The Secretary vs Pavithra ... 1St
2024 Latest Caselaw 17445 Mad

Madras High Court

The Secretary vs Pavithra ... 1St on 3 September, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                      W.A(MD)No.1509 of 2024


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED : 03.09.2024

                                               CORAM:

                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                          THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                     W.A(MD)No.1509 of 2024
                                              and
                                    W.M.P(MD)No.11730 of 2024

              1.The Secretary,
                Tamil Nadu Publi Service Commission,
                TNPSC Road, Park Town,
                Chennai - 600 003.

              2.The Chairman,
                Tamil Nadu Public Service Commission,
                TNPSC Road, Park Town,
                Chennai – 600 003.

              3.The Controller of Examination,
                Tamil Nadu Public Service Commission,
                TNPSC Road, Park Town,
                Chennai – 600 003.             ... Appellants/Respondents 1 to 3

                                                  -vs-

              1.Pavithra                        ... 1st Respondent/Writ Petitioner

              2.The Revenue Divisional Officer,
                Srivilliputhur Taluk, Sivakasi Division,
                Virudhunagar District.          ... 2nd respondent/4th respondent

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

              dated 02.07.2024 passed in W.P(MD)No.11329 of 2024.




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https://www.mhc.tn.gov.in/judis
              Page 1 of 4
                                                                        W.A(MD)No.1509 of 2024




                           For Appellant    : Mr.V.Panneer Selvam

                           For R-2          : Mr.SRA.Ramachandran,
                                              Additional Government Pleader

                                              JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Being aggrieved by the order of the Writ Court, dated 02.07.2024

made in W.P(MD)No.11329 of 2024, the appellant/writ petitioner has filed

this writ appeal.

2. Though the learned counsel for the appellants would persuade us

to entertain this writ appeal on the question of law of non uploading of

necessary certificate at the time of filing of the application, we do not think

that we should venture upon such exercise since the first respondent/writ

petitioner does not come within the zone of consideration as per the marks

obtained by her. The respondent has obtained 100.75 marks in the

written examination. The cut-off mark for backward class destitute widow

is 111.75. Therefore, the first respondent has no chance of getting

employment. Recording the above, the contempt petition filed by the first

respondent has also been closed by the learned single Judge on

18.07.2024.

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

3. In view of the same, we dismiss the writ appeal leaving the

question of law open. No Costs. Consequently, connected miscellaneous

petition is closed.

                                                         [R.S.M., J.]            [L.V.G., J.]
                                                                  03.09.2024
              NCC      :Yes/No
              Index :Yes/No
              Internet:Yes
              PM

              To:

The Revenue Divisional Officer, Srivilliputhur Taluk, Sivakasi Division, Virudhunagar District.

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

pm

03.09.2024

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