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Madras High Court

A.Indhumathi vs The Union Of India on 17 June, 2019

Author: M.Dhandapani

Bench: M.Dhandapani

                                                             1

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED :17.06.2019
                                                           CORAM
                                   THE HON'BLE MR.JUSTICE M.DHANDAPANI
                                                W.P.No.19614 of 2009
                                                and M.P.No.02 of 2009

                      A.Indhumathi                                                   ..Petitioner

                                                            vs

                      1.The Union of India,
                        Rep., by Union Territory of Puducherry,
                        Through The Secretary to Government (Education)
                        Chief Secretariat, Puducherry.

                      2.The Under Secretary of Government (Health)
                        Government of Puducherry, Puducherry.

                      3.Centralised Admission Committee (CENTAC)
                        Rep., by Chairman, CENTAC-Cum-Secretary,
                        To Government (Education),
                        Government of Puducherry,
                        Chief Secretariat, Puducherry.

                      4.The Convenor,
                        Centralised Admission Committee (CENTAC)
                        Puducherry Engineering College Campus,
                        Puducherry-605 014.                                      .. Respondents


                      Prayer: Writ Petition filed under Article 226 of the Constitution of India,
                      to issue a Writ of Certiorarified Mandamus or any other appropriate Writ,
                      order or direction in the nature of a writ, calling for the records
                      pertaining to G.O.Ms.No.99 dated 10.08.2006 issued by the firest
                      respondent and quash the same as illegal and without jurisdiction and
                      direct the respondents to allot a M.B.B.S seat to the petitioner without
                      reference to regional reservation.



http://www.judis.nic.in
                                                          2

                                   For Petitioner             : Mr.K.Saseendran
                                   For Respondents            : Mr.M.Mala
                                                          Additional Government Pleader.



                                                 ORDER

The learned counsel appearing for the petitioner made an endorsement that nothing survives in the above Writ Petition and the Writ Petition may be dismissed as infructuous.

2. In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as infructuous. However, there shall be no order as to costs. Consequently, connected Miscellaneous Petition is closed.

17.06.2019 Index:Yes / No Internet: Yes / No Speaking / Non-Speaking order sbn http://www.judis.nic.in 3 To

1.The Union of India, Rep., by Union Territory of Puducherry, Through The Secretary to Government (Education) Chief Secretariat, Puducherry.

2.The Under Secretary of Government (Health) Government of Puducherry, Puducherry.

3.Centralised Admission Committee (CENTAC) Rep., by Chairman, CENTAC-Cum-Secretary, To Government (Education), Government of Puducherry, Chief Secretariat, Puducherry.

4.The Convenor, Centralised Admission Committee (CENTAC) Puducherry Engineering College Campus, Puducherry-605 014.

http://www.judis.nic.in 4 M.DHANDAPANI, J., sbn W.P.No.19614 of 2009 and M.P.No.02 of 2009 17.06.2019 http://www.judis.nic.in