Madras High Court
Tamilnadu Government Doctors ... vs The Union Of India on 12 November, 2021
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.18102 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.11.2021
CORAM
THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.No.18102 of 2017
and W.M.P.Nos.19645 & 19646 of 2017
Tamilnadu Government Doctors Association (TNGDA)
Rep. by its., Secretary Balakrishnan.P
DAO Quarters, Government Stanley Medical College,
Royapuram, Chennai - 600 004. ...Petitioner
Vs
1.The Union of India,
Rep. by its under Secretary,
Ministry of Health and Family Welfare,
Nirman Bhavan, New Delhi - 110011
2.National Board of Examination
Rep by its Executive Director,
Medical Enclave, Ansari Nagar,
Ring Road, New Delhi -110029
3.Medical Council of India,
Rep by its Secretary,
Pocket-14, Sector-8, Dwarka,
New Delhi-110077
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https://www.mhc.tn.gov.in/judis
W.P.No.18102 of 2017
4.The Director General of health Services
Ministry of Health and Family Welfare,
Nirman Bhavan, Moulana Azad Road, New Delhi-110011.
5.The State of Tamil Nadu,
Rep.by its Principal Secretary to Government,
Health and Family Welfare Department,
State of Tamil Nadu,
Secretariat, Chennai-600 009.
6.The Director of Medical Education(DME),
Poonamalle High Road,
Kilpauk, Chennai-600 010. ... Respondents
Prayer Writ Petition filed under Section 226 of the Constitution of India,
prayed for the issuance of Writ of Certiorarified Mandamus, seeking to call for
the records pertaining to the letter dated 04.05.2017 having reference
No.V.Z6012/02/2016-MEP(pt) issued by the first respondent and quash the
same and direct the respondents to conduct the counselling for National
Eligibility Cum-Entrance Test (Super Specialty Courses) NEET-SS 2017 as per
the Regulation 9A of the "Postgraduate Education Regulations, 2000", and
Information bulletin dated 13.04.2017 issued for the super specialty Medical
course admission and as per the existing schemes.
For Petitioner : Mr.Vijay Narayanan
Standing Counsel
for M/s.Iyer and Thomas
For R1 & R4 : Mr.G.Ilangovan
For R3 : Mr.Shubharajan Ananth
Standing Counsel
For R5 & R6 : Mr.K.M.D.Muhilan
Government Advocate
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W.P.No.18102 of 2017
ORDER
When the matter is taken up for hearing today, the learned Standing Counsel for the petitioner submitted that the prayer sought for in this Writ Petition has become infructuous.
2.Recording the submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.
Consequently, connected miscellaneous petitioners are closed.
12.11.2021 Index: Yes Internet:Yes Speaking order/Non Speaking Order rst 3/5 https://www.mhc.tn.gov.in/judis W.P.No.18102 of 2017 To:
1.The Secretary, Union of India, Ministry of Health and Family Welfare, Nirman Bhavan, New Delhi - 110011
2.The Executive Director, National Board of Examination, Medical Enclave, Ansari Nagar, Ring Road, New Delhi -110029
3.The Secretary, Medical Council of India Pocket-14, Sector-8, Dwarka, New Delhi-110077
4.The Director General of health Services Ministry of Health and Family Welfare, Nirman Bhavan, Moulana Azad Road, New Delhi-110011.
5.The Principal Secretary to Government, State of Tamil Nadu, Health and Family Welfare Department, State of Tamil Nadu, Secretariat, Chennai-600 009.
6.The Director of Medical Education(DME), Poonamalle High Road, Kilpauk, Chennai-600 010.4/5
https://www.mhc.tn.gov.in/judis W.P.No.18102 of 2017 KRISHNAN RAMASAMY,J.
rst W.P.No.18102 of 2017 and W.M.P.No.19645 & 19646 of 2017 12.11.2021 5/5 https://www.mhc.tn.gov.in/judis