct the respondent nos.1 to 3 to renominate the person who are qualified in terms of Bye-law No.19 of the Central Council for Research in Ayurveda and Siddha.
For Petitioner : Mr.Balan Haridas
For Respondents : M/s.R.Meenakshi,
Central Govt. Standing Counsel for
RR 1 to 3
: No appearance for RR-4 & 5
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) Learned counsel for the petitioner states that the relief has become infructuous, as the tenure of the persons, whose appointments were assailed, is over.
2.Writ Petition is, accordingly, disposed of as infructuous. No costs.
(S.K.K., CJ.) (M.M.S, J.) 25.02.2015 Index : Yes/No Internet : Yes/No sra To
1.The Secretary to Govt., Union of India, Ministry of Health and Family Welfare Nirman Bhavan, New Delhi.
2.Secretary to Government, Department of Ayush, Ministry of Health and Family welfare, IRCS Building Annexe, New Delhi.
3.Member Secretary of the Governing Body, Central Council for Research in Ayurvedha and Siddha, No.61-65, Institutional Area, Opp. D Block, Janakpuri, New Delhi.
The Hon'ble Chief Justice and M.M.Sundresh, J.
(sra) W.P.No.8733 of 2007 25.02.2015