Madras High Court
Dr.N.Muthukumar vs The State Of Tamil Nadu on 22 July, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.Nos.1595 to 1597 of 2025
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.07.2025
CORAM:
THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR. JUSTICE K.SURENDER
W.A.Nos.1595 to 1597 of 2025
and
C.M.P.No.11964, 11965 & 11967 of 2025
W.A.No.1595 of 2025:
1.Dr.N.Muthukumar
2.Dr.R.Govindaraj ... Appellants
Vs.
1.The State of Tamil Nadu,
Rep. by its Principal Secretary to Government,
Animal Husbandry, Dairying and Fisheries
and Fishermen Welfare (AHF) Department,
Fort St. George, Secretariat,
Chennai – 600 009.
2.The Commissioner,
Directorate of Animal Husbandry and Veterinary Services,
571, Anna Salai, Nandanam,
Chennai – 600 035.
3.The Secretary,
Tamil Nadu Public Service Commission,
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W.A.Nos.1595 to 1597 of 2025
Park Town,
Chennai – 600 003.
4.Dr.K.Shanthi
5.Dr.R.Mahadevi
6.Dr.C.Anbarasu
7.Dr.P.Vetrivel
8.Dr.S.Sumathi
9.Dr.Keerai Tamil Asokan
10.Dr.N.Sakthivelu
11.Dr.K.Anbarasan
12.Dr.R.Ramesh
13.Dr.R.Angela Sornamathi
14.Dr.K.Aanandakumar
15.Dr.S.Mohanraj
16.Dr.M.Arumugam
17.Dr.S.Sivakumar
18.Dr.P.Pavai
19.Dr.S.Vengadalakshmi ... Respondents
Prayer in W.A.No.1595 of 2025: Writ Appeal filed under Clause 15 of
Letters Patent, praying to set aside the order dated 29.04.2025 made in
W.M.P.No.8442 of 2024 in W.P.No.7522 of 2024.
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W.A.Nos.1595 to 1597 of 2025
W.A.No.1596 of 2025:
1.Dr.P.Dhanavel
2.Dr.M.N.Saravanaselvan
3.Dr.C.Thiyagarajan
4.Dr.K.Viswanath
5.Dr.B.Murugan ... Appellants
Vs.
1.The State of Tamil Nadu,
Rep. by its Principal Secretary to Government,
Animal Husbandry, Dairying and Fisheries Department,
Fort St. George, Secretariat,
Chennai – 600 009.
2.The Commissioner,
Directorate of Animal Husbandry and Veterinary Services,
571, Anna Salai, Nandanam,
Chennai – 600 035.
3.The Secretary,
Tamil Nadu Public Service Commission,
Park Town,
Chennai – 600 003. ... Respondents
Prayer in W.A.No.1596 of 2025: Writ Appeal filed under Clause 15 of
Letters Patent, praying to set aside the order dated 29.04.2025 made in
W.M.P.No.8442 of 2024 in W.P.No.7522 of 2024.
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W.A.Nos.1595 to 1597 of 2025
W.A.No.1597 of 2025:
Dr.K.Anbarasan ... Appellant
Vs.
1.The State of Tamil Nadu,
Rep. by its Principal Secretary to Government,
Animal Husbandry, Dairying and Fisheries
and Fishermen Welfare (AHF),
Fort St. George, Secretariat,
Chennai – 600 009.
2.The Commissioner,
Directorate of Animal Husbandry and Veterinary Services,
571, Anna Salai, Nandanam,
Chennai – 600 035.
3.The Secretary,
Tamil Nadu Public Service Commission,
Park Town,
Chennai – 600 003.
4.Dr.K.Shanthi
5.Dr.R.Mahadevi
6.Dr.C.Anbarasu
7.Dr.P.Vetrivel
8.Dr.S.Sumathi
9.Dr.Keerai Tamil Asokan
10.Dr.N.Sakthivelu ... Respondents
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W.A.Nos.1595 to 1597 of 2025
Prayer in W.A.No.1597 of 2025: Writ Appeal filed under Clause 15 of
Letters Patent, praying to set aside the order dated 29.04.2025 made in
W.M.P.No.10239 of 2024 in W.P.No.9199 of 2024.
For Appellants : Mr.B.Pramila in all W.A.s
For Respondents : Mr.S.John J.Raja Singh,
Additional Government Pleader in all W.A.s
*****
COMMON JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
We find that the appeal itself is not maintainable. The appellants
had challenged the Combined Roster Seniority List dated 08.03.2024 and
sought for a Certiorarified Mandamus to place themselves ahead of the
respondents.
2. While considering the said petition, the learned Single Judge
has passed the following orders:-
“2. Any orders passed by the respondents would
always be subject to the result of these writ petitions”
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W.A.Nos.1595 to 1597 of 2025
3. It is this order which is subject matter of challenge in these Writ
Appeals. Clause 15 of the Letters Patent provides for an appeal against the
judgment of the learned Single Judge of this Court made in exercise of
original jurisdiction or an extraordinary original jurisdiction under Article
226 of the Constitution of India. The order impugned, in our considered
opinion, does not decide the rights of the parties and therefore, it is not a
judgment within Clause 15 of the Letters Patent.
4. Hence, all these appeals are dismissed. No costs.
Consequently, the connected miscellaneous petitions are closed.
(R.S.M.,J.) (K.S.,J.)
22.07.2025
dsa
Index : No
Neutral Citation : No
Speaking order
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W.A.Nos.1595 to 1597 of 2025
To
1.The Principal Secretary to Government,
State of Tamil Nadu,
Animal Husbandry, Dairying and Fisheries
and Fishermen Welfare (AHF),
Fort St. George, Secretariat,
Chennai – 600 009.
2.The Commissioner,
Directorate of Animal Husbandry and Veterinary Services,
571, Anna Salai, Nandanam,
Chennai – 600 035.
3.The Secretary,
Tamil Nadu Public Service Commission,
Park Town,
Chennai – 600 003.
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W.A.Nos.1595 to 1597 of 2025
R.SUBRAMANIAN, J.
and
K.SURENDER, J.
dsa
W.A.Nos.1595 to 1597 of 2025
22.07.2025
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