M MUTHUKUMAR Vs. DIRECTOR OF MEDICAL EDUCATION CHENNAI

JUDGEMENT

(1.) HEARD both sides.

(2.) THE prayer in the writ petition is for a mandamus, directing the respondents to forthwith revoke the order of suspension dated 23.10.2009 in Ref.No.4000/ME2/2009 and to treat the period of suspension of the petitioners 1 to 4 as if they have attended the classes in the College as per the Provisions of Rule 7 of the Tamil Nadu Prohibition of Ragging Rules, 1997.

(3.) THE writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petition is closed.