Madras High Court
R.Hannah Shiny vs The Secretary To Government on 7 March, 2017
Author: N.Kirubakaran
Bench: N.Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 07.03.2017 CORAM THE Hon'ble Mr.JUSTICE N.KIRUBAKARAN W.P.No.43177 of 2016 and WMP Nos.37006 & 37007 of 2016 R.Hannah Shiny ... PETITIONER Vs 1.The Secretary to Government, Ministry of Health & Family Welfare, New Delhi. 2.Medical Council of India Rep.by its Secretary, Sector 8, Dwaraka Phase I, New Delhi 110 077. 3.Tamil Nadu Medical Council Rep. By its President, No.914, Poonamallee High Road, Arumbakkam, Chennai 600 106. 4.The Tamil Nadu, Dr.MGR Medical University, Represented by its Registrar, No.69, Anna Salai, Guindy, Chennai 600 032. 5.The Dean Sri Muthukumaran Medical College, Hospital & Research Institute, Chennai 600 069. 6.The Registrar-Academic Section All India Institute of Medical Science, Ansari Nagar, New Delhi 110 029. ... RESPONDENTS Writ Petition filed under Article 226 of the Constitution of India praying this Court to issue a Writ of Mandamus directing the respondents 1 to 3 to grant orders of recognition for the petitioner's MBBS course during 2010-11 to 2014-15 undergone in the 5th respondent college and consequently direct the 4th respondent to grant final year (Third year Part II) MBBS examination, MBBS degree / passing certificate, internship completion certificate to the petitioner to enable the petitioner to obtain permanent registration certificate from the respondent from the respondents 2 and 3, within a time to be fixed by this Court to enable the petitioner to take up admission for Post Graduate Medical Course in the 6th respondent insitute. For Petitioner : Mr.R.Sundara Ramesh For Respondent : Mr.P.Sanjay Gandhi Additional Govt. Pleader. O R D E R
Today, when the Writ Petition was taken up for hearing, the learned counsel appearing for the petitioner submitted that the relief sought for by the petitioner namely grant of internship certificate has already been issued by the 4th respondent - Medical University and the writ petition has become infructuous. He has also made an endorsement to that effect.
2. In view of the submission made by the learned counsel appearing for the petitioner and the endorsement made by him, this writ petition is dismissed as infructuous. No costs.
07.03.2017 rgr To
1.The Secretary to Government, Ministry of Health & Family Welfare, New Delhi.
2.Medical Council of India Rep.by its Secretary, Sector 8, Dwaraka Phase I, New Delhi 110 077.
3.Tamil Nadu Medical Council Rep. By its President, No.914, Poonamallee High Road, Arumbakkam, Chennai 600 106.
4.The Tamil Nadu, Dr.MGR Medical University, Represented by its Registrar, No.69, Anna Salai, Guindy, Chennai 600 032.
5.The Dean Sri Muthukumaran Medical College, Hospital & Research Institute, Chennai 600 069.
6.The Registrar-Academic Section All India Institute of Medical Science, Ansari Nagar, New Delhi 110 029.
N.KIRUBAKARAN, J.
rgr W.P.No.43177 of 2016 07.03.2017 http://www.judis.nic.in