Madras High Court
M.Uthayasekar vs The Tamil Nadu Public Service ... on 8 July, 2021
W.A.(MD)No.1340 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.07.2021
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.1340 of 2021
and
C.M.P(MD).No.5556 of 2021
M.Uthayasekar ... Appellant/Petitioner
Vs.
1. The Tamil Nadu Public Service Commission,
TNPSC Road,
V.O.C.Nagar, Park Town,
Chennai - 600 003.
2. The Chief Educational Officer,
Ramanathapuram,
Ramanathapuram District.
3. The District Educational Officer,
O/o. the District Educational Office,
Mandapam,
Ramanathapuram District.
4. The Industries Commissioner and
Director of Industries and Commerce,
Department of Industries and Commerce,
SIDCO Corporate Office Building,
3rd Floor, Thiru-Vi-Ka Industrial Estate,
Guindy, Chennai-600 032. ... Respondents/Respondents
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W.A.(MD)No.1340 of 2021
Prayer: Writ Appeal filed under Clause 15 of Letters Patent, against the order of
this Court made in W.P.(MD) No.8868 of 2021, dated 15.06.2021.
For Appellants : Mr.T.Lajapathi Roy
For Respondent : Mr.A.K.Manickam
Standing Counsel for Government
JUDGMENT
[Judgment of the Court was delivered by T.S.SIVAGNANAM,J.]
We have heard Mr.T.Lajapathi Roy, learned counsel appearing for the
appellant and Mr.A.K.Manickam, learned Government Counsel appearing for
the respondents.
2. The appellant is the writ petitioner, who sought for issuance of a
Writ of Certiorarified Mandamus to quash the order dated 21.06.2012, passed
by the fourth respondent and consequential memorandum dated 27.03.2021 and
for a direction to regularise his services.
3. Admittedly, the appellant does not have any vested right to claim
that he should be allotted to a particular Department in a recruitment conducted
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W.A.(MD)No.1340 of 2021
by the Tamil Nadu Public Service Commission in respect of a non-OT post.
Merely because in the counselling, the appellant might have adopted to School
Education Department, that does not mean that he has to be allotted in the
School Education Department. Various factors are taken into consideration for
drawal of the select list and allotment to various Departments. Therefore, if the
appellant was really in need of a Government job, he ought to have joined the
Industries Department, but, rather abandoned the same and was continuously
litigating, stating that he has to be in the School Education Department.
4. Therefore, the learned Single Bench rightly declined to interfere
with the impugned order. Thus, we find no ground has been made out by the
appellant to interfere with the order passed in the writ petition. Accordingly, the
Writ appeal fails and dismissed. No Costs. Consequently, connected
miscellaneous petition is closed.
Index :Yes/No (T.S.S.,J.) (S.A.I.,J.)
Internet :Yes/No 08.07.2021
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Note: In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that the copy
of the order that is presented is the correct copy, shall
be the responsibility of the advocate/litigant concerned.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1340 of 2021
T.S.SIVAGNANAM, J.
and
S.ANANTHI, J.
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To:
1. The Tamil Nadu Public Service Commission,
TNPSC Road,
V.O.C.Nagar, Park Town,
Chennai - 600 003.
2. The Chief Educational Officer,
Ramanathapuram,
Ramanathapuram District.
3. The District Educational Officer,
O/o. the District Educational Office,
Mandapam,
Ramanathapuram District.
4. The Industries Commissioner and
Director of Industries and Commerce,
Department of Industries and Commerce,
SIDCO Corporate Office Building,
3rd Floor, Thiru-Vi-Ka Industrial Estate,
Guindy, Chennai-600 032.
W.A.(MD)No.1340 of 2021
08.07.2021
https://www.mhc.tn.gov.in/judis/
