Madras High Court
Minor N vs The State Of Tamil Nadu on 11 January, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.01.2018
CORAM
THE HONOURABLE MR. JUSTICE R.MAHADEVAN
W.P.No.13673 of 2010
and M.P.No.1 of 2010
Minor N, Aravind rep by his natural
Guardian and father Nainar Asari ... Petitioner
Vs
1.The State of Tamil Nadu,
rep by its Secretary to Government,
Higher Education Department,
Fort.St. George,
Chennai 600 009
2.The Secretary,
Tamil Nadu Engineering Admission,
Anna University,
Chennai 600 025
3. The Committee Constituted for Sports Category
rep by the Member Secretary, Sports
Development Authority of Tamil Nadu (SDATN),
Nehru Park, EVR High Road,
Chenai - 84
4. Anna University College of Engineering rep by
Dean, Anna University Campus,
Guindy, Chennai 600 025 ... Respondents
Writ Petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Certiorarified Mandamus to call for the records comprised in Clause 5.1 read with Annexure II of the prospectus (Information and Instructions to the Candidates) for Tamil Nadu Engineering Admission 2010 and quash the same insofar as it relates to awarding less mark of 150 for the International participants as set out in category I of clause 5.1 read with Annexure II-Item 21, Sl.No.1 of Table 1 of the said prospectus and consequently direct the respondents to admit the petitioner in the course of Mechanical Engineering in the 4th respondent institution for the academic year 2010-2011.
For Petitioner : Mr.V. Balamurugane
For R.1 : Mr.C.Munisamy
Spl. Govt. Pleader (Edn.)
For R.3 : P.Srinivas
For R.2 & R.4 : Mr.L.P. Shanmugasundaram
ORDER
Seeking quashment of Clause 5.1 read with Annexure II of the prospectus (Information and Instructions to the Candidates) for Tamil Nadu Engineering Admission 2010 and for consequential relief, the petitioner has filed the present writ petition
2. When the matter is taken up for hearing, the learned counsel for the petitioner fairly submits that since the relief sought for in this writ petition is related to the Academic Year 2010-2011, which is already over, nothing survives for adjudication in this petition.
3. Recording the same, the writ petition is disposed of as having become infructuous. No costs. Consequently, connected miscellaneous petition is closed.
11.01.2018 Speaking/Non-speaking Order Index:yes/no Website:yes/no sr To
1.The State of Tamil Nadu, rep by its Secretary to Government, Higher Education Department, Fort.St. George, Chennai 600 009
2.The Secretary, Tamil Nadu Engineering Admission, Anna University, Chennai 600 025
3. The Committee Constituted for Sports Category rep by the Member Secretary, Sports Development Authority of Tamil Nadu (SDATN), Nehru Park, EVR High Road, Chenai - 84
4. Anna University College of Engineering rep by Dean, Anna University Campus, Guindy, Chennai 600 025 R.MAHADEVAN, J.
sr W.P.No.13673 of 2010 11.01.2018