Citation : 2022 Latest Caselaw 15624 Mad
Judgement Date : 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.K.K.Senthil
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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