Madras High Court
Tagore Medical College & Hospital vs Union Of India on 13 August, 2014
Author: V.Ramasubramanian
Bench: V.Ramasubramanian
In the High Court of Judicature at Madras Dated : 13.8.2014 Coram : The Honourable Mr.Justice V.RAMASUBRAMANIAN Writ Petition No.15748 of 2014 Tagore Medical College & Hospital, rep.by its Dean Dr.S.Shantha ...Petitioner Vs Union of India, rep.by its Secretary Ministry of Health & Family Welfare Nirman Bhawan, New Delhi-110001. ...Respondent PETITION under Article 226 of The Constitution of India praying for the issuance of a Writ of Mandamus directing the respondent to consider the proposal of the petitioner granting fourth renewal of permission for admission of fifth batch of 150 MBBS students at Tagore Medical College & Hospital, Chennai dated 23.10.2013 for the academic year 2014-2015. For Petitioner : Mr.G.Masilamani, SC for Mr.T.Sathyamurthy For Respondent : Mr.C.Kanagaraj ORDER
This writ petition has been filed seeking a direction to the respondent to consider the proposal for the fourth renewal.
2. However, the writ petition challenging the latest order has been dismissed by me today. Therefore, reserving the rights of the petitioner to raise all contentions, this writ petition is also dismissed. No costs. 13.8.2014 V.RAMASUBRAMANIAN,J RS Internet : Yes To The Secretary to Union of India, Ministry of Health & Family Welfare Nirman Bhawan, New Delhi-110001.
WP.NO.15748 OF 2014 13.8.2014