Madras High Court
D.Suganya vs The State Of Tamil Nadu on 24 July, 2025
W.P.(MD).No.1119 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.07.2025
CORAM
THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
W.P.(MD).No.1119 of 2018
and
WMP.(MD).Nos.1178 and 1179 of 2018
D.Suganya,
W/o.V.Varatharaj
No.10/4, Pudur Road,
Uthamapalayam Road,
Theni Road. ... Petitioner
Vs.
1. The State of Tamil Nadu,
Rep. By its Secretary,
Higher Education Department,
Fort St. George,
Chennai.
2.The Secretary,
The Tamil Nadu Public Service Commission,
O/o. The Tamil Nadu Public Service Commission Office,
Chennai – 3.
3. The Director of Higher Education,
O/o. the Director of Higher Education Office,
9th Floor, EVK Sampath Building,
College Road,
Chennai – 6. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorarfied Mandamus or any other appropriate writ or order
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W.P.(MD).No.1119 of 2018
or direction in the nature of writ calling for the records relating to the impugned
order passed by the 2nd respondent in Notification No.27/2017 dated 21.11.2017
and quash the same as illegal insofar as it relates one carrying forward vacancy
belonging to B.C. (Muslim) category and consequentially to direct the
respondents to select and appoint the petitioner in the said vacancy as Librarian
and pass such further or other orders as this Court may deem fit and proper in
the circumstances of the case and thus render justice.
Prayer in W.M.P.(MD).No.1178 of 2018: Writ Miscellaneous Petition is filed
praying to dispense with the production of the impugned Notification passed by
the 2nd respondent in his Notification No.27/2017 dated 21.11.2017 for the
present and thus render justice.
Prayer in W.M.P.(MD).No.1179 of 2018: Writ Miscellaneous Petition is filed
praying to grant an interim direction directing the respondents to keep one post
of College Librarian in respect of BC (Muslim) vacant in Government Colleges
covered under the selection process initiated in pursuance to the notification
issued by the second respondent in Notification No.27/2017 dated 21.11.2017
pending disposal of the above writ petition.
For petitioner : Mr.Mohamed Zamil
for M/s.Ajmal Associates
For Respondents : Mr.J.Ashok
Additional Government Pleader
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W.P.(MD).No.1119 of 2018
JUDGMENT
When the matter is taken up for hearing today (i.e., 24.07.2025), the
learned counsel for the petitioner seeks permission of this Court to withdraw
this Writ Petition. He has also made an endorsement to that effect.
2. Recording the same, this Writ Petition is dismissed as withdrawn.
There shall be no order as to costs. Consequently, connected Miscellaneous
Petitions are closed.
24.07.2025
Neutral Case Citation: Yes/No
Index:Yes/No
Internet: Yes/No
LS
To
1. The State of Tamil Nadu,
Rep. By its Secretary,
Higher Education Department,
Fort St. George,
Chennai.
2.The Secretary,
The Tamil Nadu Public Service Commission,
O/o. The Tamil Nadu Public Service Commission Office,
Chennai – 3.
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DR.A.D.MARIA CLETE,J.
LS
3. The Director of Higher Education,
O/o. the Director of Higher Education Office,
9th Floor, EVK Sampath Building,
College Road,
Chennai – 6.
Judgment made in
24.07.2025
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