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C.Thilagavathi vs The Secretary
2022 Latest Caselaw 15613 Mad

Citation : 2022 Latest Caselaw 15613 Mad
Judgement Date : 21 September, 2022

Madras High Court
C.Thilagavathi vs The Secretary on 21 September, 2022
                                                                     W.A(MD)No.240 of 2011


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 21.09.2022

                                                  CORAM:

                                  THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                                    and
                         THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
                                            W.A(MD)No.240 of 2011

                     C.Thilagavathi                        ... Appellant/Petitioner
                                                     Vs.

                     1.The Secretary,
                       Tamil Nadu Public Service Commission,
                       Omanthur Government Estate,
                       Chennai.                 ... 1st Respondent/Respondent No.1

                     2.R.Swaminathan             ... 2nd Respondent/Respondent No.13

                     3.N.Arulmurugan
                     4.V.Jeyakumar
                     5.S.Gobi Doss
                     6.M.Ramasamy
                     7.S.Shanthi
                     8.R.Thiruvalarselvi
                     9.S.Mars
                     10.P.Ayyanan
                     11.A.Gnanagowri
                     12.R.Boopathi
                     13.M.Ramakrishnan
                     14.M.K.C.Subhashini
                     15.K.P.Magewwari
                     16.J.Angelo Irudayasamy
                     17.T.Arulmozhi Devi
                     18.R.Murugan
                     19.K.Munusamy
                     20.S.Senthilvel Murugan         ... Respondents 3 to 20/
                                                             Respondents 2 to 12 and
                                                                           14 to 20



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

                     Page 1 of 4
                                                                                 W.A(MD)No.240 of 2011


                     PRAYER: Appeal filed under Clause 15 of the Letters Patent,

                     against the order dated 11.08.2010 made in W.P.No.12289 of 2008.

                                          For Appellant     : Mr.T.Lajapathi Roy

                                          For R-1           : Mr.J.Anand Kumar
                                          For R-2 to R-20   : No Appearance




                                                        JUDGMENT

************ J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The subject matter of challenge in the present writ

appeal pertains to the order passed by the learned Single Judge on

11.08.2010 wherein the final selection list published by the first

respondent, dated 19.12.2008, was put to challenge and the

appellant also sought for consequential direction to the first

respondent to publish the selection list as per merit and marks

obtained by the candidates.

2. Heard Mr.T.Lajapathi Roy, learned counsel for the

appellant and Mr.K.K.Senthil, learned standing counsel for the first

respondent.

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

W.A(MD)No.240 of 2011

3. In the considered view of this Court, considering the

nature of grievance that has been raised in this writ appeal,

nothing may survive at this length of time since by now selection

list would have been finalized and appointment orders would have

been issued.

4. In view of the above, the writ appeal is closed. No Costs.

[J.N.B.,J.] & [N.A.V.,J.] 21.09.2022 Index : Yes/No Internet : Yes/No pm

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

W.A(MD)No.240 of 2011

J.NISHA BANU, J.

AND N.ANAND VENKATESH, J.

pm

JUDGMENT MADE IN W.A(MD)No.240 of 2011

21.09.2022

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

 
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