DR. K. SENTHIL, THE PRESIDENT, THE TAMIL NADU MEDICAL COUNCIL, NEW NO.914, OLD NO.569, POONTHAMALLEE HIGH ROAD, ARUMBAKKAM, CHENNAI 600 106 Vs. THE STATE OF TAMIL NADU, REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF HEALTH & FAMILY WELFARE, FORT ST. GEORGE, CHENNAI 600 009

JUDGEMENT

(1.) The minutes of the Executive Committee Meeting of the Tamil Nadu Medical Council, Chennai, dated 17.08.2016, reads as under:- The Executive Committee Meeting of the Tamil Nadu Medical Council resolves to accept the resignation of Dr. K. Senthil, President, Tamil Nadu Medical Council, submitted on 12.08.2016 and Dr. A. Jayalal, Vice- President, to continue as President In-charge of the Tamil Nadu Medical Council.

(2.) Brief facts leading to the filing of the writ petition:-

(3.) The status of the petitioner as Elected President of the Council on 15.02.2016 is an accepted fact. The fact that the petitioner submitted an undated letter of resignation is also an accepted fact. But the petitioner claims that, as his letter of resignation, dated 12.08.2016, was revoked through his letter dated 108.2016, there is no offer of resignation at all for the respondents to accept the same and therefore, his status as President continues.