Miss.A.Praveen Melba vs The Tamil Nadu Dr.M.G.R Medical ... on 23 November, 2016

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Madras High Court

Miss.A.Praveen Melba vs The Tamil Nadu Dr.M.G.R Medical ... on 23 November, 2016

Bench: V.Bharathidasan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 23.11.2016  

CORAM   

THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN             

Writ Petition (MD) No.11534 of 2013


Miss.A.PRAVEEN MELBA            ... Petitioner      

Vs.

1    THE TAMIL NADU DR.M.G.R  MEDICAL UNIVERSITY        
     69,  ANNA SALAI,
     GUINDY ,     CHENNAI- 32

2    CSI JAYARAJ ANNAPACKIAM      
                COLLEGE OF NURSING 
     MERRY DOW HILLS    
     JONESPURAM,  PASUMALAI,  MADURAI .. . Respondents       

Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying for the issuance of a  Writ of Mandamus  directing the  respondents
to issue all the certificates belonging to the petitioner including bonafide
certificate,  conduct certificate  and all other relevant certificates and
documents within a time limit as fixed by this Honourable Court and
consequently direct him to proceed with the same in accordance with the
selection process and pass such further or other orders.

!For Petitioner         : Mr.A.R.Jeya Rhuthran 
^For Respondents                : Mr.C.Karthick for R-1
                                                        Mr.G.R.Swaminathan
for R-2

:ORDER

The present writ petition has been filed, seeking a direction, directing the respondents to issue all the certificates belonging to the petitioner including bonafide certificate, conduct certificate and all other relevant certificates and documents within a time limit as fixed by this Honourable Court and consequently direct him to proceed with the same in accordance with the selection process.

2.According to the petitioner, even though she completed the course in the year 2008-2010, the second respondent College refused to return the certificates belonging to the petitioner including the bonafide certificate, conduct certificate and all other relevant certificates. Hence, she has sent several representations to the CM Cell, Office of the District Collector, Madurai and the first respondent. But, so far, no action has been taken. Hence, she has filed the present writ petition.

3.The learned counsel appearing for the second respondent submitted that except the two certificates, all other certificates such as Transcript Certificate, Attendance Certificate and Clinical Certificate were already issued to the petitioner and if at all the petitioner wants any certificate, she can make an application along with necessary fees. In the event of the petitioner's filing application, along with necessary fees, the second respondent will consider the same.

4.In view of the above submission, the petitioner is directed to make a necessary application along with required fee before the second respondent, seeking required documents and on filing of such application, the second respondent is directed to consider the same and pass orders.

5.Accordingly, this writ petition is disposed of. There shall be no order as to costs.


To
1    THE TAMIL NADU DR.M.G.R  MEDICAL UNIVERSITY        
     69,  ANNA SALAI,
     GUINDY ,     CHENNAI- 32

2    CSI JAYARAJ ANNAPACKIAM      
                COLLEGE OF NURSING 
     MERRY DOW HILLS    
     JONESPURAM,  PASUMALAI,  MADURAI .

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