Madras High Court
Dr.P.Jeevitha vs The Director on 17 June, 2019
Author: G.Jayachandran
Bench: G.Jayachandran
1
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED: 17.06.2019
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
W.P.No.16745 of 2019
Dr.P.Jeevitha ... Petitioner
Vs
The Director,
Mandya Institute of Medical Sciences,
Mandya - 571 401,
State of Karnataka. .... Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying to issue a writ of Mandamus directing the respondent to
refund to the petitioner first year fees of M.D(Pathology) course and also to
return the original documents and certificates submitted by her on
01.04.2019 at the time of admission to the above course on 01.04.2019
forthwith.
For Petitioner : Mr.K.Govindaraj
For Respondent : Mr.A.V.Ramalingam,
Additional Government Pleader (Pondy)
ORDER
The learned counsel appearing for the petitioner has made an endorsement seeking permission to withdraw the Writ Petition. http://www.judis.nic.in 2 Dr.G.JAYACHANDRAN, J.
dpq
2. Recording the endorsement made, this Writ Petition is dismissed as withdrawn. No costs.
17.06.2019 Index:Yes/No Speaking order/Non-speaking order dpq To The Director, Mandya Institute of Medical Sciences, Mandya - 571 401, State of Karnataka.
W.P.No.16745 of 2019http://www.judis.nic.in