Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
  • Hon'ble Mr.Justice Abdul Quddhose
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
  • Hon'ble Mr.Justice Abdul Quddhose
See more information ...
Smart Summary
To access the original judgment, please Sign In or Subscribe.

    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

    1/6

    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

    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.

    4/6

    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.

    5/6

    ABDUL QUDDHOSE, J.

    TSG

    W.P.(MD).Nos.16851 to 16853 of 2018

    25.09.2024

    6/6

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    DR.M.RAMESH v. THE SECRETARY TO GOVERNMENT
    (Sep 25, 2024)