Madras High Court
R.Praganya vs The Chairman on 1 March, 2021
W.P.No.4429 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.03.2021
CORAM :
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P.No.4429 of 2021
R.Praganya ... Petitioner
Vs.
1. The Chairman,
Tamil Nadu Public Service Commission,
TNPSC Road Park Town, V.O.C. Nagar,
Chennai, Tamil Nadu – 600 003.
2. The Under Secretary,
Tamil Nadu Public Service Commission,
TNPSC Road, Park Town, V.O.C. Nagar,
Chennai, Tamil Nadu – 600 003. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a writ of Mandamus, directing the Respondents to select the
Petitioner who has secured 126th Rank and placed next to the last selected
candidate in the B.C. Women category, in and over the vacant post available,
in the Combined Civil Services – I Examination (Group – I Services), 2016-
2019, notified vide Notification No.1, dated 01.01.2019 in the light of the
order passed by this Court in W.A.No.1466 of 2008 and W.A.Nos.24 and 27
of 2009, dated 12.06.2009.
For Petitioner : Mr.G.Shankaran
For Respondents : Mr.V.Govardhanan
Page No.1 of 5
https://www.mhc.tn.gov.in/judis/
W.P.No.4429 of 2021
ORDER
Petitioner has come up with this Writ Petition seeking a direction to
the Respondents to select her in and over the vacant post available, in the
Combined Civil Services – I Examination (Group – I Services), 2016-2019,
notified vide Notification No.1, dated 01.01.2019 in the light of the
judgment passed by this Court in W.A.No.1466 of 2008 and W.A.Nos.24
and 27 of 2009, dated 12.06.2009.
2. According to the Petitioner, she secured 503.25 marks in the
Group – I Examination and placed at 126th Rank next to the last selected
candidate in the B.C. Women category. It is her case that, when the
candidate, who has secured 503.50 marks was selected to the post of Deputy
Superintendent of Police, she lost the selection to the said post only by 0.25
marks. She further stated that, being placed next to the last selected
candidate in the B.C. women category and when vacancies are still available,
she is not considered for selection. Hence, in the light of the judgment dated
12.06.2009 passed by this Court in W.A.No.1466 of 2008 and W.A.Nos.24
and 27 of 2009, Petitioner has come up with this Writ Petition with the
above relief.
https://www.mhc.tn.gov.in/judis/
W.P.No.4429 of 2021
3. Heard the learned counsel on either side and perused the
material documents available on record.
4. Considering the facts and circumstances of the case, this Court
directs the Respondents herein to consider the Petitioner's case for
selection in the Combined Civil Services-I Examination (Group – I
Services), 2016-2019, in the light of the judgment dated 12.06.2009
passed by this Court in W.A.No.1466 of 2008 and W.A.Nos.24 and 27 of
2009, and pass appropriate orders on merits and in accordance with law,
within a period of three months from the date of receipt of a copy of this
order.
With the above direction, this Writ petition is disposed of. No costs.
Consequently, connected W.M.P.No.5037 of 2021 is closed.
02.03.2021
Index : Yes/No
Speaking Order : Yes/No
(aeb)
https://www.mhc.tn.gov.in/judis/
W.P.No.4429 of 2021
To:
1. The Chairman,
Tamil Nadu Public Service Commission,
TNPSC Road Park Town, V.O.C. Nagar,
Chennai, Tamil Nadu – 600 003.
2. The Under Secretary,
Tamil Nadu Public Service Commission,
TNPSC Road, Park Town, V.O.C. Nagar,
Chennai, Tamil Nadu – 600 003.
https://www.mhc.tn.gov.in/judis/
W.P.No.4429 of 2021
S.VAIDYANATHAN,J.
(aeb)
W.P.No.4429 of 2021
01.03.2021
https://www.mhc.tn.gov.in/judis/
