Madras High Court
N.Jegan vs The Government Of Tamil Nadu on 23 June, 2022
W.A.(MD).No.578 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE S.S. SUNDAR
and
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.A.(MD).No.578 of 2022
and
C.M.P.(MD).No.4986 of 2022
N.Jegan ... Appellant
Vs.
1.The Government of Tamil Nadu
represented by its Secretary,
Department of Animal Husbandry,
Dairying and Fisheries,
Fort St. George,
Chennai.
2.The Director of Animal Husbandry and Veterinary Services,
Chennai.
3.The Joint Director of Animal Husbandry and Veterinary Services,
Kanyakumari District,
Nagercoil.
... Respondents
Prayer: This Writ Appeal is filed under Clause 15 of Letters Patent Act, against
the order passed in W.P.(MD).No.8127 of 2022, dated 26.04.2022.
https://www.mhc.tn.gov.in/judis
1/5
W.A.(MD).No.578 of 2022
For Appellant : Mr.G.Cenil
For Respondents : Mr.N.Satheesh Kumar
Special Government Pleader
JUDGMENT
(Judgment of the Court was delivered by S.S.SUNDAR.J.,)
This appeal is directed against the order of the learned single Judge
dated 26.04.2022 in W.P.(MD).No.8127 of 2022.
2. Heard Mr.G.Cenil, learned counsel for the petitioner and
Mr.N.Satheesh Kumar, learned Additional Government Pleader, who accepts
notice for the respondents.
3. The brief facts that are necessary for the disposal of this appeal are
as follows:
The appellant filed a writ petition in W.P.(MD).No.8127 of 2022 to
consider the petitioner's representation dated 18.04.2022 and to direct the
respondents to publish the result for the interview dated 11.01.2017, as per the
order of this Court in W.P.(MD).No.24 of 2017 and further direction to issue
appointment order to the appellant for the post of Office Assistant in BC
category at Kanyakumari District.
https://www.mhc.tn.gov.in/judis
W.A.(MD).No.578 of 2022
4. Pursuant to the notification for recruitment to the post of Office
Assistant for the year 2015 - 16, the petitioner submitted an application and
also participated in the selection process. Since there was no further progress,
the appellant filed a writ petition in W.P.(MD).No.24 of 2017. This Court
disposed the writ petition by order dated 03.01.2017, permitting the petitioner
to participate in the interview, which is to be conducted separately by the
respondents. Thereafter, the petitioner has participated in the interview.
5. It is now admitted before this Court that the recruitment
notification for the year 2015 – 16 was withdrawn. Even though the appellant
filed a contempt petition earlier, the contempt petition was closed, after
recording that there is no wilful disobedience on account of the subsequent
development. However, the petitioner, on the basis of his participation in the
interview, pursuant to the previous notification, which was withdrawn, filed the
present writ petition, which cannot be considered, in view of the withdrawal of
recruitment notification. The learned single Judge has rightly dismissed the writ
petition holding that the earlier notification has been withdrawn and in view of
the dropping of earlier recruitment notification and the closure of contempt
petition, the appellant cannot be granted any relief in relation to his
https://www.mhc.tn.gov.in/judis
W.A.(MD).No.578 of 2022
participation in the interview/selection process, pursuant to the recruitment
notification. This Court finds no merit in the Writ Appeal and the same is
dismissed. No costs. Consequently, the connected Miscellaneous Petition is
closed.
[S.S.S.R.J.,] [S.S.Y.J.,]
23.06.2022
Index : Yes / No
Internet: Yes / No
akv
To
1.The Secretary,
Government of Tamil Nadu,
Department of Animal Husbandry,
Dairying and Fisheries,
Fort St. George,
Chennai.
2.The Director of Animal Husbandry and Veterinary Services,
Chennai.
3.The Joint Director of Animal Husbandry and Veterinary Services,
Kanyakumari District,
Nagercoil.
https://www.mhc.tn.gov.in/judis
W.A.(MD).No.578 of 2022
S.S.SUNDAR,J.,
and
S.SRIMATHY,J.,
akv
W.P.(MD).No.578 of 2022
23.06.2022
https://www.mhc.tn.gov.in/judis
