Madras High Court
Velammal Engineering College vs The Director Of Medical Education on 5 February, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :05.02.2018
CORAM
THE HON'BLE MR.JUSTICE R.MAHADEVAN
W.P.Nos.28601 to 28602 of 2008
and
M.P.No.1 of 2008
Velammal Engineering College,
Rep.by its Chairman,
Mr.M.V.Muthuramalingam,
Velammal Nagar,
Ambattur-Redhills Road,
Surapet,
Chennai-600 066. ..Petitioner in WP.No.28601/2008
Velammal College of Engineering and Technology,
Rep.by its Chairman,
Mr.M.V.Muthuramalingam,
Velammal Nagar,
Ambattur-Redhills Road,
Surapet,
Chennai-600 066. ..Petitioner in WP.No.28602/2008
vs
1.The Director Of Medical Education,
No.162, Periyar EVR High Road,
Kilpauk, Chennai-600 010.
2.The Selection Committee
Director of Medical Education,
rep.by its Chairperson,
162, Periyar EVR High Road,
Kilpauk, Chennai-600 010. ..Respondents in WP.No.28601/2008
1.The State of Tamilnadu,
Rep.by its Secretary,
Higher Education Department,
Fort St.George,
Chennai-600 009.
2.The Committee on Fixation of Fee
in respect of Self Financing
Professional Colleges,
Rep.by its Member Secretary,
F-1, DOTE Staff Quarters,
Gandhi Mandapam Road,
Guindy, Chennai-600 025.
3.The Commissioner of Technical Education,
Directorate of Technical Education,
Gandhi Mandapam Road,
Guindy, Chennai-600 025. ..Respondents in WP.No.28602/2008
COMMON PRAYER: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorarified Mandamus to call for the entire records of the 2nd respondent in PROC.No.CFF/Engineering/Fees/01/08 dt.02.06.2008 relating to fixation of fees in respect of self-financing Engineering Colleges in the State of Tamil Nadu and quash the same as illegal and arbitrary in so far as the petitioner is concerned and consequently direct the 2nd respondent to consider the proposals of the petitioner dated 06.08.2007 and 28.01.2008 individually based on its Capital investment, expenses towards salary and wages together with other emoluments, expenses towards maintenance, audited statement of accounts, Depreciation of Building and other valuable Equipments, Expenses incurred for conducting seminars and international conferences, performance and requirements and approve the fees.
For Petitioner
(in both WPs) : Mr.L.P.Sengottuven
For Respondents
(in both W.Ps) :Mr.C.Munusamy, Spl GP
C O M M O N O R D E R
When the matters were taken up for consideration, the learned counsel appearing on both sides, on instructions, submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in these writ petitions.
2.Recording the said submission, the writ petitions are closed. No costs. Consequently, connected miscellaneous petition is also closed.
05.02.2018 kak Index:Yes/No R.MAHADEVAN, J.
kak To
1.The Director Of Medical Education, No.162, Periyar EVR High Road, Kilpauk, Chennai-600 010.
2.The Chairperson, The Selection Committee Director of Medical Education 162, Periyar EVR High Road, Kilpauk, Chennai-600 010.
3.The Secretary, Higher Education Department, Fort St.George, Chennai-600 009.
4.The Member Secretary, The Committee on Fixation of Fee in respect of Self Financing Professional Colleges, F-1, DOTE Staff Quarters, Gandhi Mandapam Road, Guindy, Chennai-600 025.
5.The Commissioner of Technical Education, Directorate of Technical Education, Gandhi Mandapam Road, Guindy, Chennai-600 025.
W.P.Nos.28601 & 28602 of 2008 05.02.2018