Madras High Court
Minor Mabel Marilyn By Her Father And vs Government Of Puducherry on 30 September, 2016
Author: B.Rajendran
Bench: B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.09.2016
CORAM:
THE HONOURABLE MR.JUSTICE B.RAJENDRAN
WP.No.32129 of 2016
Minor Mabel Marilyn by her father and
Natural Guardian W.Dinane Devpariame Petitioner
Vs
1 Government of Puducherry
Rep.by its Secretary to Government
Education Department Puducherry-605 001.
2 The Chairman
Centralized Admission Committee (CENTAC)
Puducherry Engineering College Campus
Pillaichavady Puducherry-605 014.
3 The Convenor
Centralized Admission Committee (CENTAC)
Puducherry Engineering College Campus
Pillaichavady Puducherry-605 014. Respondents
Prayer:- This Writ Petition is filed to issue a Writ of Mandamus to direct the respondents to admit the petitioner in the I year MBBS Course by adopting the Normalization Procedure contained in Para 5.2 in the Information Bulletin issued by the respondents in the present academic year 2016-17 and also based on the petitioners father representation dated 06.09.2016
For Petitioner : Mr.S.Sathia Chandran
For Respondent : Mr.Tamilvanan, GA
B.RAJENDRAN, J.
Srcm
ORDER
The learned counsel for the Petitioner has submitted that this Writ Petition may be dismissed, as withdrawn and also has made an endorsement to that effect. In view of the same, recording the endorsement, this Writ Petition is dismissed, as withdrawn. No costs. 30.09.2016 Index:Yes/No Web:Yes/No Srcm To:
1 Government of Puducherry Rep.by its Secretary to Government Education Department Puducherry-605 001.
2 The Chairman Centralized Admission Committee (CENTAC) Puducherry Engineering College Campus Pillaichavady Puducherry-605 014.
3 The Convenor Centralized Admission Committee (CENTAC) Puducherry Engineering College Campus Pillaichavady Puducherry-605 014.WP.No.32129 of 2016