Madras High Court
Dr.T.Subramani vs The State Of Tamil Nadu on 2 March, 2022
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.Nos.4687 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.03.2022
CORAM:
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
W.P.No. 4687 of 2022
and
W.M.P.Nos.4806 and 4807 of 2022
Dr.T.Subramani
.. Petitioner
Vs.
1. The State of Tamil Nadu,
Rep. by its Secretary to Government,
Higher Education Department,
Fort St.George,
Chennai- 600009.
2. All India Council for Technical Education,
Rep. by its Regional Officer,
No.26, Shastri Bhavan, Haddows Road,
Nungambakkam, Chennai-600006.
3. The Registrar,
Vinayaka Mission's Research Foundation,
(Deemed to be University)
Sankari Main Road, Ariyanur,
Salem-636308.
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https://www.mhc.tn.gov.in/judis
W.P.Nos.4687 of 2022
4. The Principal,
Vinayaka Mission's Kirupananda Variyar
Engineering College,
Sankari Main Road, Periya Seeragapadi,
Salem-636308. ... Respondents
Prayer: Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Certiorarified Mandamus to call for the
records relating to the impugned suspension order issued in proceedings
VMKVEC/Disciplinary Action/01.2021 by the fourth respondent dated
18.12.2021 and squash the same and for a consequential direction to the
respondents 3 and 4 to reinstate the petitioner as Professor in the fourth
respondent college with all attended benefits and continuity of service.
For Petitioner :Mr.Karl Marx.K.C
For Respondents : Mr.V.Veluchamy, AGP - R1
ORDER
Today when the matter is taken up for consideration, the learned counsel appearing for the petitioner has submitted that subsequent to the suspension of the petitioner from service, the respondent had dismissed the petitioner from service, therefore nothing survives for adjudication in the present writ petition.
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2. Recording the submissions made by the learned counsel appearing for the petitioner, the writ petition stands dismissed as having become infructuous. However, liberty is granted to the petitioner to challenge the dismissal order issued by the respondent. No costs. Consequently, connected Miscellaneous Petitions are closed.
02.03.2022
Index : Yes / No
Internet : Yes / No
ak
To
1. The State of Tamil Nadu,
Rep. by its Secretary to Government, Higher Education Department, Fort St.George, Chennai- 600009.
2. All India Council for Technical Education, Rep. by its Regional Officer, No.26, Shastri Bhavan, Haddows Road, Nungambakkam, Chennai-600006.
3/4https://www.mhc.tn.gov.in/judis W.P.Nos.4687 of 2022 D.KRISHNAKUMAR. J ak W.P.No. 4687 of 2022 and W.M.P.Nos.4806 and 4807 of 2022 02.03.2022 4/4 https://www.mhc.tn.gov.in/judis