CHAIRMAN AUSTIN MEMORIAL CHARITABLE AND EDUCATIONAL TRUST Vs. UNION OF INDIA (UOI), REP BY ITS SECRETARY DEPARTMENT OF HEALTH AND ORS

JUDGEMENT

(1.) The Petitioner is the Chairman of Austin MemorialCharitable and Educational Trust, Kuzhithurai andAnnammal Hospital. The Petitioner Trust filed the presentwrit petition, seeking to challenge an order dated11.01.2010 passed by the 5th Respondent Tamil NaduDr.M.G.R. Medical University in refusing to register theadmission of 10 additional students made in thePetitioner college as per the list annexed and aftersetting side the same seeks for a direction to the Medical University to register those 10 additional students and allow them to take periodical examinations.

(2.) When the writ petition came up on 24.03.2010,this Court directed private notice to be served on theRespondents. Pending the writ petition, in M.P.(Md)Nos.2and 3 of 2010, this Court permitted 9 students to writeexamination commencing from 02.08.2010 for the academicyear 2009-2010, but however, the results were directed tobe withheld pending final orders on the writ petition.

(3.) Thereafter, the Petitioner filed M.P.(Md) No. 4 of2010 seeking permission to amend the prayer, to set asidethe order dated 11.01.2020 and the subsequent order ofthe University dated 13.08.2010 for not grantingpermission for the academic year 2009-2010 and aftersetting aside the same, to register the 9 additionalstudents and allow them to take periodical examinations. No order was passed in this application.