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Tamil Nadu Public Service ... vs P.Satheesh
2023 Latest Caselaw 9233 Mad

Citation : 2023 Latest Caselaw 9233 Mad
Judgement Date : 28 July, 2023

Madras High Court
Tamil Nadu Public Service ... vs P.Satheesh on 28 July, 2023
                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 28.07.2023

                                                      CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             W.A.(MD)No.1255 of 2014
                                                      and
                                              M.P.(MD)No.3 of 2014

                     Tamil Nadu Public Service Commission,
                     Through its Secretary,
                     Commercial Tax Annexe Building,
                     No.1, Greams Road,
                     Chennai-600 006.                                    ...Appellant

                                                        /Vs./

                     P.Satheesh                                          ...Respondent

                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order made in W.P.(MD)No.11922 of 2011 dated 20.08.2013
                     on the file of this Court.


                                          For Appellant         : Mr.Paneerselvam
                                          For Respondent        : Mr.S.Sankarapandian




                     1/3



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

                        (Judgment of the Court was delivered by DR.ANITA SUMANTH , J.)


                                  Pending writ appeal, the writ petitioner/respondent has

                     participated in the subsequent selection successfully. Hence, there is no

                     necessity for the Tamil Nadu Public Service Commission/appellant to

                     pursue this writ appeal.



                                  2.Recording the above, this Writ Appeal is closed. No costs.

                     Consequently, connected miscellaneous petition is closed.




                                                              [A.S.M.J.,] & [R.V.J.,]
                                                                    28.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     ta




                     2/3



https://www.mhc.tn.gov.in/judis
                                  DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.1255 of 2014

Dated:

28.07.2023

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

 
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