M.Pandiarajan vs Tamil Nadu Public Service ...
2022 Latest Caselaw 17779 Mad

                                                                            W.P(MD)No.25327 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 22.11.2022

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                          W.P(MD)No.25327 of 2022

                M.Pandiarajan                                            ... Petitioner

                                                     Vs

                Tamil Nadu Public Service Commission,
                Represented by
                The Secretary,
                Frazer Bridge Road, V.O.C.Nagar,
                Park Town,
                Chennai – 600 003.                                       ... Respondent

                Prayer: Writ Petition filed under Article 226 of the Constitution of India
                praying to issue a Writ of Mandamus, directing the respondent to select and
                appoint the Petitioner to the post of Executive Officer, Grade IV in the Tamil
                Nadu Hindu Religious and Charitable Endowments Subordinate Service
                included in Group VIII Service for the year 2017-19 in pursuance to the
                Judgment rendered by the IV Additional District Judge, Madurai in Sessions
                Case No.453 of 2016 dated 11.07.2022 within the time period stipulated by this
                Court.


                                   For Petitioner    : Mr.T.Lajapathi Roy
                                   For Respondent    : Mr.V.Panneer Selvam
                                                       Standing Counsel

https://www.mhc.tn.gov.in/judis
                1/4
                                                                             W.P(MD)No.25327 of 2022



                                                       ORDER

Heard the learned counsel on either side.

2. The petitioner is an aspirant for the post of Executive Officer,

Grade-IV in Hindu Religious and Charitable Endowments Department. The

petitioner had participated in the selection process held for the year 2017-2019.

On account of his involvement in a criminal case, he was not selected.

The declaration of result was withheld. The petitioner has now been acquitted.

The petitioner has given a representation in this regard. The respondent / Tamil

Nadu Public Service Commission (TNPSC) is directed to consider the

petitioner’s representation dated 24.09.2022 and pass final order on merits and

in accordance with law within a period of twelve weeks from the date of receipt

of a copy of this order. I make it clear that I have not gone into the merits of

the matter. It is open to the respondent / TNPSC to pass order one way or the

other. This writ petition is disposed of accordingly. No costs.

                                                                                  22.11.2022
                Index             : Yes / No
                Internet          : Yes/ No
                mga

https://www.mhc.tn.gov.in/judis

W.P(MD)No.25327 of 2022

To

1.The IV Additional District Judge, Madurai.

2.The Secretary, Tamil Nadu Public Service Commission, Frazer Bridge Road, V.O.C.Nagar, Park Town, Chennai – 600 003.

https://www.mhc.tn.gov.in/judis

W.P(MD)No.25327 of 2022

G.R.SWAMINATHAN, J.

mga

W.P(MD)No.25327 of 2022

22.11.2022

https://www.mhc.tn.gov.in/judis