V SARAVANAN Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) L.Dis.No.21918/MEII (3) /2000 dated 29.03.2000 and set aside the same as unconsitutional and ultravires and direct the respondents to Re-admit the applicant in M.S.(General Surgery) and allow him to complete the same. Today, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had submitted that the writ petition has become infructuous. He has also made an endorsement to that effect.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner and in view of the endorsement made, this writ petition is dismissed as infructuous. No costs.