Madras High Court
P.Rajalingam vs The State Of Tamil Nadu on 17 September, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.(MD)No.2221 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.09.2025
CORAM
THE HON'BLE MR.JUSTICE ABDUL QUDDHOSE
W.P.(MD)No.2221 of 2022
and
W.M.P.(MD)Nos.1935 & 1937 of 2022
P.Rajalingam : Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Human Resource Management Department,
Fort St. George,
Chennai – 9.
2.The Tamil Nadu Public Service Commission,
Rep. by its Secretary,
Part Town, VOC Nagar,
Chennai – 600 003.
3.The Tamil Nadu Public Service Commission,
Rep by its Controller of Examination,
Part Town, VOC Nagar,
Chennai – 600 003. : Respondents
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W.P.(MD)No.2221 of 2022
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, issue a of a Writ of Certiorarified Mandamus, to call for the
records pertaining to the impugned revised list issued by the third
respondent dated 14.12.2021 and quash the same as illegal in so far
as not including the petitioner's register number and consequently
for a direction, directing the respondents to treat the petitioner as
candidate coming under PSTM category in the light of the judgment
of this Court in W.P.(MD)No.8025 of 2020 dated 22.03.2021 and the
Government Order in G.O.Ms.No.82, Human Resource Management
(S) Department dated 16.08.2021 and provisionally admit the
petitioner to main written examination for appointment by direct
recruitment to the posts included in Combined Civil Services – I
Examination (Group -I Services) under SC(G) PSTM category and
permit the petitioner to participate in the further recruitment
process and in all further recruitments conducted by the respondents
2 & 3 under PSTM category within the time period stipulated by this
Court.
For Petitioner : Mr.S.Rajasekar
for M/s.Lajapathi Roy & Associates
For Respondent No.1 : Mr.SS.Madhavan,
Additional Government Pleader
For Respondents 2 & 3 : Mr.J.Anandkumar
Standing Counsel
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W.P.(MD)No.2221 of 2022
ORDER
This Writ Petition has been filed challenging the impugned
selection list dated 14.12.2021 issued by the third respondent
declaring the persons qualified to write the written examination.
Since the petitioner's name has been excluded from the impugned
list, he has filed this Writ Petition. The consequential direction
sought for in this Writ Petition by the petitioner is to permit the
petitioner to participate in the main written examination.
2.It is brought to the notice of this Court by the learned
Additional Government Pleader as well as learned Standing Counsel
for the respective respondents that pursuant to the impugned
selection list, the main examination was conducted and the selection
process has also got over and appointment orders have also been
issued to the selected candidates. Therefore, they would submit that
the prayer sought for in this Writ Petition has now become
infructuous.
3.Since the consequential prayer sought for in this Writ
Petition by the petitioner is only to permit the petitioner to write the
main examination and since the main examination has got over and
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the entire selection process has also got completed and appointment
orders have already been issued, this Court is of the considered view
that the prayer sought for in this Writ Petition has become
infructuous.
4.Accordingly, this Writ Petition stands dismissed as
infructuous. There shall be no order as to costs. Consequently,
connected miscellaneous petitions are closed.
17.09.2025
Index :Yes / No
Internet : Yes / No
NCC : Yes/No
MR
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To
1.The Secretary to Government,
State of Tamil Nadu,
Human Resource Management Department,
Fort St. George,
Chennai – 9.
2.The Secretary,
Tamil Nadu Public Service Commission,
Part Town, VOC Nagar,
Chennai – 600 003.
3.The Controller of Examination,
Tamil Nadu Public Service Commission,
Part Town, VOC Nagar,
Chennai – 600 003.
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ABDUL QUDDHOSE., J.
MR
17.09.2025
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