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DR.M.RAMESH v. THE SECRETARY TO GOVERNMENT
W.P.(MD)Nos.16851 to 16853 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.09.2024
CORAM
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
W.P.(MD)Nos.16851 to 16853 of 2018 and
W.M.P.(MD).Nos.14881 to 14886 of 2018 & 16132 of 2018
W.P.(MD).No.16851 of 2018
M.Ramesh ... Petitioner Vs.
1.The Secretary to Government, Health and Family Welfare Department, Government of Tamil Nadu,
Fort St.George, Chennai-600 009. 2.The Director of Medical and Rural Health Services, Chennai-600 006.
3.The Director of Medical Education, Chennai-600 006.
4.T.Dhurairaj,
now working as Assistant Surgeon,
Palamedu Primary Health Centre,
Namakkal. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Certiorarified Mandamus, calling for the records relating to the impugned order of the second respondent in ref. No. 47575/E6/3/2013 dated
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27.06.2018 quash the same in so far as the petitioner is concerned and consequently direct the respondents herein to maintain and follow the Civil Medical List Seniority of the year 2005.
For Petitioner : Mr.C.Jegannathan
For R-1 to R-3 : Mr.T.Amjad Khan,
Government Advocate
For R-4 : No Appearance
W.P.(MD).No.16852 of 2018
G.Chengalvarayan ... Petitioner Vs.
1.The Secretary to Government, Health and Family Welfare Department, Government of Tamil Nadu,
Fort St.George, Chennai-600 009. 2.The Director of Medical and Rural Health Services, Chennai-600 006.
3.The Director of Medical Education, Chennai-600 006.
4.T.Gnanasekaran,
Now working as Assistant Professor,
Department of Urology,
Madurai Medical Hospita,
Madurai. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Certiorarified Mandamus, calling for the records relating to the impugned order of the second respondent in ref. No. 47575/E6/3/2013 dated
2/6
27.06.2018 quash the same in so far as the petitioner is concerned and consequently direct the respondents herein to maintain and follow the Civil Medical List Seniority of the year 2005.
For Petitioner : Mr.C.Jegannathan
For R-1 to R-3 : Mr.T.Amjad Khan,
Government Advocate
For R-4 : Mr.B.Ponnupandi
W.P.(MD).No.16853 of 2018
N.Thanappan ... Petitioner Vs.
1.The Secretary to Government, Health and Family Welfare Department, Government of Tamil Nadu,
Fort St.George, Chennai-600 009. 2.The Director of Medical and Rural Health Services, Chennai-600 006.
3.The Director of Medical Education, Chennai-600 006.
4.Pathi Arasa Kumar,
Associate Professor,
Department of Orthopedic,
Government Theni Medical College,
Theni. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Certiorarified Mandamus, calling for the records relating to the impugned order of the second respondent in ref. No. 47575/E6/3/2013 dated
3/6
27.06.2018 quash the same in so far as the petitioner is concerned and consequently direct the respondents herein to maintain and follow the Civil Medical List Seniority of the year 2005.
For Petitioner : Mr.C.Jegannathan
For R-1 to R-3 : Mr.T.Amjad Khan,
Government Advocate
For R-4 : No Appearance
COMMON ORDER
Learned counsel appearing for the petitioners is unable to get instructions with regard to the submissions made by learned Government Advocate appearing for the official respondents, which was made on 12.09.2024, before this Court, wherein, learned Government Advocate had submitted that the prayer sought for in these Writ Petitions have now become infructuous, since the petitioners have already been promoted, subsequent to the filing of these Writ Petitions.
2. Since the petitioners are unable to get instructions, this Court will have to accept the submissions made by the learned Government Advocate appearing for the official respondents on 12.09.2024, which is reiterated once again today.
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3. After recording the submissions of the learned Government Advocate appearing for the official respondents on instructions that subsequent to the filing of these Writ Petitions, the petitioners have been promoted and achieved the relief as sought for in these Writ Petitions, these Writ Petitions are dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
25.09.2024
NCC:yes/no Index:yes/no Internet:yes/no
TSG
To
1.The Secretary to Government, Health and Family Welfare Department, Government of Tamil Nadu,
Fort St.George, Chennai-600 009. 2.The Director of Medical and Rural Health Services, Chennai-600 006.
3.The Director of Medical Education, Chennai-600 006.
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ABDUL QUDDHOSE, J.
TSG
W.P.(MD).Nos.16851 to 16853 of 2018
25.09.2024
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